ARUN BHANSALI,J. - (1.) This contempt petition under the Contempt of Courts Act, 1971 has been filed by the petitioner in relation to order dated 15.03.2018 passed by this Court in S.B.C.W.P. No. 3334/2017.
(2.) While deciding the writ petition the following directions were issued:- "In view of the above discussion, the writ petition filed by the petitioner is partly allowed. The order dated 10.03.2017 (Annexure-5) accepting the resignation of the petitioner from the post of PGT CS by the respondents is quashed and set aside. The petitioner shall stand reinstated on the post of PGT CS forthwith. The petitioner would be entitled to all other consequential benefits, which should be granted to him within a period of six weeks from the date of this judgment."
(3.) In the contempt petition filed on 22.03.2018 it was alleged that the directions issued by this Court, regarding reinstatement and other consequential benefits, have been complied with by the respondents.;