Hajari Lal vs Sri Satyanarin Chaurasiya, ...
2013 Latest Caselaw 2392 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1175 of 2013
 

 
Petitioner :- Hajari Lal
 
Respondent :- Sri Satyanarin Chaurasiya, Distt. Edu. Officer & Another
 
Petitioner Counsel :- Rayees Ahmad Khan
 

 
Hon'ble Ajai Lamba,J.

Vide order dated 22.2.2013 passed in Writ Petition No.974(SS) of 2013, Hajari Lal v. State of U.P., District Basic Education Officer, Balrampur, was directed to examine grievance of the petitioner and pass appropriate orders in accordance with law, within a period of one month from the date of receipt of certified copy of the order.

It has been projected before this court that the petitioner has been given employment under Dying in Harness Rules on compassionate grounds.  The petitioner, however, is not being paid salary. The said grievance was required to be addressed by the District Basic Education Officer, Balrampur. 

I find that the order was passed on 22.2.2013.  At this stage no ground for exercising jurisdiction under Contempt of Courts Act 1971 is made out?

In view of the above, this petition is disposed of.

This court trusts that the respondents shall take note of the orders passed by this court and comply with the same.

Order Date :- 20.5.2013

A.Nigam