RENU BALA Vs. ASHOK KUMAR SACHDEVA

JUDGEMENT

(1.) THE petitioners filed C.W.P. No. 11936 of 2003 which was disposed of on April 20, 2004 after taking notice of the stand taken by the respondents in their written statement. A direction was issued to consider the petitioners' case for appointment within four months. It is not disputed that in compliance to the aforesaid directions, the respondents, upon consideration of the petitioners' case, passed an order dated 30.3.2005 whereby their claim has been turned down. Learned Counsel for the petitioners contends that their claim has now been turned down for wholly arbitrary reasons as the plea of alleged 'ban on recruitment' was taken by the respondents in the writ petition but was not accepted by this Court. After hearing learned Counsel for the parties and having regard to the scope of interference in contempt proceedings and keeping in view the fact that the petitioners' claim has been considered by the respondents in terms of the directions issued by this Court, this petition is disposed of with liberty to the petitioners to impugn the speaking order dated 30.3.2005 before an appropriate forum, if so advised. Rule stands discharged.