SATYAMADHAVA L.V. Vs. T.G.NAGAVENI

JUDGEMENT

(1.) The petitioners are before this Court under Article 226 of the Constitution of India praying for a writ of certiorari to quash the summons bearing No.410/2017 dtd. 23/12/2017 Annexures-G and H issued to the petitioners, respectively by the second respondent-Karnataka State Scheduled Caste and Scheduled Tribes Commission (for short "the Commission") and to declare that the second respondent has no jurisdiction to adjudicate on the claim on first respondent seeking compensation of Rs.25,00,000.00.

(2.) Heard the learned counsel Kum.Medini Rao for Sri.Harikrishna S, learned counsel for the petitioner and learned counsel Sri.C.Jagadish for respondent No.2. Even though court notice is served on respondent No.1, she is absent.

(3.) Learned counsel for the petitioner would submit that the husband of respondent No.1-Late T.G.Thippeswamy was an employee of IDF Sujeevana Federation (for short "Federation"), a non-governmental organization of which, petitioner No.1 is the Chairperson and petitioner No.2 is Chief Executive Officer. The said T.G.Thippeswamy died due to heart attack. Learned counsel for the petitioner would submit that on the death of T.G.Thippeswamy, the Federation settled all the statutory benefits, which the first respondent was entitled to on the death of her husband in a sum of Rs.5,47,203.00. The first respondent thereafter filed a petition before the second respondent under Annexure-D claiming compensation of Rs.25,00,000.00 and for taking appropriate action against the officials of the Federation. On the complaint of first respondent, the second respondent issued summons dtd. 23/12/2017 directing the petitioners to appear before the Commission on 15/2/2018. Challenging the said summons, the petitioners are before this Court.