Kashi Ram vs Sri Devendra Kumar Pandey D.M. ...
2021 Latest Caselaw 2451 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- CONTEMPT No. - 2223 of 2019
 

 
Applicant :- Kashi Ram
 
Opposite Party :- Sri Devendra Kumar Pandey D.M. Unnao
 
Counsel for Applicant :- Sooraj Lal,Maya Ram Yadav
 
Counsel for Opposite Party :- G.K.Singh
 

 
Hon'ble Abdul Moin,J.

Compliance affidavit filed today is taken on record.

To the compliance affidavit, an order dated 09.02.2021, a copy of which is annexure CA 1 to compliance affidavit has been filed.

Sri Manjeev Shukla, learned Additional Chief Standing counsel submits that the order of the writ Court dated 24.04.2019 was for the respondents to consider the case of the applicant for payment of pension and other retiral dues.

It is contended that subsequent to the said judgment, an ordinance has been passed dated 21.10.2020 and accordingly the case of the applicant has been considered and an order has been passed.

Considering that the respondent-contemnor has proceeded to consider the case of the applicant and passed an order dated 09.02.2021 it cannot be said that now the respondent-contemnor runs in contempt to the judgment passed by the writ Court. Accordingly, the contempt petition is dismissed. Notices are discharged.

However, the applicant would be at liberty to challenge the order dated 09.02.2021 before the appropriate Court in appropriate proceedings.

Order Date :- 17.2.2021

Pachhere/-