Allahabad High Court
Raj Laxmi vs Dev Muni Ram,Executive Engineer on 18 September, 2020
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- CONTEMPT APPLICATION (CIVIL) No. - 3207 of 2020 Applicant :- Raj Laxmi Opposite Party :- Dev Muni Ram,Executive Engineer Counsel for Applicant :- Yatindra Hon'ble Manoj Kumar Gupta,J.
The instant contempt application has been filed alleging wilful disobedience on part of the opposite party of the order of this court dated 18.3.2016 (corrected on 18.5.2016) in Writ-A No. 43497 of 2015 and judgment and order dated 22.1.2020 in Special Appeal (Defective) No. 617 of 2016. The effect of the above two orders of this court is that the claim of the petitioner for compassionate appointment was required to be considered afresh, without being influenced by the fact that she is married daughter of the deceased government employee. The aforesaid direction was given in the light of the judgment of this court in Writ-C No. 60881 of 2015 (Smt. Vimla Srivastava vs. State of U.P. and another), which was later upheld by the Supreme Court.
Learned counsel for the applicant points out that the opposite party in purported compliance of the order of this court issued a notice to the applicant on 1.6.2020 to submit necessary documents so that her claim could be examined. However, according to him, no final decision has been taken in the matter so far.
This court takes judicial notice of the fact that on account of Covid-19 pandemic, the functioning of all Government Offices and other administrative authorities remain affected and therefore refrains from issuing notice to the opposite party at this stage.
Accordingly, the instant contempt application is disposed of by giving one more opportunity to the opposite party to comply with the direction issued by this court by order dated 18.3.2016 (corrected on 18.5.2016) in Writ-A No. 43497 of 2015 and judgment and order dated 22.1.2020 in Special Appeal (Defective) No. 617 of 2016, within a period of eight weeks from the date of receipt of a true attested copy of the instant order, as well as order of this court passed in the writ petition and special appeal.
(Manoj Kumar Gupta, J.) Order Date :- 18.9.2020 Jaideep/-