R KIRUBAKARAN Vs. S A RAMAN

JUDGEMENT

(1.) The present Contempt Petition moved against the non implementation of the order of this Court dated 12.09.2011 passed in W.P.No.10000 of 2011.

(2.) The learned counsel appearing on behalf of the petitioner strenuously contended that despite repeated efforts have been taken by the writ petitioner to implement the order passed by this Court on 109.2011, the respondents had deaf ear and not implemented the order willfully and wantonly. To substantiate the contentions, the learned counsel for the petitioner has stated that this Court passed the final orders on 109.2011, directing the petitioner to furnish the details regarding to the properties owned by the 2nd respondent within four weeks from the date of passing of the order and the first respondent was directed to take appropriate action to recover the amount as per the G.O.Ms.No.408 of Labour and Employment dated 07.10.2008 within eight weeks thereafter.

(3.) Pursuant to the orders of this Court, the writ petitioner sent a notice to the respondent on 001.2012. Thereafter, another representation was submitted by the petitioner on 15.10.2012, and there was no response from the respondent. Thus, the petitioner was constrained to sent the contempt notice on 31.02015, and another contempt notice on 31.05.2017. In spite of several representations, the respondent had not implemented the orders of the Court. Thus, the petitioner is constrained to move the present Contempt Petition on 16.08.2017.