Anurag Singh vs Smt. Mridula Aanand
2014 Latest Caselaw 3202 ALL

Citation : 2014 Latest Caselaw 3202 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Anurag Singh vs Smt. Mridula Aanand on 15 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT No. - 1336 of 2014
 

 
Applicant :- Anurag Singh
 
Opposite Party :- Smt. Mridula Aanand
 
Counsel for Applicant :- Shailendra Kumar Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Heard learned counsel for the applicant.

Applicant alleges non-compliance of the order of writ Court dated 10.07.2013 passed in Writ Petition No. 585 (S/S) of 2013 (Anurag Singh Vs. State of U.P. and others), whereby the writ Court directed that till regularly selected candidate is recommended by the Board, the petitioner/applicant shall be allowed to work and paid his salary.

Submission of learned counsel for the applicant is that copy of the order of writ Court along with representation was served personally in the office of District Inspector of Schools, Bahraich followed by reminder on 28.05.2014 through registered post, but till date no action has been taken by the District Inspector of Schools, Bahraich 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 10.07.2013 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 13.08.2014 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 10.07.2013 passed in Writ Petition No. 585 (S/S) of 2013 (Anurag Singh 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.

The copy of contempt petition be also provided to learned Standing Counsel, who will transmit the same to opposite party along with gist of this order, for compliance.

Order Date :- 15.7.2014

Tanveer/-