CLCON/63/2021
2021 Latest Caselaw 506 UK

CLCON No. 63 of 2021
Hon'ble Manoj K. Tiwari, J.

Heard Mr. Chitrrath Kandpal, Advocate for the petitioner.

Learned counsel for the petitioner submits that against the judgment rendered by learned Single Judge, the matter was taken up to Hon'ble Supreme Court and the SLP, filed by the State Government, was dismissed. He further submits that cause of action for filing this contempt petition arose on 27.09.2020 when other similarly situate persons were regularized, but petitioner's claim was not considered.

In view of the submission so made by learned counsel for the petitioner, the objection raised by the Registry, regarding limitation, is liable to be overruled.

It is alleged that opposite parties have willfully disobeyed the order dated 30.03.2017 passed in WPSS No. 1630 of 2015.

Issue notice to opposite party nos. 1 and 2 calling upon them to file their response to the allegations made in this contempt petition.

List this matter after six weeks.

                        (Manoj K. Tiwari, J.)
Aswal                          25.02.2021