HARISH CHANDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard.

(2.) The petitioner had earlier filed a writ petition bearing Writ Petition No.29700 (S/S) of 2017 [Ram Kripal Maurya and Anr. vs. State of U.P. and Ors.] which was disposed of on 13/12/2017 in the following terms:-

(3.) Now, he has filed this petition in the year 2022 seeking the same relief though with slightly different wording, against the same post. On being asked, learned counsel for the petitioner submitted that four years have lapsed since passing of the order in the first petition which had not been complied and contempt can also not be filed.