Dongaonkar S. R., J. - (1.) Heard Shri Anjan De, Advocate, for the petitioner, Shri Suresh Dhole, Advocate, for respondent Nos. 1 and 2 and Shri P.D. Kothari, A.G.P., for respondent Nos. 3 and 4.
(2.) The petitioner has filed this petition against the respondent for taking action under sections 10 and 12 of the Contempt of Courts Act and Article 215 of the Constitution of India. The reliefs claimed by the petitioner in this petition are thus- i. take action against the respondents 1 to 4 under the Contempt of Courts Act and punish the contemnors in accordance with the provisions of law; in W.P. No. 3254/07, Order dated 28/9/07 ii. direct the respondents to reinstate the petitioner immediately andpay all the back wages forthwith to the petitioner; iii. by an interim order direct the respondents to reinstate the petitioner and pay the back wages to the petitioner immediately during the pendency of the petition; iv. grant any other relief deemed fit
(3.) The petition arose out of the proceedings of appeal initiated by the petitioner in Appeal No. 43/03 before Presiding Officer, School Tribunal, Amravati. The petitioner was terminated by respondent Nos. 1 and 2 by the Order dated 23.6.2003 from the post of Assistant Teacher. She filed the appeal claiming reinstatement in service with back-wages, continuity in service and other benefits.;