MANOJ KUMAR Vs. R S GUJRAL

JUDGEMENT

(1.) The petitioner filed C.W.P. No. 18020 of 2005 for his appointment on the post of S.S. Teacher. The said writ petition was disposed of on 18.11.2005 with a direction to consider his claim for appointment in the light of Vinay Singh v. State of Haryana 1993 (1) SLR 166, Gopi Chand and Anr. v. State of Haryana and Ors. 1996 (1) AIR 148, Raghbir Chand Sharma v. The State of Punjab and Anr. RSJ 1992 (1) 195 and Sonika v. The State of Haryana and Ors. 2005 (4) SLR 338. The claim was directed to be considered within a period of three months.

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

(3.) In response to the show cause notice, the second respondent has filed an affidavit dated 10.8.2006, which is taken on record. Along with the said affidavit, an order dated 21.6.2006 has been appended as Annexure R-1 whereby the petitioner's claim had been considered in terms of the directions issued by this Court and has been rejected.