Full Judgment Text
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (CIVIL) NO. 411 OF 2014
IN
WRIT PETITION (CIVIL) NO.246 OF 2011
AVISHEK RAJA & ORS. ...PETITIONER(S)
VERSUS
SANJAY GUPTA ...RESPONDENT(S)
WITH
CONTEMPT PETITION (CIVIL) NO. 33 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 572 OF 2014 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 34 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 571 OF 2014 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 38 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 46 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 50 OF 2015 IN WP
(C) NO.264 OF 2012, CONTEMPT PETITION (CIVIL)
NO. 158 OF 2015 IN WP (C) NO.510 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 174 OF 2015 IN WP
(C) NO.510 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 101 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 103 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 104 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 105 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 106 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 107 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 109 OF 2015 IN WP (C) NO.246 OF 2011,
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.06.19
16:47:12 IST
Reason:
2
CONTEMPT PETITION (CIVIL) NO. 110 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 111 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 112 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 113 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 120 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 121 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 127 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 128 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 129 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 131 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 132 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 133 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 134 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 149 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 150 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 151 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 152 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 153 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 154 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 155 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 102 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 157 OF 2015 IN WP (C) NO.510 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 283 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 284 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 285 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 286 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 290 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
3
NO. 287 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 288 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 291 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 450 OF 2014 IN WP
(C) NO.264 OF 2012, CONTEMPT PETITION (CIVIL)
NO. 385 OF 2014 IN WP (C) NO.264 OF 2012,
CONTEMPT PETITION (CIVIL) D. NO. 25425 OF 2015
IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25424 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 25423 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25427 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 25426 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25583 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 21713 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25577 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 12967 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25581 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 23904 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25578 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 25579 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25431 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 25432 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 26077 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 26256 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 26078 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 25430 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 8429 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 20025 OF
2016 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 23037 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 18567 OF
4
2016 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 27528 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 33442 OF
2016 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 33441 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 36110 OF
2016 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 36227 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 36810 OF
2016 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 40055 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 972 OF
2017 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 11857 OF 2017 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 6277 OF
2017 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 13520 OF 2017 IN WP (C) NO.246 OF
2011, WP (C) NO.998 OF 2016, WP (C) NO.148 OF
2017 & WP (C) NO.299 OF 2017
J U D G M E N T
RANJAN GOGOI, J.
1. The Working Journalists and Other Newspaper Employees
(Conditions of Service) and Miscellaneous Provisions Act,
1955 (hereinafter for short ‘the Act’) was enacted to
regulate the conditions of service of working journalists
and other persons employed in newspaper establishments
throughout the country. The Act is a comprehensive piece
of legislation dealing with, inter alia, entitlement to
gratuity, hours of work, leave as well as fixation of
5
wages payable both to the working journalists and
non-journalist newspaper employees, as may be. So far as
fixation and revision of wages is concerned, Section 9 of
the Act has left such fixation or revision of wages in
respect of working journalists to be dealt with by a Wage
Board constituted thereunder. The recommendations of the
Wage Board, if accepted, are to be notified by the
Central Government under Section 12 of the Act. Section
13 of the Act provides that upon coming into operation of
the Order of the Central Government under Section 12
every working journalist will be entitled to be paid
wages at the rate not less than what is specified in the
Order. Chapter IIA of the Act contains pari materia
provisions with regard to non-journalist employees of
newspaper establishments.
2. Section 16 of the Act provides that the provisions
thereof “ shall have effect notwithstanding anything
inconsistent therewith contained in any other law or in
the terms of any award, agreement or contract of service,
whether made before or after the commencement of this
6
Act.” The proviso to Sub-section (1) of Section 16 and
Sub-section (2) would require a specific notice and are,
therefore, being extracted below.
Proviso to Sub-Section (1) Section 16
“Provided that where under any such award,
agreement, contract of service or otherwise, a
newspaper employee is entitled to benefits in
respect of any matter which are more favourable to
him than those to which he would be entitled under
this Act, the newspaper employee shall continue to
be entitled to the more favourable benefits in
respect of that matter, notwithstanding that he
receives benefits in respect of other matters under
this Act.
Sub-Section 2 of Section 16
(2) Nothing contained in this Act shall be
construed to preclude any newspaper employee from
entering into an agreement with an employer for
granting him rights or privileges in respect of any
matter which are more favourable to him than those
to which he would be entitled under this Act.”
3. Section 16A imposes an embargo on the employer for
discharging or dismissing any employee “ by reason of his
liability for payment of wages to newspaper employees at
the rates specified in an order of the Central Government
under section 12, or under section 12 read with section
13AA or section 13DD ”.
4. Section 17 of the Act deals with recovery of money
due from an employer. As a core issue on the
7
maintainability of the present contempt cases centers
around the remedy provided for by the aforesaid provision
of the Act, Section 17 of the Act may be set out
hereunder.
