Arun Bhansali, J. - (1.) This petition has been filed by the petitioner alleging disobedience of order dated 20.7.2016 passed by this Court in S.B. Civil Review Petition No.80/2016.
(2.) This Court while deciding the review petition directed as under:- "The entire thrust of the argument of the respondent was that the petitioner is required to be posted back to the Unit where the disciplinary proceedings are contemplated or are pending. In this regard, reliance was placed upon the guidelines which are placed on record. The guidelines themselves stipulates that in case the person has been transferred out and is facing disciplinary proceedings in Unit, he is required to be posted back at the same Unit for quick disposal of the proceedings. Since the petitioner has been posted at a place 600 kms. away from the place where disciplinary proceedings are pending, the guideline themselves would be frustrated, therefore, I deem it an appropriate to direct that the petitioner will join at the place from where he was transferred where the disciplinary proceedings are pending, that is at 85 RCC/756 TF/ARK Location Pine Grove Old Ziro."
(3.) In the contempt petition, it is alleged by the petitioner that the respondents were required to take the petitioner on duty and issue necessary order so as to facilitate the transfer / movement and joining of the petitioner at 85 RCC/756 TF/AR K Location Pine Grove Old Ziro.;