Km. Suchitra Sonkar vs Anand Kumar Singh Director Bal ...
2013 Latest Caselaw 3990 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 970 of 2013
 

 
Applicant :- Km. Suchitra Sonkar
 
Opposite Party :- Anand Kumar Singh Director Bal Vikas Sewa Evam Pushtahar&Anr
 
Counsel for Applicant :- P.K. Trivedi
 
Hon'ble Ajai Lamba,J. 

Three petitions had to be filed by the petitioner to claim her rights, the last being Writ Petition No.8320(SS) of 2009. The said writ petition was allowed vide judgment dated 19.10.2012. Operative portion of the order reads as under:

''Thus, I am of the view that once on the concession of the petitioner the writ petition was allowed there is no occasion for the respondents to take a different view to negate the petitioner's claim of appointment on a suitable post. I am of the view that in terms of the earlier order passed by this Court the petitioner is entitled to be appointed on the post of Supervisor over which she was appointed on 20.03.1987. I am further of the view that now the source of recruitment on the post of Supervisor is immaterial, in the light of the facts that the petitioner was appointed initially on the post of Supervisor by means of order dated 20.03.1987, therefore, the order impugned is hereby quashed. The direction is issued to consider the petitioner's appointment on the post of Supervisor.

This writ petition stands allowed."

It is apparent that the petitioner has not been given relief under the order, a portion whereof has been extracted above, committing willful disobedience of the order of this court.

No order from special appeal Bench has been produced to say that order was interfered with or stayed.

Counter affidavit has been filed in court, which offers no reasonable or plausable explanation.

This court is left with no option, but to summon the Director, Bal Vikas Sewa Avam Pushtahar, U.P., Lucknow, to show cause as to why proceedings under the Contempt of Courts' Act 1971 be not initiated against him.

Respondent-contemner shall remain present in court on 20.8.2013 with an explanation.

Order Date :- 10.7.2013

A.Nigam