T. THIRUNAVUKKARASU Vs. R. VASANTHA

JUDGEMENT

(1.) This Contempt Petition has been filed for the alleged disobedience of the order dtd. 9/12/2022 passed by this Court in W.P. No.19273 of 2022.

(2.) In the said order, this Court directed the third respondent in the said writ petition (Arulmigu Vanabadrakali Amman Thirukovil) to pass final orders in respect of the disciplinary proceedings initiated against the petitioner within a period of eight weeks from the date of receipt of the copy of the said order.

(3.) According to the petitioner, the order dtd. 9/12/2022 passed in W.P. No.19273 of 2022 has not been obeyed.