- (1.) Heard Sri Zafar Nayyer, learned Additional Advocate General assisted by Sri M.C. Tripathi, learned Additional Chief Standing Counsel who appeared in support of this appeal and Sri M. D. Singh Shekhar, learned Senior Advocate assisted by Sri Tiwari who appears for the respondents.
(2.) This contempt appeal is directed against the order passed by the learned single Judge dated 16-7-2009 exercising the powers under the Contempt of Courts Act by which liberty has been given to the respondents to comply with the orders passed by this Court on 29-7- 1998 in writ petition No. 17585 of 1996 within ten days and to file a fresh compliance report before the Court on the date fixed. It is further provided that in case the order is complied with nobody need to. appear failing which the appellants are to appear in person before the court on the date fixed i.e. 30-7- 2009.
(3.) The order assailed in this appeal, for convenience, is quoted here : "Heard Sri M. D. Singh Shekhar learned Senior Counsel assisted by Sri R.D. Tiwari for the petitioner/applicant and Sri Jyotindra Mishra, learned Advocate General assisted by Sri Zaffar Nayyer, learned Additional Advocate General and Sri M. C. Chaturvedi learned Chief Standing Counsel along with M. C. Tripathi, Additional Chief Standing Counsel, for the respondents. After hearing at length, I am of the considered opinion that there can be no justification to detract the view taken earlier by this Court mentioned in the order dated 6-5- 2009.1 am in full agreement of the aforesaid view, accordingly the same is hereby reiterated. Respondents are permitted to comply with the order passed by this Court on 29-7-1998 in writ petition No. 17585 of 1996 within ten days from today and file a fresh compliance report before the court on the date fixed. In case the order is complied with by that time, the Principal Secretary (Finance) and the Principal Secretary (Law) will not appear in person before this Court on the date fixed. However, in case of non-compliance of the order they are directed to appear in person before this Court on the date fixed. List/Put up on 30th July, 2009. A copy of this order shall be provided to Sri M. C. Chaturvedi, learned Chief Standing Counsel and Sri Zaffer Nayyer, Additional Advocate General, free of cost within 24 hours. Sd/- Hon. Sabhajeet Yadav, J.";