R DHANALAKSHMY Vs. DIVISIONAL RAILWAY MANAGER

JUDGEMENT

(1.) The challenge in this appeal is against the orders passed by the learned single Judge in W.P.(C)No.24183/06 dated 29.11.2006.

(2.) This court, while entertaining the writ petition by its order dated 21.12.2006, had directed the appellant to deposit a sum of Rs.4,96,000/- as demanded by the respondents under protest within a month's time from the date of the order.

(3.) The matter was posted before the court once again on 13.2.2007. A submission was made by the learned standing counsel for the Railways that the appellant has not complied with the orders and directions issued by this court on 21.12.2006. Taking note of this submission made by the standing counsel, this court was pleased to observe that if the appellant has not complied with the orders and directions issued by this court, the Railways are at liberty to take appropriate steps.