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Judgment
This Contempt Petition is filed alleging disobedience of Annexures A1 and A2 orders of this Court in A.S.No.143 of 1994. By Annexure-A1
order dated 10.8.2016, this Court had directed that appointment, if any, made in the school shall not be approved, pending disposal of the appeal.
By Annexure-A2 order dated 7.7.2017, this Court clarified that though the appeal itself was disposed of in the meanwhile by judgment dated
29.11.2016, Annexure-A1 order as regards appointment and approval thereof will continue till a Manager is selected in the school itself. It is these
orders which are allegedly disobeyed.
From the pleadings of the respondents, we find that the additional third respondent made the objectionable appointments on 1.6.2017 which
was before Annexure-A2 order was passed by this Court on 7.7.2017. These appointments, were approved by the Government without being
aware of Annexure-A2 order. Therefore, in their affidavit now filed before this Court they say that they have cancelled the approval of these two
appointments. In such circumstances, this Contempt Petition is closed recording that the official respondents have by Annexure-R1(a) order
cancelled the approval of appointments made by the first respondent on 5.1.2018.