Allahabad High Court
Pankaj Kumar vs Sri. Jai Karan Pal, ... on 1 August, 2019
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 10
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4802 of 2019
Applicant :- Pankaj Kumar
Opposite Party :- Sri. Jai Karan Pal, Superintending Engineer, Pashchimanchal Vidyut Vitran Nigam Ltd.
Counsel for Applicant :- Om Prakash Mishra
Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the applicant.
The applicant is before this Court for a direction to initiate contempt proceeding against the respondents for disobedience of the order dated 11.03.2019 passed in Writ Petition No.3838 of 2019 (Pankaj Kumar v. Superintending Engineer and another). For ready reference, the relevant extract of order dated 11.03.2019 is quoted as under:-
"In view of the above, I find no illegality in the order dated 13.2.2019, however, it is expected that the respondent-authorities shall conclude the disciplinary proceedings within four months from the date of production of certified copy of this order.
Needless to say that respondent-Corporation shall pay statutory allowance during the period of suspension.
The present petition stands disposed of."
Learned counsel for the applicant submits that a certified copy of the aforesaid order alongwith other documents was submitted for compliance before the opposite parties but the opposite parties have wilfully not complied with the order and, thus, have committed civil contempt liable for punishment under Section 12 of the Contempt of Courts Act, 1971.
Prima facie a case of contempt has been made out. However, considering the facts and circumstances of the case, one more opportunity is afforded to the opposite parties to comply with the aforesaid order of the Court within six weeks from the date of production of a certified copy of this order.
The applicant shall supply a duly stamped registered envelope addressed to the opposite parties and another self-addressed envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite parties within one week thereafter and keep a recorded thereof.
The opposite party shall comply with the directions of the writ court and intimate the applicant the order through the self-addressed envelop within a week thereafter.
With the aforesaid observations, this application is disposed of at this stage with liberty to the applicant to move a fresh application, if the order is not complied with by the opposite parties within the stipulated time as aforementioned.
Order Date :- 1.8.2019
A. Pandey
