ARPANA DIXIT Vs. M M UPADHYAY

JUDGEMENT

(1.) THE present application for contempt has been moved by the petitioners alleging disobedience of the order passed by this Hon'ble Court in W. P. No. 7793/06 (s) and other connected matters decided on 17. 07. 2007 whereby the division Bench of this Court has held as under:-

(2.) IN para 32 of the said order, this Court had also considered that out of 21 streams, four streams namely steno-typing, Office Management, Garment Marketing and computer Application are not to be considered as that controversy has been put to rest by the tribunal and by the writ petitions arising out of the order of the tribunal. The court also considered in para 32 that selection in respect of the said trade was already cancelled and no one had been appointed. According to the order passed by this Court, the same controversy need not to be reverted to as it could not be allowed to rise like a phoenix.

(3.) THE present applicants those who are alleging for non compliance of the order passed by this Court for not giving the appointment are belonging to the category of 21 streams such as Steno-typing, Office Management, Garment marketing and Computer Application. This Court has held that the tribunal has already recorded a finding that their selection was cancelled and no one has been appointed.