C K JESSY, RETIRED HEAD MISTRESS Vs. K K SHYAMALA; USHA KURIAN, DEPUTY DIRECTOR; VISALAKSHI, DISTRICT EDUCATIONAL OFFICER AND THANKAM PAUL

JUDGEMENT

(1.) The Petitioner herein was the Petitioner in O.P. No.1730/2001, which was disposed of by Annexure I judgment. The Contempt Case is filed alleging non-compliance of the directions therein. This Court had directed the Deputy Director of Education to pass a fresh order within two months of the date of receipt of the judgment and to disburse due benefits to the Petitioner within a period of one month from the date of passing of the order.

(2.) Notice was ordered and the matter was heard on different occasions. By order dated 6.8.2010, this Court directed the Deputy Director to report compliance of the order passed by him on or before 12.8.2010, failing which the Officer was directed to be personally present before this Court. Annexure A7 reply was earlier given by the Deputy Director to the Petitioner that all necessary instructions have been given to the District Educational Officer for disbursement of the benefits.

(3.) Respondents 2 and 4 were personally present before this Court on 12.8.2010 and after hearing the learned Government Pleader who appeared for the Officers, this Court passed an order on 12.8.2010 posting the matter to 20.8.2010, after recording the assurance by the 4th Respondent-DEO that the pay revision benefits and the benefit towards Grade Promotions will be disbursed within 10 days.