TEJINDER KAUR Vs. SARLA GOPALAN

JUDGEMENT

(1.) The present Contempt Petition was filed in 1995 and unfortunately is pending till date.

(2.) The petitioner had filed a Writ Petition which was under consideration before a Division Bench of this Court in 1994. On 26th August, 1994 Division Bench passed an order; the operative part of which is as under:

(3.) The contention of the petitioner is that a statement was made before this Court that the petitioner was eligible to apply and for being considered for direct recruitment to the post of Dy. Director and her candidature would be considered along with other candidates. Because of this statement of the respondent, one of the prayers made by the petitioner in the Writ Petition was considered as satisfied. The petitioner, after this statement made by the respondent, applied for the post of Dy. Director (direct recruit). The petitioner was called for interview on 15th February, 1996 for the post of Dy. Director (Nutrition) however, this post did not exist on the date when petitioner was called for interview thus the petitioner was called for interview for a non-existent post only to satisfy the order passed by this Court. The result of the petitioner for the post was not declared and thus the statement made by the respondent before the Court was false and there was no compliance of the order in the sense that there was no post and the result of the petitioner was not declared.