S.P.Mehrotra, J. - (1.) The present contempt petition was filed under Sections 12 and 14 of the Contempt of Courts Act, 1971, inter-alia, praying for punishing the opposite parties for committing contempt of this Court by not complying with the order dated 25-11-1992 passed by this Court in Civil Misc. Writ Petition No. 46686 of 1992 (Gangasagar Rai v. Dy. Director of Education, Gorakhpur and Ors.)
(2.) By the order dated 02-04-1993, this Court directed the opposite party No. 1 (Mahendra Singh) to comply with the said order dated 25-11-1992, failing which he should personally appear before this Court.
(3.) By the order dated 30-8-1993 passed on Civil Misc. Application No.----of 1993 (dated 17-8-1993), this Court allowed the impleadment of Shiv Pratap Singh as the opposite party No. 2, and directed for issuance of notice to the said opposite party No 2.;