STATE OF CHHATTISGARH AND ANOTHER Vs. KALYANI VERMA

JUDGEMENT

(1.) The present application seeks review of order dated 9.2.2015 in Writ Appeal No. 22 of 2015.

(2.) I.A. No. 1 of 2015 has been filed to condone delay of 186 days in preferring the present application.

(3.) The Respondent filed Writ Petition (S) No. 4605 of 2007 questioning the grant of Assistant Professor (Senior Scale) from 4.3.2002 and Assistant Professor (Selection Grade) with effect from 4.3.2007 to her contending that she was entitled from earlier dates. The writ petition was dismissed on 12.12.2014. Writ Appeal No. 22 of 2015 preferred against the same was allowed on 9.2.2015. A copy of the order was served on the authorities on 28.2.2015 for compliance. Contempt Case No. 231 of 2015 was filed on 5.5.2015 alleging non-compliance. It was disposed on 12.5.2015 granting one more opportunity to the authorities for compliance.