LAWS(MEGH)-2019-3-24

NURUL ISLAM Vs. SUPPLY KOCH

Decided On March 20, 2019
NURUL ISLAM Appellant
V/S
Supply Koch Respondents

JUDGEMENT

(1.) Disobedience of the order dated 21-05-2018 as alleged by the petitioner has given rise to filing of this petition so as to initiate contempt proceedings.

(2.) The respondent has filed an affidavit on 18-03-2019 stating therein that the order has been complied with.

(3.) In terms of the order dated 21-05-2018 passed in WP(C). No. 119 of 2018, Secretary, J.K.Memorial Secondary School, West Garo Hills was under command to disburse the salary of the teachers as directed by the Director School Education Officer, West Garo Hills, Tura vide his letter dated 21-02-2018.