SRINIVASA REDDY Vs. S.G. HEGDE

JUDGEMENT

(1.) COMPLAINANT in this contempt petition is writ petitioner in writ petition No. 5102 of 2012 who had approached this court with the grievance that though he had been permitted to take voluntary retirement in the year 2008, retiral benefits had not been properly settled etc.

(2.) IT appears that the complainant had joined Ganagaluru Vyavasaya Seva Sahakara Bank Niyamitha, Kalkunte, Kadugodi, Bangalore, as a Clerk and he had been promoted to the post of Manager and had sought for voluntary retirement said to be after a period of thirty years of service in the year 2008 at which point of time, the Common Cadre Authority was at the helm of affairs in all such co-operative banks. It appears the Common Cadre Authority itself came to be abolished in the year 2010.

(3.) THIS court disposed of the writ petition which reads as under: