Allahabad High Court
Abhishek Kumar Tewari & Another vs Chhotey Lal D.I.O.S. Ballia on 4 January, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4873 of 2009 Petitioner :- Abhishek Kumar Tewari & Another Respondent :- Chhotey Lal D.I.O.S. Ballia Petitioner Counsel :- A.K. Singh Hon'ble Vikram Nath,J.
Heard learned counsel for the applicant.
This contempt petition has been filed with the allegation that in spite of an order dated 18.3.2009 passed by this Court in Writ Petition No. 51556 of 2007 the opposite party, District Inspector of Schools, Ballia has not decided his claim and representation though the stipulated time has elapsed.
The opposite party, District Inspector of Schools, Ballia is bound by the order of this Court and in case he does not decide it within a month of receipt of this order, without any reasonable cause, the Court would have no option except to punish him under Section 12 of the Contempt of Courts Act and other allied powers.
The applicant shall supply a duly stamped registered envelope addressed to the opposite party, District Inspector of Schools, Ballia along with a copy of the claim/representation and another self-addressed stamped envelope to the office within two weeks from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant together with the claim/representation to the opposite party, District Inspector of Schools, Ballia within three weeks from today and keep a record thereof.
The opposite party, District Inspector of Schools, Ballia shall decide the claim and representation of applicant and intimate him of the order through the self-addressed envelope within a week thereafter.
In case, opposite party, District Inspector of Schools, Ballia does not comply with the aforesaid directions, it would be open to the applicant to approach this Court again.
With the aforesaid observations, this petition is finally disposed off at this stage.
Order Date :- 4.1.2010 SS