M SANTHI Vs. PRADEED YADAV

JUDGEMENT

(1.) The present Contempt Petition is moved against the order dated 31.08.2009 passed in W.P.No.7450 of 2007.

(2.) This Court passed an order on 31.08.2009 and extracted paragraph 9 of the order:

(3.) This Court has not actually considered the merits raised in the writ petition. It is categorically spelt out that the writ petition is dismissed. However, while dismissing the writ petition, the Court made it clear that the dismissal of the writ petition will not come in the way of writ petitioner for making any representation to the Government and the representation shall be considered by the respondents. Even there is no time limit was prescribed for consideration of the representation if any submitted by the writ petitioner. However, in respect of the merits raised in the writ petition, the same was dismissed by the Court. Such being the factum of the case, the writ petitioner has moved the present Contempt Petition on the ground that he made a representation and the same is not disposed of.