Chandra Pal Singh vs Shri Ram Ashrey Singh, District ...
2014 Latest Caselaw 1286 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1824 of 2014
 

 
Applicant :- Chandra Pal Singh
 
Opposite Party :- Shri Ram Ashrey Singh, District Panchayat Raj Officer, Banda
 
Counsel for Applicant :- Indu Shekhar Tripathi
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Pursuant to the order of this Court dated 13.3.2014 an affidavit of compliance sworn by Sri Ram Ashrey Singh, District Panchayat Raj Officer, District Banda has been filed.  The  directions contained in the order dated 31.7.2013 passed by this Court in Writ A No. 41362 of 2013 (Chandra Pal Singh vs. State of U.P. and3 others) are in two parts, in first part direction has been issued to the competent authoirty to take a final decision in the matter of applicant's post retiral benefits and second part is payment of the same in case any amount found due wtihin a period of two months from the date of production of a certified copy of the order of this Court.

From the perusal of the affidavit of compliance it is clear that first part of the order dated 31.7.2013 has been complied with  but so far as second part is concerned it is under correspondence.  This Court is not concerned with the correspondence, the Court desires that actual payment is to be made to the applicant pursuant to the writ court's order.

Learned counsel for the applicant prays for and is allowed one week time to file reply/objection to the affidavit of compliance. 

List on 20th May, 2014. By that time in case actual payment is not made, opposite party no.1 shall appear before the Court.  In case actual payment is made he need not to appear before the Court on the date fixed.

Order Date :- 28.4.2014

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