AZAAN GEMS INTERNATIONAL SCHOOL Vs. RANJEEV R ACHARYA

JUDGEMENT

(1.) This Contempt Case is filed alleging violation of the order dated 10.10.2018 passed by this Court in WP.No.36427/2018.

(2.) When the matter is listed on 15.02.2019, learned Government Pleader for School Education stated that the order in the writ petition has been complied with, but, the same was disputed by the learned counsel for the petitioner stating that there is a direction to reopen the school, but that part of the order has not been complied with, for which the learned Government Pleader sought time and the matter was adjourned to 22.02.2019, for filing counter.

(3.) When the matter is listed to-day, learned Assistant Government Pleader for Education placed before this Court, proceedings dated 22.02.2019 wherein the Deputy Educational Officer and Deputy Inspector of Schools were requested to remove the lock and seal of the building and to hand over the building to the management as per the procedure.