Vijendra Kumar v. Brij Bhushan Maurya, D.I.O.S., Sant Kabir Nagar

Court No. - 5

Case :- CONTEMPT APPLICATION (CIVIL) No. - 3980 of 2015

Applicant :- Vijendra Kumar Opposite Party :- Brij Bhushan Maurya, D.I.O.S., Sant Kabir Nagar Counsel for Applicant :- D.K. Singh

Hon'ble Ran Vijai Singh,J.

Heard Sri D.K. Singh, learned counsel for the applicant.

This contempt application has been filed for punishing the opposite

party for willful disobedience of the order dated 25.2.2015 passed by

this Court in Writ A No. 11091 of 2015 (Vijendra Kumar Vs. State of U.P.

and Others), by which the writ petition was disposed of with the

direction to examine the claim of the applicant and pass necessary

orders after calling for comments of the committee of management

within a period of two months from the date of receipt of certified copy of

the order.

It has been stated that in spite of service of the certified copy of the

order on 17.3.2015 , the order of the writ Court has not been complied

with.

Prima facie, a case for willful disobedience of the order dated 25.2.2015

passed by this Court in Writ A No. 11091 of 2015 is made out.

However, considering the facts and circumstances of the case, without

issuing any notice at this stage, one more opportunity is given to comply

the order dated 25.2.2015 passed by this Court in Writ A No. 11091 of

2015 within a period of two months from the date of receipt of a certified

copy of the order of this Court. In case the order is not complied with

within the aforesaid period, the applicant shall be at liberty to approach

this Court again.

With the aforesaid observation/direction, this application is disposed of.

Order Date :- 10.7.2015 Amit Mishra

Neutral Citation No. - 2015:AHC:91015