BHAJAN SINGH Vs. HEERA LAL GAUTAM & ANOTHER

JUDGEMENT

(1.) For the reasons stated in the accompanying affidavit, the delay in filing Special Appeal No.286 of 2019 is condoned. Delay Condonation Application is disposed of.

(2.) These intra-court appeals are preferred under Chapter VIII Rule 5 of the Allahabad High Court Rules against the order passed by the learned Single Judge in Contempt Petition No.1009 of 2018 and batch dated 28.02.2019.

(3.) The appellants herein had earlier invoked the contempt jurisdiction of the learned Single Judge alleging disobedience of the order passed in Writ Petition No.3254 of 2018 and batch dated 20.09.2018, whereby the Writ Petitions were disposed of with liberty to the petitioner to make a representation within ten days from the date of the order, and directing the Chief Education Officer to examine the petitioner's claim and pass a speaking and reasoned order within three weeks thereafter.