MEMBER SECRETAR PACHAIYAPPAS TRUST BOARD Vs. S DJODILATCHOUMY

JUDGEMENT

(1.) The facts of the case in brief, are as follows:

(2.) With the above background, the first respondent filed a writ petition before this Court in W.P.No.31528 of 2016 challenging the order passed by the first appellant dated 06.07.2016. The first respondent also filed a contempt petition in Cont.P.No.2507 of 2015 praying for punishing the appellants herein for the willful disobedience of the order dated 06.08.2015 passed by this Court in W.P.No.24016 of 2015. This Court, partly allowed the writ petition by quashing the order passed by the second respondent in Rc.No.A1/2553/2013 dated 06.07.2016 and by directing the first appellant to release the eligible salary and allowances payable to the first respondent with effect from 29.06.2015, subject to any payment already made during the pendency of Contempt Petition No.2507 of 2015 and the said exercise was directed to be carried out within a period of twelve weeks.

(3.) Challenging the order passed in the writ petition, the present appeal has been filed.