C/M Sri Gandhi Inter College ... vs Shri Gyanendra Pratap Singh ...
2021 Latest Caselaw 7171 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2176 of 2021
 

 
Applicant :- C/M Sri Gandhi Inter College Harpur
 
Opposite Party :- Shri Gyanendra Pratap Singh Bhadauriya, District Inspector Of Schools And Another
 
Counsel for Applicant :- Avneesh Tripathi,Ratnesh Kumar Shukla
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Avnessh Tripahti, 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 18.04.2019 passed by this Court in Writ-A No. 5148 of 2019 (C/M Sri Gandhi Inter College Hapur Budhat, Gorakhpur vs. State of U.P. and others).

It is contended that Writ Court on 18.04.2019, in the aforesaid writ petition, had required the Selection Board to make serious endeavour to conclude the selection process expeditiously. As Board had not proceeded, applicant had approached this Court through Contempt Application (Civil) No. 8344 of 2019. On the said application, on 13.01.2020 the counsel appearing for the Board has submitted before the Court that the Competent Authority on 08.01.2020 had passed certain order. The said contempt proceedings were dropped and the applicant was accorded opportunity to assail the order dated 08.01.2020, if aggrieved, before the competent Court.

Today, Sri Tripathi, learned counsel for the applicant, again approached the Contempt Court for compliance of the order dated 18.04.2019 through a fresh contempt application.

As this Court on 13.01.2020 had discharged the notices against the opposite party and consigned to record the earlier contempt proceedings, the second contempt proceedings for the same order is not maintainable, in view of the fact that the order dated 08.01.2020 has not been assailed by the applicant.

In view of the above, the contempt application is rejected, accordingly. However, it will be open to the applicant to approach the appropriate Court for redressal of his grievances.

Order Date :- 6.7.2021

Shekhar