AYODHYA RAI Vs. MANJIT SINGH

JUDGEMENT

(1.) Heard Sri R.N. Tripathi, learned counsel for the applicant and learned Standing Counsel for the opposite parties.

(2.) Contempt is alleged of the order dated 19.9.2008 passed in Writ Petition No. 59876 of 2007 (Ayodhya Rai v. State of U.P. through Home Secretary U.P. Govt. Lucknow and Others).

(3.) The facts of the case are that the applicant was a constable in the U.P. Civil Police. His services were terminated by an order dated 31.5.1973. He had filed Writ Petition No. 43530 of 1998, which was allowed by the order dated 8.9.1999 and as a consequence thereof the applicant was reinstated in service by the order dated 26.10.1999. It is alleged that the petitioner retired on 30.6.2007.