G. BADHMANABAN Vs. R. SELVARAJ

JUDGEMENT

(1.) THIS contempt petition is filed for non -compliance of the order of this Court made in W.P.No. 10421 of 2011 dated 22.6.2011, by which the respondents were directed to regularise the services of the petitioners as Sweepers in the second respondent Town Panchayat from the date of completion of three years of contingent services in terms of G.O.Ms.No. 199, Municipal Administration and Water Supply (MC3) Department, dated 12.8.1997 and G.O.Ms.No. 84, Municipal Administration and Water Supply Department, dated 21.5.1998 with all monetary benefits.

(2.) WHEN the contempt petition came up for hearing on 30.10.2014, this Court passed the following order:

(3.) THE learned Senior Counsel for the respondents ultimately submitted that three days time may be granted to comply with the order of this Court. Hence, the matter is posted on 03.11.2014 at Chambers at 2.00 p.m. "For Reporting Compliance ". It is made clear that if any payment is made by implementing the order, the same will be subject to Appeal/Special Leave Petition to be filed before the Hon'ble Supreme Court."