Smt Kaila Devi @ Kelawati Devi vs Mr Amit Pal,Executive Engineer
2021 Latest Caselaw 7340 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2256 of 2021
 

 
Applicant :- Smt Kaila Devi @ Kelawati Devi
 
Opposite Party :- Mr Amit Pal,Executive Engineer
 
Counsel for Applicant :- Satyendra Kumar Pandey,Harish Yadav
 

 
Hon'ble Rohit Ranjan Agarwal,J.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 21.11.2019 passed by this Court in Writ-A No. 16609 of 2019 (Smt Kaila Devi @ Kelawati Devi vs. State of U.P. and others).

From the record, it transpires that Writ Court on 21.11.2019 had directed the opposite party to consider and decide the claim of the applicant within two months in regard to the payment of terminal benefits as well as family pension. Copy of the order of Writ Court was served upon the opposite party on 19.12.2019 followed by reminder dated 31.07.2020. Copy of postal receipt has been brought on record as annexure No. 3 to the affidavit 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 21.11.2019 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 21.11.2019 passed by this Court in Writ-A No. 16609 of 2019 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 applicants to approach this court again.

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

Order Date :- 8.7.2021

Shekhar