PRITI DINESH HANCHATE Vs. DHULE CHARITABLE SOCIETY DHULE

JUDGEMENT

(1.) THIS contempt petition alleges disobedience of the order dated 12-01-2004 passed by this Court. By the said order, this Court directed the respondents herein, to reinstate the petitioner herein. When the matter was called out for hearing on 17-08-2011, none appeared for the petitioner. The matter remained part heard. Today when matter is called out for final hearing, none appears for the petitioner.

(2.) LEARNED Counsel appearing for respondent No.1 submits that, the petitioner is not qualified to be appointed as Lecturer in Pharmacy College. Letter was received from the Pharmacy Council that M.Sc. Microbiology is not prescribed qualification for the post of Lecturer. There was specific communication from the Pharmacy Council that unless the respondents takes appropriate steps to remove the petitioner from the post of Lecturer, since she is not possessing requisite qualification for the post of Lecturer, appropriate action will be taken against the respondents, therefore, respondents removed the petitioner from the services. It is further submitted that, the order passed by this Court dated 12-01-2004 in Writ Petition No. 999 of 2003 was challenged in Letters Patent Appeal, however, the said L.P.A. came to be dismissed on 23-07-2004. It is submitted that, the letter was issued by the respondents to the petitioner on 11-11-2004 thereby requesting the petitioner to join the services. However, the petitioner in stead of joining the services, sent reply to the respondents stating therein reasons and inability to join the services. Another communication was issued on 24-11-2004 to the petitioner by the respondents that she can join on the post of Lecturer. However, there was no response from the petitioner.