ASSOCIATION OF RETIRED EMPLOYEES OF COAL ASSOCIATION, RANCHI HARIHAR DAS Vs. PARTHA SARATHI BHATTACHARYYA, CHAIRMAN, COAL INDIA LTD.

JUDGEMENT

(1.) Mr. Darshan Kumar Solanki, Under Secretary, Department of Personnel and Public Grievances, Govt. of India is present in the Court. Learned counsel appearing for the Union of India submitted that Mr. Darshan Kumar Solanki, Under Secretary, Govt. of India has been directed to appear in person for which a notice has been issued from this Court. From the record we found that no order was passed by this Court to issue notice for personal appearance of the contemnor. The order dated 17.4.2012 was only that if requisite information is not supplied by the respondents in terms of the previous order, the contemnor shall remain present in Court on 30th April, 2012. Therefore, In case of default in furnishing the information the parties, who are present before the Court, could have been bound to appear in person. Learned counsel for the contemnor submit that he has already furnished the requisite information.

(2.) In our view, this is a serious matter that for personal appearance a notice has been issued by the Registry of the High Court in such a light manner. The Registrar General is directed to look into the matter and see that no such mistake is committed in future in the matter of issuance of summons for personal appearance to any body when there is no order of this Court.

(3.) The personal appearance of Mr. Darshan Kumar Solanki, Under Secretary, Department of Personnel and Public Grievances, Govt. of India is discharged herewith.