Allahabad High Court
Shiv Kumar Tiwari vs Rajendra Prasad Prin. Secy. Secondary ... on 22 November, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- CONTEMPT APPLICATION (CIVIL) No. - 5581 of 2015 Applicant :- Shiv Kumar Tiwari Opposite Party :- Rajendra Prasad Prin. Secy. Secondary Education And Anr. Counsel for Applicant :- Vikas Budhwar,Anjeet Singh Counsel for Opposite Party :- S.C.,K.R. Singh Hon'ble Prakash Padia,J.
The applicant is before this Court for a direction to initiate contempt proceeding against the opposite party for wilful disobedience of the judgment and order dated 21.1.2015 passed in Writ Petition No.34110 of 2010.
An affidavit has been filed by the opposite party on 28.8.2018 and in paragraph no. 6 of the affidavit, it is stated that the payment of interest upon pension to the petitioner in the matter was processed and thereafter the amount of Rs.6,48,247/- was paid to the petitioner by transferring the said amount in his bank account, which was duly acknowledged by the petitioner on 25.8.2018.
The paragraph no. 6 of the aforesaid affidavit is quoted as under:-
"That with regard to the payment of interest upon pension to the petitioner, the matter was further processed and an amount of Rs. 648247/- was paid to petitioner by transferring the said amount in his Bank Account, which has been duly acknowledged by the applicant on 25.08.2018. With regard to said fact, the District Inspector of Schools, Kanpur Nagar as well as Deputy Director of Education, (Secondary) Kanpur Region, Kanpur has informed through his letter dated 25.08.2018 that the aforesaid amount has been paid to the petitioner and the same has been duly acknowledged by the petitioner himself. Copy of the letter dated 25.08.2018 alongwith the acknowledgment of the applicant is being filed herewith and marked as Annexure No.1 to this affidavit."
After going through the same, this Court is of the opinion that the impugned order has been complied with. No further orders are required to be passed. In the circumstances, it is needless to keep pending this contempt application. Accordingly, the present contempt is dismissed as infructuous.
Order Date :- 22.11.2022 S.K.