USHA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Before the learned counsel for the petitioner argues out the case, in detail, it is fairly submitted by the learned counsel for the opposite parties that as per the direction given by this Court vide order dated 22nd January, 2009 in W.P.(S) No. 5829 of 2008, a decision has already been taken by the District Programme Officer-cum-District Superintendent of Education, Chatra dated 28th April, 2009, which is at Annexure-A to the show cause, filed by the opposite parties, a detailed speaking order has been passed.

(2.) In view of the aforesaid submissions and looking to the order at Annexure-A to the show cause, filed by the opposite parties, passed by the District Programme Officer-cum-District Superintendent of Education, Chatra, dated 28th of April, 2009, the order passed by this Court dated 22nd January, 2009 in W.P.(S.) No. 5829 of 2008 has already been complied with. It cannot be said that there is willful disobedience of the order passed by the Court.

(3.) Accordingly, this contempt petition is dismissed. However, liberty is reserved with the petitioner to challenge the order passed by the District Programme Officer-cum-District Superintendent of Education, Chatra dated 28th of April, 2009, in accordance with law, before appropriate Forum or Court.