RAFIA SULTANA Vs. MOHD OSMAN

JUDGEMENT

(1.) This contempt petition alleges contempt / willful disobedience of the order passed by this Court in Writ Petition no. 2177/2009 on 12th November, 2009. In para 3 of the said order, the undertaking given by the alleged contemnor, Mohmmad Osman Mohmmad Ismail is recorded by this Court.

(2.) The petitioner herein was appointed on 16th June, 1993 as Assistant Teacher in Madarse Aamena Urdu Primary School , a primary school run by the respondent No.2 herein. It is the case of the petitioner that she was subsequently promoted as Head Mistress. It is further case of the petitioner that on 20th November, 2007, all of a sudden, the respondent No.1 issued letter to the petitioner and informed that, as per the resolution of the society passed on 19th November, 2007, she was reduced in rank from the post of Head Mistress to the post of Assistant Teacher and, petitioner was directed to hand over the charge of post of Headmaster to the respondent No.3.

(3.) Being aggrieved by the judgment and order passed by the School Tribunal, Latur in Appeal No.75/2007, the respondents NO.1 and 2 herein preferred Writ Petition No.2177 of 2009 before this Court. This Court on 12th November, 2009 issued Rule and continued the interim relief in terms of prayer clause 'C' of the Petition, which was granted earlier. While hearing the above mentioned writ petition, the grievance was made by the respondent No.4 in the writ petition i.e. petitioner herein, that she is not being paid the salary of Assistant Teacher also. This Court in para 3 of the order passed in Writ Petition No.2177 of 2009 recorded the statement of the Advocate appearing for the alleged contemnor. Para 3 of the said order reads, thus: