Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Janeshwar Singh vs Rakesh Kumar Tripathi Acting ...
2023 Latest Caselaw 388 ALL

Citation : 2023 Latest Caselaw 388 ALL
Judgement Date : 4 January, 2023

Allahabad High Court
Janeshwar Singh vs Rakesh Kumar Tripathi Acting ... on 4 January, 2023
Bench: Rajnish Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1739 of 2019
 

 
Applicant :- Janeshwar Singh
 
Opposite Party :- Rakesh Kumar Tripathi Acting Director Treasury U.P. Lko
 
Counsel for Applicant :- Samta Rao,Siddharth Rao Anand
 

 
Hon'ble Rajnish Kumar,J.

Heard.

This application has been filed alleging non compliance of the order dated 28.01.2019 passed in Writ Petition Service Single No.2571 of 2019.

By means of the aforesaid order this court has disposed of the writ petition with direction to respondent no.1 to consider and pass appropriate order on the pending representation of the petitioner dated 15.01.2019 in accordance with the judgment passed in the case of Jarnail Singh and others Versus Lachhmi Narain Gupta and others; Special Leave Petition (Civil) No.30621 of 2011. In compliance of the aforesaid order the respondent has passed the order on 07.11.2019 after considering the case of the applicant in the light of the judgment of Hon'ble Supreme court in the case of Jarnail Singh and others, a copy of which has been placed on record alongwith the affidavit of compliance. However it is being disputed by learned counsel for the applicant. He submits that the case of the applicant has not been disposed of in light of the case of Jarnail Singh passed by the Hon'ble Supreme Court. Whereas perusal of the order indicates that the case of the applicant has been considered and disposed of considering the case of the applicant in light of the judgment of Hon'ble Supreme court in the case of Jarnail Singh.

In view of above, this court is of the view that the substantial compliance has been made by the respondent. The application is, accordingly, dismissed. In case the applicant is still aggrieved with the order passed by the respondents he may avail appropriate remedy as may be available under law against the order passed in compliance of order of writ court, in accordance with law.

.

....................................(Rajnish Kumar,J.)

Order Date :- 4.1.2023

Banswar

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter