Janki Sharan & Anr. vs R.K. Joshi Admin. ...
2021 Latest Caselaw 1372 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- CONTEMPT No. - 1719 of 2020
 

 
Applicant :- Janki Sharan & Anr.
 
Opposite Party :- R.K. Joshi Admin. Officer,Narendra Dev University Faizabad
 
Counsel for Applicant :- Pradeep Kumar Yadav
 

 
Hon'ble Abdul Moin,J.

List revised. None appears on behalf of the petitioners even in the revised call.

The present contempt petition has been filed alleging non-compliance of the order dated 05.03.2020 passed in Writ Petition (S/S) No.6637 of 2020, a copy of which has been annexed as Annexure 5 to the petition. By the said order the respondent no.3 was required to decide the representation of the petitioners in terms of the judgment of the Apex Court in the case of Prem Singh Vs. State of U.P. and others passed in Civil Appeal No.6798 of 2019 (@Special Leave Petition (C) No.4371 of 2011).

Compliance affidavit has been filed by Sri Uttam Kumar Verma duly annexing the copy of the order dated 24.11.2020 passed in purported compliance of the judgment of the writ court whereby the representation of the petitioners has been decided.

Taking into consideration the order dated 24.11.2020, passed by the respondent, whereby the representation of the petitioners has been decided, Once such an order has been passed, it cannot be said that respondent is in deliberate and wilful disobedience of the order passed of the writ court.

Consequently, the present contempt petition is dismissed. Notices are discharged. However, the petitioners would be at liberty to challenge the order dated 24.11.2020 before appropriate court in appropriate proceedings in case they are aggrieved by the same.

Order Date :- 21.1.2021

Anand Sri./-