Shambhu Nath Pandey vs Smt. Rashmi Arun Shami
2024 Latest Caselaw 4432 MP

Madhya Pradesh High Court

Shambhu Nath Pandey vs Smt. Rashmi Arun Shami on 15 February, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                 CHIEF JUSTICE
                                                       &
                                      HON'BLE SHRI JUSTICE VISHAL MISHRA
                                            ON THE 15 th OF FEBRUARY, 2024
                                     CONTEMPT PETITION CIVIL No. 418 of 2024

                          BETWEEN:-
                          SHAMBHU NATH PANDEY S/O SHRI ANJANI PRASAD
                          PANDEY, AGED ABOUT 65 YEARS, OCCUPATION:
                          RETIRED PRINCIPAL GOVT. H.S. LOHI GOVT. H.S.
                          SCHOOL LOHI SANKUL GOVT. GIRLS H.S. SCHOOL
                          RAIPUR KARCHULIYAN DISTRICT REWA (MADHYA
                          PRADESH)

                                                                                    .....PETITIONER
                          (BY SHRI V.P. SINGH - ADVOCATE)

                          AND
                          1.    SMT. RASHMI ARUN      SHAMI PRINCIPAL
                                SECRETARY SCHOOL EDUCATION DEPARTMENT
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    SMT. ANUBHA SHRIVASATAVA COMMISSIONER
                                PUBLIC     INSTRUCTIONS GAUTAM   NAGAR
                                CHETAK BRIDGE BHOPAL (MADHYA PRADESH)

                          3.    SHRI GANGA PRASAD UPADHYAY DISTRICT
                                EDUCATION OFFICER R E WA DISTRICT REWA
                                (MADHYA PRADESH)

                          4.    SHRI MADAN RAI PAINIKA JOINT DIRECTOR
                                TREASURY AND ACCOUNT REWA DIVISION
                                DISTRICT REWA (MADHYA PRADESH)

                                                                                 .....RESPONDENTS


                                This petition coming on for admission this day, Hon'ble Shri Justice
Signature Not Verified
Signed by: SHALINI
LANDGE
Signing time: 2/20/2024
1:05:06 PM
                                                              2
                          Vishal Mishra passed the following:
                                                              ORDER

Alleging the non-compliance of the order dated 31.07.2023 passed in Writ Petition No.5098 of 2020, this contempt petition has been filed.

2. On going through the order passed by this court, it is seen that the writ petition was disposed off observing that the question of law which arise for consideration in the present case is covered by the judgment of the Hon'ble Supreme Court in SLP(C) No.8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and Another Vs. S.R. Ramchandran and Others) dated 11.07.2023 and in the aforesaid terms, the writ petition was disposed off. However, no time limit is fixed by the Hon'ble Supreme Court to

comply with the same nor any time limit is fixed by this court while disposing off the writ petition. Under these circumstances, it cannot be said to be a willful disobedience on the part of the respondent authorities in not complying with the order passed by this court or by the Hon'ble Supreme Court.

3. Under these circumstances, no contempt is made out. The contempt petition is dismissed.

                                (RAVI MALIMATH)                                       (VISHAL MISHRA)
                                  CHIEF JUSTICE                                            JUDGE
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