Vijai Pratap Singh vs Sri Anil Kumar Jain I.P.S. At ...
2013 Latest Caselaw 3693 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1399 of 2013
 

 
Applicant :- Vijai Pratap Singh
 
Opposite Party :- Sri Anil Kumar Jain I.P.S. At Present Serving As The Command
 
Counsel for Applicant :- Amit Bose,Abhishek Bose
 
Hon'ble Ajai Lamba,J. 

Learned counsel for the petitioner contends that the pensionary benefits are being denied to the petitioner, although this Court vide judgment dated 16.1.2013 rendered in Writ Petition No.4312(SS) of 1988 had directed payment of retiral dues after quashing disciplinary proceedings.

Sri Lalit Shukla, learned Addl. Chief Standing Counsel, accepts notice on behalf of the respondent and undertakes to file counter affidavit/affidavit of compliance on or before 25.7.2013.

List on 25.7.2013.

In case, the order has not been complied, the needful be done positively before the next date of listing or else, the respondent would be required to show cause as to why proceedings under the Contempt of Courts' Act be not initiated.

It is further made clear that in case counter affidavit is not filed, costs amounting to Rs.5000/- (Five thousand only) shall be imposed, to be recovered from the officer/official, who is found responsible for causing delay in the proceedings.

Order Date :- 4.7.2013

A.Nigam