Contempt of Courts Act, 1971-Sections 14 and 15-Contempt jurisdiction-Exercise and scope of-Held: Court exercising contempt jurisdiction is to deal with the contumacious conduct of party alleged to have committed default in complying with the directions-It cannot traverse beyond the order to test correctness or otherwise of order or give additional directions or delete any direction-That would amount to exercise of review jurisdiction while dealing with contempt application which is impermissible and indefensible. Single Judge of High Court issued directions for giving arrears of salary to Respondent No.1. On the non-compliance of the. directions; respondent no 1 filed contempt application. Appellant contended that no specific directions were issued for giving arrears of salary. However, High Court disposed of the contempt petition holding that respondent No.I was entitled to arrears of salary. Hence, the present appeal.