HILDA MERCY Vs. M KUTRALINGAM I A S

JUDGEMENT

(1.) THE present contempt application was taken out alleging violation of the orders of this Court, made in W.P.No.15320 of 2008 dated 23.09.2008.

(2.) IN and by the said order, I have directed the respondents 2 and 3 in the said writ petition to consider the grievance of the petitioner as put forth by her in her representation dated 28.04.2008 on merits and in accordance with law. Alleging that the said order was not complied with, the present contempt application was filed.