S ARCOKIASAMY Vs. P AMUDHA, IAS

JUDGEMENT

(1.) The matter is listed under the caption "For Being Mentioned" at the instance of the petitioner/party-in-person and it is brought to the knowledge of this Court that the main writ petition itself came to be disposed of on 14.02.2017 and as such, direction for tagging of the writ petition along with the contempt petition does not arise and accordingly, clarified.

(2.) The petitioner, alleging non-compliance of the order dated 08.06.2017 made in WMP.No.8349/2017 in WP.No.5150/2014 by the respondents, came forward to file the present contempt petition.

(3.) WP.No.5150/2014 filed by the petitioner and 18 others, came to be dismissed on 14.02.2017 and thereafter, the petitioner came forward to file WMP.No.8349/2017 praying for modification of the said final order with regard to paragraph No.15, in respect of Reserved Category in stead of "future vacancies". This Court, taking into consideration, the facts and circumstances, especially the representation of the petitioner submitted in that regard, directed the 2nd respondent to consider the said representation and pass orders on merits and in accordance within a period of four weeks from the date of receipt of a copy of that order and communicate the decision taken, to the petitioner and alleging violation of the said order, came forward to file the present contempt petition.