RAMNARAYAN Vs. SHRI PRAMOD AGRAWAL & ANOTHER

JUDGEMENT

(1.) None appears for the non-applicant No.1 though served.

(2.) This is second contempt petition filed by the applicant due to non-compliance of the order dated 11.11.2014 passed in Writ Petition No.3284/2014. By the said order, this Court has issued the following directions:

(3.) The said order was communicated to the non-applicants but it was not complied, however, the Contempt Petition No.407/2015 was filed, which was disposed of vide order dated 07.01.2016 on the assurance given by Additional Advocate General on behalf of the Government that within four months time, the financial and administrative sanction be granted and compliance be reported. Despite, such an assurance of the Government, the compliance has not been made, therefore, present contempt petition has been filed on 07.11.2016.