Sanjay Misra, J. - (1.) HEARD Sri S.K. Shukla learned Counsel for the applicant and Sri K.R. Singh learned Standing Counsel for the opposite party. Affidavits have been exchanged between the parties.
(2.) SRI . S.K. Shukla has submitted that a Full Bench of this Court in the judgment dated 13.8.2010 in Jitendra Kumar Soni and Ors. v. State of U.P. and Ors. had issued directions regarding consideration of the claim of certain person for admission in BTC Courses 2004 -07 -08. The Petitioner alleges to have already filed a Writ Petition No. 27212 of 2004 prior to decision of the Full Bench and his writ petition had already been disposed on 12.12.2008 which is prior to the judgment of the Full Bench. According to learned Counsel against the order dated 12.12.2008 passed in his writ petition the applicant preferred Special Leave to Appeal (Civil) No. 4090 of 2011 which was dismissed as withdrawn on 11.3.2011 by the Apex Court. Learned Counsel states that in view of the aforesaid circumstances the candidature of the Petitioner was required to be considered and when it was not considered by the opposite party Director, S.C.E.R.T. this contempt petition was filed and notices were issued to the Director.
(3.) SRI K.R. Singh refers to his compliance affidavit/reply affidavit and submits that by an order dated 20.7.2011 the Director, S.C.E.R.T. has considered the claim of the Petitioner which has been filed as annexure to the compliance affidavit of opposite party No. 1. According to Sri K.R. Singh when consideration was directed and the matter has been considered it cannot be held that the Director has disobeyed the directions issued by the writ court.;