Court No. - 40
Case :- CONTEMPT APPLICATION (CIVIL) No. - 2399 of 2014
Applicant :- Smt. Shanti Devi
Opposite Party :- Rajneesh Dubey, Principal Secyr., P.W.D. And 3 Ors.
Counsel for Applicant :- Vinod Kumar Rai
Hon'ble Ran Vijai Singh,J.
This contempt application has been filed for punishing the opposite
party for willful disobedience of the judgment and order dated
11.12.2013 passed by this Court in Writ A No. 4634 of 2005 (Virendra
Prasad Vs. Engineer in Chief, U.P. PWD and Others) and other
connected matter by which the writ petition was allowed and the order of
punishment was quashed.
On 9.4.2014, this Court has directed the learned standing counsel to
seek instructions in this matter. Learned standing counsel submits that
a letter has been sent to the opposite parties, but no instruction has
been received so far.
Prima facie, a case has been made out for willful disobedience of the
judgment and order dated 11.12.2013 passed by this Court in Writ A No.
4634 of 2005.
Issue notice to the opposite parties to show cause as to why charges be
not framed against them under section 12 of the Contempt of Courts Act
for willful disobedience of the judgment and order dated 11.12.2013
passed by this Court in Writ A No. 4634 of 2005.
List on the date fixed in the notice.
In case the aforesaid order passed by this Court is not complied with by
the next date of listing, the opposite parties shall remain present before
this Court on the next date fixed in the notice
Order Date :- 1.5.2014
Amit Mishra