Anil Kumar, J. - (1.) HEARD Sri Vijeyandra Mishra, learned counsel for applicant, Sri Prashant Chandra, Senior Advocate assisted by Sri Sunil Sharma and Sri Asit Kumar Chaturvedi learned counsel on behalf of O.P. No. 9 and perused the record.
(2.) AFTER hearing the learned counsel for parties, the admitted facts which came to light that for redressal of his grievances applicant approached this Court by filling Writ Petition No. 11540 (MB) of 2008. On 29.01.2009, in the said matter, an interim protection has been given, relevant portion is quoted as under: - "In view of the" fact that the State Government itself has taken a decision to constitute a committee to look into the aforesaid grievance coupled with the fact that the students who have already taken admissions and are continuing with their studies, they cannot be stopped and restrained from pursuing their courses and that imparting higher education to the students need be a prior obligation of the State, we, therefore, provide as an interim measure that the students who have already been given admissions under the aforesaid Government Orders or so to say the students who are continuing with their studies with the said benefit in terms of the pre -modified Government Orders, they shall be allowed to continue with their studies without asking them to make payment of any fee. So far the students who have been admitted after 29.5.08 and 31.5.08 are concerned, they shall also be allowed to continue with their studies, in view of the fact that the State Government itself has taken a decision to constitute a committee to look into the aforesaid grievance, till such committee give its recommendation and a decision on the same is taken or till further orders of the Court whichever is earlier, without asking any further fee." As per version of the applicant, the said order has not been complied with, so the present contempt petition has been filed.
(3.) ON 11.08.2009, notices were issued to the respondent.;