Radhey Shyam Tripathi And 4 Others vs Suresh Chandra, G.M.
2021 Latest Caselaw 6883 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2042 of 2021
 

 
Applicant :- Radhey Shyam Tripathi And 4 Others
 
Opposite Party :- Suresh Chandra, G.M.
 
Counsel for Applicant :- Lok Nath Shukla
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Lok Nath Shukla, 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 08.09.2020 passed by this Court in Writ Petition No. 5906 of 2020 (Radhey Shyam Tripathi and 4 others vs. State of U.P. and others).

From the perusal of the record, it transpires that this Court had directed the General Manager, Bhooragarh, Chitrakoot Dham Mandal Jal Sansthan, Banda, District Banda to decide the grievance of the applicant in regard to leave encashment, arrears of ACP, arrears of salary etc. within a period of four months. Copy of the order was served upon the opposite party on 13.09.2020. Copy of the postal receipt has been brought on record as annexure No. 12 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 08.09.2020 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 08.09.2020 passed by this Court in Writ-A No. 5906 of 2020 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