MOHD SHAFIQ Vs. ANURADHA GUPTA. DIRECTOR SCHOOL EDUCATION

JUDGEMENT

(1.) Present contempt petition has been filed for initiation of contempt proceedings against the respondents for non-compliance and disobedience of judgement dated 10.05.2018 passed in CPSW No.200/2017 (in SWP No. 1004/2015) on the grounds taken therein.

(2.) It may be noticed that against the directions passed by the learned Single Judge in different writ petitions for considering the claim of the petitioners for their appointment as Class-IV employees in the Education Department, the State-respondents went in appeal which was disposed of on 30.07.2009, the operative part of which is reproduced hereunder:

(3.) Subsequently, the writ petitioners filed a writ petition, bearing SWP No.1004/2015, which came to be disposed of vide judgment dated 07.04.2015, whereby it is observed as under:-