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Judgment
M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner and the learned Additional Government Pleader appearing for
the Respondents.
Contempt Petition No. 1451 of 2009, has been filed praying that this Court may be pleased to punish the Respondents for having committed
contempt of Court, by willful disobedience of the order, dated 21.7.2009, made in W.P. No. 46094 of 2006.
Contempt Petition No. 1455 of 2009, has been filed praying that this Court may be pleased to punish the Respondents for having committed
contempt of Court, by willful disobedience of the order, dated 21.7.2009, made in W.P. No. 49380 of 2006.
This Court, by its order, dated 21.7.2009, had directed that re-fixation of the pay scale of the Petitioner and the payment of the pensionary
benefits, based on the revised pay scale, shall be done only after the issuance of a notice to the Petitioner and after giving him sufficient opportunity
to put forth his case.
The main contention of the learned Counsel appearing for the Petitioner is that the Respondents had disobeyed the said directions issued by this
Court.
The learned Counsel appearing on behalf of the Respondents had submitted that orders had been passed re-fixing the pay scale of the
Petitioner. However, the Principal Accountant General (Accounts and Entitlements) Tamil Nadu, had objected to such fixation of pay scale of the
Petitioner, by his proceedings, dated 27.10.2010. Therefore, there is no willful disobedience of the order passed by this Court, on 21.7.2009.
In view of the said submissions made by the learned Counsel appearing on behalf of the Petitioner, as well as the Respondents, this Court is of
the considered view that the Respondents had not committed contempt of Court, by willful disobedience of the order, dated 21.7.2009, made in
W.P. Nos. 46094 and 49380 of 2006. Therefore, the contempt petitions stand closed. No costs.