“17.(1) Where any amount is due under this Act to a
newspaper employee from an employer, the
newspaper employee himself, or any person
authorised by him in writing in this behalf,
or in the case of the death of the employee,
any member of his family may, without
prejudice to any other mode of recovery, make
an application to the State Government for the
recovery of the amount due to him, and if the
State Government, or such authority, as the
State Government may specify in this behalf,
is satisfied that any amount is so due, it
shall issue a certificate for that amount to
the Collector, and the Collector shall proceed
to recover that amount in the same manner as
an arrear of land revenue.
(2) If any question arises as to the amount due
under this Act to a newspaper employee from
his employer, the State Government may, on its
own motion or upon application made to it,
refer the question to any Labour Court
constituted by it under the Industrial
Disputes Act, 1947 (14 of 1947), or under any
corresponding law relating to investigation
and settlement of industrial disputes in force
in the State and the said Act or law shall
have effect in relation to the Labour Court as
if the question so referred were a matter
referred to the Labour Court for adjudication
under that Act or law,
(3) The decision of the Labour Court shall be
forwarded by it to the State Government which
made the reference and any amount found due by
the Labour Court may be recovered in the
manner provided in sub-section (1).
8
5. Section 17B of the Act provides for appointment of
Inspectors to ensure compliance with the various
provisions of the Act.
6. The Central Government in exercise of its powers
under Sections 9 and 13C had constituted two Wage Boards
on 24.05.2007 under the Chairmanship of one Dr. Justice
Narayana Kurup (retired Acting Chief Justice of the High
Court of Madras) to determine the wages to be paid to
working journalists and non-journalist employees. As
Justice Kurup resigned from the post of Chairman on
31.7.2008, Justice G.R. Majithia (retired Judge of the
Bombay High Court) was appointed as Chairman of the two
Wage Boards on 04.03.2009. The Wage Boards headed by
Justice Majithia (hereinafter referred to as the
“Majithia Wage Board”) submitted its recommendations to
the Central Government on 31.12.2010. The same were
accepted by the Central Government on 25.10.2011 and a
Notification to the said effect, under Section 12 of the
Act, was published on 11.11.2011.
7. Even before the Government Notification under Section
9
12 of the Act was published on 11.11.2011 various
newspaper establishments affected by the Majithia Wage
Board Award had challenged the recommendations of the
Wage Board by filing writ petitions before this Court
under Article 32 of the Constitution of India, the lead
case being Writ Petition (C) No. 246 of 2011. During the
pendency of the writ petitions the Notification dated
11.11.2011 under Section 12 of the Act came to be issued
which was brought under challenge by amendments to the
writ petitions.
8. The challenge in the aforesaid writ petitions, inter
alia, was on the basis that the Act including the
amendment thereto made in the year 1974 was
constitutionally invalid and further that the
constitution of the Wage Boards was contrary to the
statutory provisions contained in the Act. The procedure
adopted by the Wage Boards in determining the wages of
working journalists as well as non-journalist employees
was erroneous and faulty requiring interference of the
Court.
10
9. The aforesaid Writ petitions challenging the Wage
Board recommendations as well as the Notification dated
11.11.2011 accepting the said recommendations were
negatived by this Court by its judgment and order dated
07.02.2014. It will be necessary at this stage to
summarize the following conclusions of the Court in its
judgment dated 07.02.2014 while dismissing the writ
petitions in question.
“ (i) After having exhaustively gone through the record of
proceedings and various written communications, we are
fully satisfied that the Majithia Wage Board proceedings
had been conducted and carried out in a legitimate
approach and no decision of the Wage Board is perceived
to having been taken unilaterally or arbitrarily. Rather
all decisions were reached in a coherent manner in the
presence of all the Wage Board members after having
processed various statistics and we find no irregularity
in the procedure adopted by the impugned Wage Boards.
(ii) After perusing the relevant documents, we are
satisfied that comprehensive and detailed study has been
carried out by the Wage Board by collecting all the
relevant material information for the purpose of the Wage
Revision. The recommendations are arrived at after
weighing the pros and cons of various methods in the
process and principles of the Wage Revision in the modern
era. It cannot be held that the wage structure
recommended by the Majithia Wage Board is unreasonable.
(iii) We have carefully scrutinized all the details. It
is clear that the recommendations of the Sixth Central
Pay Commission have not been blindly imported/relied upon
by the Majithia Wage Board. The concept of ‘variable pay’
contained in the recommendations of the Sixth Central Pay
Commission has been incorporated into the Wage Board
recommendations only to ensure that the wages of the
11
newspaper employees are at par with those employees
working in other Government sectors. Such incorporation
was made by the Majithia Wage Board after careful
consideration, in order to ensure equitable treatment to
employees of newspaper establishments, and it was well
within its rights to do so.
