Allahabad High Court
Km. Priyanka Dubey vs Sri P.C. Goel, U.P. Police Recruitment ... on 4 August, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3696 of 2010 Petitioner :- Km. Priyanka Dubey Respondent :- Sri P.C. Goel, U.P. Police Recruitment And Promotion Petitioner Counsel :- Abhishek Srivastava 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 24.6.2010 passed by this court in Writ Petition No.36535 of 2010 the opposite party / P. C. Goel, U. P. Police Recruitment and Promotion Board, Tulsi Ganga Complex 19-C, Vidhan Sabha Marg, Lucknow has not decided his representation though the stipulated time has elapsed.
The opposite party is bound by the order of this court and in case he does not decide it within a period of six weeks 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 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 to the opposite party within three weeks from today and keep a record thereof.
The opposite party shall decide the representation of the applicant and intimate him of the order through the self-addressed envelope within a week thereafter.
In case, opposite party 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 :- 4.8.2010 SS