Ram Kishan Vs. Raj Kumar [2003] Insc 383 (18 August 2003)
M.B. Shah & Ar. Lakshmanan
Appeal (civil) 2963 of 2000
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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