Khushi And 96 Others vs Vijay Kiran Anand,Director Of ...
2021 Latest Caselaw 7210 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2246 of 2021
 

 
Applicant :- Khushi And 96 Others
 
Opposite Party :- Vijay Kiran Anand,Director Of School Education And Another
 
Counsel for Applicant :- R.B.Pal
 

 
Hon'ble Rohit Ranjan Agarwal,J. 

Despite successful Video Link having been sent, no one has appeared on behalf of applicants.

The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the Opposite Parties for willful disobedience of the judgment and order dated 06.01.2021 passed by this Court in Writ -C No.25974 of 2020 (Km. Khushi and others vs. State of U.P. and others).

From the perusal of record, it appears that vide order dated 06.01.2021, this Court directed the opposite parties to examine and decide the representation of the applicants within a period of four months. The said order was communicated to the opposite parties through registered post on 22.01.2021. Copy of the postal receipt has been brought on record as Annexure No.5 to the affidavit to the contempt application, but the said direction has not been complied with by the opposite parties till date.

Prima facie, a case has been made out for punishing the opposite parties for willful disobedience of the judgment and order dated 06.01.2021 passed in the aforesaid writ petition.

However, no notice is issued to the opposite parties at this stage. The opposite parties is granted three months further time to comply with the order dated 06.01.2021 passed by this Court in Writ-C No.25974 of 2020 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 parties 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 parties do 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 :- 7.7.2021

SK Goswami