SACHIN RAI Vs. S S PANDEY AND ANOTHER

JUDGEMENT

(1.) This contempt application is filed for non-compliance of order passed by Co-ordinate Bench of this Court in Writ Petition No.5345/2009 dated 10.08.2009. By this order Coordinate Bench of this Court issued an interim order in following terms:

(2.) It is undisputed that in compliance of the order passed by Co-ordinate Bench of this Court, the petitioner was allowed to work as Reader and Co-ordinate Bench ordered that order of cancellation of up-gradation of petitioner as Reader shall remain stayed.

(3.) The grievance of the petitioner by filling of this application for contempt is mainly two folds. One is that the respondents are not allowing him to work as Guide for prosecuting Ph.D. by various students and he is not nominated to the Board of Studies, which according to Section 28 of M.P. Vishwavidyalaya Adhiniyam 1973 the respondents are bound to do by rotation according to seniority.