Delhi High Court - Orders
Md. Nasimuddin Ansari vs Satish Singh (Irsme) & Anr on 11 October, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~78
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1484/2023
MD. NASIMUDDIN ANSARI ..... Petitioner
Through: Mr. Tapas Das, Advocate.
versus
SATISH SINGH (IRSME) & ANR. ..... Respondents
Through: Mr.Ruchir Mishra, Mr.Sanjiv Kr.
Saxena, Mr. M.K.Tiwari, Ms.Poonam
Shukla and Ms. Reba Jena Mishra
Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 11.10.2023
CM APPL. 52950/2023-EX.
Allowed, subject to all just exceptions.
Application stands disposed of.
CONT.CAS(C) 1484/2023
1. This is a petition seeking initiation of contempt proceedings for non- compliance of the judgment dated 03.08.2023 passed in WP(C) 123/2018. As per the said judgment, it was directed as under:-
"105. In view of above discussion, the respondents cannot escape their accountability with impunity as such conduct calls for strict action. The interest of justice would be met if we compensate the petitioner herein for the suffering anxiety and mental agony; monetary expenditure incurred and energy spent to get his due promotion and consequential benefits thereto after a long battle of This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/10/2023 at 12:55:44 litigation, which he was otherwise entitled to.
106. Accordingly, we direct the respondents to pay the costs for an amount of Rs.5,00,000/- (Rupees Five Lakhs only) in favour of the petitioner within four weeks of passing of this judgment. However, the Department should not be made to suffer for the deliberate dereliction of duty by an Officer. Therefore, the costs shall be paid by the Department in the first instance, but it shall be entitled to recover the same equally from the erring officers who had written the Disagreement Note dated 11.07.2017 and the Disciplinary Order dated 26.10.2017."
2. It is stated by Mr.Das, learned counsel for the petitioner that despite the clear directions of the Court, neither the judgment has been complied with nor the cost has been paid.
3. Issue notice. Mr.Mishra, learned counsel accepts notice on behalf of the respondents, seeks and is granted four weeks' time to file reply/status report.
4. List on 29.01.2024.
JASMEET SINGH, J.
OCTOBER 11, 2023/neelam This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/10/2023 at 12:55:44