(iv) Accordingly, we hold that the recommendations of the
Wage Boards are valid in law, based on genuine and
acceptable considerations and there is no valid ground
for interference under Article 32 of the Constitution of
India. Consequently, all the writ petitions are
dismissed.
(v) In view of our conclusion and dismissal of all the
writ petitions, the wages as revised/ determined shall be
payable from 11.11.2011 when the Government of India has
notified the recommendations of the Majithia Wage Boards.
All the arrears up to March, 2014 shall be paid to all
eligible persons in four equal installments within a
period of one year from today and continue to pay the
revised wages from April, 2014.”
(Underlining is ours)
10. A look at the Majithia Wage Board Award would
indicate that the Wage Board had classified newspaper
establishments in different categories based on the
average gross revenue of the establishments for the
preceding three accounting years, i.e., 2007-08, 2008-09,
2009-10. Eight categories of newspaper establishments,
based on the average gross revenue, were worked out and
the working as well as non-working journalist employees
were classified into different categories. The
12
recommendations were not only with regard to revised
scale of wages and “variable pay” but also in respect of
revised rates of dearness allowance, house rent
allowance, transport allowance, hill area allowance
(hardship allowance) etc.
11. At this stage Clause 20(j) of the Majithia Wage Board
Award, which is one of the core areas of controversy in
the present proceedings, may be specifically noticed.
“20(j) The revised pay scales shall become
st
applicable to all employees with effect from the 1
of July, 2010. However, if an employee within three
weeks from the date of publication of the
Government Notification under Section 12 of the Act
enforcing these recommendations exercises his
option for retaining his existing pay scale and
‘existing emoluments’, he shall be entitled to
retain his existing scale and such emoluments."
12. The Majithia Wage Board Award also specified that
establishments which suffered heavy cash losses
consequently in three preceding accounting years shall be
exempt from payment of arrears, which is clear from
Clause 21 of the Award extracted below.
“21. The arrears payable from the date of
enforcement of the Award, if any, as a result of
retrospective implementation, shall be paid in
three equal installments after every six months
from the date of enforcement of the Award and the
first installment shall be paid within three
13
months;
Provided that the newspaper establishments, who
suffered heavy cash losses consequently in three
accounting years preceding the date of
implementation of the Awards, shall be exempt from
payment of any arrears. However, these newspaper
establishments would be required to fix salaries or
wages of their employees on notional basis in the
revised scales of pay with effect from the date of
st
implementation of the Awards, i.e., the 1 July,
2010.”
13. Alleging that wages and allowances as per the Award
of the Majithia Wage Board, duly approved and notified by
the Central Government, have not been paid, the present
contempt petitions (numbering 83) have been filed.
Three(3) writ petitions under Article 32 of the
Constitution, i.e., Writ Petition Nos. 998 of 2016, 148
of 2017 and 299 of 2017 have also been filed alleging
arbitrary transfer and termination/retrenchment of the
concerned journalists and employees, who claim to have
demanded due implementation of the Majithia Wage Board
Award. The above is the subject matter of consideration
in the present group of cases.
14. Considering the issues involved and the large number
of contempt petitions that had been brought to this
14
Court, different orders have been pronounced by this
Court from time to time to effectively resolve the
issues. Orders dated 28.4.2015, 14.3.2016 and 8.11.2016
which are extracted below would require a specific notice
and mention.
th
Order dated 28 of April, 2015:
“All the State Governments acting through their
respective Chief Secretaries shall, within four
weeks from today, appoint Inspectors under Section
17-B of the Working Journalists and Other Newspaper
Employees (Conditions of Service) and Miscellaneous
Provisions Act, 1955 to determine as to whether the
dues and entitlements of all categories of Newspaper
Employees, including Journalists under the Majithia
Wage Board Award, has been implemented in accordance
with the terms thereof. The inspectors appointed by
the State Government will naturally exercise their
powers as provided under the Act and shall submit
their report to this Court through the Labour
Commissioners of each State indicating the precise
findings on the issue indicated above.”
(Emphasis is supplied by us)
th
Order dated 14 of March, 2016:
“ We have also taken note of the various
interlocutory applications that have been filed
alleging wrongful termination of services and
fraudulent surrender of the rights under the Wage
Board recommendations to avoid liabilities in terms
of the order of the Court. As such complaints
received till date is substantial in number, this
Court is not in a position to individually examine
each case. We, therefore, direct the Labour
Commissioner of each of the States to look into all
such grievances and on determination of the same
file necessary reports before the Court which will
th
also be so filed on or before 12 July, 2016. We
grant liberty to each of the individual employees
who have filed the interlocutory applications and
15
also such employees who are yet to approach this
Court but have a grievance of the kind indicated
above to move the Labour Commissioner of the State
concerned in terms of the present order.”
