Allahabad High Court
Smt. Subhawati Devi vs R.K. Singh And Anr. on 19 March, 2004
Equivalent citations: 2004(3)AWC2414
Author: Tarun Chatterjee
Bench: Tarun Chatterjee, Ashok Bhushan
JUDGMENT Tarun Chatterjee, C.J.
1. This is a special appeal filed under Chapter VIII, Rule 5 of the Rules of the Court (hereinafter referred to as the Rules) read with Clause 10 of the Letters Patent against the order dated 11th September, 2003 passed by a learned Judge of this Court in its contempt jurisdiction.
2. A preliminary objection was raised by the learned counsel for the respondents that in view of Section 19(1) of the Contempt of Courts Act (hereinafter referred to as 'the Act'), which is a complete code, no appeal could be held to be maintainable under Clause 10 of the Letters Patent read with Chapter VIII, Rule 5 of the Rules.
3. Before we take up this question for consideration, it would be fit and proper that we must decide whether a contempt appeal under Section 19(1) of the Act is maintainable in law. According to the learned counsel for the respondents, an appeal under Section 19(1) of the Act shall not lie against an order passed in a proceeding for contempt except against any order of punishment imposed upon a contemnor in terms of Section 12 of the Act or in other words it was contended by the learned counsel for the respondents that the expression contained in Section 19(1) of the Act, namely "from any order or decision of a High Court in the exercise of jurisdiction to punish for contempt of Court" would only relate to those orders in respect of which certain orders have been passed for violation of the orders of the Court and not otherwise.
4. Before we take up the preliminary objection for consideration it would be fit and proper for us to state the nature of the order passed by the learned Judge in the contempt application, which is under challenge in this appeal. The material portion of the impugned order runs as under :
"It appears that the applicant who was allegedly employed with the opposite parties sought regularisation of her services and with that end she preferred a writ petition. This petition was disposed of by the aforesaid order at the admission stage itself without inviting any counter-affidavit. By order dated 8.1.1998, it was directed that the respondent No. 1 shall pass appropriate orders in the light of the decision rendered in the case of Ram Pal v. Joint Director of Ayogik Prayog Evam Prashikshan Kendra, Basti, decided on 22.9.1997 in Writ Petition No. 9821 of 1994. After issuance of notices affidavits have been filed by both the parties.
Having perused the affidavits filed on behalf of the parties, / do not find that this is a case of wilful or deliberate violation of the orders of this Court. Notices are discharged. Petition is rejected. Consigned to records."
5. From a perusal of the impugned order, as noted herein above, it is evident that the impugned order does not indicate any imposition of punishment contemplated by Section 12 of the Act, but it can be deduced from reading of the order passed on the contempt petition that the impugned order decided some disputes raised by the appellant seeking to hold that it was a case of wilful and deliberate violation of the orders of the Court. At this stage and before proceeding further, we feel it necessary to reproduce the relevant provisions of the Act, which are material for the purpose of deciding this appeal. Under the definition clause of the Act, "contempt of courts" means civil contempt or criminal contempt, which is indicated in Section 2(a) of the Act. Section 2(b) of the Act defines "civil contempt" which means wilful disobedience of any judgment, decree, direction, order, writ or other process of a court or wilful breach of an undertaking given to a court. Section 19 of the Act makes a provision for filing an appeal against an order or decision of the Court, which runs as under :
"19. Appeals.--(1) An appeal shall lie as of right from any order or decision of High Court in the exercise of its jurisdiction to punish for contempt :
(a) where the order or decision is that of a single Judge to a Bench of not less than two Judges of the Court ;
(b) where the order or decision is that of a Bench, to the Supreme Court :
Provided that where the order or decision is that of the Court of the Judicial Commissioner in any Union Territory, such appeal shall lie to the Supreme Court."
6. In this connection, it is also necessary for us to refer to Section 12 of the Act and the portion of which is relevant for our purpose is reproduced below :
"12. Punishment for contempt of Court.--(1) Save as otherwise expressly provided in this Act or in any other law, a contempt of Court may be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both :
Provided that the accused may be discharged or the punishment awarded may be remitted on apology being made to the satisfaction of the Court.
(2) Notwithstanding anything contained in any law for the time being in force, no Court shall impose a sentence in excess of that specified in Sub-section (1) for any contempt either in respect of itself or of a Court subordinate to it.
