Allahabad High Court
Vipin Kumar Singh And 2 Ors. vs Sri Om Prakash Tripathi District ... on 15 July, 2014
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- CONTEMPT No. - 835 of 2014 Applicant :- Vipin Kumar Singh And 2 Ors. Opposite Party :- Sri Om Prakash Tripathi District Inspector Of Schools & Ors. Counsel for Applicant :- A.M. Tripathi Hon'ble Dr. Devendra Kumar Arora,J.
Heard learned counsel for the applicant.
In the supplementary affidavit filed by the applicant, it has been mentioned that for the session 2012-13 the students were available for the trade in which the applicants were working, but the Principal of the institution has forcibly transferred them after changing their subjects. Learned counsel for the applicant submits that the decision taken by the District Inspector of Schools is an attempt to circumvent the order passed by the writ Court.
On due consideration, prima facie, a case of willful disobedience of the order of writ Court is made out.
Let notice be issued to opposite parties, returnable at an early date to show cause as to why proceedings be not initiated against them under the provisions of Contempt of Court Act for willful disobedience of order of the writ Court dated 18.07.2013 passed in Writ Petition No. 3158 (S/S) of 2013 (Uma Shanker Agrahari and others Vs. State of U.P. and others).
Order Date :- 15.7.2014 Tanveer/-