Allahabad High Court
Sunil Kumar vs Sanjay Mohan, Director Education ... on 11 August, 2010
Author: Shashi Kant Gupta
Bench: Shashi Kant Gupta
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3842 of 2010 Petitioner :- Sunil Kumar Respondent :- Sanjay Mohan, Director Education (Basic) Basic S. Parishad Petitioner Counsel :- Yashwant Singh,Raj Kumar Singh Hon'ble Shashi Kant Gupta,J.
This contempt petition has been filed with the allegation that in spite of an order dated 30.4.2010 passed by this Court in Writ Petition No. 24024 of 2010 the opposite party/ Sanjay Mohan, Director Education (Basic), Basic Shiksha Parishad, Allahabad, U. P. (At present sitting at 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 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 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.
The office may send a copy of this order along with notice.
With the aforesaid observations, this petition is finally disposed off at this stage.
Order Date :- 11.8.2010 vinay