KUMARI VIMAL RAMCHANDRA MESHRAM Vs. S D DATE

JUDGEMENT

(1.) Both these contempt petitions are decided by the common Judgment as the question involved in both of them is one and the same.

(2.) Rule for contempt was issued by my learned brother Shri Justice Deshpande calling upon the respondents to show cause why they should not be dealt with for Contempt of Court for having violated the orders passed by the learned School Tribunal on 14.11.1991 in Appeal No. 86/1992-A (In Contempt Petition No. 180/92 filed by Purushottam Pawar) and another order passed by the School Tribunal on 17.8.92 in Appeal No. 136/1992-A (in respect of Ku. Vimal Meshram the petitioner in Contempt Petition No. 179/92), staying the operation and execution of orders of terminations issued by the respondents 1 and 2- the contemners.

(3.) The facts leading to the Rule are, in brief, as follows: