VIDYA RANI Vs. K K KHANDELWAL

JUDGEMENT

(1.) The petitioner and ten more persons had filed C.W.P.No.716 of 2001 seeking a direction to consider them eligible for the post of Hindi Teacher and to offer appointment to them from the date their juniors were appointed. The writ petition was allowed by this Court on 11.7.2003 and it was held that the petitioner shall be entitled "to all the consequential benefits accruing to them including seniority vis-a-vis. those appointed from the same process of selection." It was also directed that the petitioner's seniority shall be determined in view of their merit position vis-a-vis other selected candidates from the same process of selection.

(2.) It appears that the above-stated directions having not been fully complied with, the petitioner initiated these contempt proceedings. In response to the show-cause notice, an affidavit has been filed by Mr.K.K.Khandelwal, IAS, Commissioner & Director General School Education, Haryana and along with the said affidavit, a copy of the order dated 30.3.2006 passed by the District Education Officer, Rewari has been appended as Annexure R-1. Vide aforesaid order Annexure R1, the petitioner has been granted deemed date of appointment. Seniority and pay has also been accordingly fixed. The petitioner, however, has not been granted back-wages like payment of salary for the period she did not work during 12.2.2001 to 3.2.2004.

(3.) For the reasons aforesaid, no further action is required to be taken in these contempt proceedings which are accordingly dropped with liberty to the petitioner to impugn the order dated 30.3.2006 referred to above to the extent it has deprived her of back-wages , if so required and/or advised. Rule discharged.