:~
'
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MOHD. QAISER
A
v.
L.K. SINHA AND ORS.
NOVEMBER 6, 1995
[K. RAMASWAMY AND B.N. KIRPAL, .1.1.J
B
Contempt of Court :
Order of Court-Non-compliance of-Application for initiating con-
te111pt proceedings against respondents-StejJS taken to con1ply ivith
C
Order-Adn1inistrative action initiated against c1ring ofjl"cials--Coun accept~
ing unconditional apology tendered by re,,1Jondents-Direction given to subn1it
repo1t of adntinistrative action and its result.
The appellant, a formar Railway employee, filed the present con· D
tempt petition against the respondent, who at the relevant time was
functioning as General Manager, Northern Railway.
Disposing of the petition, this Court
HELD : The petitioner was reported to have refused to accept the E
cheque, which had been handed over to his counsel across the Bar. The
compliance has been made though belatedly. The respondent stated that
action wa.s initiated against the erring otlicials who have defaulted in com-
pliance of the order of this Court. He would submit the report of the action
taken and result thereof. lJnt.:onclitional apology accepted. [794-C-D]
F
CIVIL APPELLATE JURISDICTION: Contempt Petition (C) No.
79 of 1995.
IN
Civil Appeal No. 5718 of 1994.
From the Judgment and Order dated 13.3.91 of the Central Ad-
ministrative Tribunal, New Delhi in T.A. No. 813 of 1986.
N.S. Baist for the Petitioner/Appellant.
793
G
H
A
B
c
794
SUPREME COURT REPORTS [1995] SUPP. 4 S.C.R.
Altaf Ahamed, Additional Solicitor General and A.D.N. Rao for the
Respomlents.
The following Order of the Court was ·delivered :
In the affidavit filed by the respondents, it is staled that the General
Manager came to know of the order of this Court for the first time on
September 27, 1995 and immediately he directed payment of the amount.
A cheque had been drawn in favour of the petitioner for a sum of Rs.
50,000 on September 29, 1995 and the cheque was offered to the petitioner.
It is slated that he refused to accept the cheque on October 1, 1995 and
then he was informed of the offer by Registered post with A.O. The cheque
has been handed over to the counsel for the petitioner across the Bar.
Under these circumstances, the compliance has been made, though be-
latedly.
It is stated by the General Manager that action was initiated against
D the erring officials who had defaulted in compliance of the order of this
Court. General Manager is directed to submit the report of the action
taken and the result thereof to the Registry within 60 days from to-day. We
accept the unconditional apology. The contempt proceedings are accord-
ings disposed of.
R.P.
Petitioner disposed of.
Lex