Shrimati Devi vs Sri Sri Santosh Kumar Rai, ...
2022 Latest Caselaw 620 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 6265 of 2021
 

 
Applicant :- Shrimati Devi
 
Opposite Party :- Sri Sri Santosh Kumar Rai, District Basic Education Officer, And Another
 
Counsel for Applicant :- Ajeet Kumar Shukla,Anil Kumar Chaurasia
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant and Sri Shyam Krishna, learned counsel for the opposite party.

It is stated that judgment of this Court dated 13.01.2021 passed in Writ-A No.13352 of 2020 has been complied with which fact is not disputed by the learned counsel for the applicant.

In this respect, a compliance affidavit has been filed annexing therewith the order dated 29.03.2022 passed by District Basic Education Officer, Deoria deciding the representation of the applicant.

However, if the applicant is aggrieved by the order passed by the authority concerned, he may avail remedy available to him in law.

Since the order of Writ Court has been complied with, therefore, contempt notices are discharged.

The contempt application is dismissed and is consigned to record.

Order Date :- 6.4.2022

Mohit