LAWS(DLH)-2024-10-12

TEENA RANA Vs. NARESH KUMAR

Decided On October 09, 2024
Teena Rana Appellant
V/S
NARESH KUMAR Respondents

JUDGEMENT

(1.) The petitioner is seeking initiation of the contempt proceedings against the respondents for wilful disobedience of the directions of this Court contained in the order dtd. 16/11/2022 passed in W.P.(C) No.3177/2022.

(2.) In a nutshell, the petitioner, who is a Jr. Assistant (Grade-IV Delhi Administration Subordinate Services (DASS) has been serving under the respondent no.2/Directorate of Education since 1/9/2016 and she alleged that she has been subjected to acute harassment at the hands of the respondent authorities, particularly at the hands of a Tehsildar who was having some personal grouse against her family and who cooked up a report based on an anonymous letter/complaint thereby casting aspersions on the validity of her OBC-NCL 'Other Backward Classes-Non-Creamy Layer' certificate.

(3.) This Court vide order dtd. 16/11/2022 found that the action initiated at the behest of the Tehsildar was non est in law. It would be expedient to reproduce the relevant operative portions of the writ petition which reads as under:-