KHRIST RAJA SECONDARY SCHOOL Vs. RENU SHARMA

JUDGEMENT

(1.) BY way of this petition it is contended that the respondent has committed a contempt of the order of the Court dated 24.10.2008 passed in W.P.(C) No.530/2001 St. Anthony's Girls Senior Secondary School & Others Vs. The Government of NCT of Delhi. The relevant extract of the order reads as follows:-

(2.) LEARNED counsel for the respondents has pointed out that in terms of the aforenoted directions, the candidature of all the concerned candidates had been considered in accordance with the Rules of the Department and sister Meena Naidu had been found unfit for appointment as Vice Principal; it is submitted that this had been communicated to the petitioner school vide communication dated 05.11.2009 wherein the department had rejected the appointment in respect of Sister Meena Naidu for the post of Vice Principal.

(3.) THERE is no other dispute raised or urged. The first order of this Court had noted that a prima-facie contempt is made out as the salary of the teachers had been withheld; this is not pressed today. Only contention is the appointment of Sister Meena Naidu to the post of Vice Principal. The explanation furnished in the written submissions filed by the department shows that the Sister Meena Naidu did not fulfill the necessary eligibility criteria for the appointment to the post of Vice Principal. No contempt has been made out.