V. THIYAGARAJAN Vs. M. SAI KUMAR

JUDGEMENT

(1.) THIS Court, by order dated 06.12.2013 in W.P.No.29553 of 2013, directed the respondents to consider the representation of the petitioner dated 03.10.2007 in the light of G.O.Ms.No.251, Public Works Department, dated 29.10.2009 and G.O.(D) No.229, Public Works Department, dated 11.07.2011, and to pass appropriate orders on merits and in accordance with law, within a period of six 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 13.06.2014, 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.