P. RAJAN Vs. POONGOTHAI

JUDGEMENT

(1.) This Petition coming on for Orders upon perusing the Petition and the Affidavit filed in support thereof and upon hearing the arguments of Mr. S. Sarvagan Prabhu, Advocate for the Petitioner, the Court made the following Order:

(2.) This Court, vide the aforesaid Order, had allowed the Writ Petition by setting aside the impugned Order and remitted the matter to the 2nd Respondent to take note of the observations made in the order culled out from the original Service Register, verify the relevant proceedings and fix the proper Grade Pay to the Petitioner and complete the process within a period of eight weeks from the date of receipt of a copy of the Order.

(3.) Alleging willful disobedience and non-compliance of the aforesaid Order, the Petition has been presented before the Registry, which has been returned to the Petitioner with the following Query: