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Judgment
This contempt petition has been filed by the applicant for non-compliance of the order passed by this Court in W.P. No. 624/2009 (PIL). This Division Bench of this Court disposed of the aforesaid writ petition with the following directions:
This is Public Interest Litigation filed by the petitioner making an allegation that the FCI is deliberately purchasing inferior quality of grants.
Considering this allegation, we dispose of this petition with a direction to the Area Manager, Food Corporation of India, Moti Palace, Gwalior to examine the complaint made by the petitioner and make necessary enquiry and if he founds that the allegations made by the petitioner are correct should take steps against the concerning officer.
With this observation, this petition stands disposed of.
This Court considering the reply of the respondent filed in contempt petition wherein respondents have pleaded that they have already conducted the enquiry with regard to concerned persons. It further submitted that certain persons have been awarded punishment. Relevant pleadings are as under:
That, before filing this petition, respondent-Food Corporation of India had conducted the departmental enquiry against the alleged officers and officials involved in the work of purchase, storage and supervision of rice. On completion of enquiry proceedings the respective competent authority of the corporation, imposed penalty against employees found guilty as per the following details:
Learned counsel for the applicant has submitted that that after passing of the order by this Court, no inquiry has been conducted by the respondents.
We have perused the order passed by this Court. The counsel appearing before this Court on behalf of respondents was not appearing in the W.P. Thereafter a M.C.C. No. 93/2011 was filed and the aforesaid MCC was disposed of by this Court vide order dated 04/07/2011 with the following observation:
Learned counsel for the applicant submits that in pursuance to the order dated 19.6.2009 passed in W.P. No. 624/2009 (PIL), a detailed enquiry has already been conducted.
In this view of the matter, this application has rendered infructuous. Apart from this no ground for review of the order has been made out. Application is, therefore, dismissed. Because this Court has considered the merits of the case, there is no necessity to pass any order on IA No. 1275/11, which is an application for condonation of delay, same is therefore, dismissed.
When respondents had already conducted the enquiry on the facts mentioned in the Public Interest Litigation and punishment was also awarded to the concerned employee, in our opinion, the contention raised by the learned counsel for the applicant that no enquiry has been conducted in pursuance to the order passed by this Court has no merit. In substance, the order passed by this Court has been complied with. Hence, this petition become infructuous. The petition stands disposed of accordingly.