S.P.Mehrotra, J. - (1.) Case called out. Learned counsel for the petitioner /applicant is not present. Shri S.K. Rai, learned Additional Standing Counsel, Central Government, appearing for the opposite parties is present.
(2.) 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 allegedly having committed contempt of this Court by disobeying the order dated 15.3.2000 passed by this Court in Civil Misc. Writ Petition No. 12099 of 2000.
(3.) It is, interalia, stated in the affidavit accompanying the Contempt Petition that against the order of termination of services of the petitioner/applicant dated 14.2.2000, the petitioner/applicant filed the aforementioned Civil Misc. Writ Petition No. 12099 of 2000; and that this Court passed an interim order dated 15.3.2000 in the said writ petition.;