- (1.) No exception can indeed be taken to the orders of the learned Single Judge holding the appellant Amarjit Singh Hanspal guilty of contempt of Court and the sentence of imprisonment till rising of the Court and a fine of Rs. 1,000/- imposed in respect thereof.
(2.) On May 16, 1990, an interim order was passed by this Court in civil writ petition 7163 of 1990 which reads as under : "To come up after decision of SLP 16471 (Civil) of 1989. Status quo regarding service meanwhile." A copy of this order was duly served upon the appellant on June 4, 1990 but despite this, he terminated the services of the petitioner on September 9, 1990. The workman concerned was thereupon constrained to have a legal notice served upon the appellant which was received by him on December 19, 1990. It was over a month thereafter that the workman was re-employed.
(3.) There can be no manner of doubt that the order of this Court that status quo regarding services of the workman be maintained, was violated, by the appellant. Not only this, even the legal notice served upon him was disregarded. The order of this Court was clear and explicit and admitted of no ambiguity. There was thus no justification for not complying with it.;