Smt. Kamlesh Singh vs Sri C.P. Dubey Divisional Railway ...
2013 Latest Caselaw 3538 ALL

Citation : 2013 Latest Caselaw 3538 ALL
Judgement Date : 2 July, 2013

Allahabad High Court

Smt. Kamlesh Singh vs Sri C.P. Dubey Divisional Railway ... on 2 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1333 of 2013
 

 
Applicant :- Smt. Kamlesh Singh
 
Opposite Party :- Sri C.P. Dubey Divisional Railway Manager (Personal) North
 
Counsel for Applicant :- Mahendra Pratap Singh
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the judgment dated 27.3.2012 rendered in Writ Petition No.432(SB) of 2005, Smt. Kamlesh Singh v. Union of India and others, has been willfully disobeyed by the respondent. The petitioner is being asked to discharge her duties in the Engineering Department, which is contrary to the directions issued by the Division Bench of this Court through the judgment, noted above.

Issue notice to the respondent through Dasti Process and Registered A.D. Post, returnable on 22.7.2013.

Let the steps be filed within two days from today.

Respondent is directed to file counter affidavit on or before the next date of listing.

Order Date :- 2.7.2013

A.Nigam

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