Allahabad High Court
Committee Of Management,Smt.Dulhin ... vs Shri Dinesh Chandra Kanaujia,& Another on 2 April, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- CONTEMPT No. - 655 of 2010 Petitioner :- Committee Of Management,Smt.Dulhin Rajdhari Kunwari Respondent :- Shri Dinesh Chandra Kanaujia,& Another Petitioner Counsel :- Vinod Kumar Singh,Santosh Mishra Hon'ble Satyendra Singh Chauhan,J.
Heard learned counsel for the petitioner.
The present contempt petition has been filed with the prayer that contempt proceedings may be initiated against the opposite parties.
I have gone through the impugned order, on the basis of which it is alleged that contempt has been committed by the opposite parties. Through the order dated 27.11.2009 it has been said that name of the petitioner may be deleted from the grant-in-aid list. The earlier order was stayed by this Court, but enquiry was not stayed. Since the enquiry was not stayed, therefore, opposite parties were at liberty to proceed with the enquiry and take a decision. The enquiry proceedings have been, therefore, initiated and it has been found that there are certain shortcomings in the College of the petitioner, therefore, a direction has been issued by the Director. In the opinion of the Court no contempt on the basis of the aforesaid order is made out. However, if the petitioner so aggrieved, it may approach the Writ Court for redressal of its grievance.
Contempt petition is devoid of emrit. It is accordingly dismissed.
Order Date :- 2.4.2010 Rao/-