BIJU ABRAHAM Vs. LT.GEN.PRADEEP CHANDRAN NAIR

JUDGEMENT

(1.) The present contempt petition has been filed for alleged non-compliance and willful disobedience of the judgment dtd. 16/9/2022 passed in W. P(C) No. 22732/2022. Judgment dtd. 16/9/2022 is extracted hereunder: -

(2.) The learned counsel for the petitioner in this contempt petition submits that this court, in the judgment dtd. 16/9/2022, directed the 2nd respondent/contemnor to take the decision on Ext.P4 representation of the petitioner after taking note of the judgments produced by the petitioner.

(3.) However, the 2nd respondent, without considering the judgments produced along with the writ petition, has decided the representation of the petitioner vide the order dtd. 31/1/2024 and therefore, the 2nd respondent/contemnor has willfully disobeyed the judgment and direction passed by this Court in W.P (C) No. 22732/2022 dtd. 16/9/2022.