D.N.PATEL,J. - (1.) This Letters Patent Appeal has been preferred against the order dated 06.01.2017, passed by the learned Single Judge in Contempt Case (Civil) No. 837 of 2016.
(2.) Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that earlier this applicant had preferred writ petition being W.P.(S) No. 3559 of 2013, which was disposed of by this Court vide order dated 04.11.2015. This appellant was appointed as In-charge Head Clerk and he wanted to continue as such. In the said writ petition, it was mentioned that one Shri Kishori Prasad was appointed as In-charge Head Clerk vide order dated 16.04.2013, which was under challenge. The said order was quashed and set aside by the learned Single Judge.
(3.) It further appears that this appellant was not appointed as In-charge Head Clerk, and therefore, this applicant had preferred Contempt Case (Civil) No. 837 of 2016. In this contempt petition, affidavit was filed by opposite party No. 2, and on the basis of the affidavit, the said contempt petition was disposed of by this Court, vide order dated 12.08.2016, because this appellant was appointed as In-charge Head Clerk instead of Shri Kishori Prasad.;