Court No. - 5
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4018 of 2015
Applicant :- Jai Narayan Yadav
Opposite Party :- Suman Kumar Yadav, Regional Manager, U.P.S.R.T.C.,
Allahabad
Counsel for Applicant :- N.K. Maurya,S.K. Maurya
Hon'ble Ran Vijai Singh,J.
Heard Sri N.K. Maurya, learned counsel for the applicant.
This contempt application has been filed for punishing the opposite
party for willful disobedience of the order dated 4.9.2014 passed by this
Court in Writ A No. 47086 of 2015 (Jai Narayan Yadav Vs. State of U.P.
and Others), by which the writ petition was disposed of with the
expectation of the Court to pass an appropriate order regarding the
posting of the applicant 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 11.9.2014 , the order of the writ Court has not been complied
with.
Prima facie, a case for willful disobedience of the order dated 4.9.2014
passed by this Court in Writ A No. 47086 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 4.9.2014 passed by this Court in Writ A No. 47086 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 :- 13.7.2015
Amit Mishra
Neutral Citation No. - 2015:AHC:92317