Vaishwanath Ram vs Sri Manoj Kumar Pandey, The ...
2021 Latest Caselaw 7164 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2162 of 2021
 

 
Applicant :- Vaishwanath Ram
 
Opposite Party :- Sri Manoj Kumar Pandey, The Executive Officer
 
Counsel for Applicant :- Sanjeev Kumar Sharma
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Sanjeev Kumar Sharma, 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 28.09.2020 passed by this Court in Writ-A No. 7417 of 2020 (Vishwanath Ram vs. State of U.P. and others).

The applicant before this Court filed a writ petition seeking directions to the respondents for payment of retiral dues as well as pension. This Court on 28.09.2020 had directed the opposite party to decide the representation of the applicant within four months. It is contended that the representation was moved on 12.10.2020 and same is pending since then.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 28.09.2020 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 28.09.2020 passed by this Court in Writ-A No. 7417 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 :- 6.7.2021

Shekhar