M.DEVARAJ Vs. THIRU. NOOR MOHAMMED

JUDGEMENT

(1.) The contempt petition is filed to punish the respondent for wilful disobedience and non-compliance of the order of this Hon'ble Court passed in W.P.No.12065 of 2008 dated 07.04.2011.

(2.) The learned counsel appearing on behalf of the contempt petitioner stated that the petitioners were engaged as a Contract Labourers by the Board under Petty Cash Book and K2 Chit agreement and their service particulars were provided before the Competent Authority and the Competent Authority namely the Inspector of Labour passed an order in favour of the petitioners. The writ petitions were filed by the respondent/Board, challenging the orders passed by the Inspector of Labour under the Conferment of Permanent status Act, 1981. The writ petition was dismissed by this Court on 07.04.2011.

(3.) In this regard, the learned counsel appearing on behalf of the petitioner states that all the 35 persons who were the parties to the common order dated 07.04.2011 passed in WP.No.12065 of 2008 are entitled for permanent absorption and in respect of four petitions in the present contempt petition, the Board has not implemented the order and thus, they are constrained to file the contempt petition.