S.Rafat Alam, J. - (1.) This is an application under Section 12 of the Contempt of Courts Act for initiating contempt proceeding and punishing the opposite party for the alleged wilful and deliberate defiance of this Court's order dated 17.2.1998 passed in Writ Petition No. 20883 of 1997 and the order dated 24.7.1998 passed in the Review Application No. 20094 of 1998.
(2.) 1 have perused the aforesaid orders of this Court contained in Annexures-1 and 2 to the contempt petition. It appears that the petitioner had filed Writ Petition No. 20883 of 1997 for quashing the advertisement and selection as well as appointment of Sri Ashok Sonkar who was arrayed as respondent No. 4 to the writ petition, to the post of Lecturer in Tridesh Vigyari. Department of Basic Principles Institute of Medical Sciences, Banaras Hindu University, Varanasi. The Division Bench of this Court, after hearing the learned counsel for the parties, declined to entertain the writ petition in view of the alternative remedy available under Section 5 (7) of the Banaras Hindu University Act. However, while dismissing the writ the Division Bench has observed as under : "However, it is provided that in ease the petitioner will file a representation before the learned Visitor, that would be entertained and decided on merit."
(3.) Thereafter the petitioner filed the Review Petition No. 20094 of 1998 which was partly allowed by providing that the learned Visitor should consider the representation of the petitioner dated 14.5.1997 and pass appropriate order on the representation possibly within a period of ten weeks from the date of production of a certified copy of the order.;