(Emphasis is supplied by us)
th
Order dated 08 of November, 2016:
“For reasons we do not consider necessary at present
to record the exercise of monitoring the
implementation of the Majithia Wage Board
Recommendations on the basis of the reports called
for from the Labour Commissioners of different
States stand deferred to a later date. Instead, it
would be prudent and in fact necessary to decide
certain questions of law which now stand formulated
and have been submitted to the Court by Shri Colin
Gonsalves, learned senior counsel, at the request of
the Court.
Once the legal formulations are considered and
decided, further orders with regard to the mechanism
to implement the Majithia Wage Board Recommendations
will follow.”
(Emphasis is supplied by us)
15. On the basis of the aforesaid orders of the Court,
several reports have been submitted by the Labour
Commissioners of different States indicating the position
with regard to the implementation of the Majithia Wage
Board Award. The said Reports indicate that in some of
the States, some establishments have implemented the
Award in full, whereas others have so implemented the
same partially. In some cases no progress in the matter
16
of implementation has been made at all. The reasons for
non-implementation of the award or partial
implementation, as may be, as evident from the reports of
the Labour Commissioners can be identified to be
four-fold which are indicated below.
(1) As reported by the Labour Commissioners in some of
the establishments, as per Clause 20(j) of the
Majithia Award many employees have agreed to be
governed by the wage structure which had existed
before the Majithia Wage Board recommendations were
accepted and notified by the Central Government.
The issue of authenticity and the voluntariness of
such undertakings, allegedly submitted by the
employees, is also highlighted in the reports of
the Labour Commissioner indicating that the same
are being subjected to the adjudicatory process
under the provisions of Section 17 (quoted above)
of the Act.
(2) The terms of the Majithia Wage Board Award are
required to be implemented by the newspaper
establishments only for regular employees and not
17
for contractual employees.
(3) The element of “variable pay” recommended by the
Majithia Wage Board and accepted by the Central
Government are not required to be taken into
account for the purpose of calculating other
allowances like Dearness Allowance etc.
(4) As per the reports of the Labour Commissioners
submitted to this Court a large number of newspaper
establishments have expressed their inability to
pay the arrears in view of serious financial
constraints.
16. The petitioners contend that the working journalists
as well as the non-journalist employees are entitled to
receive their wages as per the Majithia Wage Board Award
once the recommendations have been accepted and notified
by the Central Government under Section 12 of the Act.
This, according to the contempt petitioners, flows from
the provisions of Section 13 read with Section 16 of the
Act under which provisions, the Wage Board
recommendations, on being notified by the Central
18
Government under Section 12 of the Act, supersedes all
existing arrangements including specific contractual
arrangements governing conditions of service of working
and non-journalist employees. The wages recommended by
the Wage Board, as approved and accepted by the Central
Government, is guaranteed by the Act to the concerned
working and non-journalist employees. The wages notified
can be departed only to adopt more beneficial and
favourable rates. It is, therefore, the contention of
the contempt petitioners that any agreement or
undertaking to be governed by the previous wage
structure, which is less favourable than what has been
recommended by the Majithia Wage Board, is non est in
law. That apart, contentions had been raised that none
of the said undertakings are voluntary and have been
obtained under duress and under threat of
transfer/termination. The contempt petitioners,
therefore, urge that the Majithia Wage Board Award to the
above extent may be clarified by this Court.
17. Insofar as variable pay, contractual employees, and
19
financial capacity is concerned, it is the case of the
contempt petitioners that all the above matters have been
exhaustively dealt with by the Majithia Wage Board. The
recommendations thereof having been accepted by the
Central Government there is no scope for any further
debate or controversy on the said score. The Wage Board
recommendations, as approved and notified, would apply to
all categories of employees, including contractual
employees, who would also be entitled to variable pay and
computation of all allowances by inclusion of variable
pay. All employers are also obliged to pay the arrears
from the stipulated date unless an establishment has
suffered “heavy cash losses” in the three preceding
accounting years preceding the date of implementation of
the Award which is to be distinguished from mere
financial difficulties, as may be projected by an
employer.
18. Opposing the contempt petitions and on behalf of the
newspaper establishments it is contended that the four
issues, urged on behalf of the contempt petitioners,
20
identified above, have not been, in any manner, dealt
with in the main judgment dated 07.02.2014 passed in Writ
Petition No. 246 of 2011. It is, therefore, submitted
that in the exercise of contempt jurisdiction, the
judgment dated 07.02.2014 passed in the main writ
petition cannot be amplified, clarified or “added to” so
as to bring the alleged non-compliance within the four
corners of limited contempt jurisdiction. As the four
issues, crystallized above, does not form part of the
judgment dated 07.02.2014 passed in Writ Petition No. 246
of 2011, it cannot be urged that any of the newspaper
establishments are guilty of commission of contempt for
allegedly violating or flouting the said
terms/requirements which are now sought to be attributed
to be a part of the Majithia Wage Board Award and hence
contended to be a part of the judgment dated 07.02.2014
passed in Writ Petition NO. 246 of 2011 in respect of
which disobedience is alleged.
