Devidutt Joshi vs Mahesh Kumar Gupta Principal Secy ...
2022 Latest Caselaw 9993 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1612 of 2018
 

 
Applicant :- Devidutt Joshi
 
Opposite Party :- Mahesh Kumar Gupta Principal Secy Dept. Of Secratariat
 
Counsel for Applicant :- Sarvesh Kumar Dubey,Akash Deep Dubey
 

 
Hon'ble Jaspreet Singh,J.

The instant petition has been filed for alleging non-compliance of the order dated 19.02.2018 passed in Writ Petition No.5033 (S/S) of 2018 (Devidutt Joshi & others Vs. State of U.P. & others) whereby the petitioner was granted the benefits of the order passed in Writ Petition No. 17013 (S/S) of 2017 (Ganga Sagar Singh Vs. State of U.P. & others) and Writ Petition No. 6619 (S/S) of 2015 (Genda Prasad Vs.State of U.P. & others) which have been referred in the said decision.

Mr. Pankaj Khare, learned Standing Counsel submits that the aforesaid decision has been rendered ineffective inasmuch as special appeals were preferred against the said orders which also included the orders passed in the instant writ petitions and the Division Bench of this Court by means of the judgment dated 31.10.2019 allowed the special appeals and the matter has been remanded to the learned Single Judge for deciding the matter afresh.

In view of the aforesaid as well as noticing the judgment dated 31.10.2019, a copy of which has been provided to the Court for perusal, which is taken on record, this Court is satisfied that the instant writ petition does not survive.

Accordingly, the contempt petition stands dismissed.

Notices, if any, stands discharged.

Order Date :- 11.8.2022

Arjun/-