RAJ BALI SINGH Vs. NITIN RAMESH GOKARAN

JUDGEMENT

(1.) This Intra-Court Appeal under Chapter VIII Rule 5 of the Rules of the Court has been filed against the order dtd. 16/12/2020 passed by the learned Single Judge in Contempt Application (Civil) No. 2027 of 2020 (Raj Bali Singh versus Shri Nitin Ramesh Gokarn, Additional Chief Secretary / Principal Secretary and Shri Devendra Nigam, Executive Engineer) as also the order dtd. 10/3/2022 passed in CAPL (Civil) No. 6315 of 2021 (Raj Bali Singh versus Shri Nitin Ramesh Gokaran and another). By the order dtd. 16/12/2020, the learned Single Judge has ordered the Contempt Application to be consigned to record being of the view that there is no good ground to proceed further with the contempt application. By the order dtd. 10/3/2022, the second contempt application being CAPL (Civil) No. 6315 of 2021 has been dismissed as not maintainable and consigned to record.

(2.) The facts shorn of unnecessary details giving rise to the present proceedings are that the appellant / writ petitioner approached the writ Court inter-alia claiming the following reliefs:

(3.) It was contended by the counsel for the appellant / writ petitioner that the controversy involved was squarely covered by the decision of the Apex Court in Prem Singh versus State of U.P. and others, Civil Appeal No. 6798 of 2019, dtd. 2/9/2019 and the writ petition be decided in terms of the aforesaid decision.