(3) Notwithstanding anything contained in this section, where a person is found guilty of a civil contempt, the Court, if it considers that a fine will not meet the ends of justice and that a sentence of imprisonment is necessary, shall instead of sentencing him to simple imprisonment, direct that he be detained in a civil prison for such period not exceeding six months as it may think fit."
7. We have carefully examined the provisions contained in Sections 12 and 19(1) of the Act.
8. As argued herein earlier by the learned counsel for the respondents that the expression 'order or decision' of a single Judge of the High Court passed in the exercise of his jurisdiction to punish for contempt refers to imposition of, any of the punishment prescribed under Section 12 of the Act. Therefore, according to the learned counsel for the respondents passing of an order of punishment under Section 12 of the Act is only appealable under Section 19 of the Act. Learned counsel for the respondents sought to argue that when no punishment was awarded or imposed, although passed in a contempt proceedings, cannot be said to be appealable under Section 19 of the Act.
9. Before we take up this submission of the learned counsel for the respondents, we may herein now notice that on a plain reading of Section 19(1) of the Act, it cannot be said that an appeal lies only against an order to punish for contempt. In our view Section 19 uses a wider expression that an appeal lies from any order or decision passed in the exercise of its jurisdiction to punish for contempt. Therefore, it would be safely observed that the expression "any order or decision" used in Section 19(1) of the Act purports to connote, prima Jade, variety of an order or decision that may be passed by the Court in the exercise of its jurisdiction to punish for contempt.
10. In order to express our opinion on the interpretation of the aforesaid expression used in Section 19(1) of the Act, it would be useful for us to trace out the interpretation given by the Supreme Court in its various decisions. First of such decision, as we may recall, is the decision of the Supreme Court in the case of Barada Kant Mishra v. Justice G.K. Mishra, C.J. of Orissa High Court, AIR 1974 SC 2255. In this decision of the Supreme Court, an appeal was preferred against an order refusing to initiate contempt proceedings. In that situation, the Supreme Court held that an appeal was not maintainable as the exercise of jurisdiction to punish for contempt commences with the initiation of a proceeding for contempt. In a later decision of the Supreme Court between the same parties in AIR 1976 SC 1206, the Supreme Court held that only those orders or decisions in which some point was decided or finding was given in the exercise of jurisdiction by the High Court to punish for contempt are appealable. In AIR 1976 SC 1206 (supra), it was held by the Apex Court of our country that even when an order, which was passed after initiation of the contempt proceeding, but no point was decided by the order or no finding was given in the exercise of such jurisdiction was not appealable. It may be stated in this connection that in the aforesaid decision of the Supreme Court in AIR 1976 SC 1206 (supra) the order impugned in the appeal was merely an interlocutory order pertaining purely to the procedure of the Court. Then came a decision of the Supreme Court in Purshatam Dass v. B.B. Dhillon, AIR 1978 SC 1014. This decision had decided that mere initiation of a proceeding for contempt by issuance of a notice under Section 17 of the Act on prima facie satisfaction that the case was a fit one for drawing up the proceeding did not decide any question and hence an order merely initiating the contempt proceeding against the alleged contemnor without anything further did not decide anything against the alleged contemnor and, therefore, no appeal was maintainable under Section 19 of the Act. Again it may be reiterated that, in that decision, after the contempt proceeding was initiated under Section 15 of the Act, notice was issued to the alleged contemnor under Section 17 of the Act to show cause as to why he should not be punished under Section 15 of the Act. The alleged contemnor at that stage preferred an appeal under Section 19(1) of the Act and, therefore, in that situation, the Apex Court held that mere initiation of a proceeding for contempt on the basis of a notice issued under Section 17 of the Act, did not decide any question and, therefore, such an order cannot be appealed under Section 19 of the Act However, if we read the aforesaid decision of the Supreme Court, in detail, it would be clear in unambiguous term that the Supreme Court also observed that the situation would have been different, if the order under appeal decides some dispute raised before it by the alleged contemnor asking it to drop the proceeding for contempt on the one ground or the other. It is also evident from the said decision that the Supreme Court also observed that until and unless there was some order or decision of the High Court adjudicating upon any matter raised before it by the parties affecting their rights, the mere order issuing the notice was not appealable under Section 19 of the Act. The same view was expressed in a later decision of the Supreme Court in Union of India v. Mario Cabrale Sa, AIR 1982 SC 691.
