M A HAKEEM Vs. SANTI KUMARI, IAS

JUDGEMENT

(1.) This Contempt Case is filed alleging violation of the order dated 13.04.2018 passed in WP.No.12817/2018 wherein and whereby this Court directed the respondents to consider and dispose of the representation of the petitioner, in accordance with Rules, before petitioner's superannuation.

(2.) Learned Government Pleader for Services produced a copy of the order dated 05.07.2018 before this Court on 18.02.2019, and stated that petitioner's case is considered and rejected. A copy of the said order was also served on the learned counsel for the petitioner. On that day, learned counsel for the petitioner took time and the matter was adjourned.

(3.) When the matter is listed to-day, again learned counsel for the petitioner seeks time.