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Judgment
Alok Singh, J.—I have gone through the record.
The brief facts of the present case are that Petitioner was transferred from the post of District Education Officer, Narnaul, to Principal, D.I.E.T., Mohindergarh on 03.04.1995. Petitioner filed a Civil Writ Petition No. 5477 of 1995 in this Court challenging the transfer order dated 03.04.1995. Vide order dated 18.04.1995, this Court had stayed the transfer order of the Petitioner.
The allegation of the Petitioner is that despite the stay order, Petitioner was relieved in absentia by the Respondents. Thereafter, on 27.04.1995, Petitioner was suspended by Respondent No. 2 and again Petitioner filed Civil Writ Petition No. 6907 of 1995 challenging her suspension order and vide order dated 11.05.1995, this Court had stayed the operation of suspension order.
Allegation of the Petitioner is that despite the stay order by this Court, Respondents withdrawn the power of Drawing and Disbursing from the Petitioner.
Respondent No. 2 filed a detailed reply and specifically averred that order dated 18.04.1995 passed in CWP No. 5477 of 1995 and stay order dated 11.5.1995 and 31.05.1996 passed in CWP No. 6907 of 1995 were fully complied with by the Respondents and after withdrawal of suspension order of the Petitioner by the Respondents, Petitioner continued till the date of retirement as District Education Officer, Narnaul.
No affidavit to counter the contentions raised in the reply was filed by the Petitioner. Contents of reply stand unrebutted, therefore, in the opinion of this Court, no case u/s 12 of the Contempt of Courts Act is made out.
Present petition is dismissed.