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PETITIONER: N.C. DAS

       Vs.

RESPONDENT: M.A. MOHSIN & ANR.

DATE OF JUDGMENT:       09/09/1997

BENCH: S. P. BHARUCHA, M. JAGANNADHA RAO

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      This is  a special  Leave petition  against an Order of the High  Court at  Patna declining  to take  proceedings in contempt against  the respondents.  This is  what  the  High Court said:           I Have  heard Mr.  P.K.  Sinha      and Mr.  Jai Narayan,  Sr.  Counsel      appearing on behalf of the parties,      and also  perused  the  show  cause      filed by  the O.Ps.   Although  the      conduct  of   the  O.Ps.  does  not      appear to  be very  fair but in the      facts  and   circumstances  of  the      case, I  do not  think if  fit  and      proper to  pass any further orders.      Since the  judgment and  order  has      been complied with by the O.Ps., no      further action  in this  regard  is      needed.  Mr.  P.K.  Sinha,  learned      counsel,  submitted  that  although      the  petitioner   has  been   given      promotion but all the consequential      benefits have not been paid to him.      It goes  without saying that if the      petitioner  submits   all  the   to      necessary  documents   and   papers      there  should not be any reason for      the opposite  parties not  to  pass      necessary orders for payment of all      consequential    benefits.     This      contempt application is disposed of      accordingly.      At the  commencement of  the hearing,  we told  learned counsel that  in contempt  proceedings  such  as  these,  an Appellate Court  will not  interfere  unless  the  order  is totally  perverse.   The   Special   Leave   Petition   has, nonetheless, been  argued at  length. We  are in no doubt at all that  there is  no  perversity  in  the  Order  that  is challenged.      The contempt  jurisdiction is  not  to  be  invoked  or

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allowed to  be invoked  to enable  the  appellant  to  wreck personal vengeance against the alleged contemners.      The Special Leave Petition is dismissed.