Harish Chandra Gupta vs Smt. Neha Prakash, Director Training ...
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Allahabad High Court

Harish Chandra Gupta vs Smt. Neha Prakash, Director Training ... on 1 April, 2025

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:18353
 
Court No. - 17
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 375 of 2025
 

 
Applicant :- Harish Chandra Gupta
 
Opposite Party :- Smt. Neha Prakash, Director Training And Employment Directorate Rojgar Bhawan, Lko.
 
Counsel for Applicant :- Ramesh Kumar Srivastava
 

 
Hon'ble Rajeev Singh,J.
 

1. Heard learned counsel for the applicant and the learned Standing Counsel for State.

2. The present contempt application is filed with the following prayer :

"This Hon'ble Court may kindly be pleased to punish the opposite party for flouting and violating the judgment and order dated 10-12-2024 passed in Writ A No.2067 of 2014 (Harish Chandra Gupta Vs. State of U.P.), in the interest of justice under the Contempt of Courts Act 1971."

3. Sri Mohit Jauhari, learned Standing Counsel, placed before this Court written instructions duly signed by Smt. Neha Prakash, Director, Training and Employment, Directorate-Rojgar Bhawan, Guru Govind Singh Marg, Lucknow dated 20.03.2025, which is taken on record. Learned Standing Counsel informed the Court that pursuant to the order of the writ Court, the representation of the applicant has been decided by the respondent.

4. Considering the contents of the order of writ Court as well as the decision taken by the respondent authority on the representation of the applicant, this Court is of the view that since the decision has been taken by the respondent authority on the representation of the applicant therefore, the present contempt application has lost its efficacy.

5. Accordingly, the contempt application is dismissed. However, it is open to the applicant to take appropriate remedy, if he still feels aggrieved.

Order Date :- 1.4.2025.

Rks.