RAJENDRA NATH TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Alleging willful violation of the order dtd. 6/11/2012 passed in W.P.(PIL) No. 275 of 2012, the present contempt case has been instituted by the petitioner, namely, Rajendra Nath Tiwari.

(2.) In W.P.(PIL) No. 275 of 2012, this Court issued the following direction:

(3.) According to Mr. Amit Kumar Tiwari, the learned counsel for the petitioner the respondent-authorities gave repeated undertakings in the proceedings of Contempt Case (Civil) Nos. 490 of 2013, 532 of 2015 and 538 of 2016 but they failed to honour the undertakings given before this Court.