S.L. Hemalatha Vs Thiru. Ramesh Kumar Khanna, I.A.S., (I/C), Principal Secretary to Government, Labour and Employment Department and Mr. M. Meera Mytheen, Deputy Chief Inspector of Factories

Madras High Court (Madurai Bench) 21 Jul 2005 Cont. Petition No. 118 of 2005 (2005) 07 MAD CK 0159

Bench: Single Bench

Result Published

Judgement Snapshot

Case Number

Cont. Petition No. 118 of 2005

Hon'ble Bench

A. Kulasekaran, J

Advocates

A. Thirumurthy, for the Appellant; Ajmalkhan, for the Respondent

Final Decision

Dismissed

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

A. Kulasekaran, J.@mdashHeard the learned counsel for the petitioner as well as the learned counsel for 2nd respondent.

2. It is an admitted fact that the respondents have filed a petition to vacate the interim stay granted in W.P.M.P. No. 4160 of 2005 in W.P. No. 3953 of 2005 before this Court before filing of Contempt Petition.

3. The Court should bear in mind that the power to punish for contempt large as it is, must always be exercised cautiously and wisely. This power had to be used sparingly, however when its use is needed to correct standards of behaviour in a grossly and repeated erring quarters.

4. In this case respondent already filed a petition to vacate the interim order, before the contempt is filed, hence non-compliance of the order cannot be termed as willful or intentional disobedience. For the said reasons contempt petition is dismissed.

Uttarakhand HC