GANESH DUTT Vs. R K PRUTHI

JUDGEMENT

(1.) "We, THE PEOPLE OF INDIA, having solemnly resolved to constitute India into a SOVEREIGN SOCIALIST SECULAR DEMOCRATIC REBUBLIC and to secure to all its citizens:

(2.) Petitioner, who was appointed as an Art and Craft Teacher, by the School Management Committee (SMC), claiming parity in the disbursement of Grant-in-Aid, approached this Court, and the petition, so filed, was disposed of vide judgment dated 20.3.2015, passed in CWP No.912 of 2013, titled as Ganesh Dutt v. State of H.P. and others, with the passing of the following order:

(3.) Alleging violation of the same, petitioner has filed the instant petition, praying for initiation of proceedings for contempt, under the provisions of Contempt of Courts Act. In the course of discharge of his duties as Director, Elementary Education, Himachal Pradesh, the respondent has willfully disobeyed the directions of this Court, reproduced supra.