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Judgment
This misc. application has been filed by the applicant for modification of the order dated 6.12.18 passed by a Coordinate Bench in D.B.Civil Misc. Application No.160/16, whereby the prayer of the applicant for revival of the contempt petition already disposed of, was rejected, however, she was given liberty to avail the remedy before the Rajasthan Non-Government Educational Tribunal regarding payment of salary.
The directions issued by this Court read as under:-
"In view of the judgment referred to above and in the light of the facts of these cases, we do not find any reason to entertain the misc application to revive the contempt petitions once it was disposed of after hearing the misc applications pursuant to the liberty given in the first contempt petition. The contempt petition cannot be revived every time alleging that compliance has not been made for the period subsequent to the judgment of the court. The applicants have remedy before the Rajasthan Non-government Educational Tribunal thus while dismissing the misc applications, liberty is given to take appropriate remedy to seek the benefits as admissible."
Learned counsel appearing for the applicant submits that the Non-Government Educational Institution wherein the applicant was working has been taken over by the State Government and therefore, now the applicant cannot approach the NonGovernment Educational Tribunal in respect of non-payment of salary, thus, the order may be modified giving the applicant liberty to avail appropriate remedy available under the law.
Keeping in view the submissions made by counsel for the applicant as aforesaid, in our considered opinion, the prayer for modification made, appears to be justified.
Accordingly, the directions issued by this Court are modified to the extent that the applicant shall be at liberty to avail the appropriate remedy available under the law in respect of her grievance as indicated above.
The application stands disposed of.