R MAHESWARI Vs. P SENTHILKUMAR

JUDGEMENT

(1.) THIS contempt application is filed under sections 10 and 12 of the Contempt of Courts Act, 1971 (Act No. 70 of 1971) praying to punish the respondents for disobeying the order dated 21. 04. 2009 passed by this Court in Writ Appeal No. 1199 of 2008.

(2.) THE petitioner herein filed writ petition No. 13966 of 2006 seeking for issuance of writ of mandamus forbearing the respondents from interfering with the functioning of the petitioner in the regular post of Building Inspector, as per the orders passed by the second respondent in Na. Ka. No. 1017/2006/c1 dated 22. 03. 2006 with all attendant and service benefits including the salary except by due process of law. That writ petition was heard along with six other writ petitions and the learned single Judge non suited the petitioner for the relief sought for. However, on appeal, the Division Bench of this Court passed the following order :

(3.) PURSUANT to the order, the petitioner's services have been regularised, along with the other writ appellants, by the second respondent, i. e. , the Commissioner of Nagercoil Municipality, by his proceedings in Na. Ka. No. 1017/2006/c1 dated 13. 07. 2009 and 27. 07. 2009 as Typist, Junior Assistants, Work Inspector and Revenue Assistant as per the seniority list maintained for NMRs. The petitioner, not satisfied with such regularisation, filed a contempt petition on the ground that she is entitled to be regularised as Building Inspector.