C/M Krishak Samaj Uchahatar ... vs Shri Udai Raj Yadav Joint Director ...
2014 Latest Caselaw 2811 ALL

Citation : 2014 Latest Caselaw 2811 ALL
Judgement Date : 10 July, 2014

Allahabad High Court

C/M Krishak Samaj Uchahatar ... vs Shri Udai Raj Yadav Joint Director ... on 10 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT No. - 1285 of 2014
 

 
Applicant :- C/M Krishak Samaj Uchahatar Madhyamik Vidyalaya And Another
 
Opposite Party :- Shri Udai Raj Yadav Joint Director Of Edu.Devipatan Mandal
 
Counsel for Applicant :- S.P. Singh,R.P. Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned counsel for the applicant alleges non-compliance of order of writ Court dated 31.10.2013 passed in Writ Petition No. 6683 (M/S) of 2013 (C/M Krishak Samaj Uchchtar Madhyamik Vidyalaya and another Vs. State of U.P. and others), whereby writ Court directed the Joint Director of Education to look into the matter and pass appropriate orders about the validity of the elections and give a decision for holding fresh elections within a maximum period of two months from the date a certified copy of order is placed before him.

Submission of learned counsel for the applicant is that copy of the order of writ Court was sent to the Joint Director of Education on 12.11.2013 through registered post followed by personal reminder on 08.12.2013 and thereafter reminder through registered post on 24.01.2014. Grievance of the applicant is that till date no action has been taken by the Joint Director of Education in compliance of the order of writ Court. Therefore, the applicant is constrained to approach this Court by means of present Contempt Petition for initiating proceedings against the opposite party under the provisions of Contempt of Court Act for willful disobedience of order dated 31.10.2013 of the writ Court.

On due consideration, prima facie, a case of willful disobedience of the order of writ Court is made out.

Let notice be issued to opposite party to appear before this Court on 07.08.2014 to show cause as to why proceedings be not initiated against him under the provisions of Contempt of Court Act for willful disobedience of order of the writ Court dated 31.10.2013 passed in Writ Petition No. 6683 (M/S) of 2013 (C/M Krishak Samaj Uchchtar Madhyamik Vidyalaya and another Vs. State of U.P. and others).

It is provided that if order of the writ Court is complied and compliance report is filed, the opposite party need not appear before this Court on the date fixed.

Order Date :- 10.7.2014

Tanveer/-