Supreme Court of India
Ram Kishan vs Raj Kumar on 18 August, 2003
Bench: M.B. Shah, Ar. Lakshmanan
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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