Surya Kant, J.@mdashThe petitioner filed CWP No. 9903 of 2003 which was disposed of on 8.9.2003 with a direction that arrears of salary and other dues shall be paid to her within two weeks after the funds are received from the State Government. It may be mentioned here that the petitioner is working as a teacher in government aided school.
2. Alleging non-compliance of this order, this contempt petition has been filed.
3. In response to the show cause notice, respondent No. 1 as well as the then President of the Managing Committee of the school have filed their respective affidavits.
4. It is not disputed by Learned Counsel for the petitioner that salary and other dues of the petitioner upto October 2005 have already been paid to the petitioner. He, however, contends that the salary for the subsequent period has not been released.
5. After hearing Learned Counsel for the parties, and having regard to the fact that the directions issued by this Court have since been complied with but at the same time the petitioner cannot be compelled to initiate litigation one after the other merely to get her monthly salary, this contempt petition is disposed of with a direction to:- (i) the Director General of Education, Haryana; and (ii) the President of the Managing Committee of Vaish High School Mandi Bagadurgarh, Jhajjar to ensure that the arrears of salary, if any, payable to the petitioner after October 2005 are released within a period of two months from today and thereafter an endeavour is made to pay monthly salary to her regularly.
6. Disposed of.
7. Rule discharged.
