- (1.) S. P. Mehrotra, J. The present contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971.
(2.) IT is, inter-alia, prayed that the opposite parties be prosecuted and punished for having committed contempt of this Court by disobeying the order dated 19th June, 1992 passed by this Court in Civil Misc. Writ Petition No. 8117-A of 1992, Shiv Kumar Sharma v. State of U. P. and others. A perusal of the record of the contempt petition shows that the present contempt petition was filed on 13th April, 1993. On 15th April, 1993, the following order was passed on the contempt petition : "list this case on 30-4-1993. In the meantime, learned Counsel for the petitioner may initiate appropriate proceedings in the pending writ petition to obtain necessary direction for consideration of his case for regularization of his services. "
(3.) IT further appears that pursuant to the said order dated 15th April, 1993, the contempt petition was listed on 30th April, 1993. On 30th April, 1993, the Court passed the following order : "none appears. List again in ordinary course. " Thereafter, the case was listed before the Court on 11th February, 2004. On the said date i. e. 11th February, 2004, the case was passed over on the illness slip of the learned Counsel for the petitioner- applicant and was directed to be listed, peremptorily, in the next cause list.;