Snehlata Sharma vs Dr. Amar Singh Rathore Director ...
2014 Latest Caselaw 2870 ALL

Citation : 2014 Latest Caselaw 2870 ALL
Judgement Date : 10 July, 2014

Allahabad High Court

Snehlata Sharma vs Dr. Amar Singh Rathore Director ... on 10 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT No. - 1282 of 2014
 

 
Applicant :- Snehlata Sharma
 
Opposite Party :- Dr. Amar Singh Rathore Director General Of Medical Health &
 
Counsel for Applicant :- Radha Krishna Ojha,Jai Priya Swapnil
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Heard learned counsel for the applicant.

Learned counsel for the applicant alleges non-compliance of the order of writ Court dated 02.01.2014 passed in Writ Petition No. 7331 (S/S) of 2013 (Snehlata Sharma Vs. State of U.P. and others), whereby writ Court directed the Director General of Medical Health and Family Welfare, U.P., Lucknow to consider and decide the representation of petitioner (Annexure No.1 to the writ petition) in accordance with law, relevant rules, regulations and the Government Orders, expeditiously, say within a period of six weeks from the date of receipt of certified copy of order.

Submission of learned counsel for the applicant is that certified copy of the order along with representation was served in the office of opposite party on 06.01.2014. It is also submitted that time prescribed by the writ Court has already expired, but till date no action has been taken by the opposite party. 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 02.01.2014 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 party to appear before this Court on 05.08.2014 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 02.01.2014 passed in Writ Petition No. 7331 (S/S) of 2013 (Snehlata Sharma 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 party need not appear before this Court on the date fixed.

Order Date :- 10.7.2014

Tanveer/-