Smt.Reetika Puruswani vs Dr.Mukesh Kumar Singh D.I.O.S. ...
2022 Latest Caselaw 4801 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 193 of 2019
 

 
Applicant :- Smt.Reetika Puruswani
 
Opposite Party :- Dr.Mukesh Kumar Singh D.I.O.S. Lucknow
 
Counsel for Applicant :- Anurag Narain
 
Counsel for Opposite Party :- Kuldeep Tripathi
 

 
Hon'ble Alok Mathur,J.

1. Heard Sri Anurag Narain, learned counsel for applicant and

2. Affidavit of compliance of Sri Amarkant Singh, District Inspector of Schools, Lucknow filed today, is taken on record.

3. Sri Manjeev Shukla, learned counsel for opposite party has filed affidavit of compliance of Sri Amarkant Singh, District Inspector of Schools, Lucknow stating that the order of the writ court dated 01.11.2018 passed in Writ Petition No.6740 (SS) of 2017 has been complied with and necessary order regarding payment of salary including arrears starting from the month of December 2013 till the date of passing of the judgment, has been passed by the District Inspector of Schools, Lucknow. It has further been stated that the admissible dues have also been credited to the account of the applicant, document in this regard has been annexed with the said affidavit.

4. Considering the fact that the order dated 01.11.2018 passed in Writ Petition No.6740 (SS) of 2017 has been complied with and it cannot be said that the opposite party now runs in contempt of the orders of this Court. Accordingly, the contempt petition is dismissed leaving it open to the applicant to challenge the said order before appropriate Court in appropriate proceedings.

5. Liberty is granted to the applicant to move application before the competent authority within two week in case there is any error in computation of current salary and arrears. The competent authority shall proceed and decide the application expeditiously within three week thereafter and and communicate the same to the applicant.

6. Sri Manjeev Shukla, learned counsel for opposite party, on the basis of instructions from the Officers present in Court has assured this Court that the cost imposed by the order of this Court dated 02.11.2020 and 17.03.2020 shall also be paid to the applicant expeditiously say within a period of three weeks.

Order Date :- 31.5.2022

KR

(Alok Mathur,J.)