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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					      Date of Decision: 03rd September, 2026
#	CNR No. DLHC010386642026
+ 	CONT.CAS(C) 1494/2026
	AVINASH KUMAR				                  .....Petitioner
Through:	Dr. Vikas Kumar, Adv. (Through VC)
				versus

	AKHILESH KUMAR DIXIT				     .....Respondent
Through:	Mr. Kaustubh Sinha, Ms. Surbhi Mehta and Mr. Hari Krishan Sangwa, Advs.
	CORAM:
	HON'BLE MS. JUSTICE MINI PUSHKARNA
	MINI PUSHKARNA, J. (ORAL):

1. The present contempt petition has been filed alleging wilful disobedience of the judgment dated 27th April, 2026, passed by this Court in W.P.(C) 2439/2020.
2. Learned counsel appearing for the petitioner submits that directions as given in paragraph 65(g) of the aforesaid judgment have not been complied with by the respondent. The said paragraph is reproduced as under:
“xxx xxx xxx 


xxx xxx xxx”

3. In response, learned counsel appearing for the respondent has drawn the attention of this Court to paragraph 65 (d) of the said judgment, wherein, it had been directed as follows:
      “xxx xxx xxx
      
      xxx xxx xxx”
4. Learned counsel appearing for the respondent has further drawn the attention of this Court to Annexure C-7, attached to the present petition, which is an intimation dated 21st May, 2026, issued by the respondent to the petitioner, intimating him the decision to initiate disciplinary proceedings against him in terms of the liberty as granted by the Court in the said judgment, and in exercise of the powers under the Conduct, Discipline and Appeal Rules as adopted by the respondent.
5. Thus, learned counsel appearing for the respondent submits that the decision to initiate disciplinary proceedings against the petitioner herein was taken in terms of the liberty so granted by the Court vide the judgment dated 27th April, 2026.
6. Attention of this Court has also been drawn to the Memorandum of Charges (charge sheet) dated 08th June, 2026, annexed as Annexure C-9, to the present petition, issued against the petitioner under Rule 25(3) of the Conduct, Discipline and Appeal Rules by the respondent. 
7. This Court is informed that despite issuance of the said charge sheet, the petitioner has till date not filed any reply to the said charge sheet.
8. In this regard, learned counsel appearing for the respondent has drawn the attention of this Court to the letter dated 30th June, 2026, issued by the respondent. The said letter is reproduced as under:
“
 
   ”
9. Thus, it is submitted that the action, in terms of the directions passed by this Court, has been taken.
10. At this stage, learned counsel appearing for the petitioner submits that the issue with regard to the payment of back wages in terms of paragraph 65 (g) of the judgment dated 27th April, 2026, has still not been considered. 
11. However, this Court notes that the directions in paragraph 65 (g) of the said judgment were conditional, and were to be followed, in case, the respondent did not issue any charge sheet and did not take a decision for taking any disciplinary proceedings against the petitioner.
12. Since, it has come to the fore that the respondent has already taken a decision to initiate disciplinary proceedings against the petitioner, and in fact a charge sheet dated 08th June, 2026, has already been issued to the petitioner, there is no occasion for this Court to hold the respondent in contempt, in any manner whatsoever.
13. No merit is found in the present petition, the same is accordingly, dismissed.

MINI PUSHKARNA, J
SEPTEMBER 3, 2026/KR



					


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