Allahabad High Court
Yash Pal And Ors. vs Shri Suneel Rai And Ors. on 3 December, 2019
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- CONTEMPT No. - 1729 of 2018 Applicant :- Yash Pal And Ors. Opposite Party :- Shri Suneel Rai And Ors. Counsel for Applicant :- Sanjay Kumar Srivastava Hon'ble Chandra Dhari Singh,J.
Heard learned Counsel for petitioners and learned Counsel appearing for the opposite parties.
The instant contempt petition has been filed by petitioners alleging willful non-compliance of the order dated 29.05.2018 passed by this Court in a bunch of writ petitions leading Writ Petition No.16094 (SS) of 2018, whereby the opposite parties were directed to permit the petitioners to complete their training without any interference.
Learned Counsel for petitioners has submitted that in compliance of the order of writ Court, the respondents have permitted the petitioners to continue the apprenticeship training but they have not paid any stipend, which is required to be paid by the department.
Learned Counsel for the petitioner has placed a copy of the order dated 03.09.2019 passed in Contempt Petition No.1125 of 2019, which shows that the in district Hardoi, the stipend has been paid to the candidates.
Learned Counsel appearing for the opposite party has not contradicted the arguments advanced by learned Counsel for petitioners.
After considering the submissions of learned Counsel for the parties and after perusing the material available on record, it appears that the petitioners are entitled for stipend during apprentice period.
Accordingly, the petitioners are directed to make an appropriate application for payment of stipend to the opposite party/ authority concerned within a week from today and on receipt of such application, the authority concerned shall decide the same, in accordance with law, taking into consideration the order passed by a co-ordinate Bench in Contempt Petition No.1125 of 2019 (Vikas Saini and others Vs. Bhanu Pratap Singh, Executive Engineer, Nalkoop Khand, Hardoi) within a period of four weeks from the date of production of certified copy of this order.
Contempt petition is disposed of.
Order Date :- 3.12.2019 akverma