ERA GANESAN Vs. K JAYARAMAN

JUDGEMENT

(1.) THIS contempt petition is brought forth by the petitioner, seeking punishment to the respondent for the alleged disobedience of the order passed by this court in W.A.No.533 of 2001, dated 29.03.2007.

(2.) THE affidavit filed in support of the petition is perused. THE court heard the learned counsel on either side.

(3.) AFTER hearing the learned counsel on either side, the court is of the considered opinion that this contempt petition requires an order of dismissal. It is not in controversy that both the writ appeals were dismissed, confirming the order of the learned single Judge, granting payment of full salary for the period from 20.6.1980 to 26.11.1990. It is not in controversy that the amounts have been calculated and after deducting the subsistence allowance, the entire balance has been paid.