Government Saraswati Kanya Higher Secondary School vs Deepak Khandekar

Rohit Arya, J.—This Contempt Petition is directed for non-compliance of order dated 23/8/2010 in Writ Petition No. 4546/2010, wherein this court disposed of the writ petition with the following directions:-

(5) This being so, writ petition is disposed of with a direction to the petitioner to make a representation to the District Education Officer, Bhind, with a certified copy of this order, who shall ensure that the facilities similar to those available to the students studying in government schools shall be made available to the students of petitioner institution in an expeditious manner.

Thereafter, petitioner school was taken over by the respondents/State Government, however, later on the said order was cancelled. Against the cancellation order, writ petition was filed, which was allowed and confirmed in the Writ Appeal by the Writ Appellate Court, however, against the aforesaid orders, an SLP has been preferred by the respondents/State Government, which is pending consideration, wherein following order has been passed by the Hon''ble Supreme Court:-

Delay condoned.

Leave granted.

Having heard learned counsel for the appellants as well as for the respondents, who are on caveat in SLP (c) No. 9577 of 2009, we direct that status-quo with regard to the functioning of the schools in question shall continue till further orders.

Learned senior counsel appearing on behalf of the respondents submits that the teachers are not being paid their salaries regularly. Learned counsel appearing on behalf of the appellants has assured the Court that arrears towards salaries, if any, shall be paid within four weeks and in future all the teachers shall be paid their dues on the due dates.

In compliance whereof respondents are regularly releasing grant for payment of regular salary to the teachers.

In view of the aforesaid, in the opinion of this court, as on date, unless the order of status quo passed by the Hon''ble Supreme Court is modified, varied or vacated, the interim arrangement as regards release of funds for payment of regular salary to the teachers is just and equitable. No further direction can be issued at this stage. Accordingly, Contempt Petition is dismissed. Rule nisi issued against respondents stands discharged.