M.HARIHARAN Vs. GOPAKUMAR BALAKRISHNAN

JUDGEMENT

(1.) The writ petitioner M.Hariharan in W.P.No. 11267 of 2018 has filed the present Contempt Petition complaining willful disobedience of the Order of this Court dated 16.05.2018 passed in W.P.No. 11267 of 2018 and to take such further action against the respondents for such willful disobedience.

(2.) W.P.No. 11267 of 2018 had came up for consideration before this Court on 16.05.2018. The said Writ Petition had been filed in the nature of certiorarified mandamus calling for the records relating to the applicants selected for appointment of LPG Distributorship by the first respondent, namely, Chief Regional Manager, LPG Regional Office, Kochi, Hindustan Petroleum Corporation Ltd., and also against the second respondent Kanagaraj with a relief to set aside the appointment of the second respondent Kanagaraj as a Distributor and direct the first respondent to conduct a fresh draw with eligible candidates.

(3.) At the time of admission, the Writ Petition had been disposed of with the following observation:-