Mahesh Bhagwati, J. - (1.) BY way of the instant contempt petition, the Petitioner has sought the following relief: It is, therefore, prayed that Your Lordships may be pleased to accept this contempt petition and may be pleased to suitably punish the contemner -Respondents for disobeying and flouting the orders/directions issued by this Hon'ble Court vide order dated 24.4.2008 (Annex.1) and direct the Respondent to make full, proper and effective compliance of the orders/directions of the Hon'ble Court.
(2.) THE operative part of the order dated 24.4.2008, which has been sought to be complied with by the Petitioner in the instant contempt petition reads as under: In view of above discussions, the writ petition is disposed of with liberty to the Petitioner to file a representation before the Respondents within a period of one month from today, and in case the same is filed, then the Respondents are directed to decide the same by awarding compensation keeping the Petitioner at par with the similarly situated person or to pass a reasoned order, after hearing the Petitioner within a period of three -months thereafter. From perusal of the above mentioned operative part of the order dated 24.4.2008, it is clear that a liberty was granted to the Petitioner to file a representation before the Respondents within a period of one month from the date of order i.e. 24.4.2008 and the Respondents in -turn were directed to decide the same within a period of three months thereafter.
(3.) IN pursuance of the order dated 24.4.2008, the Petitioner submitted a representation to the Respondent on 2.7.2008 i.e. after two months from the date of passing the order dated 24.4.2008, despite the fact that there was a clear - cut direction by this Court to file a representation before the Respondents within a period of one month from the date of order i.e. 24.4.2008.;