103
Vishakha Bodhi
Dr. Mandeep Kaur, Principal, Khalsa College of Education, Amritsar and
another
CORAM:-
Present:-
NIDHI GUPTA J. (Oral)
against the respondent(s) for not complying the order dated 12.7.2021 (Annexure
P-1) passed by the Educational Tribunal, Punjab, SAS Nagar (Mohali) in petition
No.151/2020
termination order passed by the respondents was set aside and the petitioner was
allowed for entitlement of all back wages and continuity of service.
grant any relief, learned counsel for the petitioner prays for withdrawal of the
present contempt petition.
August 21, 202
Vijay Asija
Whether speaking/reasoned Yes / No
Whether Reportable Yes / No
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.1009 of 2023 (O & M)
Date of decision :-
Vishakha Bodhi
Versus
Dr. Mandeep Kaur, Principal, Khalsa College of Education, Amritsar and
- HON'BLE MS. JUSTICE NIDHI GUPTA
Ms. R.K. Grewal, Advocate
for the petitioner.
Mr. Ashish Kaushik, Advocate for the respondents.
GUPTA J. (Oral)
Prayer in this petition is for initiation of contempt proceedings
against the respondent(s) for not complying the order dated 12.7.2021 (Annexure
1) passed by the Educational Tribunal, Punjab, SAS Nagar (Mohali) in petition
No.151/2020, titled as ‘Vishakha Bodhi vs. State of Punjab and others’ whereby
termination order passed by the respondents was set aside and the petitioner was
allowed for entitlement of all back wages and continuity of service.
After arguing for some time, when th
grant any relief, learned counsel for the petitioner prays for withdrawal of the
present contempt petition.
Permitted to do so.
Dismissed as withdrawn.
Rule stands discharged.
Pending application(s), if any, shall stand
, 2025
Whether speaking/reasoned Yes / No
Whether Reportable Yes / No
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
1009 of 2023 (O & M)
-21.08.2025
…..Petitioner
Dr. Mandeep Kaur, Principal, Khalsa College of Education, Amritsar and
…..Respondents
HON'BLE MS. JUSTICE NIDHI GUPTA
Mr. Ashish Kaushik, Advocate for the respondents.
Prayer in this petition is for initiation of contempt proceedings
against the respondent(s) for not complying the order dated 12.7.2021 (Annexure
1) passed by the Educational Tribunal, Punjab, SAS Nagar (Mohali) in petition
, titled as ‘Vishakha Bodhi vs. State of Punjab and others’ whereby
termination order passed by the respondents was set aside and the petitioner was
allowed for entitlement of all back wages and continuity of service.
After arguing for some time, when this Court was not inclined to
grant any relief, learned counsel for the petitioner prays for withdrawal of the
Pending application(s), if any, shall stand disposed of.
( NIDHI GUPTA )
JUDGE
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