H SHAHIDA BEGUM Vs. DISTRICT EDUCATIONAL OFFICER NAMAKKAL

JUDGEMENT

(1.) THE contempt petition has been filed praying that this Court may be pleased to punish the respondents for wilfully disobeying the orders passed by this Court, on 25.8.2004, made in W.P.M.P.No,29371 of 2004, in W.P.No,24192 of 2004.

(2.) THE writ petition had been filed by the petitioner challenging the order of the first respondent, dated 18.8.2004, terminating the petitioner from service from the post of junior Assistant in the respondent Department.

(3.) BY an order, dated 25.8.2004, passed in W.P.M.P.No,29371 of 2004, this Court had stayed the order of termination, dated 18.8.2004, imposed on the petitioner. On receiving the copy of the interim order, the petitioner had submitted a representation, dated 8.9.2004, bringing it to the notice of the respondent, the effect of the said interim order. However, the respondent had not permitted the petitioner to join duty. Therefore, the petitioner had submitted another representation, dated 14.9.2004. Thereafter, several oral representations had also been made. However, the respondent had not passed any order permitting the petitioner to join duty, till date. Thus, the respondent had wilfully disobeyed the order of this Court, dated 25.8.2004, made in W.P.M.P.No,29371 of 2004 in W.P.No,24192 of 2004. Therefore, the petitioner had preferred the present contempt petition before this Court, praying that this Court may be pleased to punish the respondent for contempt of Court.