Vijay Shankar Pandey And 3 Others vs Ajeet Kumar Srivastava,District ...
2021 Latest Caselaw 6881 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2014 of 2021
 

 
Applicant :- Vijay Shankar Pandey And 3 Others
 
Opposite Party :- Ajeet Kumar Srivastava,District Development Officer
 
Counsel for Applicant :- Hritudhwaj Pratap Sahi,Samarath Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Vats Narayan, Advocate, holding brief of Sri H.P. Sahi, learned counsel for the applicants.

The present contempt application has been filed for punishing the Opposite Party for willful disobedience of the judgment and order dated 06.12.2019 passed by this Court in Writ-A No. 13590 of 2017 (Nebu Lal and 5 others vs. State of U.P. and 2 others).

The applicants before this Court filed a writ petition for correct fixation of the salary as well as their pension. The aforesaid writ petition was allowed by this Court on 06.12.2019. In paragraph no. 20 of the affidavit to the application, it has been specifically mentioned that against the said order no special appeal has been filed and the order of Writ Court has been served on the authorities on 13.01.2020 but the matter is unattended till date.

Prima facie, a case has been made out for punishing the opposite party for willful disobedience of the judgment and order dated 06.12.2019 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 06.12.2019 passed by this Court in Writ-A No. 13590 of 2017 from the date of production of a self verified copy of this order.

The applicants 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 applicants 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 applicants 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 :- 30.6.2021

Shekhar