Smt. Sapna vs Pratap Singh Bhaghel,Secretary ...
2023 Latest Caselaw 13740 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 903 of 2023
 

 
Applicant :- Smt. Sapna
 
Opposite Party :- Pratap Singh Bhaghel,Secretary Basic Siksha Parishad And Another
 
Counsel for Applicant :- Astitva Srivastava,Pankaj Kumar Srivastava
 
Counsel for Opposite Party :- Yatindra
 

 
Hon'ble Rohit Ranjan Agarwal,J.

1. The writ Court while disposing of writ petition on 06.10.2020 had directed the opposite party to consider the claim of the applicant in the light of Division Bench Judgment of this Court rendered in Smt. Vimla Srivastava vs. State of U.P. and Another, Writ Petition No.60881 of 2015 decided on 04.12.2015.

2. According to counsel for opposite party, as there is no Class-III post existing, the applicant was required to apply for Class IV post but he has not applied for the same till date.

3. In view of the said fact, a month's further opportunity is granted to the applicant to approach the authorities concerned and apply in view of the decision dated 17.12.2020 taken by the opposite party, a copy of which has been brought on record as Annexure 1 to the affidavit of compliance.

4. With the aforesaid observation, the contempt application stands disposed of.

Order Date :- 1.5.2023

Kushal