- (1.) THE challenge in the present writ petition is to an order passed by the Central Administrative Tribunal on 22.1.2013 whereby the Contempt Petition No.33 of 2008 was dismissed for the reason that there is no violation of the directions given in OA No.287 -CH of 2006 filed by the petitioner and decided on 23.8.2007.
(2.) IT has been noticed that the petitioner was declared unfit for the post as she does not possess the requisite qualifications as also being overage as per the relevant Recruitment Rules. Still, the petitioner was called for interview on 8.10.2012 and was placed at Sr. No.6 and one Mrs. Bindia at Sr. No.1 against one post meant for General Category. It was, thus, held that the directions contained in the order dated 23.8.2007 have been complied with in true letter and spirit.
(3.) THE operative part of the directions in the Original Application filed by the petitioner reads as under: "We notice that though these vocational courses are being run for a number of years, yet the respondent UT Administration has not framed any Recruitment Rules. They are, therefore, directed to frame and notify Recruitment Rules for these courses within a period 6 months and fill the post in accordance with the rules. In the meantime, the applicant in this OA shall be continued in the post she is holding. Once Recruitment Rules are notified and selection process is started, the applicant in this OA will also be considered for the post even if it requires giving her relaxation in age, as permissible under the rules. They should also identify the posts of Vocational Lecturers which have continued to exist for more than 8 - 10 years and consider the possibility of filling the same on regular basis." It may be stated that the petitioner is a diploma holder and working as part -time Lecturer in Dress Designing. The petitioner had challenged the selection and appointment of respondent No.5 as Lecturer on contract basis and prayed for quashing the same in the original application, in which the above order was passed. The writ petition filed by respondent No.5 against the said order was dismissed on October 01, 2007. It is thereafter the petitioner filed the contempt petition which has been now disposed of vide order impugned in the writ petition.;