MAHADEV SHRIRAM CHAURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) There is deliberate disobedience of and non-compliance with orders of this Court. A judgment of 24/10/2018 in the Writ Petition said in the operative portion while making Rule absolute:

(2.) The Petitioner was then compelled to file a Contempt Petition. In that Contempt Petition, an order was passed on 28/9/2021. It says:

(3.) When Mr Reddy mentioned the matter two days ago it was pointed out that the original order was still without compliance. We required the presence of the Deputy Director of Education, Respondent No. 1A, Mr Audhumber Ukirde. He is present in Court. He instructs Mrs Gavhane to state that salary has been paid since May 2022. At the same time he instructs her to say, without any regard to the record at all, that as to arrears, an exercise in pay fixation is necessary and this is to be done by Respondents Nos. 2 and 3, as if to suggest that Mr Ukirde has no responsibility for this at all.