Facts
The sixteen applicants filed a Contempt Petition (CP No. 955/2024) alleging non-compliance with the directions previously issued by the Tribunal in Original Application (OA) No. 1410/2024
Source reference: p. 1The respondents included the Chief Secretary of the Government of NCT of Delhi and the Director of Education
Source reference: p. 3During the proceedings on April 16, 2026, the respondents filed a compliance affidavit
Source reference: p. 4, para. 1The counsel for the applicants submitted that the applicants were satisfied with the compliance stated in the said affidavit
Source reference: p. 4, para. 1Issues
1. Whether the respondents had complied with the Tribunal's directions in OA No. 1410/2024, thereby rendering the contempt proceedings unnecessary
Source reference: p. 4, para. 1-2Law Applied
The Tribunal applied the principles governing the exercise of contempt jurisdiction, specifically focusing on the purging of contempt through substantial compliance
Source reference: no citationThe core principle applied is that once a compliance affidavit is filed and the petitioner expresses satisfaction with the steps taken by the respondents, the purpose of the contempt petition is served, and the notices issued to the alleged contemnors may be discharged
Source reference: p. 4, para. 2Reasoning
The Tribunal's reasoning was based entirely on the admission of the applicants’ counsel regarding the filing of the compliance affidavit
Source reference: p. 4, para. 1Because the applicants explicitly stated their satisfaction with the actions taken by the respondents, the Tribunal found no grounds to continue the proceedings under the Contempt of Courts framework
Source reference: p. 4, para. 1-2The court connected the fact of the filed affidavit to the legal resolution of the grievance, determining that the respondents had fulfilled their obligations as per the underlying order in OA No. 1410/2024
Source reference: p. 4, para. 2To ensure the protection of the applicants' rights, the Tribunal included a caveat allowing them to re-approach the court if any specific grievances remained unresolved
Source reference: p. 4, para. 2Holding
The Tribunal held that the Contempt Petition stood closed as the directions had been complied with to the satisfaction of the applicants
The notices issued to the respondents were discharged
Source reference: p. 4, para. 2The Tribunal granted the applicants liberty to approach the bench again should any grievance still subsist
Source reference: p. 4, para. 2No order as to costs was passed
Source reference: p. 4, para. 3Original Court PDF
Pooja JhavsShri Dharmendra & ORS DEPARTMENT OF EDUCATION
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