Chattisgarh High Court
Jitendra Kumar Sao vs Dr. Ravindra Singh Tomar 14 ... on 3 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 586 of 2018
Jitendra Kumar Sao, Aged about 29 years, S/o Shri Suklamber Sao,
Occupation - Service Working as Lecturer (Electronics and
Telecommunication) in Kirodimal Institute of Technology, Gadhumariya,
District Raigarh (C.G.) ---- Petitioner
Versus
Dr. Ravindra Singh Tomar, Director, Kirodimal Institute of Technology,
Gadhumariya, District Raigarh (C.G.) --- Respondent/Contemnor
For Petitioner : Mr. Vinay Pandey, Advocate. For Respondent : Mr. D. R. Minj, Dy. G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 03/07/18 Heard.
2. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 03.01.2018 passed in W.P.(S) No. 6124 of 2017.
3. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondent/contemnor to ensure compliance of this Court's order dated 03.01.2018 passed by this Cour t.
4. Learned counsel appearing for the petitioner may also make additional representation along with the copy of this order within ten days from today before the respondent and, in turn, the respondent shall ensure the compliance of this Court's order dated 03.01.2018 in its letter and spirit expeditiously.
5. With the aforesaid direction, the contempt case stands finally disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka