K. KOLAPPA PILLAI Vs. KAKARLA USHA, I. A. S. , SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT, SECRETARIAT, CHENNAI -8

JUDGEMENT

(1.) Contempt Petition filed alleging that the direction of this Court, dtd. 28/3/2022 passed in REV.APLC(MD)No.60 of 2021 in W.A(MD)No.1658 of 2018, dtd. 28/3/2022, not complied with,is taken up for consideration today.

(2.) The learned Additional Government Pleader appearing for the Contemnors/Respondents submitted that in the Review Application, the Division Bench of this Court in its order, dtd. 28/3/2022, has directed the respondents to consider the representation of the Appellant and dispose of the same by a reasoned order, within a period of two weeks from the date of receipt of such representation, in connection with payment of pension.

(3.) Accordingly, the Contempt Petitioner has given his representation on 6/4/2022. Since it was not disposed of within the time stipulated by this Court, the Contempt Petition is filed. During the pendency of the Contempt Petition, the first respondent/first Contemnor had passed an order, dtd. 7/2/2023, wherein, the recommendation of the Department not been favourably considered by the Government and the request for granting pension was rejected, assigning reasons.