RAJEEV GARG Vs. RAJIV SWAROOP

JUDGEMENT

(1.) The Rajasthan Civil Services Appellate Tribunal (hereafter 'the Tribunal') by its order dated 1-12-2017 in exercise of its powers under Section 10 of the Contempt of Court Act, 1971 finding the respondents in willful disobedience of its order dated 23-6-2016, and having committed contempt, has made this reference for their punishment.

(2.) The Tribunal's order dated 23-6-2016 reads as under:-

(3.) Reply to contempt petition has been filed. It has been submitted that pursuant to the Tribunal's order dated 23-6-2016, treating the petitioner's ACR for the year 2004-05 as satisfactory, a review Departmental Promotion Committee (DPC) was held and the petitioner's case for promotion to the post of Deputy Director was considered. As the petitioner was suffering a charge-sheet under Rule 16 of the Rajasthan Civil Services (Classification, Control and Appeals) Rules, 1958 issued on 12-4-2005, vide order dated 20-4- 2018 the petitioner's result of review DPC was kept in sealed cover till the outcome of the charge-sheet. It ahs been submitted compliance with the Tribunal's order dated 23-6-2016 has been now made, neither any contempt of the Tribunal's order is made out nor can the respondents be punished for contempt.