K.LAKSHMI Vs. R.DEVENDIRAN

JUDGEMENT

(1.) This unnumbered contempt appeal has been posted for maintainability.

(2.) We have heard the petitioner, who appears as party-in- person, at length.

(3.) The petitioner filed a writ petition in W.P.No.33772 of 2014 seeking a direction to the respondent to issue a call letter in any of one of the Government Departments at Kancheepuram District, taking into consideration her qualifications. The learned single Judge of this court, by order dated 22.06.2015, was pleased to dispose of the writ petition in the following terms:-