HONMANE TANAJI MAHADEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Our attention is invited to the order dated 23/3/2021 passed by the Division Bench of this Court directing the respondent nos. 6 and 7 to resume payment of salary as due to the petitioners from February 2021 onwards. While passing the said order, this Court has made it clear that as regard the payment made to the petitioners by the respondent nos. 6 and 7, the reimbursement thereof from the State would be considered when the petition was to be taken up next. We are informed that the said order is not complied with by the respondent nos. 6 and 7 till date.

(2.) In our prima facie view, the respondent nos. 6 and 7 are deliberately not complying with the order dated 23/3/2021. Office is directed to issue show cause notice to the President of the respondent no.6 and Headmaster of the respondent no.7 as to why appropriate action under the provisions of Contempt of Courts Act, 1971 should not be initiated against these respondents for deliberately not complying with the order dated 23rd March, 2021 passed by this Court. Contempt notice is made returnable on 17th December, 2021, High on Board. The President and the Headmaster of the respondent nos. 6 and 7 respectively shall remain present before this Court without fail.

(3.) Mr.Walimbe, learned A.G.P. for the State seeks time to take instructions as to whether the petitioners in these cases are entitled to payment on the line of the directions issued by this Court vide order dated 31st October, 2018 in Writ Petition No. 1183 of 2018 on the next date without fail and if are entitled to, as to when the salary of these petitioners would be released. It is made clear that no further adjournment would be granted.