MADHU BALA GOYAL Vs. R K KHULLAR

JUDGEMENT

(1.) The petitioner filed CWP No. 9903 of 2003 which was disposed of on 8.9.2003 with a direction that arrears of salary and other dues shall be paid to her within two weeks after the funds are received from the State Government. It may be mentioned here that the petitioner is working as a teacher in government aided school.

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

(3.) In response to the show cause notice, respondent No. 1 as well as the then President of the Managing Committee of the school have filed their respective affidavits.