Mohd. Uzair Hashmi, Constable ... vs V.K. Gupta, The Chairman/Deputy ...
2016 Latest Caselaw 5756 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3024 of 2016
 

 
Applicant :- Mohd. Uzair Hashmi, Constable C.P.
 
Opposite Party :- V.K. Gupta, The Chairman/Deputy Secretary.,U.P.Police Rectt.
 
Counsel for Applicant :- Vijay Gautam,Arvind Kumar Pandey
 

 
Hon'ble Pankaj Naqvi,J.

Heard learned counsel for the parties.

This contempt application is filed for punishing the opposite party for committing wilful / deliberate disobedience of order dated 18.5.2015 in Writ - A No.28633/2014.

By order dated 18.5.2015, the writ petition filed by the applicant was disposed of with the direction to the opposite party to consider the promotion of the applicants on the post of Head Constable, in accordance with law, as expeditiously as possible.

A compliance affidavit has been filed on behalf of the applicant, annexing therewith an order of the Superintendent of Police (Karmik), U.P. Police Hqs., Allahabad dated 5.9.2016 and the U.P. Police Recruitment and Promotion Board dated 2.9.2016, whereby the claim of the applicant was considered and rejected.

Learned counsel for the applicant challenge the correctness of orders dated 2.9.2016 / 5.9.2016, but considering the limited jurisdiction, the Court cannot comment on the same, remedy for the applicant lies elsewhere.

The contempt does not survive and is liable to be dismissed.

The contempt is dismissed.

Order Date :- 8.9.2016

Chandra