RAMESH CHANDER BANSAL Vs. R S GUJRAL

JUDGEMENT

(1.) SHORT reply by way of affidavit of K.K. Khandelwal, Commissioner-cum-Director General, School Education, Haryana respondent No.2 is taken on record. The petitioners filed CWP No.19847 of 2004, which was disposed of by this Court on 16.12.2004 with a direction to the respondents to take a decision on the legal notice which the petitioners had already served, by passing a speaking order within a period of two months. Alleging non-compliance of the above stated order, this contempt petition has been filed.

(2.) IN response to the show cause notice, Mr. Anand Sharma, IAS, Director Primary Education, Haryana respondent No.3 has filed an affidavit dated 25.9.2005. Along with the said affidavit, a copy of the order COCP No. 710 of 2005 -: 2 :- dated 8.9.2005, vide which the claim putforth by the petitioners in their legal notice has been considered and disposed of, has also been appended. IN his separate affidavit, Mr. K.K. Khandelwal has also averred that the petitioners' claim with regard to the grant of Assured Career Progression has been duly considered and the same having been not found tenable, has been rejected by passing a reasoned order dated 22.9.2005, a copy of which has been appended as Annexure R-1 along with his affidavit. IN view of the fact that respondents No.2 and 3 have considered the petitioners' claim, as putforth by them in their legal notice, and have disposed of the same by passing reasoned order, this contempt petition is disposed of with liberty to the petitioners to impugn the aforesaid orders before an appropriate forum, if so advised. Rule discharged.