DEEPAK KUMAR MISHRA Vs. SHIVENDRA PRATAP SINGH

JUDGEMENT

(1.) The Court has proceeded to pass a detailed order on 20.8.2019 to the following effect.

(2.) The applicant is before this Court for initiating contempt proceedings against the respondents for disobeying the order dated 28.03.2018 passed in Writ Petition No.34302 of 2005 (Deepak Kumar Mishra v. State of U.P. and Ors.) as well as order dated 26.04.2019 passed in Contempt Application (Deepak Kumar Mishra vs. Shivendra Pratap Singh, DBSA and another). For ready reference, the order dated 28.03.2018 is quoted as under:-

(3.) This writ petition has been filed for quashing the impugned order dated 28.12.2004 passed by the District Basic Shiksha Adhikari, Fatehpur, whereby the appointment of the petitioner on compassionate ground as an Assistant Teacher was stayed until further order on the basis of complaint filed by the respondent No. 4 (mother of the petitioner).