SMT.USHA R.B Vs. GOPAKUMAR.V

JUDGEMENT

(1.) The petitioner has filed this contempt of court case alleging non-compliance of the directions contained in Annexure-A judgment of this Court dated 06.06.2018 in W.P.(C) No.8788 of 2018, whereby that writ petition was disposed of by setting aside Ext.P6 communication of the respondent herein dated 13.02.2018 and it was ordered that the Principal of the College shall re-submit the proposal for grant of concurrence to the appointment of the petitioner as Assistant Professor (Malayalam) in S.N. College by Ext.P1 order of appointment dated 21.01.2016 of the Manager of the said College, within two weeks from the date of receipt of a certified copy of that judgment. It was also ordered that on the proposal being re-submitted, the 6th respondent shall re-consider the same and pass appropriate orders on the request made for grant of concurrence to the appointment of the petitioner as Assistant Professor (Malayalam) as per the workload assessed in the adalat. It was further ordered that necessary orders in this regard shall be passed, as expeditiously as possible, at any rate within a period of one month from the date of re-submission of the proposal by the 2nd respondent Principal.

(2.) On 01.10.2018 when this contempt case came up for consideration the learned Government Pleader on instructions submitted that in terms of the directions contained in Annexure-A judgment of this Court dated 06.06.2018, the respondent has already issued an order dated 26.09.2018. The learned Senior Government Pleader has also submitted that a copy of the said order shall be placed on record along with a memo and the matter was posted on 05.10.2018.

(3.) On 05.10.2018, when this contempt case was taken up for consideration, the learned counsel for the petitioner submitted that the petitioner has already received the first month's salary pursuant to the order passed by the respondent in terms of the direction contained in Annexure-A judgement. The learned Government Pleader has also submitted that, once the Principal of the College submits the arrears bill, salary arrears shall also be disbursed to the petitioner. After recording the said submission, the matter was posted after two weeks.