RAJENDRA Vs. DILEESH SASI

JUDGEMENT

(1.) Learned counsels from both side present. Heard both side in the matter.

(2.) The contention of the petitioner was that his representations dtd. 22/3/2017, 23/2/2018 and 25/6/2018 were not considered by the respondents. It was the contention of the petitioner in his Writ Petition No.204842/2018 (S-RES) that though he was operating as a Pump Operator with the second respondent - Gram Panchayat, his salary has remained unpaid to him for the years 2014-15, 2015-16 and 2016-17. After hearing both side, the learned Single Judge of this Court in the said writ petition vide his order dtd. 10/9/2020, while observing that the respondents should consider the subject representations of the petitioner within a period of four weeks in accordance with law and to inform him the result of such consideration within next two weeks, disposed of the said writ petition. Contending that the said direction given to the respondents in W.P.No.204842/2018 dtd. 10/9/2020 was not complied, the petitioner has preferred this contempt petition.

(3.) Learned counsel for the petitioner in his argument submitted that though an amount of Rs.467.00 was attempted to be tendered to him by making a submission and representation in that regard has been recorded in the order sheet dtd. 11/7/2022, this Court did not accept the said representation and observed that it is not a due compliance of the direction given in the writ petition, as such, it was for the respondents to consider his representations.