D RAMAMURTHY Vs. R SEKAR

JUDGEMENT

(1.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondents for committing contempt of Court by willfully disobeying the order passed by this Court, on 25.6.2002, in Writ Petition No.3126 of 2001.

(2.) IT is stated that the petitioners had filed the writ petition before this Court in W.P.No.3126 of 2001, for payment of wages as Electrician/Electrical Assistant and not as sweeper, as per the market rates notified by the District Collector for daily rated employees and for arrears of wages from the date of their appointment.

(3.) THIS Court had passed an order, dated 25.6.2002, in W.P.No.3126 of 2001, which is as follows: