SAJJAD AHMED Vs. ANURADHA GUPTA. DIRECTOR SCHOOL EDUCATION

JUDGEMENT

(1.) Present contempt petition is filed for initiation of contempt proceedings against the respondents for non-compliance and disobedience of judgement dated 12.03.2018 passed in CPSW No. 278/2015 (in SWP No. 846/2015) on the grounds taken therein.

(2.) Brief facts of the case are that Writ Petitioners earlier filed SWP No.673/2008, which stands disposed of vide judgment dated 26.05.2008, the operative part of which reads as under:-

(3.) Being aggrieved of such directions passed in different writ petitions, State preferred LPASW No.49/2008, which stood disposed of on 30.07.2009, the operative part of which is reproduced hereunder:-