Sou. Sunita Omkar Madekar vs Dr. Vandana Krishnan, Secretary, ...
2021 Latest Caselaw 103 Bom

 6.CP141.19.odt                                    1

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH : NAGPUR.

                      CONTEMPT PETITION NO.141/2019 IN
                        WRIT PETITION NO.7961/2017 (D)

                           Sau. Sunita Omkar Madekar
                                         Vs.
  Dr.Vandana Krishnan, Secretary, Deptt. Of School Education, State of Maharashtra
                                    and others.
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 Office Notes, Office Memoranda of                             Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order

               Shri B.G.Kulkarni, Advocate for petitioner.
               Ms. T.H.Udeshi, Assistant Government Pleader for respondents.


                   CORAM :-        A.S.CHANDURKAR AND N.B.SURYAWANSHI, JJ.

DATED :- JANUARY 04, 2021.

It is seen that in the judgment dated 18.12.2017 the respondents were directed to examine the entitlement of the petitioner with regard to up-gradation as full time 'Librarian'. As per paragraph 6 of the judgment in Writ Petition No.7911/2017 with connected writ petitions, this exercise was to be completed within a period of three months from the receipt of order by the Education Officer. Despite lapse of more than three years, nothing has been done in the matter.

Time is being sought on behalf of the respondents to report compliance. We grant time of one week to the respondents to enable the affidavit on behalf of the respondent no.3 to be placed on record. If the affidavit is not filed by that time, the respondent no.3 shall remain present in the Court on that date.

Stand over to 11.01.2021.

                                  JUDGE                                    JUDGE

 Andurkar..