Chattisgarh High Court
Sheikh Mohd. Shafi Quereshi vs Dr. S.K. Goyal Secretary 15 ... on 20 September, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 1012 of 2018
Sheikh Mohd. Shafi Querishi S/o Late Shri Sheikh Nasiruddin, aged about
67 years, Retired as Assistant Grade - II, Chhattisgarh Madhyamik Shiksha
Mandal, Pension Bada, Raipur (C.G.) R/o YA06 Yash Vihar, Moti Nagar,
Boriya Road, Raipur, Tahsil and District Raipur (C.G.) P.S. Tikrapara,
Raipur (C.G.) ---- Petitioner
Versus
1. Dr. S.K. Goyal, Secretary, Chhattisgarh Madhyamik Shiksha Mandal,
Pension Bada, Raipur (C.G.)
---- Respondent/ Contemnor
For Petitioner : Mr. N. K. Vyas, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 20/09/18
1. Learned counsel for the petitioner submits that defaults as pointed out by the Registry has been rectified.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 04.01.2018 passed in WPS No. 2098 of 2013.
3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor in the writ petition No. 2098 of 2013 to ensure compliance of this Court's order dated 04.01.2018.
4. The petitioner may also make additional representation along with the copy of this order within ten days from today before the respondent and, in turn, the respondent shall ensure the compliance of this Court's order dated 04.01.2018 in its letter and spirit expeditiously.
25. With the aforesaid direction, the contempt case stands finally disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka