Shyam Ranjan Dixit v. Sri Nitin Bansal, D.M., Etawah

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