T. PERIYANNAN Vs. SABITHA

JUDGEMENT

(1.) THIS Court, by order dated 21.02.2014 in W.P.No.11996 of 2013, directed the respondents to consider the claim of the petitioners in the light of G.O.Ms.No.210, School Education (G1) Department, dated 14.08.2009 and G.O.Ms.No.190, School Education Department, dated 12.07.2010 and pass appropriate orders within a period of four weeks from the date of receipt of a copy of this order.

(2.) SINCE the order has not been complied within the specified time, the present Contempt Petition is filed.

(3.) WHEN the matter came up for hearing, the learned Special Government Pleader submitted that after considering the representation of the petitioner, the respondent has passed an order on 27.08.2014, rejecting his claim. Since the order has been passed on the representation filed by the petitioner, as directed by this Court, nothing survives for adjudication in this Petition. In view of the above, nothing survives in this Contempt Petition and the same is closed. However, liberty is given to the petitioner to challenge the same in the manner known to law. No costs.