Smt. Shakuntala Devi And 3 Others vs Tulsi Das Divisional Forest ...
2023 Latest Caselaw 30267 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:208155
 

 
Court No. - 9
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1819 of 2017
 

 
Applicant :- Smt. Shakuntala Devi And 3 Others
 
Opposite Party :- Tulsi Das Divisional Forest Officer Renukoot Ban Prabhag
 
Counsel for Applicant :- Anant Ram Dube
 
Counsel for Opposite Party :- S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

List has been revised. No one is present on behalf of applicants to press the application.

From perusal of the affidavit filed on behalf of opposite party, it transpires that applicant has earlier also filed contempt application but the said fact has not been disclosed in the present contempt application. In para no. 7 of affidavit, it has been stated that in Special Appeal No. 1530 of 2017 filed by the State with regard to payment of minimum of pay scale to daily wagers of the department, a judgment was passed on 24.09.2015 and direction issued by learned Single Judge was set aside.

In view of said fact, no case for contempt is made out.

The contempt application is misconceived and stands dismissed.

Order Date :- 31.10.2023

V.S.Singh