Bhrigu Nath Ravat vs Sri Brijesh Mishra,District ...
2021 Latest Caselaw 7037 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2078 of 2021
 

 
Applicant :- Bhrigu Nath Ravat
 
Opposite Party :- Sri Brijesh Mishra,District Inspector Of Schools
 
Counsel for Applicant :- M.S. Chauhan
 

 
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 06.08.2020 passed by this Court in Writ-A No. 5387 of 2020 (Bhrigu Nath Ravat vs. State of U.P. and others).

The applicant before this Court filed a writ petition seeking direction to the respondents to approve his appointment on the post of Sweeper as a regular employee w.e.f. 19.08.2007 in Adarsh Inter College, Narahi, Ballia and pay the salary month to month basis alongwith arrears. The Writ Court on 06.08.2020 directed the respondent authority to take decision in the matter within a period of two months. Copy of the order alongwith representation was served upon the opposite party on 24.09.2020 followed by various reminders. It is contended that till date the matter 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 06.08.2020 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 06.08.2020 passed by this Court in Writ-A No. 5387 of 2020 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