Nikhil Sahu vs Shri Ranvir Prasad
2021 Latest Caselaw 7121 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1666 of 2021
 

 
Applicant :- Nikhil Sahu
 
Opposite Party :- Shri Ranvir Prasad
 
Counsel for Applicant :- Rishi Kant Rai,Raksha Chauhan
 

 
Hon'ble Rohit Ranjan Agarwal,J. 

Heard Sri Rishi Kant Rai, learned counsel for the applicant through Video Conferencing.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Party for willful disobedience of the judgment and order dated 27.08.2020 passed by this Court in Writ -A No.5986 of 2020 (Nikhil Sahu vs. State of U.P. and others).

It is contended that vide order dated 27.08.2020, this Court directed the opposite party to take decision in regard to the compassionate appointment of the applicant within a period of three months. The said order was communicated to the opposite party through registered post on 14.09.2020. Copy of the postal receipt has been brought on record as Annexure No.11 to the affidavit to the contempt application, but the said direction has not been complied with by the opposite party till date.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 27.08.2020 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 27.08.2020 passed by this Court in Writ-A No.5986 of 2020 (Nikhil Sahu vs. State of U.P. and others) 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 party 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 party 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 applicant to approach this court again.

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

Order Date :- 6.7.2021

SK Goswami