Laxmi Shukla vs Pratap Singh Baghel, Secy. Board Of ...
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Allahabad High Court

Laxmi Shukla vs Pratap Singh Baghel, Secy. Board Of ... on 21 May, 2024

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38272
 
Court No. - 8
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 313 of 2024
 
Applicant :- Laxmi Shukla
 
Opposite Party :- Pratap Singh Baghel, Secy. Board Of Basic Education, Prayagraj And Others
 
Counsel for Applicant :- Ashish Kumar,Rajat Aren,Rajat Arun,Rishi Srivastava
 
Counsel for Opposite Party :- Rishabh Tripathi,Ran Vijay Singh
 

 
Hon'ble Rajeev Singh,J.
 

1. Heard learned counsel for the applicant and learned counsel for the respondent.

2. The present contempt application is filed with the prayer to punish the respondents for intentional disobedience and flouting of the judgment and order dated 17.11.2023 passed by this Hon'ble Court in Writ A No.6660 of 2023 (Laxmi Shukla Vs. State of U.P. & 5 Ors.).

3. Learned counsel for the respondent informs that posting order of the applicant has already been passed and applicant is allowed to resume her duties as Assistant Teacher in Primary School, Bhikhariapur, Ganjmuradabad, Unnao vide order dated 3.5.2024 and all the consequential benefits are also paid to the applicant.

4. Respondent officer is present today and informed that after deduction of the income tax, amount of Rs.5,48,446/- has been credited in the account of the applicant and now there is no due amount lying on the department.

5. It is evident from the affidavit filed by the respondent that applicant has been allowed to resume the duties in the Primary School, Bhikhariapur, Ganjmuradabad, Unnao vide order dated 3.5.2024 and it is also undisputed that Rs.5,48,446/- has been credited in the account of the applicant and she is also getting current salary, accordingly, the present contempt application is dismissed.

6. However, it is open to the applicant to take appropriate remedy, in case, she is having any grievance.

Order Date :- 21.5.2024

Gaurav/-