KARNATAKA RAJYA RASHTREEYA GRAMEENA UDYOGA KHATRI YOJANE NAUKARARA SANGHA (R) Vs. DR. K. RADHAKRISHNA REDDY

JUDGEMENT

(1.) In these cases filed under Sections 11 and 12 of the Contempt of Courts Act, 1971, the complainants have sought for punishing the accused on the ground of disobedience of the order in W.P. Nos.9654 to 9666/2013 dated 25.9.2013.

(2.) The complainants have filed the aforesaid writ petitions seeking a direction to quash the circular dated 20.7.2012 and for certain other reliefs. On 1.3.2013, this Court while issuing emergent notice to the respondents directed them not to terminate the services of the petitioners/complainants, if they are not yet terminated. On 25.9.2013, learned Government Advocate was directed to take notice on behalf of the State of Karnataka-respondent No.2 therein and the respondents were directed to pay the wages of the petitioners/complainants in continuation of the interim order dated 1.3.2013. The said order is as under:

(3.) Since the said order was not complied with, the complainants have filed the above cases on 12.1.2014.