THE SECRY. G.O.I., MINISTRY OF HEALTH & FAMILY WELFARE, NEW DELHI & ORS. Vs. R.A. DARBARI (DR.)

JUDGEMENT

(1.) By this appeal under Sec. 19 of the Con tempt of Courts Act, 1971, the legality of the judgment dated the 25th Sept., 1987 of a Learned Single Judge is being challenged by the Secretary Government of India, Ministry of Health and Family Welfare, New Delhi and two other appellants.

(2.) The relevant facts leading to the contempt petition (C.C.P.33/84) by the respondent herein Dr. R.A. Darbari are as follows -

(3.) During the pendency of that petition, the Government averred that the Departmental Promotion Committee had found the petitioner (Dr. Darbari) unsuitable for promotion, and, therefore, it was submitted that he had no right to be promoted.