11. From the principles laid down in the aforesaid four decisions of the Supreme Court, we can safely conclude that the views expressed by the Supreme Court upto the year 1982 would be stated in the following manner :
(1) The exercise of jurisdiction to punish for contempt commences with the initiation of a proceeding for contempt but such a decision cannot be regarded as a decision in the exercise of its jurisdiction to punish for contempt and, therefore, the said decision was not appealable under Section 19(1) of the Act. This principle has been expressed by the Supreme Court in Baradakanta Mishra v. Mr. Justice Gatikrushna Misra, C.J. of Orissa High Court, AIR 1974 SC 2255.
(2) An order pointing out that all points arising in the case, including the question of maintainability of the proceedings would be heard together, even after the initiation of the contempt proceeding is not appealable under Section 19 of the Act, as the same is not an order or decision in which some dispute was decided or finding was given in the exercise of jurisdiction to punish for contempt. See AIR 1976 SC 1206.
(3) Merely an order initiating a proceeding for contempt by issuing notice under Section 17 of the Act is also not appealable under Section 19 of the Act, as it does not decide any dispute raised in the said proceeding against the alleged contemnor. This conclusion is arrived at relying on the aforesaid two decisions of the Supreme Court, i.e., AIR 1978 SC 1014 and AIR 1982 SC 691, but there may be some other order passed by the Court on the contempt proceeding. The order, which decides some disputes raised by the parties before the High Court by the alleged contemnor even after asking the Court to drop the proceeding on one ground or the other, or the order decides some bone of contentions raised before the High Court affecting the right of the party aggrieved and a final order to that extent would certainly be appealable under Section 19 of the Act. This conclusion is also arrived at in the decision of the Supreme Court in AIR 1978 SC 1014.
(4) From the decisions of the Supreme Court referred to hereinafter, it can also be deduced that in a case where some points were decided, but ultimately the rule of contempt is discharged and the application for contempt is rejected, an appeal against such an order is not maintainable in law.
12. Upto this stage, i.e., upto the year 1982, the aforesaid conclusions, excepting category No. 4, as noted herein above, could be arrived at on the principles laid down in the decisions of the Supreme Court as mentioned above, but in 1988 another decision of the Apex Court of our country has come in the field. It is the decision of D.N. Taneja v. Bhajan Lal, 1988 (2) AWC 1123 (SC) : (1988) 3 SCC 26. In this decision, it was held that an appeal would lie under Section 19 of the Act only from an order imposing punishment. In Taneja's case (supra), it has been further laid down that when the contemnor was discharged, High Court did not exercise its jurisdiction for contempt and as such an appeal under Section 19(1) of the Act was not maintainable. It may be noticed, at this stage, that the decisions in AIR 1978 SC 1014 and AIR 1982 SC 691, were the decisions of two Judges' Bench whereas the decision of D. N. Taneja (supra), was a decision of three Judges' Bench of the Supreme Court.
13. Before proceeding further, it may be stated that our task would have been easier to decide the issue raised before us in the event the decision in D.N. Taneja (supra) holding that an appeal under Section 19 of the Act lay only against an order of punishment, was to be followed, as in the present case there was no punishment imposed by the impugned order, but if some of the other decisions as mentioned herein earlier are to be followed, then it may be legitimately pleaded that the present appeal is maintainable in view of the fact that the exercise of jurisdiction to punish for contempt had already commenced and some disputes were decided by the impugned order. But in our view after rejection of the contempt application and discharge of the contempt notice, the present appeal is not maintainable on the ground that the contempt application was rejected and notice of contempt was discharged. This view is expressed following two subsequent Supreme Court decisions to be referred hereinafter. It may be said at this stage that the Supreme Court in D. N. Taneja (supra) dismissed the appeal on a different ground and that decision of the Supreme Court was a case of criminal nature, which was dismissed by the High Court.
