ZAHIDA JABEEN Vs. KAMALUDDIN FAKKIRI

JUDGEMENT

(1.) THE petitioner by name Ms. Zahida Jabeen, filed the above contempt petition to punish the respondents for willful disobedience of the order dated 05.04.2006 made in Writ Appeal No.2001 of 2001.

(2.) THE case of the petitioner is as follows:

(3.) WE have already mentioned that the petitioner filed Writ Petition No.9479 of 1995, for quashing the order dated 10.07.1995 of the College, terminating the her from service appointed in leave vacancy, and ultimately, while allowing the writ petition, the learned Judge issued the following directions.