- (1.) COUNSEL for the petitioners submitted that the order passed by this Court dated 18th December, 2006 in WP(S) No. 933 of 2006 has not been complied with in its true spirit and the petitioners are not regularised in their services.
(2.) I have heard counsel for the respondents, who has vehemently submitted that there is no willful disobedience by the respondents of the impugned order passed by this Court in earlier writ petition. It is also submitted by the counsel for the respondents that an order dated 16th of January, 2009 has already been passed and is annexed at Annexure -A to the counter affidavit and therefore, contempt application deserves to be dismissed. Having heard counsel for both the sides and looking to the order passed by respondents dated 16th of January, 2009 (Annexure -A to the memo of the counter affidavit filed by the respondent nos. 2 to 4), it appears that there is no willful disobedience of an order passed by this Court dated 18th of December, 2006 in WP(S) 933 of 2006. Counsel for the petitioners submitted that the impugned order at Annexure -A dated 16th January, 2009 dehors the law. Petitioners are at liberty to challenge the order passed by the respondents, in accordance with law, but, it cannot be said that there is willful disobedience of the order on the contrary, the order passed by this Court has been complied with by the respondents.
(3.) IN view of these facts, there is no substance in this contempt application. Hence, the same is hereby, dismissed.;