Ram Samujh Gond vs Atul Kumar Singh, Basic Shiksha ...
2023 Latest Caselaw 3128 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 581 of 2023
 

 
Applicant :- Ram Samujh Gond
 
Opposite Party :- Atul Kumar Singh, Basic Shiksha Adhikari, Azamgarh
 
Counsel for Applicant :- Santosh Kumar Singh
 

 
Hon'ble Piyush Agrawal,J.

Heard learned counsel for the parties.

This contempt application has been filed for punishing the opposite party for willful disobedience of the order dated 08.04.2022 passed by this Court in Civil Writ-A No.4984 of 2022 wherein this Court has observed as under:

"This petition is disposed of in term of the direction given in the aforesaid judgment passed by this Court. The respondent No.3, Basic Shiksha Adhikari, District Azamgarh, is directed to take appropriate decision on the representation of the petitioner dated 17.01.2022 in the light of the case of Sarla Devi (supra) in accordance with law, within a period of three months from the date of copy of this order duly downloaded from the official website of High Court Allahabad is produced by the petitioner. "

It is stated that in spite of service upon the opposite party no order has yet been passed.

Prima facie, a case of contempt has been made out. However, considering the facts and circumstances of the case, one more opportunity is afforded to the opposite party to comply with the aforesaid order of this Court within two months from the date of production of a copy of this order.

The applicant shall supply a duly stamped registered envelope addressed to the opposite party and another self-addressed stamped envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite party within one week thereafter and keep a recorded thereof.

The opposite party shall comply with the directions of the writ court and intimate him of the order through the self-addressed envelop within a week thereafter.

With the aforesaid observations, this application is disposed of at this stage with liberty to the applicant to move a fresh.

Order Date :- 30.1.2023

Pravesh Mishra