Rudra Narain Gaur vs Sri R.N.Srivastava Secy.Home ...
2013 Latest Caselaw 3797 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 862 of 2013
 

 
Applicant :- Rudra Narain Gaur
 
Opposite Party :- Sri R.N.Srivastava Secy.Home Civil Sectt.U.P. Lko. & Anr.
 
Counsel for Applicant :- Ran Vijay Singh
 
Hon'ble Ajai Lamba,J. 

Vide order dated 23.11.2012 rendered in Writ Petition No.4462 (SS) of 2009, Rudra Narain Gaur v. State of U.P. & others, decision was required to be taken by the respondents to grant out-of-turn promotion to the petitioner from the date of recommendation. The period allowed vide the order at issue was extended at the instance of the respondents vide order dated 26.4.2013.

It has been projected by learned counsel for the petitioner that the extended period has also expired, however, needful has not been done.

Sri Lalit Shukla, learned State Counsel has put in appearance for respondent no.2 i.e. Inspector General of Police (Karmik), Allahabad.

Let a copy of petition be given to Sri Shukla during the course of the day.

List on 02.9.2013 to enable respondent no.2 to file affidavit of compliance.

List on 02.9.2013.

It is made clear that in case the counter affidavit/affidavit of compliance is not filed before the next date of listing, costs amounting to Rs.5000/- (five thousand only) shall be imposed.

It is further made clear that in case the order is not complied with, the respondents shall be required to show cause as to why proceedings under the Contempt of Courts' Act be not initiated against them.

Order Date :- 8.7.2013

A.Nigam