Kanishka Pundhir vs Shiv Kumar Rao, Principal Of Diet ...
2013 Latest Caselaw 940 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1798 of 2013
 

 
Petitioner :- Kanishka Pundhir
 
Respondent :- Shiv Kumar Rao, Principal Of Diet And Another
 
Petitioner Counsel :- Ajendra Kumar
 

 
Hon'ble Mrs. Sunita Agarwal,J.

It is alleged that the order dated 5.2.2013 passed by this Court in writ petition -A  No. 6433 of 2013 has been violated. From a perusal of the petition, a prima facie case is made out.

Issue notice to opposite parties within a week  fixing 28.5.2013 The opposite parties need not appear in person at this stage.

The counter affidavit may be filed within the aforesaid period or else charges may be framed after summoning the notice.

However, one more opportunity is granted to the opposite parties to comply with the order dated 5.2.2013 passed by this  Court and consider the  candidature of  the applicant   for  BTC  Training  Course, 2012.

The office may send a copy of this order alongwith the notice fixing 28.5.2013.

Order Date :- 15.4.2013

P.P.