Allahabad High Court
Chandra Pratap Singh & 9 Ors. vs Dev Raj Nagar & Another on 4 December, 2019
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- CONTEMPT No. - 866 of 2013 Applicant :- Chandra Pratap Singh & 9 Ors. Opposite Party :- Dev Raj Nagar & Another Counsel for Applicant :- Sanjay Kumar Pandey,Rakesh Chandra Tewari Counsel for Opposite Party :- C S C Hon'ble Chandra Dhari Singh,J.
Called out in the revised list. None present for the petitioners.
Present contempt petition has been filed for non-compliance of order dated 01.02.2013 passed in Writ Petition No.4765 (SS) of 2012 whereby direction was issued to respondents to hold the physical efficiency test of the petitioners afresh within a period of one month.
Learned Standing Counsel has submitted that in compliance to order of the writ court, the physical efficiency test has been conducted and a final select list has been declared. Therefore, the order of the writ court has been complied with.
In view the above, the order of the writ court has been complied with and nothing is left to adjudicate in the present contempt petition.
The contempt petition is dismissed.
However, liberty is given to the petitioners to approach the appropriate forum, if he is so aggrieved.
Order Date :- 4.12.2019 VNP/-