SUNISH GEORGE Vs. SATHYAVATHY

JUDGEMENT

(1.) This Contempt of Court Case has been filed alleging that the directions contained in the judgment of this Court dated 16.3.2017 in W.P(C) No.3581/2016 have not been complied with by the respondent herein. In the judgment in question, I had directed the competent among the respondents therein to reconsider the claim of the petitioner adverting to certain observations and the directions contained in an earlier judgment of this Court in W.P(C) No.3256/2012 dated 27.5.2015 which was marked as Ext.P10 in the writ petition and which is appended to this case as Annexure A2. I had directed the concerned authority to complete this exercise within a period of three months.

(2.) The allegation of the petitioner in this Contempt of Court Case is that even though certain specific observations are contained in my judgment, which the respondent is obligated to follow, she has, however, issued a fresh order dated 5.7.2017 marked as Annexure A3 herein, without averting to them and rejecting the claims of the petitioner again in a rather mechanical manner. The petitioner has thus filed this Contempt of Court Case alleging that the Annexure A3 order which has now been issued by the respondent, exhibits and demonstrates gross contempt for the authority of this Court.

(3.) I heard the learned counsel Sri.E.S.M Kabeer and the learned Special Government Pleader Sri.Santhosh Peter appearing on behalf of the respondent.