OMPRAKASH SAHU Vs. SIDARTH KOMAL PARDESHI

JUDGEMENT

(1.) This contempt petition has been preferred by the petitioner under Sec. 12 of the Contempt of Courts Act read with Article 215 of the Constitution of India, seeking appropriate action against the respondents/contemnors for their willful disobedience and non compliance with the order dtd. 2/4/2024 passed by this Court in WP(S) No.7344 of 2023 (Omprakash Sahu Vs. Union of India and Ors.) and other connected matters.

(2.) Learned counsel for the petitioner contended that the order passed by this Court on 2/4/2024 in WP(S) No.7344 of 2023 has not been complied with the respondents/contemnors. He further contended that 2897 B.Ed. Candidates have been appointed to the post of Assistant Teacher for Classes I to V. Hon'ble Division Bench has directed to rearrange the selection list excluding B.Ed. holders. The respondent authorities have not re-arranged the entire vacancy as per the advertisement.

(3.) Learned counsel for the respondents would submit that the order dtd. 2/4/2024 passed in Writ Petition (S) No.7344 of 2023 has been complied with and the present contemnors have taken decision in petitioner's case.