Court No. - 5
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3815 of 2015
Applicant :- Shyam Ranjan Dixit
Opposite Party :- Sri Nitin Bansal, D.M., Etawah
Counsel for Applicant :- Ram Ashish Pandey
Hon'ble Ran Vijai Singh,J.
Heard Sri Devesh Vikram, holding brief of Sri Ram Ashish Pandey,
learned counsel for the applicant.
Through present contempt application, prayer has been made to punish
the opposite party for willful disobedience of the order 23.4.2015
passed by this Court in Writ A No. 32262 of 2001 ( Shyama Ranjan
Dixit Vs. District Magistrate, Etawah and Others), by which this Court
has directed the opposite party to return the amount deducted from the
gratuity of the applicant along with simple interest @ 6% per annum
within a period of one month from the date of production of certified
copy of the order of this Court.
It is stated that a copy of the aforesaid order was served to the opposite
party on 2.5.2015, but the aforesaid amount has not yet been returned
to the applicant.
Prima facie, a case for willful disobedience of the order of this Court
dated 23.4.2015 passed by this Court in Writ A No. 32262 of 2001 is
made out.
Issue notice to the opposite party to show cause as to why charges be
not framed under Section 12 of the Contempt of Courts Act for
punishing the opposite party for wilful disobedience of the order dated
23.4.2015 passed by this Court in Writ A No. 32262 of 2001.
List on the date fixed by the Office in the notice. On the next date of
listing, the opposite party shall remain present before the Court.
However, in case the order dated 23.4.2015 passed by this Court in Writ
A No. 32262 of 2001 passed by this Court is complied with on or before
the date fixed and an affidavit of compliance is filed, the opposite party
need not to appear before this Court.
Order Date :- 3.7.2015
Amit Mishra