Chattisgarh High Court
Ram Kumar Naik vs Shri S. Prakash 11 Wpc/1160/2014 ... on 23 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 727 of 2018
Ram Kumar Naik S/o Shri Minketan Naik, Aged About 59 Years Lecturer,
Posted In Govt. Higher Secondary School, Taunsir, Block - Baramkela,
District Raigarh, Civil And Revenue District Raigarh Chhattisgarh., District :
Raigarh, Chhattisgarh ---- Petitioner
Versus
1. Shri S. Prakash Director School Education Department, Indrawati Bhavan,
New Raipur Chhattisgarh., District : Raipur, Chhattisgarh
2. Shri Rangnath Nawrange, Block Education Officer, Baramkela District
Raigarh Chhattisgarh, District : Raigarh, Chhattisgarh
---- Respondents/ Contemnors
For Petitioner : Mr. Manoj Kumar Sinha, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 23/07/18 Heard.
1. This contempt petition has been filed by the petitioner herein, alleging non-compliance of this Court's order dated 08.01.2018 passed in WPS No. 116 of 2018.
2. After hearing learned counsel appearing for the petitioner, I deem it appropriate to give one opportunity to the respondents/contemnors in the writ petition No. WPS No. 116 of 2018 to ensure compliance of this Court's order dated 08.01.2018.
3. The petitioner may also make additional representation along with the copy of this order within ten days from today before the respondents and, in turn, the respondents shall ensure the compliance of this Court's order dated 08.01.2018 in its letter and spirit expeditiously.
24. With the aforesaid direction, the contempt case stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka