- (1.) Heard Sri Ramesh Chandra Srivastava, learned counsel for applicant, learned State counsel and perused the record.
(2.) Facts in brief of the present case are that initially the applicant for redressal of his grievance approached this Court by filing Writ Petition No.1321 (SB) of 2015 (Dr. Vijay Shanker Lal Vs. State of U.P. and others, disposed of by order dated 01.09.2015 with a direction to the respondent No. 1 to decide the representation of the petitioner within the time frame as fixed therein.
(3.) As per version of the petitioner, the order passed by writ court has not been complied with, so the present contempt petition has been filed.;