RESHMI TILAK Vs. A.PHILIPOSE

JUDGEMENT

(1.) NON compliance of the direction given by this Court as per Annexure -I judgment dated 13.06.2013 in W.P. (C) No.20259/06, is the subject matter of consideration in this Contempt Case.

(2.) THE version of the respondent is that there is absolutely no basis in the allegation levelled against the respondent, so far as the matter was considered by the competent authority pursuant to the direction given by this Court and a detailed order has been passed, a copy of which has been produced as Annexure R1(a) as referred to in the affidavit dated 28.03.2014, filed by the said respondent. As per the said order, increment has been ordered to be given to the petitioner and the due amount has been disbursed to him; who has received the same, as borne by Annexure R1(b) receipt dated 07.03.2014 (Cheque No. 563596 for the amount of Rs.53,651/ -).

(3.) THE learned counsel for the petitioner submits that the steps pursued by the respondent are not in conformity with the direction, so far as the specific direction was to grant increment from 2000 onwards, whereas the respondent has passed the order R1(a), reckoning the service only from 01.07.2000 granting the first increment due with effect from 01.07.2001, which is not the correct course.