- (1.) This is a petition under Section 12 read with Section 17 of the Contempt of Courts Act (in short the Act) for initiating contempt proceedings against the respondents for intentionally and wilfully disobeying the orders passed by this Court.
(2.) Gurnam Singh-petitioner is an employee of Chandigarh Administration. While he was working as Section Officer, Public Health, U.T. Chandigarh, he was given current duty charge of Sub divisional Engineer, Stores Sub Division by respondents. He was promoted as Sub Divisional Engineer (PH) in the scale of Rs. 2000-3500 on ad hoc basis vide office order No. 243 dated 21.8.1989 with immediate effect by respondent No. 2. He was promoted as Sub Divisional Engineer on regular basis with effect from the same date i.e. 21.8.1989.
(3.) Vide Notification dated 18.5.1996 issued by the Administration, U.T. Chandigarh, petitioner was transferred to the Municipal Corporation Chandigarh with immediate effect. The employees, who are transferred, as per letter No. U-13025/9/97 CHD dated 7.12.1998, are treated as on deputation retaining their lien with Chandigarh Administration till they are permanently absorbed in the Corporation.;