- (1.) THIS application has been filed by the petitioner for initiation of a proceeding for contempt against the opposite parties for deliberate disobedience of the Order dated 20th August, 2008, passed by Jharkhand Education Tribunal in Case No. 37/2008 (JET).
(2.) AS it appears that the petitioner approached the Jharkharid Education Tribunal, Ranchi for quashing the Order contained in Memo No. 42/08 dated 11.2.2008 of the Managing Committee of St. Margaret Girl's High School, Church Road, Ranchi awarding certain punishment to her. The Tribunal, by its order dated 20.8.2008, contained in Annexure -5 to this writ petition, quashed the aforesaid impugned order dated 11.2.2008, passed by the Managing Committee, St. Margaret Girl's High School, Church Road, Ranchi and directed the opposite parties to reappoint the petitioner on her original post
(3.) THE petitioner, thereafter, filed an Execution Case No. 13/2008" before the aforesaid Tribunal 1or execution and implementation of order dated 20.8.2008 but as it appears from Annexure -1 i.e. the order dated 11.7.2009, that the petitioner, withdrew the said Execution Case with a liberty to file Conpent Application before this Court and, thereafter, filed this application for initiating a proceeing for contempt of court against the Managing Committee of the School for not implementing the order passed by the Education Tribunal.;