14. We may, at this stage, also keep it on record the decision of the Supreme Court in Purshottam Das Goel v. Hon. Mr. Justice B.S. Dhillon, (1978) 2 SCC 370, which broadened the area of appealability to an order which decided some bone of contentions raised before it affecting the right of the party aggrieved, made at the final stage of the proceeding or even at an early stage. It is true that by this judgment, the Supreme Court had broadened the area of appealability to an order, which decided some bone of contentions raised before it, but from the above, it may be concluded that Section 19(1) of the Act does not stipulate that an appeal shall He only against punishment for contempt, but it expresses rather a wider expression that an appeal lies from any order or decision passed in the exercise of its jurisdiction to punish for contempt. In this connection, we may look into the expression used in Section 19(2)(a) of the Act, which runs as under ;
"Pending any appeal, the appellate court may order that :
(a) the execution of the punishment or order appealed against be suspended ;"
15. We have carefully examined the expression, namely : "the execution of the punishment or order appealed against". From a careful reading of this expression, we are of the view that the expression "exercise of its jurisdiction to punish for contempt" should not be interpreted as "imposing a punishment for contempt". Accordingly, in our view, the language used is more akin to the meaning that an appeal shall lie from any order or decision, which is made by the High Court when the jurisdiction of the High Court is invoked for punishing a person for contempt. Our view may be appreciated from the introduction of the words "punishment or order" in Section 19(2)(a) of the Act. This is because Clause (a) of Sub-section (2) of Section 19 confers power on the appellate court not only to stay the execution of the punishment but also to stay an order in respect of which an appeal has been filed. The law is now well settled that the Court must presume that the Legislature does not waste word and as such every word in the statute should be endeavoured to be presumed to have necessity of user in the statute and must be given effect consistent with its meaning. Therefore, it would be difficult for us to hold that an appeal lies only against an order of punishment.
16. From the discussions made hereinabove, it is pellucid that an appeal under Section 19(1) of the Act shall lie not only against an order imposing punishment, but also from an order or direction made by the Court in the exercise of its contempt jurisdiction. At this stage, we may come back to the category No. 4. as noted herein earlier in which we have already included a situation that an appeal shall not He against an order when some points were decided, but ultimately the application for contempt was rejected and notice for contempt was discharged.
17. Let us now come back to the present case. At the risk of repetition, we will reiterate that the order impugned in this appeal is a final order rejecting the contempt application and discharging the Rule of contempt on a finding that this was not a case of wilful disobedience of the order passed by the Court. It is true that while rejecting the contempt application and discharging the Rule of contempt some contention on the question whether this was a case of wilful disobedience of the order passed by the Court was decided by the Court and, therefore, an appeal could be said to be maintainable in law, but in our view, since Rule of contempt has been discharged and contempt application has been rejected in the present case, no appeal lies against such an order.
18. In a recent decision of the Supreme Court in Mahboob S. Allibhoy v. State of Maharashtra, (1996) 4 SCC 411. The Supreme Court has held as thus :
"When the Court either suo motu or on a motion or a reference, decides to take action and initiate proceedings for contempt ; it assumes jurisdiction to punish for contempt. The exercise of jurisdiction to punish for contempt commences with the initiation of a proceedings for contempt and if the order is passed not discharging the rule, issued in contempt proceedings, it would be an order or decision in exercise of its jurisdiction to punish for contempt. Against such order, appeal would be maintainable."
19. From a plain reading of the aforesaid observations of the Supreme Court in Mahboob S. Allibhoy (supra) it is evident that when an order was passed not discharging the rule issued to contempt proceedings, and such an order or decision was passed in the exercise of its jurisdiction to punish for contempt, in that situation, against such an order, an appeal was maintainable. It is also clear from the above observations of the Supreme Court that when the rule is discharged and the application for contempt was rejected on a finding that there was no wilful disobedience of the order, no appeal would be held to be maintainable. In J. S. Parihar v. Ganpat Duggar and other, (1996) 6 SCC 291, the Supreme Court held as follows :
"Therefore, an appeal would lie under Section 19 when an order in exercise of the jurisdiction of the High Court punishing the contemnor has been passed. In this case, the finding was that the respondent had not wilfully disobeyed the order. So, there is no order punishing the respondent for violation of the orders of the High Court, Accordingly, an appeal under Section 19 would not lie."
20. From a plain reading of the aforesaid observation of the Supreme Court, it is again clear that an appeal would lie under Section 19 of the Act when an order in exercise of the jurisdiction of the High Court punishing the contemnor has been passed. In that case also, a finding was that the respondents had not wilfully disobeyed the order, and accordingly, the Supreme Court held that there was no order punishing the respondents for violation of the order of the High Court and on that finding the Supreme Court held that the appeal did not lie. In the present case, the situation is similar. Here also after exercising the jurisdiction by the learned single Judge to punish for contempt, conclusion was arrived at that the respondents had not wilfully disobeyed the order and, therefore, there was no order punishing the respondents for violation of the order of the High Court and accordingly, the appeal under Section 19 of the Act cannot be held to be maintainable.
