Piyush Agrawal, J.

1. Heard learned counsel for the applicant.

2. Vide order dated 11.03.2022 passed in Writ A No. 1938 filed by the applicant, the writ Court directed as under:

"Under these circumstances, present writ petition is disposed of with direction to respondent no.3-District Inspector of Schools, Gautam Buddh Nagar to decide the petitioner's representation dated 29.12.2021 by reasoned and speaking order, in accordance with law, as expeditiously as possible preferably within a period of two months from the date of production of certified copy of this order. "

3. Learned counsel for the applicant submits that a certified copy of the aforesaid order was submitted for compliance before the opposite party on 21.03.2022, but the opposite party has wilfully not complied with the order and, thus, has committed civil contempt liable for punishment under Section 12 of the Contempt of Courts Act, 1971.

4. Prima facie, a case of contempt has been made out. However, considering the facts and circumstances of the case, one more opportunity is afforded to the opposite party to comply with the aforesaid order of the writ Court within one month from the date of production of a copy of this order.

5. The applicant shall supply a duly stamped registered envelope addressed to the opposite party and another self-addressed stamped envelope to the office within one week from today. The office shall send a copy of this order along with the self-addressed envelope of the applicant with a copy of contempt application to the opposite party within one week thereafter and keep a record thereof.

6. The opposite party shall comply with the directions of the writ Court and intimate him of the order through the self-addressed envelop within a week thereafter.

7. With the aforesaid observations, this application is disposed of at this stage with liberty to the applicant to move a fresh application, if the order is not complied with by the opposite party within the stipulated time as aforementioned.