Smt. Asha Kiran vs Ashutosh Bhardwaj,Director Of ...
2021 Latest Caselaw 7033 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2084 of 2021
 
Applicant :- Smt. Asha Kiran
 
Opposite Party :- Ashutosh Bhardwaj,Director Of Education Mandal
 
Counsel for Applicant :- Chandra Shekhar Sharma
 

 
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 22.01.2021 passed by this Court in Writ-A No. 555 of 2021 (Asha Kiran vs. State of U.P. and others).

The applicant before this Court filed a writ petition seeking direction to the respondents to take and count services of the applicant rendered on ad-hoc basis also as qualifying service for grant of retiral benefits including the pension and this Court on 22.01.2021 directed the respondent authority to take decision on the representation of the applicant within four months. Copy of representation alongwith the order of Writ Court was served upon the respondent authority on 28.01.2021 but the same is still pending.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 22.01.2021 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 22.01.2021 passed by this Court in Writ-A No. 555 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