VINOD KUMAR Vs. A P SRIVASTAVA

JUDGEMENT

(1.) THIS Contempt Petition has been filed by six out of eleven applicants, who had filed O.A. No. 495/1999 alleging that a wrong and incorrect counter affidavit dated 20.8.1999 was filed by the alleged contemnor which misled the Tribunal to pass the order dated 26.5.2000, dismissing the O.A.

(2.) Heard Mr. D.K. Garg, appearing for the applicant/petitioners and Mr. S. Mohd Arif, Addl. Govt. Standing Counsel for the respondents.

(3.) ACCORDING to the applicants/petitioners, the respondents had filed a wrong statement, knowing fully well that it was a wrong averment, which led the Tribunal to issue the order dismissing the OA, which was incapable of being implemented. Relevant position of the counter affidavit filed on behalf of the respondents by Shri A.P. Srivastava, Under Secretary, reads as follows:-