C.SITHER RAJA DAVID SAMUEL Vs. JEYAKUMAR

JUDGEMENT

(1.) This is a petition seeking initiation of contempt proceedings against the Respondent for violation of the order, dtd. 1/10/2024 passed by this Court in W.P.(MD)No.24002 of 2022.

(2.) Heard Mr.R.Saravanan, learned counsel for the Petitioner and Mr.F.Deepak, learned Special Government Pleader for the Respondents.

(3.) Mr.R.Saravanan, learned counsel for the petitioner, submits that the petitioner was appointed as a Part Time Vocational Teacher on 20/9/1996 and was regularized in service with effect from 10/6/2002 by an order dtd. 22/5/2007. The petitioner's grievance is that, since he was fully qualified on the date of his appointment i.e., on 20/9/1996, he ought to have been regularized from 20/9/1996 or 5/10/1996, in light of G.O.Ms.No.834 dtd. 23/9/1994 and G.O.Ms.No.69 dtd. 20/3/2007. However, the respondents failed to regularize the petitioner's service. Having no alternative, the petitioner filed several representations, with the last one submitted on 23/7/2022. Since no action was taken by the Respondents to consider the representation, the Petitioner filed a Writ Petition in W.P.(MD)No.24002 of 2022. The learned Single Judge of this Court disposed of the aforementioned writ petition vide order dtd. 1/10/2024. For better appreciation, the relevant portion of the order dtd. 1/10/2024 in W.P.(MD) No. 24002 of 2022, is reproduced below: