Vandana vs Dr. Harsaran Das. Principal ...
2011 Latest Caselaw 5422 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CONTEMPT No. - 2126 of 2011
 

 
Petitioner :- Vandana
 
Respondent :- Dr. Harsaran Das. Principal Secy., Animal Husbandry Deptt.,
 
Petitioner Counsel :- Pratyush Tripathi,Rajesh Kumar
 

 
Hon'ble Shabihul Hasnain,J.

In compliance of Court's order, Director, Animal Husbandry Department, is present in person before this Court.

Sri Lalit Shukla, Addl. Chief standing Counsel says that the orders, which  have been sought to be complied with, were passed  on the first date of filing of the petition and without hearing the opposite parties. He further says that the petitioner is not a regular employee, as such pension is not payable to her. An stay vacation application  filed along with the counter- affidavit, is pending before the Court.

Sri Pratyush Tripathi, learned counsel for the petitioner has refused this averment. He has drawn the attention of this Court towards the  order passed in Writ Petition No. 1760 (S/S) of 1987. He further says that in this matter, the writ court vide order dated 08.11.2005, had declared that the petitioners were appointed on a regular vacancy after adopting regular procedure. The writ court has passed order after going through this order. 

However, let counter- affidavit be filed by the opposite parties within two weeks. Rejoinder-affidavit, if any, may be filed within a week thereafter.

List thereafter.

Officer present today, need not appear again, unless called for.

Order Date :- 21.10.2011

RS.