Sanjay Misra, J. - (1.) HEARD learned Counsel for the applicant and Sri K.R. Singh, learned Standing Counsel for the opposite party.
(2.) THIS contempt petition has been filed alleging contempt of the order dated 29.03.2010 passed by learned Single Judge of this Court in Bindra Prasad v. State of U.P. and Ors. Writ Petition No. 16098 of 2010. The order dated 29.03.2010 is quoted hereunder: The Petitioner's claim benefits keeping in view the judgment of the learned Single Judge dated 13.09.2005. The said judgment was reversed in Special Appeal but the Apex Court has passed an order on 30.04.2009 and the operation of the judgment of the Division Bench has been stayed. Let the claim of the Petitioner be also examined in the light of the aforesaid developments by the Respondent Nos. 3 to 5 who shall proceed to pass an appropriate order within 8 weeks from the date of production of a certified copy of this order before him keeping in view the aforesaid facts and keeping in view the fact that similarly situate persons are stated to have been extended such benefits. The writ petition stands disposed of accordingly. A perusal of the order dated 29.03.2010 indicates that the Respondents were required to pass an appropriate orders on the claim of the Petitioner within 8 weeks from the date of production of the certified copy of the order keeping in view the judgment passed in Civil Appeal and its effect by the interim order dated 30.04.2009 passed by the Apex Court.
(3.) SRI K.R. Singh, learned Standing Counsel, has referred to the short counter affidavit filed on behalf of the opposite party alongwith Misc. Application No. 8043 of 2011 and refers to the order dated 26.07.2010 filed as annexure therein. He states that in view of the direction issued by the Writ Court the Opposite Party No. 2 has considered the claim made by the applicant and has passed detailed order which is a clear compliance of the directions issued by the Writ Court on 29.03.2010.;