K.P. Bhandari, J. - (1.) Sub Divisional Magistrate has given the report. In view of the present state of affair, the Administrator will continue to manage the affairs of the School. After one year he will again submit report and will explain at that time what is the shape of the management. The Administrator will be fully competent to exercise all the powers of the Managing Committee, financial as well as powers over the staff. He will also have the power over the staff of the school for taking disciplinary action. The teachers will be entitled to make representation for the release of arrears of pay and allowances to the Administrator who will look into the matter and will ensure the payment of the same. It is hoped that the Government will make arrangement for the payment of the arrears expeditiously preferably within one year. This amount will be placed at the disposal of the Administrator for disbursement.
(2.) The Administrator will be entitled to Rs. 1,0000 p.m. as honorarium. No further action is called for the contempt matter. Notice is discharged. File be consigned to the record room.
(3.) Registry to forward a copy of this order to the S.D.M. Thanesar for compliance. Orders accordingly.;