BALI RAM Vs. CHIEF ENGINEER IRRIGATION DEPARTMENT GORAKHPUR

JUDGEMENT

(1.) Heard learned counsel for the appellant and the learned Standing Counsel.

(2.) This is an appeal against the judgment and order dated 1.8.2006 of a learned Single Judge dismissing the contempt application filed by the appellant, as barred by limitation, as provided under Section 20 of the Contempt of Courts Act, 1971.

(3.) Brief facts necessary for deciding the appeal are; that the appellant filed a writ petition bearing No.43587 of 1998 praying a direction for his engagement as muster roll employee in pursuance of a Circular dated 29.2.1996 on the ground that his father, who was working as a muster roll employee, died after putting ten years service as a muster roll employee. The said writ petition was allowed by this Court on 18.5.2004. An application under Section 12 of the Contempt of Courts Act, being Contempt Application No.870 of 2005 was filed by the appellant on 17.3.2005. The Court entertained the contempt application on 21.3.2005 and asked the applicant to file a supplementary affidavit. Subsequently, the contempt application came for hearing on 1.8.2006; the same has been rejected as barred by time.