Suresh Chandra Maurya vs Sri Sanjay Gupta, Executive ...
2021 Latest Caselaw 7240 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2182 of 2021
 
Applicant :- Suresh Chandra Maurya
 
Opposite Party :- Sri Sanjay Gupta, Executive Engineer Construction Division, U.P. Jal Nigam
 
Counsel for Applicant :- Azad Khan
 

 
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 02.02.2021 passed by this Court in Writ Petition No. 1314 of 2021 (Suresh Chandra Maurya vs. State of U.P. and others).

From the record, it transpires that on 02.02.2021 the writ Court in Writ-A No. 1314 of 2021 had directed the opposite party to examine the grievance of the applicant in regard to his retiral dues and take decision within four months. As per the records, the copy of the order was served upon the opposite party on 05.02.2021.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 02.02.2021 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 02.02.2021 passed by this Court in Writ Petition No. 1314 of 2021 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