M VALLIAMMAL Vs. M KALIAMOORTHY

JUDGEMENT

(1.) MR.N.Vishagamurthy, the Learned Government Advocate informs this Court that the order dated 04.02.2010 passed by this Court in W.P.No.35672 of 2003 has been implemented and that a Counter to that effect has also been filed by the 2nd Respondent.

(2.) PER contra, the Learned Counsel for the Petitioner has made an endorsement that 'Contempt Application may be closed without prejudice to claim arrears of salary'.

(3.) ACCORDING to the Learned Government Advocate, the Petitioner has been issued with a cheque of Rs.9,000/- dated 06.02.2012 towards her arrears of salary and also that by providing employment to her as Temporary Sweeper in Panchayat, in the absence of existence of a Community Hall, the order dated 04.02.2010 passed in W.P.No.35672 of 2003 has been complied with.