Diwakar Singh vs Anil Kumar Gupta, Principal ...
2014 Latest Caselaw 629 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2363 of 2014
 

 
Applicant :- Diwakar Singh
 
Opposite Party :- Anil Kumar Gupta, Principal Secry., Home
 
Counsel for Applicant :- Umesh Vats
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri Umesh Vats, learned counsel for the applicant.

By the present  contempt application a prayer has been made to punish the opposite party for willful  disobedience of the order 11.10.2013 passed by this Court In Civil Misc. Writ Petition No. 57398 of 2013 (Diwakar Singh vs. State of U.P. and others) by which  this Court has directed  the opposite party to decide the petitioner's representation  within a period of three months from the date of filing of the representation.

It is stated in paragraphs 20 and 23 of the affidavit filed in support of the  contempt application that a copy of the  representation along with a certified copy of the order was sent to the opposite party on 25.11.2013 through registered post and thereafter it was also personally served on 26.11.2013 in the office but no order has yet been passed.

Prima facie, a case for willful disobedience of the order of this Court dated 11.10.2013 has been made out.

Issue notice to the opposite party to show cause as to why he be not punished for the willful  disobedience of the order 11.10.2013 passed by this Court In Civil Misc. Writ Petition No. 57398 of 2013 (Diwakar Singh vs. State of U.P. and others).

List on the date mentioned in the notice.

Order Date :- 7.4.2014

samz