CHETA RAM Vs. VIJAY SINGH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Division Bench by judgment dated 19.7.2007 allowed the writ petition of the petitioner, and while upholding the finding of guilty, only interfered with the quantum of punishment, and directed, that instead of punishment of dismissal, or removal, on the totality of circumstances, the petitioner be discharged from service, with effect from the date the order of punishment was passed. Consequences of discharge order were also directed to take place.

(3.) The present contempt petition has been filed on 15.4.2008, contending inter-alia, that despite the above order of 19.7.2007, and despite the letter of the petitioner, the order has not been complied with, and the respondents have no intention either, to comply with it. The contempt petition came up before this Court on 29.4.2008, on which date notices were ordered to be issued.