Allahabad High Court
Vipin Kumar And 15 Others vs Mdvyn Rego Chairman-Cum-M.D. Bank Of ... on 25 March, 2019
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- CONTEMPT APPLICATION (CIVIL) No. - 6368 of 2016 Applicant :- Vipin Kumar And 15 Others Opposite Party :- Mdvyn Rego Chairman-Cum-M.D. Bank Of India And 2 Others Counsel for Applicant :- K. Ajit,Satyaveer Singh Counsel for Opposite Party :- Krishna Murari Tripathi,R.V. Pandey,Siddharth Hon'ble Manoj Kumar Gupta,J.
Objection/counter affidavit filed today is taken on record.
Perused the affidavit of compliance filed by Ashish Kumar Pandey, opposite party no.5.
A perusal of the contents of the said affidavit goes to show that the order of the Writ-Court has not been complied with. This Court, by previous order, granted one more opportunity to the opposite parties to permit the petitioners to work as Business Facilitator/ Business Correspondent and to pay their emoluments which has become due in the meantime. It was also provided that in case compliance of the above direction is made, the opposite parties need not appear in person.
The affidavit does not indicate that the petitioners were permitted to resume their work as Business Facilitator/ Business Correspondent, a necessary consequence of termination order being quashed by the Writ-Court. On the contrary their re-engagement was made subject to the petitioners setting up ICT based devices and customer services point in the village in terms of circular dated 18.1.2013. The petitioners have also not been paid their emoluments since after the writ petition filed by them, was allowed.
Issue notice to opposite parties 5 and 6 to appear in person before this Court on 30.4.2019 and show cause why charges should not be framed against them for being in contempt of the judgement of the Writ-Court.
Counsel for respondents shall also communicate this order to respondents 4 and 5 to ensure its due compliance.
(Manoj Kumar Gupta, J.) Order Date :- 25.3.2019 skv