Madhya Pradesh High Court
Kishan Murari Asthana vs Smt. Sangeeta Shukla on 19 December, 2018
THE HIGH COURT OF MADHYA PRADESH
Conc. No. 1893/2018
(Kishan Murari Asthana Vs. Smt. Sangeeta Shukla &
Anr.)
Gwalior, dated 19.12.2018
Shri J.P.Kushwaha, learned counsel for the
applicant.
Shri Deepak Khot, learned counsel for the non-
applicant No.2.
Alleging non-compliance of the order dated
29.01.2018 passed in W.P. No.1724/2018, this
contempt petition has been preferred.
The non-applicant No.2 has tendered his
appearance on issuing notice to him and represented
through Shri Deepak Khot, Advocate with effect from
9.8.2018. The direction issued by this Court is to
decide the claim of the petitioner who is a retired
employee regarding up-gradation, though it is already
extended to similarly situated persons and the said
claim required to be decided within sixty days.
The order was communicated in March, 2018.
Thereafter, when the compliance was not made within
sixty days, then the contempt petition was filed on
9.7.2018 in which appearance has been tendered on
9.8.2018. However, the period of sixty days in which
the compliance was required to be reported has
elapsed. Even from the date of tendering appearance
before this Court, the period of more than four
months have already elapsed, till date neither the
direction has been complied with, nor the response
has been filed submitting the compliance report.
In view of foregoing, it is directed that the
THE HIGH COURT OF MADHYA PRADESH
Conc. No. 1893/2018
(Kishan Murari Asthana Vs. Smt. Sangeeta Shukla &
Anr.)
compliance of the order must be reported within a
period of four weeks, otherwise the respondent No.2
shall remain personally present before this Court on the next date.
List on 23.01.2019.
(J.K.Maheshwari) Judge vv VALSALA VASUDEVAN 2018.12.20 17:11:44 -08'00' VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00'