K VIKRAMAN Vs. M S JAYA

JUDGEMENT

(1.) The petitioner, who was the 5th writ petitioner, complains of non compliance with the directions in the judgment as far as the petitioner is concerned. It is submitted that there was a direction in the judgment to promote the 5th respondent as Lower Division Clerk from 1.3.2013 and to grant the benefits of the said promotion.

(2.) The learned Government Pleader, on instructions, submits that the benefit of the promotion had been granted to the petitioner with effect from 1.3.2013 and all arrears of pay on account of the said promotion has been disbursed. The case of the petitioner in the contempt of court case is that the benefits of a subsequent promotion given to the petitioner to the post of Upper Division Clerk have not been disbursed.