Bhagauti Deen Yadav And Ors. vs Shri Nitin Ramesh ...
2021 Latest Caselaw 390 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- CONTEMPT No. - 1927 of 2020
 

 
Applicant :- Bhagauti Deen Yadav And Ors.
 
Opposite Party :- Shri Nitin Ramesh Gokaran,Prin.Secy. P.W.D. Lko.
 
Counsel for Applicant :- S.P. Singh "Somvanshi"
 

 
Hon'ble Abdul Moin,J.

Heard.

The present contempt petition has been filed alleging non-compliance of the order of the Writ Court dated 20.12.2019 passed in Writ Petition No.36151 of 2019 (S/S) whereby the writ court had directed the respondents were directed to consider the claim of the petitioners in the light of the judgment of Apex Court in the case of Prem Singh Vs. State of U.P. & others (Civil Appeal No.6798 of 2019).

After issuance of contempt notice the respondents have proceeded to file a compliance affidavit per which an order dated 18.11.2020 was passed, a copy of which is annexed as Annexure 1 to the compliance affidavit, in which the case of the petitioners had been rejected after considering the ordinance which had been promulgated subsequent to the judgement of the Apex Court in the case of Prem Singh (supra).

Taking into consideration that the order of the writ court has been complied with, the contempt petition is dismissed. Notices are discharged. However, the petitioners would be at liberty to challenge the order dated 18.11.2020 before the appropriate court in appropriate proceedings.

Order Date :- 7.1.2021

Anand Sri./-