Delhi High Court
Sh.Jitender Munjal & Ors vs Municipal Corporation Of Delhi on 7 December, 2009
Author: Anil Kumar
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C.) No.13643/2009
% Date of Decision: 07.12.2009
Sh.Jitender Munjal & Ors .... Petitioners
Through Mr. Neeraj Malhotra, Advocate.
Versus
Municipal Corporation of Delhi .... Respondent
Through Mr. Vikas Sethi, Advocate.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE VIPIN SANGHI
1. Whether reporters of Local papers may be YES
allowed to see the judgment?
2. To be referred to the reporter or not? NO
3. Whether the judgment should be reported in NO
the Digest?
ANIL KUMAR, J.
*
The petitioners have impugned the order dated 29th October,
2009 passed by the Central Administrative Tribunal, Principal Bench,
New Delhi in CP No.259/2009, which has been dismissed by the
Tribunal. The said contempt petition had been filed to seek initiation of
contempt proceedings against the respondent for not complying the
interim order dated 13th June, 2008 passed by the High Court.
The petitioners had filed W.P(C) 4528/2008 to challenge the
advertisement No.1/2008 issued by the respondents to fill up the posts
of Physiotherapists. The petitioners were working with the respondents
as Physiotherapists on contractual basis for four to five years. The
grievance of the petitioners was that the age limit fixed by the
respondents was 18 to 27 years whereas they were over age by about 10
months and 20 months. Another grievance was that their past
experience was not being given any weightage. With these grievances
the writ petition was filed in the High Court and during the pendency of
the writ petition an interim order dated 13th June, 2008 was passed
granting age relaxation to the petitioners in view of the earlier
advertisement No.9/2007 and the respondents were directed to allow
the petitioners to apply to the post of Physiotherapist against
advertisement No.1/2008. Since in the earlier advertisement No.9/2007
two years experience was prescribed as "desirable", therefore, it was
also directed as an interim measure that it would be desirable to give
the petitioners benefit of two years experience while considering their
candidature with respect to advertisement No.01/2008.
The writ petition filed by the petitioner where the interim order
dated 13th June, 2008 was passed and was later on transferred to
Central Administrative Tribunal, Principal Bench and was registered as
T.A No.1304/2009. The same is still pending consideration.
According to the petitioners, they participated in the process of
selection and in the merit list issued by the respondents, their names
appeared at serial Nos.31 and 411. The petitioners thereafter filed the
contempt petition contending, inter-alia, that the benefit of two years
experience has not been given to the applicants.
The Tribunal dismissed the contempt petition holding that there
was nothing to suggest that in the merit applicants were anywhere near
the top rankers as applicant No.1 was at 31st position with 135 marks
and applicant No.2 was at 411th position with only 95 marks, whereas
the top most candidate had scored 148 marks. Regarding the condition
that two years experience should be treated as "desirable" the Tribunal
held that the order in the writ petition could not be read to warrant a
reading that the experience gained by the candidates could be converted
to give an advantage over more meritorious candidates. The Tribunal
also held that the interim order did not direct that the experience
gained by the petitioners was to be converted in terms of marks against
the other competent candidates pursuant to the advertisement
No.1/2008.
This cannot be disputed that the exercise of power within the
meaning of Contempt of Courts Act, 1971 is comparatively a rarity and
has to be used sparingly and in the larger interest of society and for
proper administration of justice. The element of wilfulness and
intention of the person alleged to have violated the order is an
indispensible requirement to take action and mere disobedience of an
order may not be sufficient to amount to "civil contempt" within the
meaning of Section 2(b) of the Act of 1971. It is also an accepted law
that if two interpretations are possible and the action of the alleged
contemnor pertains to one of such interpretation which will raise
doubts about the wilful nature of conduct, contempt will not be made
out. The Supreme Court of India in the case Perspective Publications
(Pvt.) Ltd. v. State of Maharashtra (AIR 1971 SC 221) has observed at
page 230, inter alia thus:
"The summary jurisdiction by way of contempt must be
exercised with great care and caution and only when its
exercise is necessary for the proper administration of law
and justice." (Per Grover, J.) Contempt of Court is
essentially a matter which concerns the administration of
justice and the dignity and authority of judicial Tribunals.
It is not a right of a party to be invoked for the redress of
his grievances. It is not also a mode by which the rights of a
party, adjudicated upon by a Tribunal can be enforced
against another party. Moreover, if the matter, as in the
present case, requires a detailed inquiry, it must be left to
the Court which passed the order and which presumably is
fully acquainted with the subject-matter of its own order.
When the matter relates to mere infringement of an order,
as between parties, it is clearly inexpedient to invoke and
exercise contempt jurisdiction as a mode of executing the
order, merely because other remedies may take time or are
more circumlocutory in character. Contempt jurisdiction
should be reserved for what essentially brings the
administration of justice into contempt or unduly weakens
it (vide (1964) 68 Cal WN 148, AIR 1951 Pat 231, AIR 1966
Mad 21 and AIR 1971 ALL 231)."
Having carefully considered the allegations made in the contempt
petition and the order of the Tribunal, we are of the opinion that the
action of the respondents do not fall within the ambit of contempt of
Courts Act.
For issuing a writ for any other purpose under Article 226 of the
Constitution of India, it has always been in the discretion of the Court
to interfere or not, depending upon the facts and circumstances of each
case. The extent or manner of interference is for the Court to decide and
the interference depends upon the facts of each case. The petitioners
cannot claim that their two years experience should be translated in
terms of 13 additional marks, while considering their selection
pursuant to advertisement No.1/2008. Even if the condition of two
years experience is considered as "desirable" at best it may have
advanced the petitioners case if they were as good or very close in merit,
to the candidates on top on merit. That is not the case.
The issuance of a writ is legally a matter of exercise of sound
discretion and appropriate orders are to be passed taking into
consideration of the circumstances, principle of equity and to give
parties complete and substantial justice.
In the circumstances, this Court declines to interfere against the
order dated 29th October, 2009 passed in C.P No.259/2009 in T.A
No.1304/2009 dismissing the contempt petition of the petitioner. The
writ petition is, therefore, dismissed. Parties are, however, left to bear
their own cost.
ANIL KUMAR, J.
DECEMBER 07, 2009 VIPIN SANGHI, J.
k/dp
