PUSHPALATA Vs. BHIMRAO DINKAR FADTARE

JUDGEMENT

(1.) This is a petition under the Contempt of Courts Act, 1971 praying that Respondents Nos. 1 to 7 be held guilty for not obeying the orders passed on 17.11.2000 by Division Bench of this High Court in Writ Petition No. 767 of 2000 as confirmed by the Hon'ble Supreme Court in Civil Appeal Nos. 1049 and 1050 of 2002 on 31.8.2005.

(2.) The contempt petitioners are the teachers working in non aided English Medium School known as "Shri Shivaji Vidyaniketan" at Rahuri District Ahmednagar. The school run by educational institution Shri Shivaji Shikshan Prasarak Mandal, Rahuri, Dist. Ahmednagar, a public trust registered under the Bombay Public Trusts Act.

(3.) Present contempt petitioners had filed Writ Petition No. 767 of 2000 against the above School, as also State of Maharashtra, the Educational Institution, through its Secretary and President Deputy Director of Education, Maharashtra State, Pune Division, Pune, Education Officer (Secondary), Zilla Parishad, Ahmednagar. The grievance of the petitioners in the Writ Petition was that they were not given benefits of payscales recommended by the 5th Central Pay Commission. As stated earlier, the Writ Petition came to be decided on 17.11.2000 by Division Bench of this Court. Paragraphs 14 and 15 of the judgment read as under;