Anand Kumar vs Sanjay Singhal,Additional ...
2022 Latest Caselaw 8607 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1650 of 2022
 
Applicant :- Anand Kumar
 
Opposite Party :- Sanjay Singhal,Additional Director
 
Counsel for Applicant :- Anil Kumar Singh Bishen
 

 
Hon'ble Rohit Ranjan Agarwal,J.

The writ Court on 14.09.2021 while disposing of Writ-A No. 11896 of 2021 passed the following order:-

"Heard learned counsel for parties.

This petition has been preferred seeking the following relief:-

"i. Issue a writ, order or direction in the nature of MANDAMUS commanding upon the respondents to consider the petitioners claim and transfer the petitioners from Intelligence Department to Civil Police in view of the policy dated 24.101999 issued by the Director General of Police, Lucknow as well as judgment delivered by this Hon'ble Court in Writ-A 32655 of 2016 (Ashok Kumar Mishra Vs. State of U.P. & others), as well as Govt. Order dated 19.06.2019."

Sri Chandan Kumar, learned Standing Counsel states that subject to verification of all facts and contentions on merits being kept open, in case the petitioners were to submit a detailed representation before the competent authority in support of their claim as raised in this petition along with all requisite particulars, the same shall be duly examined and a final decision in respect thereof communicated with expedition.

Accordingly, this petition shall stand disposed of in light of the statement noted above."

Today, when the matter was taken up, Sri P.K. Giri, learned Additional Chief Standing Counsel has placed before the Court the order passed by opposite party pursuant to direction of writ Court on 14.09.2021, whereby opposite party was directed to decide the representation of the applicant. According to learned Additional Chief Standing Counsel the representation was decided by opposite party on 15.04.2022.

As the order of writ Court was only to the extent to decide the representation, if filed by the applicant, and the same having been decided by opposite party, the order of writ Court stands complied with.

In view of said fact, contempt application is rendered infructuous.

Contempt notice stands discharged.

File consigned to record.

Order Date :- 29.7.2022//V.S.Singh