HARSH VARDHAN Vs. RAHUL PANDEY

JUDGEMENT

(1.) Heard Ms. Shreya Gupta, learned counsel for the applicant and Sri M.C. Chaturvedi, learned Senior Counsel/Additional Advocate General along with Sri Brijesh Kumar, learned Standing Counsel for the opposite party.

(2.) Present contempt application has been filed to punish the opposite party for violation of order of Writ Court dtd. 12/5/2025 in Civil Misc. Writ Petition No. 6389 of 2024.

(3.) Brief facts of the case are that against the applicant, opposite party-District Magistrate, Hathras vide order dtd. 9/4/2025 has attached the applicant with District Head Quarter/ Collectorate, Hathras. The said order was challenged before this Court and Court has stayed the order dtd. 9/4/2025 as well as disciplinary proceeding with a finding that it is open for competent authority, namely, Nagar Palika Parishad, Hathras to initiate disciplinary proceeding against the applicant as per law. In compliance of order of Writ Court dtd. 12/5/2025, attachment order was withdrawn vide order dtd. 10/6/2025. Against the petitioner, a three member enquiry was also going on, which was not stayed on the ground that there is no stay upon enquiry proceeding. The enquiry was completed holding the applicant guilty and recommendation was made to lodge FIR upon which under the order of opposite party dtd. 27/5/2025, FIR has been lodged. Later on, Civil Misc. Writ Petition No. 6389 of 2024 was disposed of vide order dtd. 12/5/2025 with certain observations and Court has also vacated the interim order earlier so granted.