Allahabad High Court
Rajendra Prasad Dwivedi vs Deepak Kumar Prin. Secy. Housing And ... on 2 August, 2022
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 1201 of 2020 Applicant :- Rajendra Prasad Dwivedi Opposite Party :- Deepak Kumar Prin. Secy. Housing And Urban Planning Deptt. Lu Counsel for Applicant :- In Person Hon'ble Jaspreet Singh,J.
Sri Rajendra Prasad Dwivedi, the petitioner in person as well as Sri M.Jauhari, learned counsel for the respondents who has filed an affidavit of compliance which is taken on record.
The record indicates that the writ court by means of order dated 13.01.2022 in W.P. No. 731 (SS) of 2020 (Rajendra Prasad Dwivedi Vs. State of U.P. and others) whereby the writ court had directed the Authorities concerned to conclude the departmental inquiry within a period of six months.
Sri M. Jauhari, learned counsel for the respondents has filed an affidavit of compliance on behalf of the respondents wherein in paragraph 5 it has been stated that the inquiry has been concluded and appropriate orders have been passed, copy of the office order dated 29.07.2022 has also been brought on record as Annexure No. 1 with the affidavit.
Considering the aforesaid as well as the direction of the writ Court, this Court is satisfied that the order passed by the writ Court has been complied with and no further orders are required to be passed. Consequently, the contempt petition stands dismissed. Notices, if any, stands discharge, however, in case if the petitioner is aggrieved, he shall be always at liberty of assailing the said order before the appropriate Forum.
Order Date :- 2.8.2022 Asheesh