G MOHANDAS Vs. K A ASHOKAN

JUDGEMENT

(1.) The above appeal has been filed under Section 19 of the Contempt of Courts Act, 1971. Objection about the maintainability of the appeal and defect had been noticed by the office. But, by order dated 3-3-2005, this Court had directed that the appeal to be assigned a number and it is to be posted for hearing.

(2.) Mr. Asok M. Cherian had taken notice on behalf of the respondent, who is the petitioner in the contempt application. Pointing out that there was violation of the orders passed by this Court dated 6-8-2003 in W.P.(C). No. 21467 of 2003, the petitioner in the writ petition had filed C.C.C. No. l712 of 2004. The background of the case is as following.

(3.) In the writ petition, the learned single Judge, by order dated 6-8-2003', had directed that "If the Corporation does not propose to make appointment to temporary vacancies in accordance with the rules, they have to call candidates from Employment Exchange." It was further directed that the above will be the rule for appointment to casual, contract or daily wages employment.