RAJENDER KATARIA Vs. SH P KRISHNAMURTHY AND ORS

JUDGEMENT

(1.) Vide the present petition, petitioner seeks directions thereby initiating contempt proceedings against the respondent nos. 1 and 2 for not implementing the order dated 13.05.2010.

(2.) In Para 6 of the aforesaid order, it was recorded that let a copy of order passed by the Deputy Director (Education) dated 11.02.2010 be served upon the respondent no. 3, Ministry of Social Justice and Empowerment. Ld. Counsel appeared on behalf of the respondent no. 2 submitted that copy of said order had already been endorsed to respondent no. 3 on 17.02.2010 vide diary no. 309. Ld. Counsel appeared on behalf of respondent no. 3 submitted that in case any action is required to be taken at their end, same shall be initiated as expeditiously as possible.

(3.) It is pertinent to note that initially respondents were as under: