PRADEEP SINGH ASWAL Vs. OM PRAKASH AND ANOTHER

JUDGEMENT

(1.) By means of present civil contempt petition, the petitioner seeks that the respondents / opposite parties be punished for committing willful disobedience of the judgment and order dated 28.10.2015, passed by this Court, in WPMS no. 2677 of 2015, titled as Vandana Godiyal and another vs State of Uttarakhand and others.

(2.) Learned counsel for the petitioner drew attention of this Court towards judgment and order dated 28.10.2015, passed by this Court, in WPMS no. 2677 of 2015 (Annexure 1 to the contempt petition). It is the submission of learned counsel for the petitioner that other similarly situated persons have been granted benefit of aforesaid order, whereas the petitioner has been left out and he is yet to be granted the benefit of the aforesaid judgment and order. The State has already filed a compliance affidavit (Annexure nos. 3 and 4 to the contempt petition) in respect of other similarly situated persons.

(3.) Instead of issuing contempt notices to the respondents / opposite parties, the operative portion of the judgment and order dated 28.10.2015, passed earlier by this Court, is being reproduced here-in-below to remind the opposite parties that a duty has been cast upon them to do something as per the order dated 28.10.2015, which has not been done as yet. The same reads as under.