Amitava Roy, C.J. - (1.) THE subject matter of assailment in the instant appeal is the judgment and order dt. 16.07.2013 passed in S.B. Civil Contempt Petition No. 1/2013 rejecting the same. We have heard Mr. Achintya Kaushik, learned counsel for the appellant.
(2.) IT is considered inessential, in view of the order proposed, to issue formal notice to the respondents. Shortly put, the pertinent facts are that the appellant/petitioner is serving in the post of Assistant Commandant in the Central Industrial Security Force and posted at 4th Res. Bn., Jaipur. He is facing enquiry on a complaint of sexual harassment lodged against him. According to the appellant/petitioner, as inspite of his persistent insistences, he was not furnished with the necessary documents to fortify his defence to the charge levelled, he approached this Court in S.B. Civil Writ Petition No. 7237/2012 seeking its remedial intervention. This writ petition was disposed of on 26.09.2012 with the following operative directions: - Having regard to the limited nature of controversy, writ petition is disposed of directing the respondents to supply documents aforementioned to the petitioner, so as to enable him to cross -examine witnesses. If any document is not in existence, respondents shall also intimate him reasons therefore. As regards CCTV footage, the Commandant shall verify thereabout from concerning authority of IGI Airport, New Delhi and if it is not supplied, he will intimate reasons therefore within seven days from the date a copy of this order is produced before the respondents.
(3.) WITH that direction, writ petition is disposed of. Till final communication is served upon petitioner in compliance of this order, the enquiry shall remain faulted.;