GOLAPI PRADHAN Vs. D.V. SWAMI, COLLECTOR GAJAPATI

JUDGEMENT

(1.) The present contempt petition was filed way back on 15/4/2008 alleging disobedience of the order passed by this Court on 18/4/2007 in W.P.(C) No.13894 of 2005.

(2.) The background facts are that the Petitioner was working as a Cook-cum-Attendant at the Government High School, Chandragiri, Dist-Gajapati by virtue of an office order dtd. 2/7/1990 issued by the Sub-Collector, Paralakhemundi. It is stated that the Petitioner belongs to Other Backward Class (OBC) category and she is a 'green card holder'. The Petitioner's grievance was that despite working for about 15 years, her services were not being regularized, whereas those junior to her, who had joined the service much later, had been given that benefit. When several of her representations went unheeded, the Petitioner filed W.P.(C) No.13894 of 2005 in this Court which was disposed of on 18/4/2007 by the following order:

(3.) According to the Petitioner, her advocate informed the Collector, Gajapati (Opposite Party No.1) of the said order by the letter dtd. 14/5/2007. On 21/7/2007 Opposite Party No.1 wrote to the Petitioner asking her to attend a personal hearing on 24/7/2007 at 3 pm at his residential office. According to the Petitioner, despite approaching the Opposite Parties on several occasions thereafter, nothing was heard. She again made a representation, which was forwarded by the Headmaster, Government Girls' High School, Chandragiri to the Government. Thereafter, the Petitioner is stated to have made a representation to the Minister for SC and ST Development Minorities and Backward Classes on 22/2/2008. It in the above background, the present petition has been filed.