19. The contours of power of the Court so far as
commission of civil contempt is concerned have been
21
elaborated upon in a number of pronouncements of this
Court. Illustratively, reference may be made to the
following observations in the case of Kapildeo Prasad Sah
1
vs. State of Bihar .
“For holding the respondents to have committed
contempt, civil contempt at that, it has to be shown
that there has been wilful disobedience of the
judgment or order of the Court. Power to punish for
contempt is to be resorted to when there is clear
violation of the Court’s order. Since notice of
contempt and punishment for contempt is of far
reaching consequence and these powers should be
invoked only when a clear case of wilful
disobedience of the court’s order has been made
out.Whether disobedience is wilful in a particular
case depends on the facts and circumstances of that
case. Judicial orders are to be properly understood
and complied with. Even negligence and carelessness
can amount to disobedience particularly when the
attention of the person is drawn to the Court’s
orders and its implication.
…… …… …… …… …… …… …… ……
Jurisdiction to punish for contempt exists to
provide ultimate sanction against the person who
refuses to comply with the order of the court or
disregards the order continuously.
…… …… …… …… …… …… …… ……
No person can defy the Court’s order. Wilful would
exclude casual, accidental, bona fide or
unintentional acts or genuine inability to comply
with the terms of the order. A petitioner who
complains breach of Court’s order must allege
deliberate or contumacious disobedience of the
Court’s order.”
(Emphasis is supplied by us)
20. Similar is the view expressed by this Court in
1 (1999) 7 SCC 569
22
2
Ashok Paper Kamgar Union vs. Dharam Godha , Anil Kumar
3
Shahi vs. Professor Ram Sevak Yadav , Jhareswar Prasad
4
Paul vs. Tarak Nath Ganguly , Union of India vs. Subedar
5
Devassy PV , Bihar Finance Service House Construction
6
Co-operative Society Ltd. vs. Gautam Goswami and Chhotu
7
Ram vs. Urvashi Gulati . In view of the consistency in
the opinions rendered therein, it will not be necessary
to burden this order by any detailed reference to what
has been held in the above cases except to reiterate that
the standard of proof required to hold a person guilty of
contempt would be the same as in a criminal proceeding
and the breach alleged shall have to be established
beyond all reasonable doubt [ Chhotu Ram vs. Urvashi
Gulati (supra)]. More recent in point of time is the view
8
expressed by this Court in Noor Saba vs. Anoop Mishra
wherein the scope of the contempt power in case of a
breach of a Court’s order has been dealt with in
paragraph 14 of the report in the following manner -
2 (2003) 11 SCC, 1
3 (2008) 14 SCC 115
4 (2002) 5 SCC 352
5 (2006) 1 SCC 613
6 (2008) 5 SCC 339
7 (2001) 7 SCC 530
8 (2013) 10 SCC 248
23
“To hold the respondents or anyone of them liable
for contempt this Court has to arrive at a
conclusion that the respondents have wilfully
disobeyed the order of the Court. The exercise of
contempt jurisdiction is summary in nature and an
adjudication of the liability of the alleged
contemnor for wilful disobedience of the Court is
normally made on admitted and undisputed facts. In
the present case not only there has been a shift in
the stand of the petitioner with regard to the basic
facts on which commission of contempt has been
alleged even the said new/altered facts do not
permit an adjudication in consonance with the
established principles of exercise of contempt
jurisdiction so as to enable the Court to come to a
conclusion that any of the respondents have wilfully
disobeyed the order of this Court ….”
(Emphasis is supplied by us)
9
21. Similarly, in Sudhir Vasudeva vs. George Ravishekaran
the issue has been dealt with in a manner which may be of
relevance to the present case. Para 19 of the report is
as follows.
“The power vested in the High Courts as well as this
Court to punish for contempt is a special and rare
power available both under the Constitution as well
as the Contempt of Courts Act of 1971. It is a
drastic power which, if misdirected, could even curb
the liberty of the individual charged with
commission of contempt. The very nature of the power
casts a sacred duty in the Courts to exercise the
same with the greatest of care and caution. This is
also necessary as, more often than not, adjudication
of a contempt plea involves a process of
self-determination of the sweep, meaning and effect
of the order in respect of which disobedience is
alleged. The Courts must not, therefore, travel
beyond the four corners of the order which is
9 (2014) 3 SCC 373
24
alleged to have been flouted or enter into questions
that have not been dealt with or decided in the
judgment or the order violation of which is alleged.
Only such directions which are explicit in a
judgment or order or are plainly self-evident ought
to be taken into account for the purpose of
consideration as to whether there has been any
disobedience or wilful violation of the same.
