COLLEGE, GORAKHPUR Vs. RAVINDRA SINGH AND OTHERS

JUDGEMENT

(1.) THE committee of management Marwar Intermediate College, Nasirabad, Buxipur, Gorakhpur through its manager has filed this contempt petition under Section 12 of the Contempt of Courts Act alleging that the Opposite Parties namely Sri Ravindra Singh, District Inspector of Schools, Gorakhpur, Sri Satish Chandra Srivastava, Joint Director of Education Vllth Re­gion, Gorakhpur (also holding charge of Dy. Director Education Vllth Region, Gorakhpur) and Sri Sanjay Shukla, Assistant District Inspector of Schools have wilfully and deliberately disobeyed the judgment and order dated 8.4.2008 passed by a Division Bench of this Court in Special Appeal No. 507 of 2008, Committee of Management, Marwar lntermediate College v. State of U. P. And others.

(2.) NOTICES were issued to the Opposite Parties by this Court on 22.5.2008 whereafter all the Opposite Parties filed affidavit of compliance along with applications dated 15.7.2008.

(3.) THE charges framed against the Opposite Parties No. 1,2 and 3 are quoted hereunder :