PATHAN NAWABKHAN Vs. LIYAKATALIKHAN

JUDGEMENT

(1.) THE present petitioner approached the learned Presiding Officer, School Tribunal, Aurangabad, vide Appeal No. 43 of 1992 challenging his termination. The learned Presiding Officer by his order dated 30th August, 1993, allowed the appeal and passed the following order :

(2.) AFTER hearing the parties, the learned Presiding Officer of the School Tribunal passed an order in terms of compromise. However, in spite of that, the management appeared to have resiled from its own stand and flatly refused to comply with the order, which has prompted the present petitioner to approach this Court through this contempt petition.

(3.) THE matter was listed before the Division Bench of this Court for admission and the Division Bench on 6-8-1997 issued "notice" to the respondents and on 28-10-1997 ordered the matter to be heard by the Single Judge. Thereafter the matter was listed on couple of occasions. However, it was adjourned for one or the other reason.