Smt. Anjana Gautam vs Smt. Nidhi Pandey The Kendriya ...
2024 Latest Caselaw 3798 MP

Madhya Pradesh High Court

Smt. Anjana Gautam vs Smt. Nidhi Pandey The Kendriya ... on 8 February, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                 CHIEF JUSTICE
                                                       &
                                      HON'BLE SHRI JUSTICE VISHAL MISHRA
                                            ON THE 8 th OF FEBRUARY, 2024
                                     CONTEMPT PETITION CIVIL No. 6161 of 2023

                          BETWEEN:-
                          SMT. ANJANA GAUTAM W/O SHRI RAM NARAYAN
                          DUBEY, AGED ABOUT 54 YEARS, OCCUPATION:
                          WORKING AS PRIMARY TEACHER R/O ITI ROAD
                          INFRONT OF NEW GALLAMANDI HOSHANGABAD
                          (MADHYA PRADESH)

                                                                                    .....PETITIONER
                          (BY SHRI AARADHY SHRIVASTAVA - ADVOCATE)

                          AND
                          1.    SMT. NIDHI PANDEY THE KENDRIYA VIDYALAYA
                                SANGATHAN HQ THROUGH ITS CHAIRMAN AN
                                AUTONOMOUS BODY UNDER MINISTRY OF
                                EDUCATION GOVERNMENT OF INDIA 18
                                INSTITUTIONAL AREA SHAHEED JEET SINGH
                                MARG NEW DELHI (DELHI)

                          2.    DR. SAROJ DABAS ASSISTANT COMMISSIONER
                                KENDRIYA    VIDHYALAYA      SANGATHAN 18,
                                INSTITUTIONAL AREA SHAHEED JEET SINGH
                                MARG NEW DELHI 110016 (DELHI)

                          3.    SHRI      SOUMIT         SHRIVASTAVA    DEPUTY
                                C O M M I S S I O N E R KENDRIYA    VIDHYALAYA
                                S A N G A T H A N REGIONAL       OFFICE   NEAR
                                MAIDAMIL HOSHANGABAD ROAD BHOPAL
                                (MADHYA PRADESH)

                                                                                 .....RESPONDENTS
                          (BY SHRI MANISH KUMAR VERMA - ADVOCATE FOR RESPONDENTS)

                                This petition coming on for admission this day, Hon'ble Shri Justice
Signature Not Verified
Signed by: SHALINI
LANDGE
Signing time: 2/12/2024
11:02:53 AM
                                                               2
                          Ravi Malimath, Chief Justice passed the following:
                                                               ORDER

This petition is filed on the ground that the order dated 19.10.2023 passed in M.P.No.5274 of 2023 has been disobeyed.

2. The learned counsel for respondents have filed a reply. They have enclosed the copies of the orders of the Hon'ble Supreme Court dated 10.11.2023 and 08.01.2024 passed in SLP(C) No. 24825 of 2023.

3. It is submitted that the matter is pending adjudication before the Hon'ble Supreme Court and the submission has been made by both learned counsels herein that the matter is scheduled to be listed for tomorrow.

4. Under these circumstances, we do not find any reason to precipitate this

matter further. As the matter is seized by the Hon'ble Supreme Court, judicial discipline demands that we await for the judgment of the Hon'ble Supreme Court or any further orders to be passed.

5. In view of the same, we find no good reason to keep this contempt petition pending. The petition is disposed off. Liberty is reserved to the petitioner to file a fresh petition subsequent to orders of the Hon'ble Supreme Court.

6. Pending interlocutory application stands disposed off.

                                (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                  CHIEF JUSTICE                                             JUDGE
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