D PRISEKUTTY Vs. S A THOMAS

JUDGEMENT

(1.) BY the judgment dated 5th July, 2006, this Court directed the respondents to reinstate the petitioner in service with all service benefits. It is reported that the petitioner has been reinstated in service and with regard to the service benefits, the Department is taking the stand that the suspension shall be treated as leave and for that effect a show cause notice is also issued to the petitioner to file his objection for the above proposal. In the above circumstances, if the petitioner is aggrieved by allowing the service benefits, it is left to him to file objection in that regard.With the above observation, this Contempt of Court Case stands closed.