D.ROSELIN JOYCE Vs. P.PARVATHY

JUDGEMENT

(1.) Alleging that the order dtd. 14/6/2016 passed in W.A.Nos.1425 to 1434 of 2015 has not been complied with, the present contempt petitions have been filed.

(2.) When the matter is taken up for hearing, learned Special Government Pleader appearing for the respondent submits that the order of this Court has been complied with and he has also produced copies of the proceedings issued by the respondent in Proc.Nos.E4/0510/2017(1), E4/0510/2017(2), E4/0510/2017(3), E4/0510/2017(4), E4/0510/2017(5), E4/0510/2017(6), E4/0510/2017(7), E4/0510/2017(8), E4/0510/2017(9) and E4/0510/2017(10) dtd. 1/2/2019. The following paragraphs in the above proceedings are apposite:

(3.) The Casual Labourer Tmt.J.Lakshmi, W/o.Jumbukesavan is now regularised and ordered to be absorbed in the existing vacancy ceases she is liable to be absorbed in the vacancies that may arise in future in other Region. The Casual Labourer Tmt.J.Lakshmi, W/o.Jumbukesavan absorbed in the existing vacancy cannot be termed as regular one and her posts will lapse and cease as and when the above individual retire on superannuation or on resignation or in the event of death.