Dr. Rajeev Kumar Vishnoi vs Smt. Monika S Garg, Principal ...
2021 Latest Caselaw 7338 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2276 of 2021
 

 
Applicant :- Dr. Rajeev Kumar Vishnoi
 
Opposite Party :- Smt. Monika S Garg, Principal Secretary Department Of Higher Education And Another
 
Counsel for Applicant :- Durga Tiwari
 

 
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 13.01.2021 passed by this Court in Writ Petition No. 13088 of 2020 (Rajeev Vishnoi vs. State of U.P. and others).

From the record it transpires that writ Court on 13.01.2021 while disposing of Writ-A No. 13088 of 2020 in matter regarding absorption of applicant had directed that claim of the applicant be decided within six weeks. Copy of the order was served upon opposite party through registered post on 15.03.2021. Copy of the postal receipt has been brought on record as Annexure-24 to the writ petition. It is also averred that reminder has been sent in the month of March, 2021 but till date no decision has been taken by opposite party no. 1.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 13.01.2021 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 13.01.2021 passed by this Court in Writ Petition No. 13088 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 :- 8.7.2021

V.S.Singh