PRAVEEN ARYA Vs. PADMINI SINGLA AND ORS.

JUDGEMENT

(1.) PRESENT contempt petition has been filed alleging wilful breach of direction and undertaking given by the respondents in the order dated 25th July, 2014 in W.P.(C) 5344/2013.

(2.) IT is pertinent to mention that the order dated 25th July, 2014 was passed upon a second application being filed by the petitioner in a disposed of writ petition. In the application which was disposed of vide order dated 25th July, 2014 the petitioner had prayed for a direction to respondent No. 3 to ensure implementation of the order dated 25th November, 2013 passed in pursuance to the order disposing of the writ petition whereunder respondents No. 5 and 6 i.e. the School was directed to comply with the provisions under Section 10(1) of Delhi School Education Act, 1973 (for short 'DSEA, 1973') in respect of the petitioner and other employees of the school.

(3.) CONSEQUENTLY , this Court vide order dated 25th July, 2014 directed the Director of Education to ensure that in case of non -compliance of its directions to the respondents No. 5 and 6, appropriate action is taken against the school as envisaged under the Act.