P.S. SARVAMANGALA Vs. SRI S. RAJARAM, GENERAL MANGER, HMT MACHINE TOOLS LIMITED BANGALORE COMPLEX BANGALORE-560 013, SRI K. RAMDOSS GENERAL MANGER (F) AND INCHARAGE (HR) HMT MACHINE TOOLS LIMITED BANGALORE COMPLEX BANGALORE-560 032 AND SRI G.K.

JUDGEMENT

(1.) THIS contempt petition is filed by the petitioner in W.P. No. 7749/2002 who had questioned the order dated 13.12.2001 passed by the Management, the employer M/s. HMT Limited, accepting the request of the complainant seeking voluntary retirement from her employment as a junior officer, (Sales) in HMT Ltd., CRD Bangalore, It appears the complainant had later become wise and had sought to withdraw her request. The management having acted upon the earlier request, the order was challenged before this Court in a writ petition. The writ petition was ultimately disposed of passing the following order:

(2.) IT is thereafter the present contempt, petition is filed by the complainant stating that the respondents/accused have net given full effect to the order and directions issued by the learned Single Judge. During the pendency of the writ appeal. Division Bench had directed reinstatement of the complainant and it had been done by the employer with effect from 27.01.2007. In the wake of these developments, there is still grievance on the part of the complainant to the effect that certain benefits such as leave encashment and retrospective promotions have not been properly extended to her.

(3.) WE have heard Sri. Vishnu D. Bhat, learned counsel appearing for the complainant and Sri. B.C. Prabhakar, learned counsel appearing for the accused persons.