Paras Ram and Others vs Smt. Manisha Shreedhar and Another

Kurian Joseph, C.J.—The complaint of the Petitioners is that the judgment dated 20th October, 2010 passed in CWP (T) No. 5399 of 2008 has not been complied with. Having heard the Learned Counsel on both sides and having seen the reply, it cannot be said that there is any deliberate or wilful dis-obedience of the judgment. This Court has made it clear that in case the Government had not already taken the decision, the decision would be taken in a time bound manner. But it appears that the decision had already been taken in the year 2002 originally and thereafter in the year 2006. The learned Counsel for the Petitioners points out that the decision originally taken in the year 2006 may not be applicable to the case of the Petitioners since even thereafter it appears that the matter was pursued before the Government for upgradation of 50% posts of the employees. Be that as it may. Now, it has come out that the decision had already been taken and we do not find that there is any contumacious conduct on the part of the Respondents. In case the Petitioners are still aggrieved of the decision thus taken by the Government, it will be open to them to pursue the matter in appropriate proceedings.

With the above observations, COPC is dismissed. Rule is discharged.