R SHENBAGAVALLI Vs. MUMMURTHY PRESIDENT MUTHUKONDAPURAM PANCHAYAT MUTHUKONDAPURAM

JUDGEMENT

(1.) THE above contempt petition has been filed praying that this Court may be pleased to punish the respondent for wilfully disobeying the order passed by this Court, on 17.6.2004, in W.P.M.P.No.19240 of 2004 in W.P.No.16304 of 2004.

(2.) IT is stated by the petitioner that he is a B.Sc. graduate and he had joined the respondent panchayat as a clerk, on 24.1.1997. Based on the resolution passed by the panchayat, the petitioner's salary was initially fixed at Rs.200/- per month and subsequently, it was raised to Rs.820/- per month. The petitioner was paid the salary only upto the month of September, 2001. Thereafter, election had taken place for the post of President and after the new President had taken charge, the petitioner was prevented from attending his duty, even though no formal order of termination from service was passed. In such circumstances, the petitioner had filed a writ petition before this Court in W.P.No.16304 of 2004.

(3.) THE learned counsel appearing for the respondent has submitted that there has been some delay in implementing the direction of this Court due to the reason that the new panchayat president had taken charge and he did not have sufficient knowledge of the order passed by this Court. However, an appointment order, dated 11.2.2008, has been placed before this Court, which shows that the petitioner has been re-employed as a panchayat clerk in the respondent panchayat, subject to further orders from this Court.