MANJU RANI CHAUHAN, J. - (1.) Heard Shri V. K. Singh, learned Senior Counsel assisted by Shri Kunal Ravi Singh for the contemnor-appellant and Shri Ajitabh Choubey for the respondent.
(2.) This Contempt Appeal has been filed, under Section 19 of the Contempt of Courts Act, 1971, against the order dated 18.04.2019 passed by the learned Single Judge in Contempt Application (Civil) No. 5738 of 2012 by which the appellant has been found guilty of wilful disobedience of the Writ Court's order dated 22.11.2011 passed in Writ A No. 47407 of 2008 and has been awarded sentence of fifteen days simple imprisonment with fine of Rs.2,000/-.
(3.) A brief narration of the factual matrix of the case would be apposite. Writ A No. 47407 of 2008 was filed by Sharad Kumar Singh and others, including the respondent (Deeptiman Banarjee), for a direction upon the State-respondents to promote the petitioners on the post of Headmaster w.e.f. 15.09.2008 i.e. from the date their juniors were promoted. After exchange of the affidavits, the writ petition was allowed and a direction was issued vide order dated 22.11.2011 to the opposite parties to give notional promotion to the petitioners w.e.f. 19.05.2008 i.e. from the date their juniors were promoted, within a period of four months from the date of production of certified copy of the order before them.;