S.P. Mehrotra, J. - (1.) The present Contempt Petition has been filed under Section 12 of the Contempt of Courts Act, 1971. It is, inter-alia, prayed that the Opposite Party be punished for having commilled contempt of this Court by allegedly wilfully disobeying the order dated 10-11-1992 passed in Civil Misc. Writ Petition No. 4263 of 1991, Committee of Management, Janta Inter College, Kaptanganj, Deoria and Anr. v. State of U.P. and Anr.
(2.) It is, inter-alia, alleged in the Affidavit accompanying the Contempt Petition that Janta Inter College, Kaptanganj, Deoria was a recognized and aided Intermediate College ; and that the petitioners-applicants filed a Writ Petition, being the aforementioned Civil Misc. Writ Petition No. 4263 of 1991, inter-alia, praying for the reliefs quoted in paragraph 21 of the Affidavit accompanying the Contempt Petition. The said reliefs sought in the said Writ Petition are as under: "i) to issue a writ of certiorari, order or direction in the nature of certiorari, quashing the Government order dated 15-12-1990 (Annexure-22) so far the attached Primary Section of Janta Inter College, Kaptanganj, Deoria is concerned; ii) to issue a writ of mandamus, order or direction in the nature of mandamus, commanding the opposite parties to pay the salaries of the teachers of the attached Primary Section since October 1989 and continue to pay the same and treat the attached Primary Section under the U.P. Act No. XXIV of 1971. iii) to issue any other suitable writ, order or direction in the nature of writ, which this Hon'ble Court may deem fit and proper in the circumstances of the case to which the petitioners are entitled under Law."
(3.) It is, inter-alia, further alleged in the Affidavit accompanying the Contempt Petition that the said Civil Misc. Writ Petition No. 4263 of 1991 was disposed of by this Court by the order dated 10-11-1992, and the Opposite Party was directed to place the Primary Section of the said Janta Inter College, Kaptanganj, Deoria under the Payment of Salaries Act within the period mentioned in the said order dated 10-11-1992. Copy of the said order dated 10-11-1992 has been filed as Annexure 1 to the Affidavit accompanying the Contempt Petition.;