TULSIDAS Vs. CHAKRADHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the respective parties.

(2.) The contempt in this petition is alleged against respondent nos. 1 and 2, who are the Secretary and the Headmaster of Shri Chakradhar Swami Shikshan Sanstha, Bhandara (in short 'the Society') and the contempt is of order dated 16.02.2017. By the said order, the respondent-Management was directed to notionally reinstate the petitioner with continuity in service since 10.08.2009 till the age of his superannuation i.e. 27.10.2015 along with back wages, pensionary and other consequential benefits after the age of superannuation as per Rules within 30 days from the date of this order.

(3.) The learned counsel appearing for the petitioner has informed that pursuant to the above order, the Management of the Society had filed Writ Petition No. 1929/2017, seeking to challenge the order dated 16.02.2017 in this Court. This Court refused interim relief against which the Management had approached the Hon'ble Apex Court, which in turn rejected the Special Leave Petition on 11.03.2019.