- (1.) HEARD the parties.
(2.) THIS application was filed for initiation of contempt proceedings for willful violation of judgment and order dated 5.9.1997 passed in C.W.J.C. No. 2866 of 1993(R) whereby, the respondent no. 2 was directed to consider the claim of the petitioner and pass appropriate order but the same was not done. By filing a show -cause, it is stated on behalf of the opposite party no. 2 that the as per the direction of this Court, the representation filed by the petitioner was duly examined by the said opposite party in light of the points raised in the representation and the writ petition and thereafter, the claim of the petitioner was not found justified on merit and accordingly, the same has been rejected by order dated 13.12.1997, which was communicated to the petitioner on 25.2.1999.
(3.) LEARNED counsel for the petitioner submits that against the said order dated 13.12.1997, passed by the authority corned a separate writ petition has been filed which is still pending before this Court.;