LAXMAN PRASAD Vs. CHHOTE LAL

JUDGEMENT

(1.) Heard Sri G. P. Gupta learned counsel for the applicant and Sri K. Sahi learned counsel for the opposite party.

(2.) Affidavit of compliance of the opposite parties as also rejoinder affidavit of the applicant is available on record. Contempt is alleged of the order dated 30.3.2009 passed in writ petition no. 32500 of 2004 (Laxman Prasad Vs State of U. P. and Others).

(3.) The writ court while passing the order dated 30.3.2009 had quoted and recorded an earlier order dated 27.10.1994 passed in writ petition no. 34733 of 1994 (Laxman Prasad Vs District Inspector of Schools, Ballia and Others) whereafter the submission made by the petitioner has been noted which indicates that after notices had been issued in writ petition no. 34733 of 1994 the District Inspector of Schools at no point of time made any final adjudication with respect to the petitioner's status as Assistant Teacher. Consequently, the writ court under the order dated 30.3.2009 directed the District Inspector of Schools, Ballia to comply with the directions dated 27.10.1994 passed in the earlier writ petition and in case any decision has already been taken then the same be communicated to the petitioner.