YOGENDRA KUMAR SRIVASTAVA,J. - (1.) Let the rejoinder affidavit filed in Court today be taken on record.
(2.) This Special Appeal arises in respect of two orders dated 31st July, 2019 and 21st August, 2019, passed by a learned Single Judge in Contempt Application (Civil) No.4283 of 2018 (Shiv Mohan Dwivedi Vs. Vinod Kumar Sharma).
(3.) The appellants before us are the incumbents holding the office of District Inspector of Schools, Azamgarh and the Director of Education, Secondary, U.P., Lucknow, respectively.;