JAG PRASAD VERMA Vs. NEERAJ DUBEY

JUDGEMENT

(1.) THIS application is filed for initiating contempt proceedings against the respondents alleging non-compliance of order dated 13.12.2010 in W.A. No.1381 of 2010. By the said order this Court directed thus :-

(2.) THE respondents have filed reply in which it is stated that the representation of the petitioner has been decided vide order Annexure R-1 dated 25.1.2011 and it has been rejected. It is submitted by the applicant that in fact by order dated 13.12.2010, Annexure P-7 (in the writ petition) was directed to be decided. A copy of Annexure P-7 is made available to us. But from the perusal of the aforesaid, we find that no ground for cancellation of the transfer order was shown except that the transfer order was not in the interest of the girls studying in the school and was contrary to the transfer policy. THE aforesaid could not have been a ground for cancellation of the transfer. THE representation of the applicant has been considered and rejected vide order dated 25.1.2011. As the representation has been decided, no case is made out for initiating contempt proceeding. THE proceeding are closed.