Devendra Kumar Arora, J. - (1.) Heard.
(2.) The petitioner has approached this Court alleging willful disobedience of the judgment and order dated 05.08.2010 passed in Writ Petition No.5698 (SS) of 2003, whereby the writ Court while allowing the writ petition directed the opposite parties to consider the case of the petitioner for regularization with effect from 11.09.2002, the date when the services of juniors to him were regularized.
(3.) From the record, it comes out that first time, the instant contempt petition was entertained by this Court on 28.07.2011. On the said date, learned Counsel for the contempt petitioner had sought three days' time for filing supplementary affidavit. Thereafter the case was adjourned on several times on the request of learned Counsel for contempt petitioner, therefore, cognizance has not yet been taken by the Court under the Contempt of Courts Act.;