Allahabad High Court
Jp Institute Of Engineering &Tech.; ... vs B.K.Tripathi Director Social Welfare ... on 3 January, 2020
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- CONTEMPT No. - 3048 of 2019 Applicant :- Jp Institute Of Engineering &Tech. Thru Secy.Hari Om Agarwal Opposite Party :- B.K.Tripathi Director Social Welfare Deptt. U.P. Lko Counsel for Applicant :- Mukund Madhava Asthana,Girija Shankar Tripathi Hon'ble Chandra Dhari Singh,J.
The petition seeks initiation of proceedings under Contempt of Courts Act, 1971 for willful disobedience of order dated 29.01.2019 passed in Writ Petition No.2649 (MS) of 2019 Learned counsel for the petitioners has submitted that in deference to the writ Court order, the petitioner made a representation on 16.02.2019 alongwith a certified copy of the writ Court order, but nothing has been done till date, although, two months' time, as provided by the writ Court, has already expired.
Be that as it may, the respondent/Director, Social Welfare Department, U.P., Lucknow is directed to comply with order dated 29.01.2019 (supra) passed by writ Court and decide pending representation of the petitioner dated 16.02.2019 within six weeks from the date of production of a certified copy of this order.
Learned counsel for the petitioner is directed to serve a copy of the instant petition to Shri G.K. Singh, learned Additional Chief Standing Counsel who shall ensure compliance.
With the aforesaid directions, the petition is disposed of.
Order Date :- 3.1.2020 nishant/-