21. In view of the aforesaid two recent decisions, we may safely conclude that the appeal against the impugned order is not maintainable in view of the admitted position in this case that by the impugned order the rule issued in contempt proceedings was discharged and the contempt petition was rejected as there was no wilful disobedience of the order in respect of which the contempt petition was filed.
22. For the reasons aforesaid and in view of our discussions made hereinabove, we are of the view that this appeal is into maintainable, in law.
23. Before we part with this judgment, we may refer to a decision of the Division Bench of this Court in A.P. Verma, Principal Secretary, Medical Health and Family Welfare, U.P. Lucknow and Ors. v. U.P. Laboratory Technicians Association, Lucknow and Ors., 1998 (3) AWC 2264 : 1998 (3) UPLBEC 2333. We are of the view that it would be of no help to the appellant, as the factual situation of that case are altogether different than the facts of the present case. In that case, a mandatory direction was issued by the writ court directing that Laboratory Technicians would get the same pay scale as that of Laboratory Assistants. However, in the said decision of the Division Bench of this Court, it was also directed that if the Senior Laboratory Technicians wanted higher pay then they should make a representation to that effect giving details of the nature of duties they were performing and how these duties were more arduous than those of Laboratory Assistants. If such a representation was made within a month, the same shall be decided within two months thereafter by a reasoned order. In that decision, this order was violated and, therefore, contempt application was filed.
24. From the facts of the Division Bench decision of this Court it is evident that some points were decided by the learned contempt Judge and some directions were also issued for compliance of the order of the trial court. In such a situation the Division Bench held that an appeal would lie under Section 19 of the Act as some points were decided while disposing of the contempt application and some directions were issued.
25. So far as the present case is concerned, we have already quoted the order passed in the contempt application and from a plain reading of the same, it may be easily deduced that the learned contempt Judge rejected the contempt application on the ground that there was no intentional deliberate violation of the order of the writ court and there was no mandatory direction given in the impugned order, accordingly, the principles involved for consideration to the effect that an appeal lies against such an order is not similar in nature so far as the present impugned order is concerned.
26. Before parting with this judgment, we shall fail in our task if we do not refer to a decision of the Supreme Court in R. N. Dey and Ors. v. Bhagyabati Pramanik and Ors., 2000 (2) AWC 1600 (SC) : (2000) 2 SCC 400. In this decision the Supreme Court relying on a decision in Purshottam Dass Goel v. Justice B. S. Dhillon. (1978) 2 SCC 370, held that an appeal shall be maintainable under Section 19 of the Act on a finding that when the Court either suo motu or on a motion or a reference, decides to take action and initiate proceedings for contempt, it assumes jurisdiction to punish for contempt. The exercise of jurisdiction to punish for contempt commences with the initiation of a proceeding for contempt and if that order is passed not discharging the rule issued in contempt proceedings, it would be an order or decision in exercise of its jurisdiction to punish for contempt and against such an order appeal would be maintainable under Section 19 of the Act. This decision would be of no help to the appellant in view of the admitted fact that in this case like the decision in Purshottam Dass Goel v. Justice B.S. Dhillon (supra), rule was not discharged and in that situation the Supreme Court held that such an order or decision in the exercise of its jurisdiction to punish for contempt would be appealable under Section 19 of the Act. In R.N. Dey and others (supra), the Supreme Court also observed that if an order decides some disputes raised before the Court by the contemnor seeking to drop the proceedings on one ground or the other, an appeal against such an order is maintainable. However, the Supreme Court in paragraph 13 has observed as follows :
"In the present proceeding the question whether appeal under Section 19 is maintainable or not is not required to be decided finally as, in our view, facts of this case are grossly inadequate and the contempt proceedings were not required to be initiated at all. In any case, the unconditional apology tendered could have been accepted and further proceedings dropped and the rule ought to have been discharged."
