Mahesh Chandra Tripathi,J. - (1.) Heard Shri Arvind Srivastava, learned counsel for the applicant.
(2.) The applicant is before this Court for a direction to initiate contempt proceeding against the respondents for disobedience of the judgement and order dated 24.9.2010 passed in Special Appeal No.426 of 2009 (Pramod Kumar Singh and another vs. District Inspector of Schools and another) connected with Special Appeal No.828 of 2010 (Pramod Kumar Singh and another vs. District Inspector of Schools and another).
(3.) Shri Arvind Srivastava, learned counsel for the applicant states that the applicant was appointed as Peon in the institution in question on 20.12.1986 and he is the senior most Class-IV employee. Inspite of the Division Bench judgement and order dated 24.9.2010, Sri Mithai Lal Yadav is being paid salary continuously as Head Clerk by the management of the institution in collusion with the present District Inspector of Schools and Accounts Officer concerned. Sri Mithai Lal Yadav is not entitled for salary on the post of Clerk and his appointment is illegal. The post of Clerk is being occupied by Sri Mithai Lal Yadav, who is junior to the applicant.;