CMJ UNIVERSITY Vs. SHRI RAM SINGH IAS AND ORS

JUDGEMENT

(1.) In this contempt petition, the petitioner has alleged the act of defiance and disobedience by the respondents, particularly for respondent No. 1 having issued a Notice dated 21.07.2016 restricting the petitioner 'from calling readmission of students for the academic session 2016 ­ 2017' because of the fact that the Special Leave Petition (Civil) Diary No. 34990 of 2015 against the petitioner University was subjudice before the Hon'ble Supreme Court.

(2.) The petitioner has submitted that the Notice so issued was directly contrary to the order dated 16.07.2015 as passed by the learned Single Judge of this Court in WP(C) No. 177 of 2014 that was operating against the respondents; and there had been no other order by any Court, staying or even restricting the operation thereof.

(3.) Upon taking up of this matter, on 11.08.2016, it was submitted before the Court that the Petition for Special Leave to Appeal ('SLP') has been filed by the respondents of the said writ petition before the Hon'ble Supreme Court that carried some defects and, according to the instructions of the Government Advocate, after removal of defects, the SLP was likely to be taken up by the Hon'ble Supreme Court in the 3rd week of August, 2016. On the submissions so made, this matter was adjourned to 24.08.2016. Thereafter, on 24.08.2016, only this much could be submitted by the Government Advocate that the said SLP had not been listed before the Hon'ble Supreme Court but he was not in a position to state even the regular registration number of the SLP. On the other hand, learned counsel for the petitioner pointed out that the matter was still on the defect side in the Supreme Court. However, in the interest of justice, consideration of this contempt petition was further deferred to 05.09.2016.