Court No. - 5
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5341 of 2015
Applicant :- Dr. Subhash Chandra, Retired Medical Officer
Opposite Party :- Anoop Chand Pandey,Principal Secy.,Medical Edu.& A &
2 Ors.
Counsel for Applicant :- K.S. Kushwaha
Hon'ble Ran Vijai Singh,J.
Heard Sri K.S. Kushwaha, learned counsel for the applicant.
This contempt application has been filed for punishing the opposite
party for willful disobedience of the order dated 5.2.2015 passed by this
Court in Writ A No. 6744 of 2015 (Dr. Subhash Chandra Vs. State of
U.P. and Others), by which the writ petition was disposed of with the
direction to consider and decide the claims of the applicant within a
period of three months from the date of receipt of certified copy of the
order.
It is stated that in spite of service of the certified copy of the order on
20.2.2015 , the order of the writ Court has not been complied with.
Prima facie, a case for willful disobedience of the order dated 5.2.2015
passed by this Court in Writ A No. 6744 of 2015 is made out.
However, considering the facts and circumstances of the case, without
issuing any notice at this stage, one more opportunity of three months
from the date of receipt of a certified copy of the order of this Court is
granted to comply with the order dated 5.2.2015 passed by this Court in
Writ A No. 6744 of 2015 . 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 :- 2.9.2015
Amit Mishra
Neutral Citation No. - 2015:AHC:126296