GIRIJA MAHESHWARI Vs. Z.A.HAQ

JUDGEMENT

(1.) This petition is preferred alleging contempt of the judgment dtd. 9/7/2015, rendered by this Court (Coram : Shri A.S. Chandurkar, J), in Writ Petition 3089/2004.

(2.) Writ Petition 3089/2004 was preferred by Anjuman Hami - E - Islam, Sadar, Nagpur and Anjuman College of Engineering and Technology, Sadar, Nagpur, challenging the judgment dtd. 16/6/2004, rendered by the University and College Tribunal, Nagpur, whereby the appeal preferred by the contempt petitioner was allowed and she was granted the relief of reinstatement in service with continuity and back wages.

(3.) The operative part of the judgment in Writ Petition 3089/2004, reads thus: