SUBASH CHANDRA RATH Vs. NARAYAN MISHRA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner alleges violation of the order of this Court dated 26.8.2002 passed in O.J.C.No. 9794 of 2000. The operative portion of the order reads thus : 'We, therefore, dispose of this writ petition with the direction that the petitioners be paid their salary components and arrear salary payable by the Governing Body of the College. Such salary components payable by the Governing Body of the college towards current salary will be paid forthwith and the arrear salary payable by the Governing Body of the College will be paid within six months from the date of receipt of a certified copy of this order by the Principal -cum -Secretary of the Governing Body of the Colege. The new Governing Body of the College will be approved by the Director of Higher Education, Orissa, within a period of two months from such approval, the new Governing Body will send the proposal for approval and grant -in -aid in respect of the petitioners to the Director of Higher Education, Orissa.'

(3.) IN the circumstances, we hold the opposite party guilty of contempt. Accordingly, issue notice of show cause within four weeks, as to why the opposite party shall not be appropriately punished in accordance with the provisions of Contempt of Courts Act for having violated the order passed by this Court in the aforesaid case. No notice need be sent, since the opposite party is appearing through a learned counsel. A copy of the show cause ntice be served on the learned counsel appearing for the opposite party by day -after -tomorrow.