Kusum Kala Vyas vs P.P. Singh, Sr. Commandant, ...
2014 Latest Caselaw 716 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2389 of 2014
 

 
Applicant :- Kusum Kala Vyas
 
Opposite Party :- P.P. Singh, Sr. Commandant, C.I.S.F.
 
Counsel for Applicant :- K.K. Tripathi
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri K.K.Tripathi, 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 22.5.2013 passed by this Court in Civil Misc. Writ Petition No. 61967 of 2010 (Kusum Kala Vyas vs. Union of India and others) as well as judgment dated 26.11.2013 in Special Appeal No. 1638 of 2013 (Union of India through Secretary vs. Kusum Kala Vyas) by which  this Court has  observed that the petitioner would be entitled for reinstatement with all consequential benefits.

It is stated in paragraphs 24 and 25 of the affidavit filed in support of the  contempt application that a copies  of the  orders were served to the opposite party  on 22.5.2013 and 31.5.2013 but no order has yet been passed.

Prima facie, a case for willful disobedience of the orders of this Court dated  22.5.2013 and 26.11.2013 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 22.5.2013 passed by this Court in Civil Misc. Writ Petition No. 61967 of 2010 (Kusum Kala Vyas vs. Union of India and others) as well as judgment dated 26.11.2013 in Special Appeal No. 1638 of 2013 (Union of India through Secretary vs. Kusum Kala Vyas.

List on the date mentioned in the notic

Order Date :- 9.4.2014

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