D.S.Sinha, Dev Kant Trivcdi, JJ. - (1.) Heard Sri Narendra Kumar. the learned counsel appearing for the petitioner and Sri Laljl Sinha, the learned counsel appearing for the respondent Nos. 1 and 2.
(2.) By the impugned order dated December 9. 1996, a copy whereof is Annexure-3 to the writ petition. Central Administrative Tribunal, Allahabad Bench, Allahabad, the respondent No, 3, has declined to initiate proceedings for contempt in view of Section 20 of the Contempt of Courts Act, 1971.
(3.) It cannot be gainsaid that initiation of proceedings of contempt is a matter between the Court and the alleged contemner. No one can insist upon the Court to initiate proceedings for contempt against the alleged contemner. Thus, the insistence on the part of the petitioner for initiation of proceedings for contempt against the respondent Nos. 1 and 2 by the respondent No. 3 is misplaced.;