N PALANI Vs. THIRU A P MUTHUSWAMI

JUDGEMENT

(1.) By interim order dated March 11, 1999, directions were given to work out a scheme to absorb the respondents in C.A. No. 810 of 1998. Pursuant to the said order, the Government framed the scheme and placed the same before the Court. Thereafter, having looked into the scheme framed by the Government, by an order made on September 28, 1999, this Court disposed of the matter finally and gave certain directions. It is now stated that the manner in which the scheme is being implemented is not in conformity with the directions issued by this Court and, therefore, the present contempt petitions have been filed. These petitions are really in the nature of seeeking implementation of the order made by this Court rather than to punish any of the respondents.

(2.) In order dated September 28, 1999 disposing of C.A. No. 810/98, this Court stated that there were three conditions in the matter of absorption of the retrenched employees who were working in the Census Department and they were as follows :

(3.) The Government has now stated the manner they have worked out the orders made by this Court earlier. The following modification, inter alia, was carried out in G.O. Ms. No. 144, PandAR dated 11-8-1999.