Decided issues cannot be reopened; nor can the plea
of equities be considered. The Courts must also
ensure that while considering a contempt plea the
power available to the Court in other corrective
jurisdictions like review or appeal is not trenched
upon. No order or direction supplemental to what has
been already expressed should be issued by the Court
while exercising jurisdiction in the domain of the
contempt law; such an exercise is more appropriate
in other jurisdictions vested in the Court, as
noticed above.”
(Emphasis is supplied by us)
22. From the stand adopted by the newspaper
establishments in the various counter affidavits filed;
from the statements made in the reports submitted by the
Labour Commissioners of different States from time to
time; and also from the written arguments filed and the
oral submissions advanced it is clear that part
implementation/non-implementation of the Majithia Wage
Board Award by the concerned newspaper establishments is
on account of what the said establishments have perceived
to be the scope and ambit of the Majthia Wage Board Award
as approved and notified by the Central Government, the
25
challenge to which has been dismissed by this Court by
judgment dated 07.02.2014 passed in Writ Petition No. 246
of 2011. The stand taken for what is alleged to be
non-implementation or partial implementation of the
Award, as may be, having clearly stemmed from the
understanding of the Award of the concerned newspaper
establishments in a particular manner, it is our
considered view that the said establishments cannot be
held to have wilfully disobeyed the judgment of this
Court dated 07.02.2014 passed in Writ Petition No. 246 of
2011. At best, the default alleged has taken place on
account of a wrong understanding of the Award as upheld
by this Court. This would not amount to wilful default
so as to attract the liability of civil contempt as
defined under Section 2(b) of the Contempt of Courts Act,
1971. The default alleged though is unmistakably evident
to us, in the absence of any wilful or deliberate
intention to commit the same cannot make any of the
newspaper establishments liable for contempt. On the
other hand, they are entitled to one more opportunity to
implement the Award in its proper spirit and effect in
26
the light of what we now propose to say.
23. The Majithia Wage Board Award has been approved by
this Court by its judgment dated 07.02.2014 passed in
Writ Petition No. 246 of 2011. The Award, therefore, has
to be implemented in full. While it is correct that
issues concerning, (i) Clause 20(j); (ii) whether
the award applies to contractual employees; (iii) whether
it includes variable pay and (iv) the extent of financial
erosion that would justify withholding of payment of
arrears has not been specifically dealt with either in
the Award or in the judgment of this Court, there can be
no manner of doubt that a reiteration of the scope and
ambit of the terms of the Award would necessarily be
called for and justified. This is what we propose to do
hereinafter so as to ensure due and full compliance with
the order(s) of the Court.
24. Insofar as the highly contentious issue of Clause
20(j) of the Award read with the provisions of the Act is
concerned it is clear that what the Act guarantees to
27
each “newspaper employee” as defined in Section 2(c) of
the Act is the entitlement to receive wages as
recommended by the Wage Board and approved and notified
by the Central Government under Section 12 of the Act.
The wages notified supersedes all existing contracts
governing wages as may be in force. However, the
Legislature has made it clear by incorporating the
provisions of Section 16 that, notwithstanding the wages
as may be fixed and notified, it will always be open to
the concerned employee to agree to and accept any
benefits which is more favourable to him than what has
been notified under Section 12 of the Act. Clause 20(j)
of the Majithia Wage Board Award will, therefore, have to
be read and understood in the above light. The Act is
silent on the availability of an option to receive less
than what is due to an employee under the Act. Such an
option really lies in the domain of the doctrine of
waiver, an issue that does not arise in the present case
in view of the specific stand of the concerned employees
in the present case with regard to the involuntary nature
of the undertakings allegedly furnished by them. The
28
dispute that arises, therefore, has to be resolved by the
fact finding authority under Section 17 of the Act, as
adverted to hereinafter.
25. In any event having regard to the Legislative
history and the purpose sought to be achieved by
enactment of the Act i.e. to provide the minimum if not a
fair wage to Newspaper employees, the ratio of the
pronouncement in Bijay Cotton Mills Ltd. and Ors. vs.
10
State of Ajmer , holding wages notified under the Minimum
Wages Act, 1948 to be non-negotiable would squarely
govern the wages notified under the present Act. Para 4
of the report in Bijay Cotton Mills Ltd. (supra) which
deals with the above issue is extracted hereinbelow for
specific notice.
“4. It can scarcely be disputed that securing
of living wages to labourers which ensure not
only bare physical subsistence but also the
maintenance of health and decency, is conducive
to the general interest of the public. This is
one of the Directive Principles of State Policy
embodied in Article 43 of our Constitution. It
is well known that in 1928 there was a Minimum
Wages Fixing Machinery Convention held at
Geneva and the resolutions passed in that
convention were embodied in the International
Labour Code. The Minimum Wages Act is said to
10 AIR 1955 SC 33
29
have been passed with a view to give effect to
these resolutions. Vide –South India Estate
Labour Relations Organisation vs. State of
11
Madras .
