K R YADAV Vs. RENA KANGALA

JUDGEMENT

(1.) THIS is a rule against respondents No. 3 and 4/contemeners herein issued by this Court for disregarding and disobeying the order dated 4.10.2013 passed in W.P.(S) No. 2344/2013 (K.R. Yadav Vs. State of Chhattisgarh and others) under Section 12 of the Contempt of Courts Act, 1915 ( hereinafter referred to as 'the Act, 1915') read with Article 215 of the Constitution of India.

(2.) IN the writ petition filed by the petitioner herein, this Court directed on 4.10.2013 that if the amount of Rs. 90,259/ - forfeited from the account under Group Insurance Scheme has not been disbursed, the same shall not be disbursed during pendency of appeal and the appellate authority shall decide the appeal within the period of three months. In the said writ petition, the State of Chhattisgarh, appellate authority and the Commissioner, Directorate of Public Instructions were impleaded as party respondents. The District Education Officer and the Principal of Govt. Boys Higher Secondary School, Nariyara were not impleaded as party respondents in the writ petition.

(3.) THE order complained of was passed on 4.10.2013 and before the passing of that order; by order dated 3.10.2013, the District Education Officer, Jangir directed the Principal of the Government Higher Secondery School, Nariyara to deposit the said amount into the accounts of the concerned teachers and it was actually deposited on 11.10.2013.