S MADHAVAN Vs. RANJANA KUMAR CHAIRMAN

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 of this Court, dated 12.3.2002, made in W.P.No.16187 of 1998.

(2.) IT is submitted by the petitioner that he had filed a writ petition before this Court in W.P.No.16187 of 1998, for quashing the order, dated 24.6.1997, relating to his suspension and for the payment of full monetary benefits for the period during which he was under suspension.

(3.) AT the time of the hearing of the contempt petition, it was submitted by the learned counsel appearing for the respondents that even before the present contempt petition had been filed before this Court, a Writ Appeal in W.A.No.3696 of 2002, had been filed before the First Bench of this Court and an order of interim stay had been granted, on 9.12.2002, in W.A.M.P.No.6180 of 2002 in W.A.No.3696 of 2002. Thereafter, the said Writ Appeal had been allowed by the First Bench of this Court, on 24.3.2005, by setting aside the order, dated 12.3.2002 made in W.P.No.16187 of 1998.