Allahabad High Court
Suresh Kumar Tewari And 5 Others vs Govind Raju N.S.,Managing ... on 6 July, 2021
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 1
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1698 of 2021
Applicant :- Suresh Kumar Tewari And 5 Others
Opposite Party :- Govind Raju N.S.,Managing Director
Counsel for Applicant :- Saurabh Srivastava
Hon'ble Rohit Ranjan Agarwal,J.
Heard Sri Saurabh Srivastava, learned counsel for the applicants.
The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 25.02.2020 passed by this Court in Writ-A No. 78462 of 2005 (Satya Prakash Trivedi and others vs. State of U.P. and others).
The applicants before this Court filed a writ petition seeking direction for the respondents to pay salary and other allowances to the applicants. This Court on 25.02.2020 directing the opposite party to make payment of the amount, whatever remained unpaid within two months. Copy of the order aforesaid was served through speed post, which has been acknowledged by the opposite party. On 29.01.2021 information has been sent to applicant no. 2 as regard of filing of special leave petition before the Supreme Court in view of which the payments could not be made.
Sri Srivastava, learned counsel for the applicants, submitted that in paragraph no. 15 of the affidavit to the application it has been categorically stated that no interim order has been passed by the Apex Court in the special leave petition.
Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 25.02.2020 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 25.02.2020 passed by this Court in Writ-A No. 78462 of 2005 from the date of production of a self verified copy of this order.
The applicants 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 applicants 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 applicants 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 :- 6.7.2021
Shekhar
