Pancham Ram vs Sri S.K. Jain, Superintending ...
2021 Latest Caselaw 7234 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2224 of 2021
 
Applicant :- Pancham Ram
 
Opposite Party :- Sri S.K. Jain, Superintending Engineer
 
Counsel for Applicant :- Sadhu Sharan
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Sadhu Sharan, learned counsel for the applicant.

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 25.01.2021 passed by this Court in Writ -A No.12371 of 2020 (Pancham Ram vs. State of U.P. and 4 others).

It is contended that Writ Court vide order dated 25.01.2021 had directed the opposite party to decide relating to retiral benefits of applicant within a period of four weeks from the date of presentation of a copy of the order. The said order was communicated to the opposite party through registered post on 29.01.2021. Copy of the postal receipts have been brought on record as Annexure No.15 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 25.01.2021 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 25.01.2021 passed by this Court in Writ-A No.12371 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 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 :- 7.7.2021

Kushal