HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3937 of 2015 Applicant :- Mahesh Chandra Opposite Party :- Sri Ahibaran Singh, Regional Joint Director Of Edu. Aligarh Counsel for Applicant :- S.K. Singh Hon'ble Ran Vijai Singh,J.
Heard Sri S.K.Singh, learned counsel for the applicant.
By the present contempt application a prayer has been made to punish the opposite party for willful disobedience of the order dated 19.2.2015 passed by this Court In Civil Misc. Writ Petition No. 9831 of 2015 ( Sri Rishi Pal Singh and another vs. State of U.P. and others) by which this Court has directed the opposite parties to consider the claim of the petitioner and take an appropriate decision in accordance with law expeditiously, preferably within one month from the date a certified copy of this order is filed before him.
It is stated that in spite of service upon the opposite parties but no order has yet been passed.
In view of the allegations made in the supporting affidavit to the contempt application, prima facie, a case for willful disobedience of the order of this Court dated 19.2.2015 has been made out.
Issue notice to the opposite party to show cause as to why charges be not framed for punishing the opposite party for wilful disobedience of the order dated 19.2.2015 passed by this Court In Civil Misc. Writ Petition No. 9831 of 2015 ( Sri Rishi Pal Singh and another vs. State of U.P. and others) under Section 12 of the Contempt of Courts Act.
List on the date fixed by the Office in the notice.
Order Date :- 9.7.2015 samz