D LAXMI Vs. PROF SRI SANDEEP

JUDGEMENT

(1.) This Contempt Case is filed to punish the respondent herein for violation of the orders of this Court dated 24-7-1998 in W.P.No.5266/98 whereunder a direction was given to admit these two petitioners in B.Ed. (Vacation Course) for the year 1998-99. The case is having a long history.

(2.) The respondent herein issued notification on 24-1-1998 inviting applications from the eligible candidates for admission into B.Ed. Vacation Course for the year 1998-99. One of the conditions stipulated therein was that the concerned District Educational Officer has to certify that the candidate is working in a recognised School and the candidate is working in a post sanctioned by the Department. This clause was questioned by the petitioners herein in W.P.No.5266/98. Following an earlier judgment of mine I directed the respondents not to insist that one should work in an approved post.

(3.) To complete the narration of facts, pursuant to the notification, writ tentest was conducted in the last week of February, 1998 and the petitioners herein secured ranks 181 and 25 respectively. After disposal of the Writ Petition on 24-7-1998 the petitioners seemed o have approached the District Educational Officer for issuance of the certificate. But, inspite of the judgment of this Court, the District Educational Officer did not give the certificate within the time, with the result the petitioners were compelled to file Contempt Case No.1689/98 on 26-10-1998 as the respondent herein notified that 28-10-1998 could be the last date for admissions into this course. Admittedly, after receiving the notice in the Contempt Case, the District Educational Officer, issued the necessary certificate on 23-11-1998. As the District Educational Officer has complied with the order, this Court closed the Contempt Case.