P. N. CHATURVEDI Vs. CHANDRAMOHAN THAKUR

JUDGEMENT

(1.) Petitioner has filed the present contempt petition against respondent No.1 and 2 for willful disobedience and breach of order dated 30/08/2019 passed by this Court in WP No. 17988/2019.

(2.) Brief facts of the case is that petitioner, who is working as Assistant Commissioner Tribal Welfare, Anuppur was transferred to Gwalior vide order dated 24/08/2019. Said order was challenged by the petitioner by filing writ petition No. 17988/2019 before this Court. Impugned transfer order dated 24/08/2019 was stayed by this Court vide order dated 30/08/2019. Petitioner communicated the order dated 30/08/2019 passed in writ petition to respondent No.1 by preferring representation dated 03/09/2019. Respondent No.1 on the note sheet mentioned that charge of Assistant Commissioner Tribal Welfare, Anuppur has been given to D.S. Rawat much before transfer order dated 24/08/2019 and advised the petitioner to join in the district as per government order.

(3.) The counsel appearing for the petitioner argued that respondent No.1 willfully and deliberately disobeyed the order passed by this Court dated 30/08/2019. By the said order, transfer order was stayed and this Court had given a direction that if petitioner has been relieved and if somebody has been brought in his place even then petitioner shall be allowed to continue at his place of posting i.e. at District Anuppur.