Full Judgment Text
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CASE NO.:
Contempt Petition (civil) 126 of 2003
Appeal (civil) 2963 of 2000
PETITIONER:
Ram Kishan
RESPONDENT:
Vs.
Raj Kumar
DATE OF JUDGMENT: 18/08/2003
BENCH:
M.B. SHAH & AR. LAKSHMANAN
JUDGMENT:
O R D E R
Heard the learned counsel for the parties.
Mr. Mukul Rohtagi, the learned Additional Solicitor General
appearing on behalf of the respondent-State states that the respondents
have complied with the directions issued by this Court. Accordingly,
they have prepared the seniority list and intimated to the petitioner his
position in the seniority and have also prepared the Register as
directed by this Court. Learned counsel for the petitioner, however,
disputes the said submission.
Considering the dispute, in our view, the contempt proceeding
is not the proper remedy. If respondents have not followed the
directions, it would be open to the petitioner to file fresh petition for
the remaining grievance.
Hence, this petition for initiation contempt proceedings is
dismissed. Contempt Notice discharged.
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