- (1.) THIS contempt petition has been filed alleging violation of the order passed by this Court on 2nd April, 2012 in W.P. No.1013 of 2012, by the alleged contemnors.
(2.) BY the said order, the Andaman and Nicobar Administration was directed to implement the recommendations of the Shetty Commission in its true sprit and letter, as a whole, so far as the court staff of subordinate judiciary of these islands is concerned, positively within a period of four months from the date of communication of this order. It was also made clear therein that in the event any cooperation and/or assistance and/or help including the financial assistance is needed from the Central Government for implementation of the recommendations of Shetty Commission, as a whole, the local administration will approach the Central Government, in that event, the Central Government will render all necessary help and/or cooperation and/or assistance including the financial assistance to the local administration of Andaman and Nicobar Islands, so that the Shetty Commission report can be implemented, as a whole, within the time limit fixed above.
(3.) Now, the petitioners have alleged that the contemnors have violated the said order of this Court by not taking any step for implementation of the said order of this Court till date, though the time limit, fixed by this Court for implementation of Shetty Commission report, has long expired.;