S.P. Mehrotra, J. - (1.) The present Contempt Petition has been filed by the petitioner-applicant, inter-alia, prayrng that the opposite party be punished for having committed contempt of this Court by willfully disobeying the judgment and order dated 2nd July, 2002 passed by this Court in Civil Misc. Writ Petition No. 47839 of 2000.
(2.) From a perusal of the averments made in the Contempt Petition and its accompanying Affidavit including enclosures thereto, it appears that the ad-hoc promotion of the petitioner-applicant on the post of Lecturer in the Institution in question was approved by the District Inspector of Schools. Ghazipur by the order dated 14th May, 1997. Copy of the said order dated 14th May, 1997 has been filed as Annexure 1 to the Affidavit accompanying the Contempt Petition.
(3.) It further appears that that by the order dated 10th October, 2000, the District Inspector of Schools. Ghazipur cancelled the approval in respect of the ad-hoc promotion of the petitioner-applicant by the said order dated 14th May. 1997.;