Section 5 in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998
5. Contents of the Petition.
- The petition shall set out the following particulars :(i)(a)Name (including as far as possible the name of the father/mother/husband), age, occupation and address of-(i)the petitioner; and(ii)the respondent;(If the, alleged contemner is an Officer, he shall be described by name and designation).(b)Provision of the Act invoked and the nature of the contempt, 'Civil' or 'Criminal';(c)the ground and material facts constituting the alleged contempt including the date of alleged contempt, divided into paragraphs, numbered consecutively, along with supporting documents or certified/photostat (attested) copies of the originals thereof ;(d)the nature of the order sought from the Tribunal;(e)if a petition has previously been made by him on the same facts, the details, particulars and the result thereof ;(f)the petition shall be supported by an affidavit verifying the facts relied upon except when the motion is by the Advocate-General of Orissa;(g)every petition shall be signed by the petitioner and his Advocate, if any, and shall show the place and date ;(h)draft charges shall be enclosed in a separate sheet;(i)in the case of 'Civil Contempt', certified copy of the judgement, decree, order, writ or undertaking alleged to have been disobeyed shall be filed along with the petition;(j)where the petitioner relies upon any other documents in his possession; or power, he shall file them along with the petition;(ii)in the case of 'Criminal Contempt' of the Tribunal other than a contempt referred to the Section 14 of the Act, the petitioner shall state whether he has obtained the consent of the Advocate-General of Orissa, produce the same, if not, the reasons of such non-production;(iii)the petitioner shall file three complete sets of the petition including the annexures in the paper book form, duly indexed and paginated where the number of respondents is more than one, equal number of extra paper books shall be filed ;(iv)No fee shall be payable on a petition or any document filed in the proceedings.
