N.RATNAKUMAR RAJU Vs. D.DHANRAJ

JUDGEMENT

(1.) The Writ Petition No.9048 of 2010 has been disposed of by an order dated 13.02.2018 by passing the following orders:-

(2.) The learned counsel for the respondent states that after the matter was remitted back to the authorities, the enquiry proceedings in respect of the charges 8 and 10 commenced. The petitioner has participated in the disciplinary enquiry. The hearing has concluded and the orders were reserved. Such being the case, it cannot be said that this is willful disobedience of the order dated 13.02.2018 passed in WP.No.9048 of 2010.

(3.) The learned counsel for the petitioner states that time is being essence of the order, the order has to be complied within a time frame stipulated by this Court. The disciplinary proceedings have been concluded, and only orders have to be passed on the enquiry. Time granted by this Court by an order dated 13.02.2008 is extended for another 3 months by which time the respondent shall positively pass the appropriate orders. In case the time limit is not adhered, it shall amount to aggravated contempt of the order of this court.