MADAN SINGH Vs. V P SINGH AND ANOTHER

JUDGEMENT

(1.) This contempt petition is arising out of the order passed in Writ Petition No.2761/2007.

(2.) Shri C.P.Singh, learned counsel for the petitioner, submits that after considering the judgment of Supreme Court in State of Karnataka vs. M.L.Kesari, 2011 1 MPHT 478, the writ court directed petitioner's consideration for regularization. The respondents rejected the said representation erroneously by order dated 4.12.2013. It is contended that the petitioner was working against a vacant post and, therefore, the respondents should have regularized him. It is contended that the order dated 4.12.2013 amounts to improper consideration.

(3.) The order is supported by Smt. Patankar. She submits that no case for contempt is made out. If the petitioner is aggrieved by the order dated 4.12.2013, remedy is else where. Correctness of the order cannot be examined in the contempt proceedings.