A.BADHRACHALAM Vs. K.SATHYAGOPAL

JUDGEMENT

(1.) The present Contempt Petition is filed to punish the respondents for willfully and deliberately disobeying the orders of this Hon'ble Court dated 17.4.12 made in W.P.No.9354/2012 under Section 11 of the Contempt of Court Act, 1971.

(2.) The learned counsel for the contempt petitioner states that the petitioner filed the writ petition to quash the proceedings of the second respondent dated 06.01.2012 and for a direction to include his name in the panel of Deputy Tahsildars for the year 2011 in Krishnagiri District and to direct the second respondent to include the petitioner's name in the said panel and promote him to the Post of Deputy Tahsildars.

(3.) This Court adjudicated the issues raised by the writ petitioner and passed an order in W.P.No.9354 of 2012 dated 17.04.2012 and the paragraph 10 of the judgment is extracted hereunder: