MD. NASIRUDDIN ANSARI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. N. B. Khatiwada, learned Senior Counsel assisted by Ms. Gita Bista for the petitioner. Also heard Ms. Pema Bhutia, learned State Counsel for respondent nos.1 & 4 and Mr. A. K. Upadhyaya, learned Senior Counsel assisted by Ms. Rachhitta Rai, for respondent nos.2 & 3.

(2.) This contempt petition is filed alleging willful violation of the order of this Court dated 04/12/2019 passed in WP(C) No. 52/2018.

(3.) The petition is filed without arraying the persons who had willfully and deliberately violated the order of this Court by name. The respondents are arrayed by designation. A post may be held by different incumbents at different points of time. Allegations of willful and deliberate violation of an order of the court can be brought only against a person and not against a post.