V P SAJITHADEVI Vs. MUHAMMED SAGIR

JUDGEMENT

(1.) ALONG with the application for dispensing the personal appearance filed as I.A.No.475/2012, the respondent has produced Annexure R1(a), an order dated 23.08.2012 purported to be passed in compliance with the directions in the judgment.

(2.) THE writ petition was filed by the petitioner for various reliefs and the same was disposed of by Annexure 1 judgment dated 20.10.2011. THErein the direction was to the 2nd respondent to include the name of the petitioner in Ext.P5 final seniority list in the appropriate place and thereafter her claim for appointment as H.S.S.T will be considered and appropriate orders were directed to be passed within a period of one month from the date of receipt of a copy of the judgment.

(3.) LEARNED counsel for the petitioner submits that the Departmental Promotion Committee will be delaying the matter which will prejudice the rights of the petitioner. As on today, there is no indication as regards the said aspect and if the petitioner is aggrieved by the delay in the matter, it is open to the petitioner to seek for appropriate orders by filing a separate writ petition for the same. In the light of the fact that the directions in the judgment have been complied with, further action in the Contempt Case is dropped and the same is closed.