M D KOMALAM Vs. KOMALAN

JUDGEMENT

(1.) Sri. Gopalakrishna Kurup, the learned standing counsel appearing for the Cochin Devaswom Board submits that by order passed yesterday, the Special Devaswom Commissioner has ordered reinstatement of the petitioner in service without prejudice to the continuance of the disciplinary action initiated against her. He submitted that posting orders will be issued separately at the earliest. A copy of the order dated 30.11.2009 was also made available to me. I have gone through the same. In my opinion, in view of the fact that the respondent has complied with the order, though belatedly, no further orders are called for in this contempt case except to direct the respondent to issue a posting order expeditiously and in any event within two weeks from today.