Smt. Laxmi Shrivastava vs Shri Manglesh Vyas
2024 Latest Caselaw 16265 MP

Madhya Pradesh High Court

Smt. Laxmi Shrivastava vs Shri Manglesh Vyas on 30 May, 2024

Author: Anil Verma

Bench: Anil Verma

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE ANIL VERMA
                                                  ON THE 30 th OF MAY, 2024
                                        CONTEMPT PETITION CIVIL No. 535 of 2024

                           BETWEEN:-
                           SMT. LAXMI SHRIVASTAVA D/O SHRI LEKHRAJ
                           SHRIVASTAVA W/O SHRI RAMESHWAR SHRIVASTAVA,
                           AGED ABOUT 63 YEARS, OCCUPATION: RETIRED PEON
                           GOVT.URDU GIRLS HIGHER SECONDARY SCHOOL
                           BAKSHIBAGH INDORE R/O 26/2 SATYASAI BAGH
                           COLONY INDORE (MADHYA PRADESH)

                                                                                        .....PETITIONER
                           (BY MS. SHWETA MUNDRA, ADVOCATE.)

                           AND
                           SHRI MANGLESH VYAS DISTRICT EDUCATION
                           OFFICER NEAR BADA GANPATI TEMPLE SUBHASH
                           SCHOOL CAMPUS INDORE (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (BY SHRI PANKAJ GOSWAMI, ADVOCATE.)

                                 T h is petition coming on for orders this day, t h e cou rt passed the
                           following:
                                                                  ORDER

01. Counsel for the respondent submits that a compliance report has been filed by them.

02. Counsel for the petitioner submit that although representation has been decided but it is not in accordance with the Rules.

03. Both the parties heard.

04. Vide order dated 24.07.2023 passed in Writ Petition No.17229 of 2023 the Writ Court has directed as under:

Considering the aforesaid, the present petition is disposed off with a direction to the respondent No.3 to consider and decide the representation dated 15.06.2023 (Annexure P/5) within a period of three months from the date of communication of the order taking into consideration the judgment passed in the case of Kailash Chandravanshi (supra).

05. The respondent has decided the representation although it is not found in the favour of the petitioner but this Court has limited jurisdiction while deciding the contempt petition. This Court cannot go beyond the order passed by the Writ Court.

06. In view of the above, this Contempt Petition is disposed of with liberty to the petitioner to challenge the order passed by the respondent before the appropriate Court or Forum in accordance with law.

Certified copy, as per Rules.

(ANIL VERMA) JUDGE Divyansh