Court No. - 5
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4089 of 2015
Applicant :- Satish Kumar And 4 Ors.
Opposite Party :- Sanjay Sinha, Sec. Basic Shiksha Parishad U.P. Ald. And
Anr.
Counsel for Applicant :- Girijesh Tiwari
Hon'ble Ran Vijai Singh,J.
Heard Sri Girijesh Tiwari, learned counsel for the applicant.
This contempt application has been filed for punishing the opposite
party for willful disobedience of the order dated 23.1.2015 passed by
this Court in Writ A No. 2656 of 2015 (Satish Kumar and Others Vs.
State of U.P. and Others), by which the writ petition was disposed of
with the same terms and conditions as contained in the judgment and
order dated 28.10.2014 with the direction to opposite party to take
appropriate action with regard to the claim of the applicant for promotion
in view of Rule 18 read with Rule 22 by counting his services rendered
since the date of his initial appointment, for the purposes of eligibility /
teaching experience within a period of three 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 4.2.2015, the order of the writ Court has not been complied
with.
Prima facie, a case for willful disobedience of the order dated 23.1.2015
passed by this Court in Writ A No. 2656 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 23.1.2015 passed by this Court in Writ A No. 2656 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 :- 15.7.2015
Amit Mishra
Neutral Citation No. - 2015:AHC:93556