KARAMJIT KAUR Vs. TEJINDER KAUR

JUDGEMENT

(1.) THE petitioner was one of the writ petitioner in CWP No.17949 of 2000 which was disposed of by this court on March 13, 2001 with a direction to respondent No.2 to decide the representation/legal notice by passing a speaking order in accordance with law. THE only claim putforth in the legal notice/representation was that the petitioner's junior was allegedly drawing higher pay and, therefore, the petitioner was also required to be upgraded to remove the so-called pay anomaly. Alleging non-compliance of the above stated order, this contempt petition has been filled. In response to the show cause notice, a short affidavit has been filed by Harcharanjit Kaur Brar, Director of Public Instructions (SE), Punjab and along with the same, she has also appended a copy of the order dated COCP No.1565 of 2005 -: 2 :- 16.4.2004 (Annexure R-1), according to which no junior to the petitioner is drawing higher pay than her. Before passing the aforesaid order, it appears that the petitioner herself was asked to furnish particulars of her junior, if any, who, according to her, was drawing higher pay than her. THE petitioner on 30.9.2003 gave in writing (Annexure R-2/T) that despite visiting a number of schools and trying her best, she was unable to find out the particulars of any such junior. In this view of the matter, it is apparent that the contempt proceedings have been initiated only for a fishing inquiry. Consequently, no action is called for. Disposed of.