PRAVEEN S U Vs. USHA TITUS

JUDGEMENT

(1.) These Contempt Cases have been filed alleging that the respondents wilfully and deliberately disobeyed the interim order passed by this Court, produced as Annexure - A1. The petitioners contended that though they were paid salary for a few months in compliance with the interim order passed by this Court, payment was stopped from November 2009 onwards. It is alleged that stoppage of payment of salary would amount to contempt of Court.

(2.) The first respondent has filed an affidavit dated 25.9.2010 wherein it is stated as follows:

(3.) In view of the affidavit filed by the first respondent, I do not think it is necessary to proceed with the Contempt Cases. The learned counsel appearing for the petitioners submit that the petitioners have not actually received the amount payable to them as salary, though it is stated that Ext.R1(a) order was passed. The petitioners submitted that the Contempt Cases may be kept pending till the amounts are paid to them. In view of Annexure R1(a) order, I do not think it is necessary to keep the Contempt Cases pending. I accept the explanation offered in the affidavit filed by the first respondent. However, if Ext.R1(a) is not implemented, the petitioners would be entitled to file an application to revive the Contempt Cases. The Contempt Cases are disposed of as above.