ANUPAMA SINGH Vs. BADRI NARAYAN SHARMA

JUDGEMENT

(1.) This civil contempt petition has been filed, alleging noncompliance of the judgment and order dtd. 28/4/2008 whereby and whereunder, following directions were issued in favour of the petitioner:-

(2.) Learned counsel for the petitioner submits that when the aforesaid directions were not complied with, the petitioner filed S.B. Civil Contempt Petition No. 618/2008 and during the course of said contempt petition, the respondents allowed the petitioner to join services on the post of Woman Health Worker w.e.f. 8/5/2008, pursuant to her appointment order dtd. 8/7/2000. At that point of time, respondents assured to extend the consequential benefits to the petitioner as well within a period of six weeks and therefore, the contempt petition was disposed of vide order dtd. 19/8/2011 with liberty to file fresh contempt petition, if new cause of action arises.

(3.) Learned counsel for the petitioner submits that the respondents did not adhere to their assurance and remained fail to grant the consequential benefits to petitioner, therefore against part of non-compliance of the judgment dtd. 28/4/2008, this contempt petition has been filed.