MAHENDRA PRASAD AGARWAL Vs. ARVIND KUMAR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by the alleged contemnor is against an interim order passed by the High Court directing listing of the contempt petition for framing of charges. The short facts leading to filing of the contempt petition, followed by the direction as indicated hereinabove are as follows.

(3.) The respondents were appointed as lecturers in a private college sometime in the year 1993. We are informed that the college was receiving certain financial assistance from the State and this ended with the advent of the Government policy dtd. 21/8/2000 not to grant and financial assistance to non-aided Government colleges. Challenging this policy by invoking the jurisdiction of the High Court under Article 226 of the Constitution, respondents sought directions for sanction of the posts and also for payment of salaries from out of Government exchequer. By it order dtd. 7/10/2010, the High Court disposed of the writ petition and directing the Director of Education, "to look into the matter and pass a speaking and reasoned order in accordance with law". In compliance, the Director of Education passed the following order on 25/3/2011;