SAMIA SHIJAH Vs. SARMAD HAFIZ & ORS.

JUDGEMENT

(1.) Instant motion has been laid for initiating contempt proceedings with the following prayer:-

(2.) On 15.2.2012 notice in the main petition (SWP No. 234/2012) as well as in the application for interim relief (CMP No. 335/2012) has been issued. Furthermore, following direction has been issued;

(3.) Basically respondents 8 & 9, in the main petition, have been appointed as ReT Teachers for UPS Hajitra, Tangdar. Same appointment is challenged by the petitioner in SWP No. 234/2012 on the grounds that" respondents 8 & 9 were not eligible because of being residents of far-off village, having less qualification and merit as compared to the petitioner.