K G HARIHARAN Vs. GOVT OF TAMILNADU

JUDGEMENT

(1.) HEARD Mr.Govardhan, the learned counsel appearing on behalf of the petitioner and Mr.V.Bhavani Subbarayan, the learned Government Advocate appearing on behalf of the first respondent and Mr.K.Ravichandrabaabu the learned counsel appearing on behalf of the second and third respondents.

(2.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondents for wilful disobedience of the orders of this Court, dated 26.09.1996, made in W.M.P.No.18990 of 1996 in W.P.No.13978 of 1996.

(3.) IT has been further submitted that a final order has been passed in W.P.No.13978 of 1996, on 13.03.2006, against which a writ appeal, in W.A.No.1090 of 1996, has been filed before the First Bench of this Court. An interim order had been passed by the Division Bench of this Court, on 29.08.2006, in M.P.No.1 of 2006, in W.A.No.1090 of 2006, which is as follows: