P JAYAPRAKASH Vs. MERVIN ALEXANDER

JUDGEMENT

(1.) Alleging that the respondents have wilfully and deliberately disobeyed the directions and orders passed by this court in W.P.(C)No.20792/06 dated 6th November, 2006, the petitioner is before us in this petition filed under Sections 11 and 12 of the Contempt of Courts Act read with Article 215 of the Constitution of India inter alia requesting us to initiate appropriate contempt proceedings against the respondents.

(2.) The respondents are served with copies of the contempt petition and they have entered appearance through learned counsel.

(3.) The respondents have filed a counter affidavit before this court. In that, they have stated on oath that they have complied with the orders and directions issued by this court, by disposing of the application filed by the petitioner for permission to retire from service voluntarily.