Chandra Prakash Yadav vs Prvin Mani Tripathi. Distt Basic ...
2013 Latest Caselaw 4694 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1547 of 2011
 

 
Applicant :- Chandra Prakash Yadav
 
Opposite Party :- Prvin Mani Tripathi. Distt Basic Edu., Officer. Barabanki
 
Counsel for Applicant :- S.P Dubey
 
Counsel for Opposite Party :- D.R.Mishra
 

 
Hon'ble Ajai Lamba,J.

This petition seeks initiation of proceedings under the Contempt of Courts' Act 1971 against the respondent-contemner for willful disobedience of order dated 13.12.2010 rendered in Writ Petition No.7958(SS) of 2010.

A short counter affidavit has been filed by Sri Praveen Mani Tripathi, District Basic Education Officer, Barabanki, to say that order dated 30.7.2011 has been passed for payment of salary with effect from 01.12.2010 till 21.4.2011 (Annexure SCA-1).

Learned counsel for the petitioner contends that the order might have been passed in July 2011, however, salary for the said period has not been paid to the petitioner till date.

Sri Praveen Mani Tripathi contends that if the statement of the counsel  for the petitioner is found false or against the facts, the petitioner shall pay costs amounting to Rs.10,000/-(Ten thousand only).

In view of the above, Sri Rahul Shukla, learned counsel appearing for the District Basic Education Officer, Barabanki is required to produce record to indicate that salary of the petitioner has been paid with effect from 01.12.2010 till 21.4.2011.

List on 20.8.2011.

Order Date :- 29.7.2013

A.Nigam