MANJU VERMA Vs. MAYA VADIYAAR

JUDGEMENT

(1.) THE petitioner has approached this Court by filing W.P. No. 4522/2005 which was disposed of on 11.11.2005 with a direction to pass the relieving order within a period of one week to enable the petitioner to join the new place of posting on or before 21st November, 2005.

(2.) THE petitioner filed present petition alleging that the respondent/ contemner had deliberately not complied with the order dated 11.11.2005 passed by this Court, ignoring the fact that the petitioner was never relieved from her earlier place of posting. It was further averred that the petitioner was not paid salary from June, 2005. The alleged contemner did not issue the relieving order and accordingly committed contempt of this Court.

(3.) THE respondent submitted his reply tendering unconditional apology stating that the payment of salary for the intervening period has already been made. It was further stated that the petitioner inspite of the order dated 5.9.2005 did not join Middle School Khawasphadaki. Pursuant to the order dated 11.11.2005 passed by this Court in W.P. No. 4522/2005, the petitioner has been relieved on 24.1.2006 for joining at the' Middle School, Khawasphadaki. The petitioner has also admitted that the petitioner had joined at Middle School, Khawasphadaki, on 3.5.2006.