K MADALAIMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) We have heard Mr.K.Ramamoorthy, learned senior advocate for the petitioners and Mr.Soli J.Sorabjee and Mr.Altaf Ahmad, learned senior advocates for the respondents.

(2.) The above Contempt Petition was filed by Mr.K.Madalaimuthu and Mr.A.Arumuga Nainar against Mr.M.Devaraj, IAS and Mr.M.Muthusamy, IAS to initiate contempt proceedings against them for having deliberately, wilfully disobeyed and disrespected the Judgment and Order dt.04.07.2006 passed by this Court in CA No.2791-2793/2002 and punish the respondent-contemnors for the said violation, disobedience and disrespect to the said Order of this Court. A further prayer was also made to set aside the Orders passed by the contemnors dated 25.07.2006 by which the junior of the petitioners had been promoted to the cadre of Additional Inspector General of Registration and order dated 10.08.2006 of the first contemnor by which the said junior had been posted as Additional Registrar of Chits in the cadre of Additional Inspector of Registration in the existing vacancies.

(3.) The third prayer is to direct the contemnors to re-determine the seniority in terms of the Judgment 04.07.2006 passed by this Court in C.A.No.2791-2793/2002 and to promote the petitioners to the cadre of Additional Inspector General of Registration in the Tamil Nadu Registration Service.