Allahabad High Court
Anoop vs A.K.Mishra,Executive ... on 5 June, 2020
Equivalent citations: AIRONLINE 2020 ALL 1119
Author: Alok Mathur
Bench: Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?In Chamber Case :- CONTEMPT No. - 822 of 2020 Applicant :- Anoop Opposite Party :- A.K.Mishra,Executive Engineer,Maintenanace Div.-2 P.W.D.Lko. Counsel for Applicant :- Brijesh Kumar Shukla,Amit Kumar Gaur,Nehha Chadda,Vilas Janardan Moghe Hon'ble Alok Mathur,J.
Heard Mr. Brijesh Kumar Shukla, learned counsel for the applicant, as well as learned counsel for the respondent.
Learned counsel for the applicant has submitted that by means of order dated 12.03.2019 this Court has passed the following order:-
"In view of the fact that the petitioner had submitted his claim in terms of the aforesaid Rules of 1974 within a stipulated time frame, accordingly the opposite party no.3 i.e. the Executive Engineer (Maintenance), Civil No.2, P.W.D. Lucknow is directed to consider the status of regularization of the petitioner's father and then proceed to take an appropriate decision with regard to the claim of the petitioner for compassionate appointment in the light of the observations made hereinabove. The aforesaid exercise is to be completed within a period of six weeks from the date a copy of this order is produced before him. He is further directed to a take decision thereon by speaking and reasoned order and communicate the same to the petitioner.
The petitioner is directed to annex a copy of the representation dated 24.11.2003 which had been given earlier for his claim under the Rules of 1974.
In terms of the above observations, the writ petition stands disposed of."
Learned counsel for the applicant submits that the respondents have decided the representation in pursuance to the direction of this Court by means of order dated 26.04.2019, whereby they have rejected the same. The applicant by means of the present application has alleged contempt of the orders of the Court dated 12.03.2019.
Heard the learned counsel for the applicant and perused the record.
From perusal of the record it is clear that respondents have complied with the direction issued by the Court and have rejected the representation preferred by the applicant by a reasoned and speaking order. If the applicant is aggrieved by the said rejection order, has a remedy of filing of fresh writ petition.
At this stage learned counsel for the applicant submits that he wants to withdraw this contempt petition and would advice his client to take appropriate remedy.
In light of the above the contempt petition is dismissed as not pressed.
Order Date :- 5.6.2020 A.K. Singh (Alok Mathur, J.)