Sushil Kumar Dubey vs Sri Nazruddin Ansari,Basic ...
2013 Latest Caselaw 614 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT No. - 433 of 2013
 

 
Petitioner :- Sushil Kumar Dubey
 
Respondent :- Sri Nazruddin Ansari,Basic Shiksha Adhikari Distt.Lucknow
 
Petitioner Counsel :- Vijay Kumar Pandey
 
Respondent Counsel :- J B S Rathore,J B S Rathore
 

 
Hon'ble Dr. Satish Chandra,J.

Sri Vijay Kumar Pandey, learned counsel for the petitioner submits that in compliance to the order dated 10.12.2012 passed in writ petition no. 6967 (MS) of 2012, the opposite party has passed an order on 27.02.2013, but the same is not in accordance with law.

On the other hand, learned Standing Counsel submits that the order of the writ court has complied with.

After hearing both the parties, it appears that the order of the writ court has been complied with. However, for the grievances, if any, the petitioner is at liberty to raise the same before the appropriate forum, if advised so, within a period of two months. But presently no contempt exists.

The the contempt petition is dismissed with the aforesaid liberty.

Order Date :- 9.4.2013

VNP/-