INSTITUTE OF SOCIAL WELFARE Vs. P RAJKUMAR

JUDGEMENT

(1.) Two orders had come to be passed in W.P.(C).No.19448 of 2006, the first order on 11-10-2006 and the second whereby the writ petition was disposed of on 20-10-2006. By the earlier order, it had been directed that the respondent herein--Head of Publication Department, National Council of Educational Research and Training was to make available the text books for the use of CBSE students, which were in short supply, within seven days of the order. In the final judgment, it was further directed that from the next academic year onwards the respondents should supply the text books in time and before Ist of May of every academic year. The Contempt of Court Case was filed by the petitioner pointing out that the directions have not been complied with.

(2.) Initially a stand was taken by the Assistant Solicitor General that the judgment was understood as requiring the respondents to follow up course of conduct from the next academic year onwards. But finding that this was against the purport of the earlier order passed by the this Court, notice had been issued to the respondent and his presence was required on 12-01-2007.

(3.) Today the respondent had entered appearance in person. An affidavit filed also is relied on. The affidavit gives in detail the nature of the mammoth works that are to be undertaken by the institution for supply of text books to the students through out the country. It is stated that they are to make available text books to 8000 CBSE schools in the country and at least six States have now started to adopt the text books for the course of studies additionally. The number of books prepared comes to crores and the methodology for production and supply employed is also given in detail.