RAM PRATAP VERMA Vs. KISHAN SINGH ATORIA, PRINCIPAL SECRY AND ANOTHER

JUDGEMENT

(1.) The applicant alleges violation of the order dated 29.01.2016 passed in Writ-A No.4018 of 2016, which reads as follows:-

(2.) The case of the applicant is that pursuant to the liberty given by the writ court to approach the Principal Secretary, Department of Personnel, State of U.P., the applicant had approached the Principal Secretary but his grievances have not been addressed to by the Principal Secretary.

(3.) If that is so, the applicant can always invoke the jurisdiction of the Apex Court as has been observed in the order dated 29.01.2016. The contempt application is consigned to the record.