Smt Reeta vs Ritu Maheshwari,Chhief ...
2021 Latest Caselaw 7236 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1932 of 2021
 
Applicant :- Smt Reeta
 
Opposite Party :- Ritu Maheshwari,Chhief Executive Officer
 
Counsel for Applicant :- Om Prakash Mishra,Suraj Mishra
 

 
Hon'ble Rohit Ranjan Agarwal,J.

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 07.10.2020 passed by this Court in Writ Petition No. 8227 of 2020 (Smt. Reeta vs. State of U.P. and others).

From the perusal of the record, it appears that on 07.10.2020, the writ Court in Writ-A No. 8227 of 2020 had directed the opposite party no. 2 to decide claim of the applicant in regard to compassionate appointment under dying in harness rules. The said exercise was to be completed within four months. Copy of the order was sent by registered post through the concerned authority on 27.10.2020, copy of the postal receipt has been brought on record as Annexure-10 to the application.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 07.10.2020 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 07.10.2020 passed by this Court in Writ Petition No. 8227 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 applicant to approach this court again.

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

Order Date :- 7.7.2021

V.S.Singh