KULDIP KAUR Vs. MOHINDER SINGH MANGAT

JUDGEMENT

(1.) The petitioner was working as a Lecturer in Mai Bhago Education College for Women, Village and Post Office Ramgarh, District Ludhiana. Her services were terminated by the Management of the College, which action of theirs was challenged by her before the Director Public Instructions (Colleges), Punjab. The said authority passed an order dated 15.3.2004 whereby the order terminating the petitioner's services was set aside and the management was directed to allow her to resume the duties and to pay her all the consequential benefits. The aforesaid order was further upheld by the State Colleges Tribunal, Punjab vide its order dated 11.1.2005 (Annexure P-1).

(2.) The above said orders, however, are stated to have been challenged before a civil court in which no interim relief has been granted to the management.

(3.) Alleging defiance of these orders, the petitioner has filed this contempt petition.