RAJ BALA Vs. VIDYA MALIK

JUDGEMENT

(1.) Petitioner had applied for the post of Art and Craft Teacher. She was selected but was denied appointment on the ground that she was not qualified for the post. Civil Writ Petition 6031 of 1993 filed by her was allowed on 5.11.1995 and a direction was issued that in case the petitioner's name was in the merit list, the respondents in the writ petition shall appoint her as Art and Craft Teacher within a period of one month.

(2.) There is no dispute between the parties that the name of the petitioner was in the merit list and that the respondent, District Education Officer is the competent authority to appoint Art and Craft Teacher and that the District Education Officer was also a party to the writ petition.

(3.) The direction of the Court which was given in the presence of the counsel for the respondents was not complied within time despite requests in that behalf made on 27.1.1995, 10.2.1995, 13.2.1995, 14.2.1995 and 16.2.1995. The period for complying with the direction was also not got extended. This forced the petitioner to file the present contempt petition U/Ss 11 and 12 of the Contempt of Courts Act. It has been prayed that the respondent be punished under the Contempt of Courts Act for not issuing the appointment letter within the time allowed by this Court.