- (1.) Heard.
(2.) This is an application filed by the applicant, inter alia, praying for initiation of proceedings under Article 215 of the Constitution of India against the respondents No. 1, 2, 3 and 4 for having filed the special appeal by purporting to hold an authority and post which is non existent in the Indira Gandhi Rashtriya Udan Academy (hereinafter referred to as the Academy), whereby committing contempt.
(3.) Sri Anupam Verma, learned counsel for the applicant contends that Special Appeal Defective No. 619 of 2010 had been allowed on 7.4.2015 whereby the order passed in the writ petition in favour of the applicant was set-aside. It is only now that the applicant has come to know of the aforesaid fact of the special appeal having been filed by persons alleging themselves to be holders of such posts which have neither been created nor approved in the Academy.;