- (1.) List has been revised. Learned Counsel for the petitioner / applicant is not present. Learned Standing Counsel for the opposite party is present.
(2.) The present contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971. It is, interalia, prayed that the opposite parties be punished for having committed contempt of this Court by disobeying the order dated 10.6.1994 passed by this Court in Civil Misc. Writ Petition No. 12061 of 1993.
(3.) It is, interalia, stated in the contempt petition that one post of Assistant Clerk was vacant in Shivaji Intermediate College, Sahson, Allahabad; and that the Committee of Management after completing the formalities of appointment appointed the petitioner/applicant on the post of Assistant Clerk and the petitioner/applicant joined his services on 27.7.1991 and since then he was regularly working as Assistant Clerk in the said College.;