G.S.N. Tripathi, J. - (1.) In Civil Misc. Writ Petition No. 42505 of 1993, this Court had passed an order dated 10-12-1993 that the petitioner Smt. Sheela Kumari, who had been working on ed hoe basis since 22-11-1911, on the leave vacancy of Smt. Ram Rati shall be allowed to continue on ad hoc basis till the dependant of Smt. Ram Rati is appointed or appointed or some ether regularly selected candidate joins the duties.
(2.) The petitioner states that a copy of this Court's order wee served upon the respondents. But the respondent instead of complying with the order, has clearly violated it.
(3.) As against it, a counter-affidavit filed on behalf of the respondent is that no such notice was received. In feet, the order of this Court has been compiled with in the sense that the appointment of Smt. Malti Devi as an heir of Smt. Ram Rati Devi, wee made on 7-2-1994 and she has working as such.;