K.I.POULOSE Vs. RAJESH KUMAR SINGH

JUDGEMENT

(1.) This contempt petition is filed by the petitioner complaining that the directives contained in the judgment dated 4.6.2019 in W.P.(C) No.334 of 2015 is not complied with. The observations, findings and the directions of the judgment contained in paragraph 7 to 9, which reads thus:

(2.) Apparently on the basis of the directions issued by this Court, Annexure 6 order dated 3.12.2019 was passed by the State Government taking into account various aspects and the agreement and supplementary agreements executed. The material portion of the Government Order contained in paragraph 7 to 9 reads thus:

(3.) Considering all these aspects, Government is not in a position to reconsider the request of the petitioner.On a reading of the Government Order, I am satisfied that the direction issued by this Court was complied with. It is true, while disposing of the writ petition, certain observations were made by this Court. But however, from the directions contained in the judgment, it is clear that directions were given by this Court to take a decision independent of any observations made in the judgment.