Jitendra Singh Yadav vs Dr Raj Kumar Vishwakarma, The ...
2021 Latest Caselaw 7026 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2080 of 2021
 

 
Applicant :- Jitendra Singh Yadav
 
Opposite Party :- Dr Raj Kumar Vishwakarma, The Additional Director General Of Police/Member
 
Counsel for Applicant :- Ajay Vikram Yadav
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the applicant.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 23.02.2021 passed by this Court in Writ-A No. 1160 of 2021 (Jitendra Singh Yadav vs. State of U.P. and others).

The applicant before this Court filed a writ petition for consideration of his claim for promotion on the post of S.I. (L) and this Court on 23.02.2021 directed the respondent authority to decide the representation of the applicant within two months. Copy of the representation alongwith copy of the order of the Writ Court was served upon the respondent authority on 03.03.2021. Copy of the postal receipt has been brought on record as annexure No. 6 to the affidavit to the application.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 23.02.2021 passed in the aforesaid writ petition.

However, no notice is issued to the opposite party at this stage. The opposite party is granted three months further time to comply with the order dated 23.02.2021 passed by this Court in Writ-A No. 1160 of 2021 from the date of production of a self verified 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 record 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.

In case, the opposite party does not comply with the order, it would be open to the applicants to approach this court again.

With the aforesaid observations, this application is finally disposed of at this stage.

Order Date :- 5.7.2021

Shekhar