Vijay Kumar Maurya vs Shakuntala Gautam Director Local ...
2021 Latest Caselaw 7839 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2316 of 2021
 

 
Applicant :- Vijay Kumar Maurya
 
Opposite Party :- Shakuntala Gautam Director Local Bodies
 
Counsel for Applicant :- Santosh Kumar Rai
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the applicant through video conferencing.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 6.1.2021 passed by this Court in Writ-A No. 13976 of 2020 wherein this Court has observed as under :-

"In such circumstances, without entering into the merits of the petitioner's claim, this writ petition stands disposed of directing the respondent no. 2 to take an appropriate decision upon the recommendation made by the respondent no. 3 on 24.02.2020, for condoning the delay in filing of the application for grant of compassionate appointment, within a period of three months from the date of presentation of a certified copy of this order. "

It is stated that in spite of service upon the opposite party, no order has yet been passed. Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 6.1.2021 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 judgment and dated 6.1.2021 passed by this Court in Writ-A No. 13976 of 2020.

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 :- 12.7.2021

Abhishek