- (1.) This contempt application dated April 1, 2009 has been filed alleging that the contemnor has wilfully and deliberately violated the order of this court dated May 14, 2004, Annexure C1 at p.84.
(2.) By the order dated May 14, 2004 W.P.No.3686(W) of 2002 brought by the petitioners under art.226 was disposed of directing the Chairman, Cycle Corporation of India Limited to give a decision regarding grievances of the petitioners within a period of six weeks from the date of receipt of a copy of the order. It has been alleged that though a copy of the order was communicated to the chairman of the corporation by a covering letter dated June 16, 2004, Annexure C2 at p.86, the chairman did not give the decision in compliance with the order. Counsel submits that the petitioners previous contempt application (CPAN No.1451 of 2005) was disposed of by an order dated July 18, 2008, Annexure C3 at p.87, directing the central government to give the decision in compliance with the order disposing of the art.226 petition.
(3.) According to him, the reason to allege deliberate and willful violation of the order of this court arose only after the central government failed to carry out the order dated May 14, 2004 in compliance with the order of this court dated July 18, 2008.;