- (1.) Heard learned counsel for the applicant and Shri K.R. Singh, learned Addl. Chief Standing Counsel.
(2.) The applicant is before this Court against wilful defiance of the order dated 2.12.2014 passed in Writ Petition No.64841 of 2014 ( Ravindra Kumar v. State of U.P. and Ors .), which for ready reference is quoted as under:- "1. Heard learned counsel for the petitioner and learned Standing Counsel for the respondents. 2. By means of present writ petition, the petitioner has prayed for a direction commanding the District Magistrate, Kanpur Nagar-respondent no.2 to ensure recovery of Rs.4,30,961 as mentioned in the recovery certificate dated 6.3.2014 and to remit the same to the Deputy Labour Commissioner, U.P. Kanpur Region, Kanpur. 3. Learned counsel for the petitioner submits that the Prescribed Authority has already informed to the District Magistrate for the payment. 4. Without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, this writ petition is disposed of finally with a direction to the District Magistrate, Kanpur Nagar to ensure recovery of amount and its remittance to the Deputy Labour Commissioner, Kanpur as shown in the recovery certificate dated 6.3.2014 to be paid to the petitioner within four months from the date of production of a certified copy of this order before him."
(3.) On the matter being taken up on 11.09.2019, the Court had proceeded to pass the following order:- "Present contempt application was taken up on 18.3.3016 and on the said date the Court had passed the following order:- "Learned counsel for the applicant prays for and is permitted to implead the Deputy Labour Commissioner, U.P., Kanpur Region, Kanpur Nagar as opposite party within the course of the day. ;