J. GANGAIAH S/O. JAVARAPPA AND OTHERS Vs. THE STATE OF KARNATAKA DEPARTMENT OF CO-OPERATIVE DR AMBEDKAR VEEDHI VIDHANA SOUDHA BANGALORE 560001 REP BY ITS SECRETARY SMT P. HEMALATHA AND THE HORTICULTURE PRODUCE COOPERATIVE MARKETING AND PROCESSIN

JUDGEMENT

(1.) THIS contempt petition is by the writ petitioners in Writ Petition Nos. 18238 -243/2011 which came to be disposed of by this Court as per the order dated 3.6.2011 reading as under: Learned counsel for the petitioners submits that in identical circumstances a learned Single Judge, by order dtd. 10.12.2010 disposed of W.P.No. 38281/2010 with a direction to the 2nd respondent to consider the application for the petitioner therein, also an employee, on par with others in respect of whom similar benefits are extended, and that the same be extended in this case too. Recording the submission, the writ petition is accordingly disposed of. Compliance within three months.

(2.) THE prayer of the petitioners in the writ petition itself was to direct the second respondent to consider the representations dated 15.9.2006, 17.06.2007, 18.06.2008 and 08.09.2010 i.e., Annexures C, D, E and F. The learned single Judge disposed of these writ petitions as extracted above.

(3.) BE that as it may, the order passed by this Court in the writ petitions is only to direct the second respondent to consider the representations etc., and while it does not disclose the statutory basis or so mentioned in the order passed by the learned single Judge, it appears an earlier order passed by this Court may pass a like direction or pass a similar order.