PRAKASH PATHAK Vs. SUKHVEER SINGH AND OTHERS

JUDGEMENT

(1.) This Contempt Petition under Article 215 of the Constitution of India read with Section 12 of the Contempt of Court Act has been filed by the petitioner alleging non-compliance of the order dated 03.6.2013 passed in Writ Petition No.21374/2012.

(2.) The petitioner, who was working on the post of Assistant Grade-III in Gramin Vidyut Sahakari Samiti Maryadit, Chhatarpur had filed aforesaid Writ Petition interalia challenging the validity and propriety of the order dated 29.02.2012, by which, he has been superannuated on attaining the age of 58 years.

(3.) Vide interim order dated 08.3.2013, the operation of the impugned order was stayed and the petitioner was allowed to continue to work upto the age of 60 years in the employment of the respondents.