Sanjay Misra, J. - (1.) HEARD Sri Arvind Srivastava, learned Counsel for the applicant and Sri K.R. Singh, learned Standing Counsel for the opposite party.
(2.) COUNTER and rejoinder affidavits have been exchanged. The contempt is alleged of the judgment dated 24.08.2009 passed in Civil Misc. Writ Petition No. 68269 of 2006 (Dharmendra Kumar Sharma and Ors. v. State of Uttar Pradesh and Anr.) alongwith Civil Misc. Writ Petition No. 36497 of 2006 (Sunil Kumar Sharma and Anr. v. State of U.P. and Anr.). This contempt petition has been brought by the Petitioners of both the above referred writ petitions. Learned Counsel for the applicant has submitted that after the order dated 24.08.2009 had been passed issuing directions to the District Inspector of Schools, Mirzapur, to consider the case of the Petitioners for granting financial approval afresh the order dated 22.03.2010 had been passed granting financial approval. Under such order the District Inspector of Schools approved the appointment of the Petitioners as Class -IV employee in Sri Gandhi Vidyalaya Inter College, Kachwa, District Mirzapur.
(3.) IT appears from the record that the order dated 22.03.2010 passed by the District Inspector of Schools was challenged by one Sri R.K. Chaubey in Writ Petition No. 41029 of 2010 wherein an interim order dated 26.07.2010 was passed directing that the applicant herein, who were Respondents No. 7 to 12 in that writ petition shall be continued to be paid their salary but the source of salary would be personal assets of the District Inspector of Schools and not to be the public exchequer.;