CHITRA KUMARI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard the parties and perused the show-cause.

(2.) This proceeding for contempt has been initiated for the alleged violation of order, dated 18.6.2001 (See 2001 (3) JCR 550) whereby this Court directed the District Education Establishment Committee, Deoghar for immediately posting of the petitioner.

(3.) The admitted facts are that in June 2000 petitioner was transferred from Sarwan to Rohini. Pursuant to that order petitioner submitted her joining but the same was not accepted on the ground that there was no vacancy. The copy of the letter of Principal, Government Girls' School, Rohini has been filed, which has been annexed as Annexure 4 to the application, the letter is dated 10.8.2001. On earlier occasion also petitioner was transferred but she was not allowed to join at the transferred place of posting on the ground of non-availability of vacancy. In the show-cause it is stated that petitioner's joining in the aforementioned Girls' School, Rohini has been accepted on 3.10.2001. Petitioner has also been paid entire arrears of salary. In my opinion the order of this Court has been complied with although belatedly, there is no reason to proceed any further in the matter. However, the facts remain that petitioner has been unnecessarily harassed and dragged to this Court because of in-ac-tion on the part of the opposite-parties. This Court, therefore, impose cost of 1,500.00 that shall be paid by the opposite-parties. Since the petitioner has already joined in the school at Rohini she will continue there.