http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Contempt Petition (civil)  126 of 2003 Appeal (civil)  2963 of 2000

PETITIONER: Ram Kishan                                                       

RESPONDENT: Vs. Raj Kumar                                                        

DATE OF JUDGMENT: 18/08/2003

BENCH: M.B. SHAH & AR. LAKSHMANAN

JUDGMENT:

O R D E R

Heard the learned counsel for the parties. Mr. Mukul Rohtagi, the learned Additional Solicitor General  appearing on behalf of the respondent-State states that the respondents  have complied with the directions issued by this Court.  Accordingly,  they have prepared the seniority list and intimated to the petitioner his  position in the seniority and have also prepared the Register as  directed by this Court.  Learned counsel for the petitioner, however,  disputes the said submission. Considering the dispute, in our view, the contempt proceeding  is not the proper remedy.  If respondents have not followed the  directions, it would be open to the petitioner to file fresh petition for  the remaining grievance. Hence, this petition for initiation contempt proceedings is  dismissed.  Contempt Notice discharged.

----------------------------------------------------------------------------