Chhotai Ram Yadav vs Shri Rajiv Kumar Ii, Prin.Secy. ...
2014 Latest Caselaw 9679 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6121 of 2014
 

 
Applicant :- Chhotai Ram Yadav
 
Opposite Party :- Shri Rajiv Kumar Ii, Prin.Secy. Appointment And Personnel
 
Counsel for Applicant :- Rajeev Sisodia,Shashank Kumar
 

 
Hon'ble Rajesh Dayal Khare,J.

Pursuant to the earlier order of this Court, the opposite party is present before this Court, who is identified by Sri Neeraj Upadhaya, learned Additional Chief Standing Counsel.

Affidavit of compliance has been filed by Sri Neeraj Upadhaya, learned Additional Chief Standing Counsel, today in the Court which is taken on record, wherein it has been stated that the order of the writ Court dated  29.11.2000   has been complied with and direction to recognised the applicant's seniority has been done and consequential benefits  has been paid over to the applicant.

In view of above, the present contempt application has become infrutuous.

Accordingly, it is dismissed as having become infructuous.

Order Date :- 8.12.2014

S.Ali