Sevti Devi Memorial Senior Secondary Vidya Mandir vs Sanjay Goel

SIDDHARTH MRIDUL, J (ORAL)

The present contempt petition under Sections 11 and 12 of the Contempt of Courts Act, 1971 prays as follows:-

“a) Initiate the contempt of court proceedings against the contemnor/respondent for willful and deliberate disobedience and non-compliance of

order dated 04.05.2018 passed by this Hon’ble High Court in Writ Petition (C) No.3803 of 2018 in case titled as Sevti Devi Memorial Senior

Secondary Vidya Mandir Versus Directorate of Education.

b) Direct the contemnor/respondent to forthwith comply with the order dated 04.05.2018 passed by this Hon’ble Court in Writ Petition (C)

No.3803 of 2018 in case titled as Sevti Devi Memorial Senior Secondary Education versus Directorate of Education and grant necessary permission to

the petitioner school for a period of five years to run the science stream at 10+2 level at petitioner school.â€​

In compliance with the directions issued by this Court, vide order dated 04.05.2018, the Directorate of Education, vide its communication dated

07.09.2018, has required the petitioner to produce a documentary proof in relation to the salary and other benefits, including bonus, LTC and leave

encashment, disbursed by them to their staff, in terms of the provisions of Section 10(1) of Delhi School Education Act and Rules, 1973.

Mr. A.K. Pandey, learned counsel appearing on behalf of the petitioner states that, in compliance thereto, they have furnished requisite information

to the Directorate of Education today.

In view of the foregoing, Mr. Ramesh Singh, learned Standing Counsel appearing on behalf of Government of National Capital Territory of Delhi

states that, further action, in accordance with law, shall be taken within two weeks from today, under intimation to the petitioner.

Directed accordingly.

No further directions are called for in the present petition.

With the above directions, the petition is disposed of accordingly.