PRAYAGABAI W/O LATE BALAWANTRAO JADHAV Vs. SRI. CHANDRASHEKHAR RAO, SECRETARY TO GOVERNMENT OF KARNATAKA, DPAR, (POLITICAL PENSION), VIDHANA SOUDHA, BANGALORE-01, SRI. SAMEER SHUKLA, DEPUTY COMMISSIONER, BIDAR, SRI. SIDDALINGAPPA (INCHARGE), ASS

JUDGEMENT

(1.) THIS contempt petition has come up for further orders before the court today in the background of the following orders we had passed on 13.10.2011 and 17.10.2011 respectively. The orders are: - DVSKJ & HSKJ:13.10.2011 CCC 3053/11 We are not fully satisfied with the memo of compliance dated 10.10.2011 placed before the court and signed by Sri.Manvendra Reddy, learned Government Advocate and the accompanying Government order sanctioning pension to the complainant from the date of the order i.e. 28.9.2011.

(2.) THOUGH the complainant had filed application for pension as a dependent member of a freedom fighter and even produced all necessary documents as had been called for way back in the year 2003 and ultimately it is only after the filing of the writ petition in the year 2009 and this Court issued directions to consider the case of the petitioners as per the order dated 9.4.2010 and even thereafter, there being inaction on the part of the respondents -accused persons, it is only when the complainant presented this contempt petition and after issue of notice on the contempt petition that some action has been produced in terms of the order dated 21.9.2011.

(3.) WE are not very sure this can be the legal position particularly in the wake of the decisions of the Hon'ble Supreme Court governing the very issue and are therefore weary of accepting the submission of the learned Government Advocate to drop the contempt proceedings.