27. Such being the stand taken by the Supreme Court, it is difficult for us to hold that when the rule is discharged and the application for contempt is rejected, the question of permitting an appeal to be filed against such an order under Section 19 of the Act does not at all arise. There may be another ground for which we may observe that an appeal against an order discharging the rule and rejecting the application for contempt is not maintainable. It is well settled that contempt is a matter between the Court and the contemnor and, therefore, if a person alleges that the contemnor has violated the order of the writ court or trial court, as the case may be, intentionally or wilfully, he cannot be said to be an aggrieved party and such a person cannot be said to have any right to insist that Court should exercise its jurisdiction. In this view of the matter, we are of the view that when the rule is discharged and the contempt application is rejected, no appeal shall lie against such an order under Section 19 of the Act.
28. For the reasons aforesaid it is, therefore, held that this appeal is not maintainable in-law against the impugned order under Section 19(1) of the Act.
29. Learned counsel for the appellant, however, submitted that even if an appeal does not lie under Section 19(1) of the Act, an appeal is still maintainable under Clause 10 of the Letters Patent read with Chapter VIII. Rule 5 of the Rules as the instant appeal has been categorised as Special Appeal.
30. Let us, therefore, consider whether this appeal is maintainable under Clause 10 of the Letters Patent read with Chapter VIII, Rule 5 of the Rules.
31. As noted hereinafter, in J.S. Parihar's case (supra), the Apex Court seems to have endorsed the views of the Division Bench of Rajasthan High Court holding that although an order of a single Judge was not maintainable under Section 19 of the Act, since it did not impose any punishment yet the appeal would be maintainable under Clause 10 of the Letters Patent as the direction issued by the learned single Judge regarding preparation of a seniority list and promotion being given in terms thereof would be a "judgment" within the meaning of Section 18 of the Ordinance of the Rajasthan High Court.
32. From the aforesaid observation of the Apex Court. it may be stated that even if Section 19 of the Act did not apply, an order which satisfied the tests of "judgment" within the meaning of Clause 15 of the Letters Patent would be appealable in the absence of the Court framing or considering any such issue or any arguments being advanced in that connection.
33. From the above observation of the Hon'ble Supreme Court, it may also be concluded that an appeal under Clause 10 read with Chapter VIII, Rule 5 of the Rules may be held to be maintainable when such an appeal was not maintainable under Section 19(1) of the Act. Therefore, we can safely conclude that it cannot be said that no appeal shall lie against an order of a learned single Judge when the said order does not come within the purview of Section 19(1) of the Act. Therefore, in a given case, it can be said that an appeal lies against the order under Clause 10 read with Chapter VIII, Rule 5 of the Rules.
34. Let us now consider as to whether the facts of the present case would lead us to hold that an appeal under Clause 15 of the Letters Patent read with Chapter VIII. Rule 15 of the Rules would be appealable or not. In order to hold that an appeal lies or not under Clause 15 of the Letters Patent, we will have to trace out the meaning of "judgment" in Clause 15 of the Letters Patent. It is well settled that Clause 15 of the Letters Patent would only be applicable to the Chartered High Courts, whereas Clause 10 of the Letters Patent would be applicable to other High Courts, but the provisions of Clause 15 of the Letters Patent are similar to that of Clause 10 of the Letters Patent.
35. In Shah Babulal Khimji v. Jayaben D. Kania and Anr., AIR 1981 SC 1786 : (1981) 4 SCC 8, this aspect to ascertain as to whether a particular order is "judgment" within the meaning of Clause 10 or Clause 15 of the Letters Patent has been considered. At page 77 of Shah Babulal Khimji's case (supra), the Hon'ble Supreme Court observed thus :
"..........................................................
In my opinion, an exhaustive or a comprehensive definition of ''judgment" as contemplated in Clause 15 of the Letters Patent cannot be properly given and it will be wise to remember that in the Letters Patent itself there is no definition of the word "judgment". The expression has necessarily to be construed and interpreted in each particular case. It is however, safe to say that if any order has the effect of finally determining any controversy forming the subject matter of the suit itself or any part thereof or the same affects the question of Court's jurisdiction or the question of limitation, such an order will normally constitute "judgment" within the meaning of Clause 15 of the Letters Patent. I must not, however, be understood to say that any other kind of order may not become judgment within the meaning of Clause 15 of the Letters Patent to be appealable under the provisions thereof......."
