M. Wilson vs S. Ramachandran, Administrator, The Nanguneri Radhapuram Taluks Agricultural Producers Co-op. Marketing Society Ltd.

P. Sathasivam, J.—Pursuant to the direction of this Court, the respondent, namely, S. Ramachandran, Administrator, Nanguneri

Radhapuram Taluks Agricultural Producers Cp-op. Marketing Society Limited, Vallioor, Tirunelveli District appeared before me. The respondent

has also filed a counter affidavit highlighting their stand. Among the information furnished, the details mentioned in para 8 and 9 are relevant:

I humbly submit that the administrator of the respondent society never reduced the salary nor violated the Hon''ble Court order dated 12-9-

2003, the revised and enhanced pay is paid to the petitioner as per settlement dated 10-6-1997 till date. The salary drawn by the petitioner prior

to the 12 (3) settlement and after the 12 (3) settlement entered by the erstwhile board of management and along with Dearness Allowances, House

Rent Allowance and Medical allowances are as follows:

Gross pay as on 31-12-1996.. Rs. 2175

paid to the petitioner before

12 (3) settlement

Time scale of pay fixed for the

petitioner from 1-1-1997

as per 12 (3) settlement.. Rs. 5095

Gross pay as on June 2005 paid

to the petitioner which is

periodically increased.. Rs. 9183

as per the settlement

I humbly submit that the employees Union of the respondent society filed writ petition in W.P.No. 29340 of 2002 to quash the order dated 2-7-

2002 passed by the fourth respondent which was disposed on 24-10-2002 by the Hon''ble High Court in batch of cases in W.A.No. 2401 of

2002. The very same order dated 2-7-2002 was once again challenged by the petitioner in W.P.No. 41685 of 2002, on 20-11-20 02 in

W.P.M.P.No. 61653 of 2002, the Hon''ble High court granted interim stay on 20-11-2002 against the order of the erstwhile Administrator order

dated 2-7-2002 and further the same was made absolute on 12-9 -2003 by this Hon''ble High Court.

On going through these particulars and the information and also the orders passed in the earlier writ petition as well as disposal of batch of cases

in Writ Appeal No. 2401/2002, etc., I am unable to accept the claim of the petitioner, namely, that the respondent has dis-obeyed disobeyed the

order of this Court. Contempt Petition is devoid of any merit; hence the same is dismissed.