D JEYAPRAKASH Vs. V PANDIAN

JUDGEMENT

(1.) THIS contempt petition is filed by the petitioner to punish the respondent for the alleged disobedience of the order passed by this Court in W.P.No.2302 of 2007 dated 04.04.2007.

(2.) THE writ petition filed by the petitioner was heard along with two other writ petitions and were disposed of by a common order dated 04.04.2007. In paragraph 7, it was ordered as follows:-

(3.) SUBSEQUENTLY, the Government Order in G.O.Ms.No.41 Transport Department, dated 13.07.2006. referred to by this Court came to be challenged by the persons waiting in the Employment Exchange questioning the right of re- employment. In this case, the petitioner also claimed right only in terms of the said Government Order. The said GO sought to be enforced by persons who are similarly placed were heard in a batch of writ petitions and were dismissed by an order dated 24.04.2007. The said judgment is subsequently reported in 2007 (2) L.L.N. 535 [Kumaran and others v. State of Tamil Nadu (Represented by its Secretary, Transport Department), Chennai and others. This Court while upholding the right of re-employment, in paragraphs 37 and 38 observed as follows:-