S.P.MEHROTRA, J. - (1.) LIST has been revised. Learned Counsel for the petitioner-applicant is not present.
(2.) THE present Contempt Petition has been filed under Section 12 of he Contempt of Courts Act, 1971. It is, inter alia, prayed that the Opposite Party be punished for allegedly having committed Contempt of this Court by disobeying the order dated 9.5.1995 passed by this Court in Civil Misc. Writ Petition No. 12337 of 1995 Maimoona Begum v. Deputy Director of Education (Secondary), Jhansi Division, Jhansi and others. From the averments made in the Contempt Petition, it appears that for redressal of her grievance, the petitioner-applicant filed the aforementioned Civil Misc. Writ Petition No. 12337 of 1995. The said Writ Petition was disposed of by this Court by its order dated 9.5.1995. Copy of the said order dated 9.5.1995 has been filed as Annexure No. 1 to the affidavit accompanying the Contempt Petition. The relevant portion of the said order dated 9.5.1995 is reproduced below : "........................In the circumstances, as the claim of the petitioner is to be decided by the respondent No. 1 upon considering the relevant fact and the law prevailing, I dispose of the writ petition directing the respondent No. 1 to consider and decide the claim of the petitioner for family pension by disposing of the petitioner's representation dated 16.8.1994 at Annexure No. 6 to the writ petition by a reasoned order in accordance with law within a period of six weeks from the date of production of a certified copy of this order alongwith a copy of the aforesaid representation before him." It is, inter alia, stated in the Contempt Petition that the petitioner-applicant served a copy of the said order 9.5.1995 passed by this Court upon the Opposite Party along with a copy of the representation dated 16.8.1994 by registered post dated 22.5.1995; and that despite time granted by this Court in the said order dated 9.5.1995 having expired, the Opposite Party did not comply with the directions given in the said order dated 9.5.1995.
(3.) BY the order dated 25.7.1995 passed on the Contempt Petition notice was directed to be issued to the Opposite Party to show cause as to why till date the said order dated 9.5.1995 had not been complied with. The said order dated 25.7.1995 is quoted below : "Issue notice to the Opposite Party calling upon him to explain why till date the order passed by this Court on 9.5.1995 has not been complied with. The Opposite Party is directed to file counter affidavit within a period of three weeks. List on 14th September, 1995. If the counter-affidavit is not filed within the time allowed by this Court, the Opposite Party will appear in person before this Court on the date fixed. In case the counter affidavit is filed, the Opposite Party need not appear in person." ;