Smt. Shanti Devi v. Rajneesh Dubey, Principal Secyr., P.W.D. And 3 Ors.

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