M MUTHUSWAMY Vs. P KANDASAMY

JUDGEMENT

(1.) THIS contempt petition is filed by the petitioner to punish the respondents for violating the interim order passed by this Court in M.P.No.2 of 2007 in W.P.No.15798 of 2007 dated 27.4.2007.

(2.) THE writ petition was filed by the petitioner and four others. According to the petitioner, he was appointed as Lecturer in Micro-Biology Department in Pachaiyappa's College by order dated 10.7.1996 and in spite of serving for over 17 years, his services were not regularised. On 19.3.2012, petitioner's service was discontinued due to closure of the course. It is alleged in the affidavit that the said order is passed wilfully disobeying the interim order passed by this Court on 27.4.2007.

(3.) THE learned counsel appearing for the respondents on the other hand submitted that there is no wilful disobedience and order of this Court is fully complied with for about five years and the respondents have no intention to disobey the order of this Court and only due to financial viability, the management is unable to continue the course due to want of students for UG and PG courses in Micro-Biology subject and hence a bona fide decision was taken.