B.S. MANJUNATH Vs. V. KANNAN

JUDGEMENT

(1.) This contempt petition is filed complaining of disobedience of the order dated 11.07.2012 passed in Writ Petition No.34625/2010.

(2.) The grievance of the complainant is that, the persons who are similarly placed as that of the complainant have been extended the benefit, whereas the complainant has been discriminated.

(3.) The respondents have filed their counter contending that, the direction is to consider the representation of the complainant in view of the order passed by this Court in W.P.Nos.24158-160/2011 and in accordance with law. The law declared by the Apex Court would not extend the benefit to the complainant as claimed by him and therefore in law, he is not entitled to the said benefit and they have given an endorsement to that effect.