If the labourers are to be secured in the
enjoyment of minimum wages and they are to be
protected against exploitation by their
employers, it is absolutely necessary that
restraints should be imposed upon their freedom
of contract and such restrictions cannot in any
sense be said to be unreasonable. On the other
hand, the employers cannot be heard to complain
if they are compelled to pay minimum wages to
their labourers even though the labourers, on
account of their poverty and helplessness are
willing to work on lesser wages.”
(Emphasis is ours)
26. There is nothing either in the provisions of the Act
or in the terms of the Wage Board Award which would
enable us to hold that the benefits of the Award would be
restricted to the regular employees and not contractual
employees. In this regard we have taken note of the
definition of “newspaper employees”, “Working Journalist”
and “Non-Journalist newspaper employees” as defined in
Section 2(c), 2(f) and 2(dd) of the Act. Insofar as
“variable pay” is concerned, as already noticed and
extracted in paragraph 7 above, this Court while dealing
with the concept of variable pay has taken the view that
the said relief has been incorporated in the Majithia
11 AIR 1955 Mad 45 at p.47
30
Wage Board Award in order to give fair and equitable
treatment to employees of newspapers. Therefore, no
question of withholding the said benefit by taking any
other view with regard to “variable pay” can arise. In
fact, a reading of the relevant part of the Award would
go to show that the concept of “variable pay” which was
introduced in the Award stems from grade pay contained in
th
the Report of the 6 Pay Commission and was intended to
bring the working journalist and non-journalist employees
covered by the Act at par with the Central Government
employees to the extent possible. So far as the concept
of heavy cash losses is concerned, we are of the view
that the very expression itself indicates that the same
is different from mere financial difficulties and such
losses apart from the extent of being crippling in nature
must be consistent over the period of time stipulated in
the Award. This is a question of fact that has to be
determined from case to case.
27. Having clarified all doubts and ambiguities in the
matter and upon holding that none of the newspaper
31
establishments should, in the facts of the cases before
us, be held guilty of commission of contempt, we direct
that henceforth all complaints with regard to
non-implementation of the Majithia Wage Board Award or
otherwise be dealt with in terms of the mechanism
provided under Section 17 of the Act. It would be more
appropriate to resolve such complaints and grievances by
resort to the enforcement and remedial machinery provided
under the Act rather than by any future approaches to the
Courts in exercise of the contempt jurisdiction of the
Courts or otherwise.
28. Insofar as the writ petitions seeking interference
with transfer/termination, as the case may be, are
concerned, it appears that the same are relatable to
service conditions of the concerned writ petitioners.
Adjudication of such question in the exercise of high
prerogative writ jurisdiction of this Court under Article
32 of the Constitution would not only be unjustified but
such questions should be left for determination before
the appropriate authority either under the Act or under
32
cognate provisions of law (Industrial Disputes Act, 1947
etc.), as the case may be.
29. In the light of the above, all the contempt petitions
as well as the writ petitions filed under Article 32 of
the Constitution shall stand answered and disposed of in
the terms hereinabove.
....................,J.
(RANJAN GOGOI)
....................,J.
(NAVIN SINHA)
NEW DELHI
JUNE 19, 2017.
1
ITEM NO.2 & 2.1 to 2.85 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (CIVIL) NO. 411 OF 2014
IN
WRIT PETITION (CIVIL) NO.246 OF 2011
AVISHEK RAJA & ORS. ...PETITIONER(S)
VERSUS
SANJAY GUPTA ...RESPONDENT(S)
WITH
CONTEMPT PETITION (CIVIL) NO. 33 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 572 OF 2014 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 34 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 571 OF 2014 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 38 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 46 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 50 OF 2015 IN WP
(C) NO.264 OF 2012, CONTEMPT PETITION (CIVIL)
NO. 158 OF 2015 IN WP (C) NO.510 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 174 OF 2015 IN WP
(C) NO.510 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 101 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 103 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 104 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 105 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 106 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 107 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 109 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 110 OF 2015 IN WP
2
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 111 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 112 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 113 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 120 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 121 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 127 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 128 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 129 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 131 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 132 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 133 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 134 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 149 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 150 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 151 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 152 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 153 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 154 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 155 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 102 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 157 OF 2015 IN WP (C) NO.510 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 283 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 284 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 285 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 286 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 290 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 287 OF 2015 IN WP (C) NO.246 OF 2011,
3
CONTEMPT PETITION (CIVIL) NO. 288 OF 2015 IN WP
(C) NO.246 OF 2011, CONTEMPT PETITION (CIVIL)
NO. 291 OF 2015 IN WP (C) NO.246 OF 2011,
CONTEMPT PETITION (CIVIL) NO. 450 OF 2014 IN WP
(C) NO.264 OF 2012, CONTEMPT PETITION (CIVIL)
NO. 385 OF 2014 IN WP (C) NO.264 OF 2012,
CONTEMPT PETITION (CIVIL) D. NO. 25425 OF 2015
IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25424 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 25423 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25427 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 25426 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25583 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 21713 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25577 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 12967 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25581 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 23904 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25578 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 25579 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 25431 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 25432 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 26077 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 26256 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 26078 OF 2015 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 25430 OF
2015 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 8429 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 20025 OF
2016 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 23037 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 18567 OF
2016 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
4
(CIVIL) D. NO. 27528 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 33442 OF
2016 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 33441 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 36110 OF
2016 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 36227 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 36810 OF
2016 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 40055 OF 2016 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 972 OF
2017 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 11857 OF 2017 IN WP (C) NO.246 OF
2011, CONTEMPT PETITION (CIVIL) D. NO. 6277 OF
2017 IN WP (C) NO.246 OF 2011, CONTEMPT PETITION
(CIVIL) D. NO. 13520 OF 2017 IN WP (C) NO.246 OF
2011, WP (C) NO.998 OF 2016, WP (C) NO.148 OF
2017 & WP (C) NO.299 OF 2017
Date : 19/06/2017 These cases were called on for pronouncement of
judgment today.
