S. MARISWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Senior advocate Mr. I. Tharanath Poojary for learned advocate Smt. T.N. Veena for the complainants, learned advocate Smt. Vaishali Hedge for respondent Nos.2 to 4 and learned Additional Government Advocate Mr. Mohammed Jaffar Shah for respondent No.1-State.

(2.) The jurisdiction of this Court under the Contempt of Courts Act, 1971 was invoked in respect of the following directions issued by learned Single Judge in his order dtd. 28/3/2023, "3. Without expressing opinion on the merits of the case, the respondents herein being instrumentalities of the State under Article 12 of the Constitution of India, are directed to consider the aforementioned representations of the petitioners in accordance with law, within eight weeks from the date of receipt of copy of this order."

(3.) The representations of the petitioners required to be considered were about payment of pension and other statutory retirement benefits to the petitioners in terms of the order dtd. 1/7/2017 of the University.