Sarita Kumari vs Sri Bhanu Pratap Singh Posted At ...
2012 Latest Caselaw 422 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT No. - 895 of 2012
 

 
Petitioner :- Sarita Kumari
 
Respondent :- Sri Bhanu Pratap Singh Posted At Zila Basic Shiksha Adhikari
 
Petitioner Counsel :- O.P. Misra
 

 
Hon'ble Dr. Satish Chandra,J.

Sri O.P.Misra, learned counsel for the petitioner submits that this Court has passed an order dated 30.09.2011 in writ petition No. 755 (S/S) of 2011, where a direction was given to the opposite party to decide the representation of the petitioner within a period of one month. 

Learned counsel further submits that the certified copy alongwith the representation was given on 13.10.2011, but till date no decision has been taken.

In view of above, the opposite party is directed to decide the representation  of the petitioner  as per direction given by this Court within a period of two weeks, failing which, he will have to appear in person before this Court  on the next date of listing to explain as to why the contempt proceedings may not be initiated against him.

In the meantime, learned standing Counsel will also seek instruction in the matter.

In addition, learned counsel for the petitioner shall also inform the opposite party about this order, in writing, within a period of one week.

List on 08.05.2012.

Order Date :- 17.4.2012

Nitesh