Dr. Subhash Chandra,... v. Anoop Chand Pandey,P...

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