AMIT KUMAR Vs. RAM KISHAN

JUDGEMENT

(1.) The petitioner filed CWP No. 8281 of 2005 for a direction to the respondents to appoint him on the post of JBT Teacher. The said writ petition was disposed of on 7.10.2005 with a direction to consider the petitioner's claim in the light of various judgements passed by this Court from time to time, within a period of 3 months.

(2.) Alleging non-compliance of above-stated order, this contempt petition has been filed.

(3.) In response to the show cause notice, an affidavit has been filed by Shri Anand Sharma, IAS, Director, Elementary Education Haryana, Chandigarh and along with the said affidavit, he has also appended a copy of the speaking order dated 7.6.2006 (Annexure R-1) whereby the petitioner's claim has been considered and rejected.