- (1.) The petitioner is alleged to have been suspended on account of not complying with the interim orders passed by this court wherein the contempt petition was filed and after the contempt petition was filed, the concerned person was allowed to join by the direction of the higher officials.
(2.) Learned Additional Advocate General submits that adamant approach adopted by the petitioner has resulted in passing of the suspension order. It is expected from officials to obey directions of the court as well as of their superior authorities and unnecessary objections ought not to have been raised.
(3.) Per contra, learned counsel appearing for the petitioner submits that the petitioner's action was bona fide and she had made all efforts to comply with the order of the Hon'ble High Court and wrote a letter to Kajal Meena to come to the school but she did not come. Learned counsel submits that there was no occasion for the petitioner to never intend to disobey the directions of higher officials and it was on account of the concerned petitioner-Kajal Meena, who had filed contempt petition and her action that the order of the High Court was not complied with. The petitioner has already remained under suspension for four months and there is no occasion to continue the petitioner under suspension now.;