ANILKUMAR Vs. N R SUBRAMANYAM

JUDGEMENT

(1.) THIS contempt case arises from the verdict passed by a Division Bench of this Court dated 13th September, 2010 in W.A.No.907 of 2010.

(2.) THE case of the petitioner is that, inspite of the specific direction given by the Court in Annexure A1 judgment to consider his claim for appointment, with compassion, in any of the posts available in the company, the same has not been properly acted upon and the respondent has passed Annexure A3 order declining any relief to the petitioner which is stated as contumacious and hence liable to be proceeded with, invoking the relevant provisions of the Contempt of Courts Act.