Manish Kumar vs Sri Pratap Singh ...
2021 Latest Caselaw 7052 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2094 of 2021
 

 
Applicant :- Manish Kumar
 
Opposite Party :- Sri Pratap Singh Baghel,Secretary And Another
 
Counsel for Applicant :- Siddharth Khare
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Siddharth Khare, 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 02.02.2021 passed by this Court in Writ-A No. 1404 of 2021 (Manish Kumar vs. State of U.P. and others).

Earlier, the applicant was before this Court with a prayer to accord appointment on compassionate grounds consequent to death of his father and this Court on 02.02.2021 directed the opposite party to take decision on the representation of the applicant for granting him compassionate appointment within two months. A representation alongwith copy of the order of the Writ Court was served upon the opposite party on 04.03.2021 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 02.02.2021 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 02.02.2021 passed by this Court in Writ-A No. 1404 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