PROF.V. SRINIVASAN Vs. G. KUMAR NAIK

JUDGEMENT

(1.) This contempt proceedings arises out of the judgment and order dtd. 1/7/2021 passed in W.P.No.23577/2014.

(2.) Learned Additional Government Advocate appearing for the respondents/accused had filed the compliance affidavit on the last date stating therein that the Government Order has been issued fixing the pension of the petitioners/complainants.

(3.) Today, when the matter is taken up, learned Additional Government Advocate has filed a memo enclosing the Government Order whereby, the Government Order dtd. 30/3/2022 has been modified and the rate of interest from 5.4% to 6% has been changed for payment of interest on the delay in payment of arrears of pension etc., as ordered by the writ Court.