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Judgment
S. Ravindra Bhat, J.—In this contempt proceedings under Sections 11 and 12 of Contempt of Court Act 1971 read with Article 215 of Constitution of India, the Petitioner''s complains willful and deliberate violation of the Court''s order dated 1st March, 2005 and 19th April, 2004
By a common order I have dismissed the petitions namely WP(C) 3506/05 and WP(C) 6630/05, filed by the contempt petitioners in these proceedings. They had ought for the relief for continuation and regularization in the posts held by them, in the Respondent school. In view of the law laid down by the Supreme Court as followed by this Court it has been held that such reliefs admissible in the facts of this case. Complaints in these proceedings is that in spite of orders directing status quo as far as the Petitioner''s terms of employment are concerned, the Respondents breached the direction and have not assigned them duties in the school.
After hearing learned Counsel for the parties and considering the materials on record, I am of the view that no case for initiation of contempt proceedings has been made out.
The petition is accordingly dismissed. The notice is of contempt Therefore stands discharged. No costs.