- (1.) Cause List has been revised. Learned counsel for the parties are not present. The present Contempt Petition has been filed under Section 12 of the Contempt of Courts Act, 1971. It is, inter-alia, prayed that the opposite parties be punished for having committed contempt of this Court by allegedly flouting the order dated 4-10-1993 passed by this Court in Civil Misc. Writ Petition No. 35279 of 1993 (Bahadur Singh and another Vs. Prabhagiya Logging Parbandhak, U.P. Ban Nigam, Pauri, District Pauri-Garhwal and others). Copy of the said order dated 4-10-1993 passed in the aforementioned Civil Misc. Writ Petition No. 35279 of 1993 has been filed as Annexure 10 to the affidavit accompanying the Contempt Petition. The said order dated 4-10-1993 is reproduced below : "Petitioner shall take steps to serve respondents Nos. 1 to 3 personally in addition to normal mode of service within one week. Office shall issue notices returnable within six weeks. List this petition immediately after expiry of the aforesaid period. Meanwhile, petitioner shall be allowed to work on his post and shall be paid salary."
(2.) From a perusal of the said order dated 4-10-1993, it is evident that the said order is an interim order passed during the pendency of the aforementioned Civil Misc. Writ Petition No. 35279 of 1993. By the order dated 17-5-1995, notices were directed to be issued to the opposite parties Nos. 1, 2 and 3 to show cause as to why each of them be not prosecuted for punishment for the alleged contempt of Court by flouting the said order dated 4-10-1993 passed in the aforementioned Civil Misc. Writ Petition No. 35279 of 1993. The said order dated 17-5-1995 is as follows : "Heard. Perused the contempt petition, affidavit and its annexures. Duly considered the submissions. Since I find a prima facie case for the alleged Contempt of Court, hence it is ordered. Admit.
(3.) Issue notice to respondents 1, 2 and 3 calling upon each of them by name to appear in person on 8.8.95 or though the learned counsel stating all the facts on oath as to why each of them shall not be prosecuted for punishment for the alleged contempt of Court for flouting the order of this Hon'ble Court dated 4.10.93 passed in writ petition 35279 /93. Respondents are directed to make all efforts to see that Hon'ble Courts order is strictly complied with, if in the meantime, it has not been complied with.";