R.MANIKANDAN Vs. PRADEEP YADAV

JUDGEMENT

(1.) The Non compliance of the order dated 22.07.2015 in W.P.No.21944 of 2015 is the subject matter of the instant contempt petition. This Court by an order directed the respondent to consider the representation dated 10.10.2013 for regularisation of the petitioner within a period of twelve weeks from the date of receipt of a copy of this order.

(2.) The order was passed in July 2015. But the instant contempt petition has been filed on 29.01.2019.

(3.) The Hon'ble Supreme Court in Pallav Sheth v. Custodian reported in 2001 7SCC 549 has stated the provisions as follows;