SUDHA P. Vs. ANITHA T.BALAN

JUDGEMENT

(1.) The petitioner has filed this Contempt Case, under Sec. 12 of the Contempt of Courts Act, 1971, alleging wilfull disobedience of Annexure A1 judgment of this Court dtd. 10/8/2018 in W.P. (C). No. 19899 of 2018. This Contempt Case filed on 29/1/2020 is not numbered by the Registry, pointing out certain defects under the provisions contained in Sec. 20 of the said Act, which provides that no Court shall initiate any proceedings of contempt either on its own motion or otherwise after the expiry of a period of one year from the date on which the contempt is alleged to have been committed.

(2.) Heard the petitioner, who appeared in person, on the defect noted by the Registry.

(3.) The petitioner, who secured an award dtd. 6/3/2018 (Ext.P1) from the Co-operative Arbitration Court (Northern), Kozhikode in ARC No. 106 of 2011, had approached this Court in W.P. (C). No. 19899 of 2018, invoking the writ jurisdiction under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to implement Ext.P1 award dtd. 6/3/2018 and an order dtd. 9/4/2018 (Ext.P2) of the 1 respondent Joint Registrar, and to reinstate her in service in the post of Peon with immediate effect from the date of receipt of a copy of the order and disburse salary and other emoluments, within a stipulated time as may be directed by this Court. The petitioner has also sought for a declaration that she is entitled to get implemented Ext.P1 award and Ext.P2 order and reinstatement in service as Peon under the 2 respondent with effect from the date of receipt of a copy of Ext.P1 award and for disbursement of salary and other emoluments.