Allahabad High Court
Committee Of Management, Shri Paras ... vs Sri Manoj Singh, Secretary, Social ... on 24 September, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 6170 of 2019 Applicant :- Committee Of Management, Shri Paras Nath Anusuchit Prathmik Pathshala And Another Opposite Party :- Sri Manoj Singh, Secretary, Social Welfare Department, Govt Of U.P. Counsel for Applicant :- Vinod Kumar Singh 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 05.01.2018 passed in Writ-C No.62957 of 2017 (Committee Of Management, Shri Paras Nath Anusuchit Prathmik Pathshala And Another v. State of U.P. & Ors.). For ready reference, the relevant extract of order dated 05.01.2018 is quoted as under:-
"Without expressing any opinion on the merits of claim of the petitioners, this Court considers it appropriate to dispose of this petition with liberty to the petitioners to represent their case before the first respondent. If any such representation is filed along with certified copy of this order, the concerned respondent shall examine the matter and the claim of the petitioners in accordance with law and take appropriate decision thereupon, preferably, within a period of two months from the date of filing such representation."
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 six 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 stamped 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 :- 24.9.2019 A. Pandey