M P KALAIMANI Vs. R RATHINAKUMAR SPECIAL OFFICER

JUDGEMENT

(1.) HEARD, Mr.S.Venkataraman the learned counsel appearing on behalf of the petitioner and, Mr.S.Gopinathan the learned Additional Government Pleader appearing on behalf of the respondents.

(2.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondents for wilful and deliberate disobedience of the orders of this Court, dated 19.11.2003, made in W.P.No.30884 of 2003.

(3.) AT the stage of hearing of the contempt petition, a letter, dated 16.04.2008, written by the Special Officer of the Bangaram Primary Agricultural Co-op. Bank Ltd., has been placed before this Court stating that the petitioner could be paid 50% of the basic pay, amounting to Rs.1,14,584, in 48 equated monthly installments. It was also submitted by the learned counsel appearing on behalf of the respondents that the first installment would be paid to the petitioner from the month of June, 2008.