LAISHRAM SURBALA DEVI Vs. M A SATTAR

JUDGEMENT

(1.) HEARD Mr. Paonam, learned counsel for the petitioner and Mr. Gunindro, learned counsel for the respondents/alleged contemnors.

(2.) THE instant contempt petition is filed by the petitioner for initiating contempt proceedings against the respondents for their willful violation and deliberate disobedience of order of this Court dated 5. 8. 1999 passed in CR No. 833 of 1993 wherein this Court disposed the said C. R. No. 833 of 1993 with the direction that the respondents shall consider the case of the petitioner for regularization of her service in the light of the order dated 25. 1. 91 issued by the Commissioner (Edn), Govt. of Manipur with- in a period of 3 (three) months from the date of receipt of this order. The respondents in the said CR No. 833 of 93 contested the case by filing counter affidavit. After hearing the learned counsel for the parties, this Court made direction to the respondents as stated hereinabove.

(3.) THE case of the petitioner in the writ petition i. e. CR No. 833 of 1993 is, for regularization of her service in the light of the order dated 25. 1. 1991 issued by the Commissioner (Edn.), Government of Manipur within a period of three months from the date of receipt of the said order.