36. Keeping the above principle in mind, we now deal with the question as to whether an order or a decision of the learned Judge rejecting the application for contempt and refusing to punish for contempt amounted to a "judgment" within the meaning of Clause 10 of the Letters Patent. To answer this query, the question to be decided is as to whether such an order would determine any right or liability of the parties. In our view, in rejecting the application for contempt and discharging the notice of contempt, it cannot be said that to proceed or not to proceed against the alleged contemnor was a matter of discretion of the Court and the appellant cannot be said to have acquired any right to ask for discretion to be exercised in a particular manner. It may also be said, in this connection, that the right of appeal can be made available to an aggrieved party and an aggrieved party, for the purpose of proceeding for contempt, has been held to be only a party who has been punished for contempt. Therefore, it can be safely concluded that when the Court refuses to commit the alleged contemnor, it does not decide any right or liability arising between the parties. Therefore, we are of the view that an order passed rejecting an application for contempt is not appealable under Clause 10 of the Letter Patent read with Chapter VIII, Rule 5 of the Rules. We, however, make it clear that there may be cases where some orders or directions have been made in variation of the original order in which an appeal can be held to be maintainable in law. However, we also make it clear that for the purposes of holding that an appeal is maintainable in law or not, one has to deal with the facts of the particular case for reaching to a proper conclusion.
37. There may be another ground for holding that an appeal under Chapter VIII. Rule 5 of the Rules against an order discharging the contempt notice is not maintainable, in law. A Division Bench of this Court in Sheo Charan v. Naval and Ors., 1997 (2) UPLBEC 1215 : 1997 AWC 1909, has held that Section 19 of the Act has created a right of appeal from an order or decision of the Court imposing punishment for contempt. There is no provision for appeal under the Act against the decision discharging the notice of contempt and/or dismissing the contempt petition. In view of the fact that the Act provides for appeal and also lays down the orders/decisions against such an appeal can be filed, the intention of the Legislature must be said to be that an appeal cannot be filed under Clause 10 or under Clause 15 read with Chapter VIII, Rule 5 of the Rules as the Contempt of Courts Act is a complete Code wherein provision for appeal has been specifically provided.
38. Under Chapter VIII, Rule 5 of the Rules appeal is provided before the Division Bench of this Court from a judgment not being a judgment specified therein, of one of the learned Judges of this Court. Therefore, the question that needs to be decided as to whether an appeal from a decision of the learned Judge made in the exercise of his power under the Act is maintainable even though the Act itself has provided for an appeal from such a decision. We are in full agreement with the views expressed by the Division Bench of this Court in Sheo Charan (supra), in which it has been clearly established that if the Statute, which has conferred the jurisdiction on the Court, itself lays down the procedure, and provides for appeal from its decision, the appeal can be filed only under and in accordance with such a statute. In such a case general right of appeal from a decision of the Court stands excluded by the statute, which has conferred the jurisdiction on the Court. Such being the position, we are, therefore, of the view that an appeal against a decision rejecting the contempt petition was not maintainable also under Chapter VIII. Rule 5 of the Rules. The same view has been expressed by a Division Bench of this Court in A.P. Verma and Ors. v. U.P. Laboratory Technicians Association, Lucknow and Ors., 1998 (3) AWC 2264 : (1998) 3 UPLBEC 2333, wherein it has been held that no appeal is maintainable under Chapter VIII, Rule 5 of the Rules of the Court against any order passed in a proceeding under the Contempt of Courts Act as it is a self contained Code.
39. We also express an opinion as already done that no appeal is maintainable under Clause 15 of the Letters Patent against an order refusing to initiate proceedings for contempt of Courts. Same view was also expressed by a Division Bench of Madras High Court in Shanta V. Bai v. Basnanti Builders, 1991 Cri LJ 3026, wherein it was held that no appeal was maintainable under Clause 10 or 15 of the Letters Patent against an order rejecting the application for contempt and discharging the contempt notice.
40. Be that as it may, in view of our discussions made herein above and since we are also in full agreement with the views expressed in Sheo Charan (supra), we are of the considered opinion that the present special appeal is also not maintainable under Clause 10 of the Letters Patent read with Chapter VIII, Rule 5 of the Rules.
41. Accordingly, the appeal is dismissed, as not maintainable without any order as to costs. However, this order shall not prevent the appellant from approaching the appropriate forum for redressal of his grievances.