DAISY PHILIP @ JESSY JOSEPH Vs. RAZIA KONTHALAM

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Government Pleader.

(2.) This contempt application has been filed alleging non- compliance of the interimorder dated 27/02/2015 and 30/03/2015 in O.P (KAT) No.30/2015. On 27/02/2015, an interim order was passed for provisionally considering the petitioner's candidature from the open market, though not sponsored by the employment exchange. Subsequently, on 30/03/2015, another interim order was passed that if the petitioner was found fit following the consideration, let her be appointed provisionally.

(3.) The learned counsel for the petitioner refers to Annexure IV order dated 18/04/2015, where an order has been issued taking into consideration the interim order dated 27/02/2015 and 30/03/2015 passed in the writ petition. From the order passed by the authorities, we do not see any deliberate disobedience of the interim order. The writ petition being still pending, it is open for the petitioner to take appropriate pleadings in the pending writ petition. We are of the view that the present contempt application deserves to be rejected and hence the same is closed.