S.P. Mehrotra, J. - (1.) The present contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971. It is, interalia, prayed that the opposite parties be punished for having committed contempt of this Court by flouting the order dated 10.5.1994 passed in Civil Misc. Writ Petition No. 20189 of 1989.
(2.) It is, interalia, stated in the affidavit accompanying the contempt petition that the petitioner applicant and five others [ who were petitioners in the aforesaid Civil Misc. Writ Petition No. 20189 of 1989 and who worked as class IV employees (Beldar ) in Vth Circle , Public Works Department, Allahabad] were promoted to the posts of Junior Clerk by the office order dated 17.10.1989; and that by the order dated 25.10.1989 issued by the Superintending Engineer , Vth Circle , Public Works Department, Allahabad, the said order of promotion dated 17.10.1989 was rescinded pursuant to the directions given by the Chief Engineer, South Central Region , Public Works Department, Kanpur by the letter dated 23.10.1989; and that in the circumstances, the petitioner -applicant as well as five others filed the aforesaid Civil Misc. Writ Petition No. 20189 of 1989.
(3.) It is, interalia, further stated in the affidavit accompanying the contempt petition that the said writ petition was allowed by this Court by its order dated 10.5.1994, and the said orders dated 25.10.1989 and 23.10.1989 were quashed.;