Allahabad High Court
Pawan Kumar Singh & Others vs Kunwar Fateh Bahadur Singh Principal ... on 25 January, 2010
Author: Vikram Nath
Bench: Vikram Nath
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1140 of 2009 Petitioner :- Pawan Kumar Singh & Others Respondent :- Kunwar Fateh Bahadur Singh Principal Secry, Lko. & Others Petitioner Counsel :- G.K. Singh,V.K. Singh Respondent Counsel :- S.C. Hon'ble Vikram Nath,J.
Heard Sri R.N. Singh, learned Senior Advocate assisted by Sri A.K. Rai, learned counsel for the applicants and Sri Satish Chaturvedi, learned Additional Advocate General alongwith Sri M.C. Chaturvedi, Chief Standing Counsel on behalf of the oppoiste parties.
By order dated 11.1.2010 the opposite parties were granted ten days' time to obtain further instructions and place the same by means of an affidavit of the Principal Secretary (Home), Governmnet of U.P. clearly stating the status of complinace of the judgment and order of this Court. Today an affidavit is filed by Kunwar Fateh Bahadur Singh, Principal Secretary (Home), Government of U.P. The affidavit is to the effect that hearing of the contempt proceedings be defferred till decision in the Specal Leave Petition pending before the Apex Court.
In paragraph 4 of the affidavit the order passed by the Apex Court on 25.5.2009, has been quoted, which is as follows-
"Heard learned counsel for the parties. List this special leave petition on 8th July, 2009 before the appropriate Bench.
In the meantime, appointments may be made of the selected candidates but in the appointment order it shall be clearly mentioned that this appointment is provisional and shall be subject to the decision of this special leave petition."
This oder was passed on an interim application no.3 filed in the Special Leave to Appeal No.12586 of 2009, for the stay of the contempt proceedings. Subsequently by order dated 23.10.2009 the Apex Court has granted leave, expedited the hearing and has made the ad interim order dated 25.5.2009 (wrongly mentioned as 18.5.2009 in the order) absolute till the disposal of the Special Leave to Appeal. In the light of these facts the hearing of this contempt application has been souht to be deferred.
Two detailed orders were passed by the contempt Court, on 18.5.2009 and 20.5.2009, against the order dated 20.5.2009 the State had filed an interim application befor ethe Apex Court in the pending Special Leave Petition for staying of the contempt proceedings. It was on the said application that the Apex Court had passed ad interim order on 25.5.2009. It may be recorded here that in the Special Leave to Appeal, filed by the State agaisnt the judgment of the Division Bench dated 4.3.2009, the Apex Court had issued notice on the applic ions on 18.5.2009 and had not granted any interim order. Even subsequently at no stage the Apex Court graned any order staying such order of the Division Bench or the learned Single Judge of the Writ Court.
Order Date :- 25.1.2010 RPS