DHARA SINGH Vs. MOHAN SINGH NAGNIYAL

JUDGEMENT

(1.) Miscellaneous application No. 2335/2019 is allowed. Short counter affidavit as filed by the respondent no. 2 is taken on record.

(2.) The petitioner has presented this contempt petition on 21/10/2018 contending disobedience of the judgment dtd. 20/9/2018 as passed in Writ Petition No. 3285 of 2018 (S/S) 'Dhara Singh and Others vs. Director Youth Welfare and Others'. This Court vide its judgment dtd. 20/9/2018 had disposed of the writ petition with the following directions:

(3.) It was contended in the writ petition that copy of this order was served on the Chief Education Officer on 28/9/2018, by registered post but the order was not complied with following the pleading of the contempt petition and argument of the counsel for the petitioner to be true. On account of non-compliance of the order, the notice was issued by this Court to the Chief Education Officer on 2/1/2019, but there was no response filed by the Chief Education Officer, District Udham Singh Nagar. Under that pretext this Court on 26/2/2019 had directed the personal appearance of the Chief Education Officer, Udham Singh Nagar, directing him to appear in person for the purposes of framing of the charge under the Contempt of Courts Act. In compliance thereto, the Chief Education Officer is present before this Court.