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Judgment
Honourable Mr. Justice K. Chandru
The writ petitions are filed by two trade unions namely, Arasu Pokuvarathu Madurai Thozhilalar Sangam and Thamizhaka Arasu Pokuvarathu Madurai Thozhilalar Sangam, Nagerocil represented by its respective General Secretaries.
The grievance of the trade unions was that instead of promoting the conductors who are senior enough to become supervisors, the Corporation recruiting the people from outside.
The writ petition in W.P.(MD)No.6605 of 2007 was admitted on 07.08.2007. In W.P.(MD)No.6658 of 2008, notice of motion was ordered on 29.07.2008. In both the writ petitions, this Court granted interim direction, dated 07.08.2007. The direction was issued to the effect that the respondent corporation who employed the conductors as traffic supervisors based on their seniority as an interim measure till the regular posts of traffic supervisors are appointed. Similarly, restraint was made on the respondents from employing the junior drivers/conductors as supervisors inside the depots of the respondent Corporation.
Alleging that these interim orders were not complied with, the contempt petitions came to be filed. When the contempt petitions came up on 13.08.2008, this Court directed the main writ petitions to be posted along with the writ petitions. Notice was also directed to be served on the standing counsel for the Corporation.
Today, when the matter came up, Mr.Royce Immanuel, learned counsel for the respondent Corporation stated that orders have been complied with and so far as the main writ petitions are concerned, they have agreed to grant the prayer of the petitioners.
Since the petitioners have got relief at the hands of the respondents, both the writ petitions have become infructuous. Accordingly, the writ petitions stand dismissed.
In view of the compliance of the order passed by this Court, there is no case made out for proceeding the contempt against the respondent. Hence, the contempt petitions stand dismissed. No costs. Consequently, connected miscellaneous petitions are closed.