PRADYUMN KUMAR SRIVASTAVA Vs. ADVOCATE GENERAL, U.P. AND ORS.

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) The petitioner has preferred this writ petition for quashing the impugned order dated 25.1.2016 passed by respondent no.1- Advocate General, U.P. Allahabad whereby he has refused to grant permission for filing Contempt Petition under Section 15(2) of the Contempt of Courts Act, 1971 against respondent no.2, Sri Manoj Kumar Shukla, presently posted as Additional District & Sessions Judge, Court No.3, Jalaun at Orai.

(3.) The relevant findings recorded in the impugned order 25.1.2016 by the Advocate General read thus:-