D VENKATESHAPPA Vs. MAVINA KURUVE

JUDGEMENT

(1.) CONTEMPT petition by the petitioner in WP No 14863 of 2008, which came to be disposed of on 8-8-2011, as under:

(2.) CONTEMPT petition is on the premise that though there was a direction to the second accused to pay compensation to the complainant as retrenchment compensation in terms of the provision of Section 25F of the Industrial Disputes Act, 1947 [for short, the Act], it has not been paid; that there is disobedience and disregard of the court order by the accused and therefore they have committed contempt.

(3.) A perusal of the impugned order also indicates that direction had been issued on an assumption that if the petitioner had worked for more than 240 days he would be entitled for retrenchment compensation. Even in the representation relating to the year 2008, it is claimed by the complainant that he had been discharged illegally, only indicates that he had worked from January, 2008 to the end of May 2008 and this also does not make up 240 days in a calendar year.