LAKSHANA COTTON SPINNING MILLS LTD Vs. TAHSILDAR

JUDGEMENT

(1.) THE above Contempt Petition came up today for punishing the writ petitioner Management for disobeying the judgment of this Court dated 11.4.2005 in W.A.No.4039 of 2004. This Court by an order dated 18.7.2005 directed to post the writ petitions also along with this Contempt Petition. Accordingly, both the writ petitions were came to be posted before this Court.

(2.) WE have heard the arguments of Mr.Vijay Narayan, learned Senior Counsel leading Mr.Parthiban, learned counsel appearing for the appellants, Mr.Raja Kalifullah, learned Government Pleader representing the respondents 1 and 2, Mr.C.K.Chandrasekar learned counsel appearing for M/s Row and Reddy for respondents 3 to 46 and Mr.AR.L.Sundaresan, learned Senior Counsel leading Ms.AL.Ganthimathi, learned counsel appearing for the respondents 47 to 49.

(3.) ON 11.4.2005, this Court passed an order in the Writ Appeal directing the writ petitioner Management to pay 1/3 of the amount ordered by the revenue authorities under the Payment of Subsistence Allowances Act within a period of six weeks from that date and the balance amount to be paid subject to the outcome of W.P.No.11447 of 2004. Even though the entire issue covers 44 workmen and the Management was bound to comply with the interim order passed by the Division Bench of this Court, as they failed to obey the orders, the above Contempt Petition being Cont. P.No.557 of 2005 has been filed by the workmen.