Vaishnaw Kanaujiya And 49 Other vs Sri Pratap Singh Baghel, ...
2022 Latest Caselaw 13546 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2261 of 2020
 

 
Applicant :- Vaishnaw Kanaujiya And 49 Other
 
Opposite Party :- Sri Pratap Singh Baghel, Secretary, Basic Shiksha Parishad
 
Counsel for Applicant :- Ajeet Kumar Chaurasiya,Namit Kumar Sharma
 
Counsel for Opposite Party :- Yatindra,Yatindra
 

 
Hon'ble Prakash Padia,J.

1. The present contempt application has been filed under Section 12 of the Contempt of Courts Act for punishing the opposite party for willful disobedience of the judgment and order dated 29.08.2019 passed by this Court in Writ A No.19737 of 2018 (Shikha Singh and others Vs. State of U.P. and others) along with connected matters.

2. Sri Yatindra, learned counsel appearing for the opposite party states that against the order of writ Court, a Special Appeal No. 274 of 2020 (Amit Shekhar Bhardwaj vs. State of U.P. and 2 others) was preferred which was finally decided on 14.09.2021.

3. He further contends that pursuant to direction of Division Bench, the Board had invited online application from all the applicants who were before the writ Court as well as the appellate Court and had submitted the application as per the direction of the Division Bench. The last date for submitting online application is 05.04.2022.

4. As the order of writ Court had merged in the order passed on 14.09.2021 by Division Bench in Special Appeal No. 274 of 2020, the present contempt application is rendered infructuous.

5. Contempt notice stands discharged and the file is consigned to record.

Order Date :- 19.9.2022

Pramod Tripathi