Dr Ram Chandra Pandey vs Mr Prasant Trivedi Principal ...
2021 Latest Caselaw 7891 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2339 of 2021
 

 
Applicant :- Dr Ram Chandra Pandey
 
Opposite Party :- Mr Prasant Trivedi Principal Secretary
 
Counsel for Applicant :- Raghwendra Prasad Mishra,Avneesh Tripathi
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri R.P. Mishra, learned counsel for the applicant.

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 04.01.2021 passed by this Court in Writ Petition No. 13140 of 2020 (Dr. Ram Chandra Pandey vs. State of U.P. and others)

It is contended that the writ Court on 04.01.2021 while disposing of Writ-A No. 13140 of 2020 had required the opposite party to decide the representation of the applicant within three months. Copy of the order was sent by registered post to opposite party on 08.01.2021. Copy of the postal receipt has been brought on record as Annexure- 2 of the affidavit to the application. Despite the said fact, no decision has been taken till date.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 04.01.2021 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 04.01.2021 passed by this Court in Writ Petition No. 13140 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 :- 13.7.2021

V.S.Singh