- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the High Court of Allahabad, Lucknow Bench in Contempt Petition No. 1239 of 2012 dated 10.07.2012.
(3.) The order passed by the High Court reads as under: "After hearing both the parties, I agree with the submissions made by Sri J.N. Mathur, learned Senior Advocate that the said order is prospective in nature. But fact remains that the judicial order is in favour of the petitioner i.e. the retirement will be subject to outcome of the pending proposal before the State Government. When, it is so, then the petitioner is entitled to get the benefit of the Government Order dated 03.07.2012 by virtue of the order dated 30.01.2012, passed by this Court, in Writ Petition No.50(S/B) of 2012. Now the opposite parties have no option except to implement the order dated 30.01.2012, passed by the writ court. In view of above, the petitioner is directed to join his duties within a period of one week and the opposite party no.2, i.e. Director, U.P. Rajya Beej Pramanikaran Sanstha, Rajkiya Udyan Parisar, Kariyappa Marg, Alambagh, Lucknow shall allow him to resume his duties and the services of the petitioner will be counted for all purposes. The period of absence of the petitioner shall be treated as per Leave Rules of the Government applicable in the Organization. With the above observations, the contempt petition is disposed of. Notice for personal appearance is discharged.";