AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 206 wordsAnu Sivaraman, J
These Contempt of Court Cases are filed alleging non-compliance with the directions contained in the judgment.
I notice that the judgment had been rendered directing reconsideration of the claim of the petitioners in the writ petitions for participating in the selection process for appointment by transfer to the post of Assistant Engineer in the Kerala Water Authority. However, it appears that orders have now been passed permitting only the petitioners in Contempt Case No.317/2023, who had participated in the common test as general category candidates to be considered under the by transfer category. The learned counsel for the petitioners submits that the refusal to permit the petitioners, who were the writ petitioners and in whose favour the judgment had been rendered, to participate in the selection process for appointment by transfer would amount to contempt of the directions. Even if that be so, I am of the opinion that positive directions cannot be issued by this Court in these proceedings.
The Contempt of Court Cases are, therefore, closed without prejudice to the right of the petitioners to approach this Court challenging the orders passed and seeking inclusion in the selection process on the basis of the orders passed by the Government.