Madhya Pradesh High Court
Harihar Prasad Lakhera vs Shri Shiv Shekhar Shukla M.D. (I.A.S.) ... on 7 January, 2014
1
CON C. No.1933/13.
7.1.2014.
Shri Jitendra Tiwari, learned counsel for the applicant.
Heard on IA No.10848/13, applicant's application for
condoning the delay so also on merits to examine the stake of
litigation.
This contempt petition is filed under Section 12 of Contempt
Act r/w Article 215 of the Constitution of India with a prayer to
initiate a contempt proceeding against the respondents contemptnors
and to punish them on account of violation of the order of this Court dated 23.8.2012 passed in W. P. No.12291/2010, whereby such authorities was directed to consider the case of the petitioner and pass the order regarding his regularization in the department.
As per averments till filing the petition the case of the petitioner was not considered by the respondent authorities in compliance of the direction of the order dated 23.8.2012.
The applicant's counsel after taking me through the papers placed on record made his limited prayer for disposal of this petition with a direction to the authorities of the respondents to consider the matter of the petitioner in compliance of the aforesaid order of this Court dated 23.8.2012 passed in W. P. No.12291/2010, on some early date within some time bound schedule.
In view of aforesaid limited prayer of the counsel instead to pass any order either on aforesaid IA or on merits of the matter, this petition is disposed with a direction to the authorities of the respondent No.1 to 3 to consider the matter of the petitioner strictly in compliance of the aforesaid order dated 28.3.2012 passed in W. P. 2 No.12291/10 (Ann. C.1), in accordance with the procedure prescribed with speaking order under intimation to the petitioner within 90 days from the date of receiving the copy of this order. The petitioner is also directed to submit the copy of this order in the office of the respondents within fifteen days from today.
C. C. as per rules.
(U. C. Maheshwari) Judge k