D.N. Patel, J. - (1.) LEARNED counsel for the petitioner submitted that there is willful disobedience of the order passed by this Court in earlier writ petition being W.P.(S) No. 4901 of 2010 dated 14th December, 2010. Learned counsel for the State submitted that no direction, at all, was given to any of the respondents in the writ petition and, hence, there is no question of compliance, whatsoever arises.
(2.) HAVING heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that the present petitioner had earlier preferred a writ petition being W.P.(S) No. 4901 of 2010, which was disposed of by this Court vide order dated 14th December, 2010. The said order reads as under: Learned counsel for the petitioners states that he wants to withdraw this writ petition since the Government has stated that they are taking steps to do the needful. Accordingly, this writ petition is dismissed as withdrawn. An intervention application has also been filed on behalf of the teachers who have been given promotion by the State Government. Since the writ petition has been dismissed as withdrawn, the intervention application is also being rejected. In view of the aforesaid order, it appears that the petition was dismissed as withdrawn and, hence, there was no direction to be complied with by the respondents. This contempt application is, therefore, dismissed.;