Pankaj Naqvi, J. - (1.) Heard Sri Ashok Srivastava, holding brief of Sri Prakash Chandra Shukla, learned counsel for the applicant and Sri K.R. Singh, the learned ACSC.
(2.) This contempt has been preferred for punishing the opposite party for committing wilful/deliberate disobedience of the order dated 1.2.2005 in Civil Misc. Writ Petition no. 56181 of 2004.
(3.) The applicant filed the above writ petition challenging his rejection for appointment on compassionate basis, in lieu of his father's death in harness, which was allowed on 1.2.2005 directing the opposite parties to consider the case of the applicant for compassionate appointment afresh, within two months from the date of the communication of the order. The applicant represented before the opposite party along with a certified copy of the order on 26.2.2005 duly received on the same date, but no orders appear to have been passed. A Special Appeal (Defective) No.326 of 2007 along with delay, was preferred by the State against the order dated 1.2.2005, but in view of rejection of delay, the Special Appeal also came to be dismissed on 13.12.2011. The applicant again represented his claim before the opposite party on 16.8.2014, 19.2.2015 (registered), 8.3.2016(registered), but to no avail, the present contempt.;