ANANDRAO RAGHUNATH JADHAV Vs. SHIKSHAN PRASARK SANTHA

JUDGEMENT

(1.) THIS petition for contempt is filed by one Shri Anandrao Raghunath Jadhav who was working as a principal of Shri Shampatrao Mane Mahavidyalaya, at & post Khanapur, Dist. Sangli, which is being run and managed by the society (Respondent No. 1) since 11.1.1986. The President of the said society is Mr.Rajkumar S. Mane. Respondent No.2 is the principal appointed in place of the petitioner after services of the petitioner were terminated illegally. Against the termination order the petitioner filed an appeal bearing No. 73/1990(S) to the Presiding Officer, College Tribunal Pune/Shivaji University at Pune, and the said appeal was allowed by an order dated 5-11-1990. Even before the final order, stay had already been granted by the tribunal, and in view of this, the tribunal passed the following order :-

(2.) IT is clear from the order that the respondent No.2 who was first assistant was also called upon to vacate the post he was holding and the respondents Nos.1 and 3 were directed to pay backwages from June 1990 till the date of petitioner's reinstatement. Sufficient time was given by the tribunal for compliance of the order.

(3.) AFTER the said order, the petitioner sent a notice dated 24-4-1991 by registered post through his advocate to the respondent Nos. 1 and 3, and even after interim order there was correspondence between the petitioner and the respondents. Since the petitioner was not allowed to join the services in spite of the stay order and in spite of the final order even after the confirmation of the said order in writ petition by the High Court, the respondents are guilty of contempt of courts and deserved to be punished according to law.