RAJKUMAR KHERODA SINGH Vs. S SUNDERLAL

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel appearing for the petitioner and Mr. Ng. Kumar, learned counsel appearing for the respondents.

(2.) The Secretary Education (S), Government of Manipur, issued an order dated 21st September, 2007, cancelling the earlier order extending the term of the post of 146 Hindi Graduate Teachers upto 28.2.2006 because 100 posts of Hindi Graduate Teachers created during the 9th plan, were already abolished on 7.2.2002. Thus, on review of the matter, the order extending the term of 146 posts were cancelled and treated as non-existent w.e.f. 1.4.2002. Earlier in W. P. (C) No. 1356 of 2001 and W. P. (C) No. 991 of 2006, the petitioner sought a direction for appointment against the said 146 posts of Hindi Graduate Teacher but the same was dismissed by this Court on 30.11.2007. Thereafter, the writ appeal filed against the aforesaid order was dismissed by a Division Bench of this Court on 15.1.2008 in W. A. No. 3 of 2008.

(3.) The argument of the petitioner in this contempt petition is that there was an interim order dated 1.10.2001 passed by this Court in W. P. (C) No. 1356 of 2001, prohibiting the State Government from abolishing the aforesaid 146 posts of Hindi Graduate Teacher. The aforesaid order dated 1.10.2001 reads as follows-