- (1.) The petitioner filed CWP No. 2117 of 1997 which was disposed of with a direction to the respondents to reconsider the case for regularization of her services.
(2.) Alleging non-compliance of the aforesaid order, the petitioner earlier filed COCP No. 1372 of 1997 which was disposed of by this Court on 6.7.1998 in the following terms: In the written statement filed by the respondents, it is averred that the claim of the petitioners was considered by the competent authority and by an order dated 3.7.1998 the same has been rejected holding that their case was not covered under the instructions issued by the Department of Personnel and that the services of the petitioners could not be regularized. A copy of the order has been attached as an annexure with the written statement. Since the order has been passed in compliance with the directions issued by this Court, no case is made out for initiating contempt proceedings against the respondents. In case the petitioner feels aggrieved by the said order, it will be open to her to challenge the same in appropriate proceedings in accordance with law.
(3.) It appears that without impugning the order dated 3.7.1998, vide which the petitioner's claim was rejected by the authorities, she has filed the second contempt petition alleging that services of some of her copetitioners, who had also filed contempt petitions, have since been regularised.;