ASHOK Vs. SANJAY MANIKRAO YADGIRE

JUDGEMENT

(1.) Heard Mr. Biradar, learned counsel for the petitioner at length. This petition under the caption "Contempt Petition" is nothing but an attempt to take this Court for a ride that too on behalf of the party who was respondent No.6 in the Writ Petition. The Writ Petition was fled by an employee and an order passed by the Education Ofcer (Secondary), Zilla Parishad, Latur was impugned in the petition. An attempt was made before this Court to submit that the petitioner was duly appointed on the post of Peon and an approval was rightly granted to the petitioner.

(2.) The petition was taken up for fnal hearing at the admission stage. All the parties to the petition were being represented through their respective counsel including respondent No.6 Ashok s/o Bhaurao Deshmukh, who is petitioner in the present Contempt Petition. On perusal of the material placed before the Court, and on the backdrop of the contentions advanced before this Court for the parties through the counsel, this Court recorded its observations in clear and unambiguous terms and the same reads thus :

(3.) While disposing the petition, the Division Bench of this Court permitted the petitioner to approach the Deputy Director of Education by submitting a comprehensive representation and the Deputy Director of Education was further directed to pass appropriate order by verifying the record. The documents placed on record show that the Deputy Director of Education was in the process of hearing and by his two communications dated 27/10/2017 and 20/11/2017, the Deputy Director of Education informed the scheduled dates of hearing to the parties i.e. 13/11/2017 and 7/12/2017 and last of such communication was dated 4/10/2017 where the scheduled date was 13/12/2017.