Rajesh Kumar Parjapati And ... vs Sri Nadir Shah & Another.
2013 Latest Caselaw 3944 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1253 of 2004
 

 
Applicant :- Rajesh Kumar Parjapati And Another.
 
Opposite Party :- Sri Nadir Shah & Another.
 
Counsel for Applicant :- Ashutosh Singh
 
Hon'ble Ajai Lamba,J. 

None is present for the petitioner.

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 against the respondents for willful disobedience of order dated 06.11.2003 rendered in Writ Petition No.6953(SS)/2003.

According to the order at issue, as an interim measure, the petitioners were required to be continued in service without taking notice of oral termination order. The respondents were also required to pay salary regularly till further orders of this court.

As per counter affidavit filed by Sri Dhruv Kumar Nishad, Executive Officer at Nagar Panchayat, Bhinga, District Shrawasti, the Director, Local Bodies, was required to implement the order at issue. Despite intention of the Nagar Panchayat to implement the order, the Director had not issued any order.

Sri Lalit Shukla, learned State Counsel has put in appearance for Director, Local Bodies, respondent no.1.

Let counter affidavit be filed on behalf of the Director, Local Bodies, clarifying the position to show as to why proceedings under the contempt of Courts' Act 1971 be not initiated.

This case relates to the year 2004 and, therefore, no further adjournment would be given. In case counter affidavit/affidavit of compliance is not filed by the next date of listing, costs amounting to Rs.5000/- (Five thousand only) shall be imposed.

List on 29.8.2013.

Order Date :- 9.7.2013

A.Nigam