For parties (s) Mr. Parmanand Pandey, AOR
Mr. Shekhar Kumar, AOR
Mr. Dinesh Kumar Garg, AOR
Mr. Nitin Kumar Thakur, AOR
Mr. Kunal Verma, AOR
Mr. Satya Mitra, AOR
M/s. M. Rambabu & Co., AOR
Mr. Prashant Katara, Adv.
Ms. Parul Sharma, Adv.
Mr. Neeraj Dubey, Adv.
Mr. Kedar Nath Tripathy, AOR.
5
Mr. Abhinav Mukerji, AOR
Mr. H. K. Chaturvedi, AOR
Mr. Rajan K. Chourasia, AOR
Mr. Praveen Swarup, AOR
Mr. Umesh Sharma, Adv.
Mr. Satish Kumar, AOR.
Mr. Subhash Chandran K.R., Adv.
Mr. Raj Singh Rana, AOR
Mr. V.M. Srivastava, Adv.
Mr. Mahesh Srivastava, Adv.
Ms. Shringarika Priyadarshini, Adv.
Mr. P. N. Puri, AOR.
Mr. Rakesh Mishra, AOR
Mr. Milind Kumar, AOR
Mr. Balraj Dewan, AOR
Mr. P. George Giri, AOR
Mr. Narender Kumar Verma, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. A. Raghunath, AOR
Mr. Arjun Garg, AOR
State of Manipur Mr. Ashok Kumar Singh, AOR
Mr. Birendra Kumar Mishra, AOR
Ms. Poonam Atey, Adv.
Mr. Vijay Kumar, Adv.
State of Chhattisgarh Mr. C.D. Singh, AAG
Mr. Prateek Rusia, Adv.
6
Mr. Birendra Kumar Mishra, AOR
Mr. Chandra Prakash, AOR
Mr. Nitin Kumar Thakur, AOR
State of Bihar Mr. Gautam Singh, Adv.
Mr. Rudreshwar Singh, Adv.
Mr. Samir Ali Khan, AOR.
State of Nagaland Ms. K. Enatoli Sema, AOR
Mr. Edward Belho, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. K. Luikang Michael, Adv.
Ms. Elix Gangmei, Adv.
Mr. Manish Sharma, Adv.
Mr. mohammed Raiz, Adv.
for M/s. Karanjawala & Co., AOR.
Mr. Ajay Choudhary, AOR
Mr. Jayant Kumar Mehta, AOR
Ms. Pragya Baghel, AOR
Mr. Anil Shrivastav, AOR
Mr. Mohan Lal Sharma, AOR
Mr. Santosh Kumar Tripathi, AOR
Mr. Ajay Kumar Singh, AOR
Mr. Vijay K. Jain, AOR
State of Telangana Mr. S. Udaya Kumar Sagar, Adv.
Mr. Mrityunjai Singh, Adv.
Mr. Shantanu Sagar, AOR
State of Jharkhand Mr. Tapesh K. Singh, Adv.
Mr. Mohd. Waquas, Adv.
Mr. Aditya Pratap Singh, Adv.
7
State of Rajasthan Mr. S.S. Shamshery, AAG, Rajasthan
Mr. Amit Sharma, Adv.
Ms. Ruchi Kohli, AOR.
Hon'ble Mr. Justice Ranjan Gogoi pronounced the
judgment of the Bench comprising His Lordship and Hon'ble
Mr. Justice Navin Sinha.
The contempt petitions and writ petitions are
disposed of in terms of the signed reportable judgment.
[VINOD LAKHINA]
[ASHA SONI]
COURT MASTER
A.R.-cum-P.S.
[SIGNED REPORTABLE JUDGMENT IS PLACED ON THE FILE]