SUNIL AMBWANI, J. - (1.) THIS contempt petition has been filed by petitioner informing this Court that order dated 5 -2 -1998 passed in Writ Petition No. 20178 of 1989 quashing the impugned order dated 19 -9 -1989 and directing that the petitioner shall be regularised as teacher of Classes VI, VII and VIII with all consequential benefits.
(2.) IT is alleged in the contempt petition that petitioner is a Teacher in Intermediate College known as U.P. State Cement Corporation Inter College, managed and run by State Cement Corporation Ltd., Dala Cement Factory, Dala, District Sonbhadra. He has been working and taking the Classes VI to X in the college for several years but was being treated as Teacher, belonging to Basic sections of the college and was not absorbed in C.T. Grade which was converted into L.T. Grade from 1989. A writ petition was filed by him which was allowed with the aforesaid directions. Petitioner served a copy of order along with representations dated 26 -3 -1999 and 20 -8 -1999 but no action was taken. He is still being paid the salary permissible to basic section inspite of service of order upon the respondents which amounts to wilful contempt of the order passed by this Court.
(3.) NOTICES were issued on 23 -11 -2000 directing the petitioner to delete the name of Sri J.P. Rai, Joint Director of Education, Mirzapur Region, Mirzapur, who according to the Court was unnecessarily impleaded as a party in the matter. Notices were issued on 6 -8 -2002 directing Sri Kalp Nath Rai, District Inspector of Schools, Sonbhadra to be present on 16 -8 -2002 to explain his position and for framing of charges.;