B.K.Rathi, J. - (1.) This is a petition under Section 12 of the Contempt of Courts Act to punish the opposite party for disobeying the order of this Court, dated 21.2.1998. passed in Writ Petition No. 6831 of 1998.
(2.) I have heard Sri Sharad Sharma, learned counsel for the petitioner and the learned standing counsel. Facts of the case are as follows :
(3.) The applicant is a retrenched employee of Auto Tractors Limited, Pratapgarh. He was not absorbed on any post of the State Government and therefore, he filed Writ Petition No. 6831 of 1998. which was allowed by the Division Bench on 21.2.1998 In terms of the decision of the Division Bench in Civil Misc. Writ Petition No. 502 (SB) of 1995. Anukool Prakash and another v. State of U. P. and another, decided on 22.2.1996 and upheld by the Hon'ble Supreme Court. It was ordered that the petition of the petitioner is disposed of in terms of the orders passed in that writ petition. It was further ordered that the Chief Secretary, Government of U. P. will take a policy decision about the appointment of the petitioner and the Chief Secretary, Government of U. P. will pass appropriate orders within one month from the date of receipt of a copy of this order for absorption of the petitioner in a State department.;