Smt. Kanchan Rawat vs Shri Anand Kumar Singh Director ...
2015 Latest Caselaw 2828 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 269 of 2015
 

 
Applicant :- Smt. Kanchan Rawat
 
Opposite Party :- Shri Anand Kumar Singh Director Bal Vikas Sewa Evam Pushtaha
 
Counsel for Applicant :- S.K. Verma
 
Counsel for Opposite Party :- C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An application for impleadment has been filed for impleading Smt. Sheeri Masood, District Programme Officer, Unnao as one of the respondents in the instant contempt petition.

Counsel for the applicant submits that the Director, Bal Vikas Sewa Evam Pushtahar in compliance of the judgment and order dated 6.4.2015 directed the aforesaid Officer to pay the retiral dues to the legal heirs of Late Suresh Kumar. Instead of complying the direction of her high officer, she has issued a letter date 10.6.2015 directing the petitioner to submit the succession certificate though the petitioner was the legally wedded wife and was made nominee.

On due consideration, the application is allowed. Counsel for the applicant is permitted to make necessary impleadment in the body of the petition and take necessary steps within a week.

On doing so, let notice be issued to the newly impleaded respondent no.2 returnable at an early.

Registry shall take immediate steps.

Order Date :- 30.9.2015

MH/-