VISHAKHA BODHI v. MANDEEP KAUR AND ANR

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Dismissed as withdrawn.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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