Pankaj Kumar Srivastava vs Sri Rajendra Singh And (3) Ors.
2011 Latest Caselaw 4602 ALL

Citation : 2011 Latest Caselaw 4602 ALL
Judgement Date : 13 September, 2011

Allahabad High Court

Pankaj Kumar Srivastava vs Sri Rajendra Singh And (3) Ors. on 13 September, 2011

Bench: Shabihul Hasnain




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- CONTEMPT No. - 1272 of 2003
 

 
Petitioner :- Pankaj Kumar Srivastava
 
Respondent :- Sri Rajendra Singh And (3) Ors.
 
Petitioner Counsel :- Sanjay Saxena,Inperson,Surendra Kumar Srivastava
 
Respondent Counsel :- C S C,C.S.C.
 

 
Hon'ble Shabihul Hasnain,J.

A conditional order was passed in favour of the petitioner on 10.03.2003. Counter-affidavit has been filed by the opposite parties which says that the petitioner was not working on the post of Computer Operator, on the date the interim order was passed. In such a situation there cannot be willful disobedience of the Court' order.

The contempt petition does not survive. Accordingly, the petition is dismissed.

It has been informed that the writ petition is pending. In case the writ petition succeeds, the petitioner shall have the right to approach appropriate Court/forum.

Order Date :- 13.9.2011

RS.