Allahabad High Court
C/M Acharya Nami Sagar Jain Inter ... vs Vinay Kumar Pandey, Director Of ... on 11 July, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 4124 of 2019 Applicant :- C/M Acharya Nami Sagar Jain Inter College And Another Opposite Party :- Vinay Kumar Pandey, Director Of Education (Madhyamik) U.P. Allahabad Camp Office Counsel for Applicant :- Suyash Pandey,Nand Lal Pandey Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the applicant.
The applicant is before this Court for a direction to initiate contempt proceeding against the respondents for disobedience of the order dated 07.02.2018 passed in Writ-A No.5105 of 2018 (C/M Acharya Nami Sagar Jain Inter College v. State of U.P. & Ors.). For ready reference, the relevant extract of order dated 07.02.2018 is quoted as under:-
"Considering the facts and circumstances of the case and without expressing any opinion on the merits of the issue, the writ petition stands disposed of asking the second respondent to consider and decide the claim set up by the petitioners in accordance with law expeditiously and preferably within two months from the date of production of certified copy of this order but certainly after taking comment from the District Inspector of Schools concerned."
Learned counsel for the applicant submits that a certified copy of the aforesaid order alongwith other documents was submitted for compliance before the opposite parties but the opposite parties have wilfully not complied with the order and, thus, have committed civil contempt liable for punishment under Section 12 of the Contempt of Courts Act, 1971.
Prima facie a case of contempt has been made out. However, considering the facts and circumstances of the case, one more opportunity is afforded to the opposite parties to comply with the aforesaid order of the Court within three weeks from the date of production of a certified copy of this order.
The applicant shall supply a duly stamped registered envelope addressed to the opposite parties and another self-addressed envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite parties within one week thereafter and keep a recorded thereof.
The opposite party shall comply with the directions of the writ court and intimate the applicant the order through the self-addressed envelop within a week thereafter.
With the aforesaid observations, this application is disposed of at this stage with liberty to the applicant to move a fresh application, if the order is not complied with by the opposite parties within the stipulated time as aforementioned.
Order Date :- 11.7.2019 A. Pandey