M. AALIAPPAN Vs. VINOTH KHANNA

JUDGEMENT

(1.) THIS Contempt Petition has been filed for wilful disobedience of the order and direction in W.P. No. 21186 of 2010, dated 20.01.2015.

(2.) THE petitioner filed the said Writ Petition praying for issuance of a Writ of Mandamus, to direct the respondent/contemnor to include his name in the Statewide seniority list prepared as per G.O. Ms.No. 64, dated 06.03.1999 and G.O. Ms.No. 65, dated 08.03.1999 and to reinstate him with all back wages, continuity of service and other consequential benefits.

(3.) BEFORE the Labour Court, the Panchayat Union raised a defence stating that the petitioner was neither employed in a permanent capacity or in temporary capacity nor in any existing scheme of Social Forestry Project and the scheme itself has been terminated. The Labour Court by award dated 27.03.2000, directed reinstatement of the petitioner with continuity of service and backwages.