SURESH CHANDRA Vs. ASHOK KUMAR

JUDGEMENT

(1.) This petition has been filed under Section 12 of the Contempt of Courts Act, 1971 for the violation of the order dated 23-8-1993 duly amended on 27-10-93 in Civil Misc. Writ Petition No. 33733 of 1991, which is an under : -

(2.) In fact, relief had been claimed by the petitioner in favour of the institutions and not in favour of the petitioner, who is a free lance social worker attached to Bhrashtachar Unmulan Sangarsh Samity, Batiya Karyalai, 48, Mira Patti, Allahabad. The order, in fact, should have been passed in favour of the Institutions and not in favour of the petitioner. The defect in this order was detected by the petitioner and an application for correction of this technical error was made before the learned Judge, who modified this order for payment of Rs. 5,000.00 to the Institutions given in Annexure 2 to the petition. However, the spirit of the order remained the same.

(3.) The main allegations in the Civil Misc. Writ Petition No. 33733 of 1991 were that Angan Bari Kendra is a registered Institution and it has been established in several Districts of Uttar Pradesh, namely Lucknow, Kanpur Varanassi, Allahabad, Agra, Etawah, Farrukhabad, Ballia, Raebareilly, Gorakhpur, Lalitpur, Banda and Sitapur. The Institutions have been established in the aforesaid Districts under the scheme of the State Government to promote special care, educational and economical interests of the children of weaker Section of society in particular, children of sweepers and other children of the locality and to care for the children of such ladies, who leave their household during the course of the day for discharging their duties. The Institutions are fully dependent on the aid of the State Government. 'The State Government paid Rs. 5,000.00 per year to such Institutions. At least 25 children are managed in each Institution until they complete their age of 6 years.