Gyanwati Shukla vs Sri Manoj Kumar Singh ...
2014 Latest Caselaw 2815 ALL

Citation : 2014 Latest Caselaw 2815 ALL
Judgement Date : 10 July, 2014

Allahabad High Court

Gyanwati Shukla vs Sri Manoj Kumar Singh ... on 10 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT No. - 1281 of 2014
 

 
Applicant :- Gyanwati Shukla
 
Opposite Party :- Sri Manoj Kumar Singh Prin.Secy.Madhyamik Shiksha Lko.&Ors.
 
Counsel for Applicant :- Bani Barua,Sachin
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Heard learned counsel for the applicant.

Learned counsel for the applicant alleges non-compliance of order of writ Court dated 31.01.2014 passed in Writ Petition No. 1316 (S/S) of 2012 (Smt. Gyanwati Shukla Vs. State of U.P. and others), whereby writ Court directed the opposite parties to pay the pensionary benefits after adding the deficient period from the total length of service which is nearly 30 years and grant pensionary benefits treating the regular service of ten years.

Submission of learned counsel for the applicant is that copy of the order of writ Court was served on opposite parties through registered post on 26.02.2014 followed by personal reminder on 29.04.2014, but till date no action has been taken by the opposite parties with respect to payment pensionary benefits. Therefore, the applicant is constrained to approach this Court by means of present Contempt Petition for initiating proceedings against the opposite parties under the provisions of Contempt of Court Act for willful disobedience of order dated 31.01.2014 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 parties to appear before this Court on 07.08.2014 to show cause as to why proceedings be not initiated against them under the provisions of Contempt of Court Act for willful disobedience of order of the writ Court dated 31.01.2014 passed in Writ Petition No. 1316 (S/S) of 2012 (Smt. Gyanwati Shukla Vs. State of U.P. and others).

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

Order Date :- 10.7.2014

Tanveer/-