SATISH Vs. N L SHANTKUMAR

JUDGEMENT

(1.) The present contempt petitions have been filed by the complainants to take action against the accused for willful disobedience of the order of the learned Single Judge dated 21.03.2018 in W.P.No.1009976/2017 and

(2.) We have heard learned counsel for the complainants as well as learned counsel for the respondent No.1 and learned Government Advocate for respondents No.2 and 3.

(3.) It is submitted by the learned counsel for the complainants that though the gratuity interest and other pensionary benefits have been given but the accused has not released the Earned Leave benefit with interest and Death Relief Fund and as such there is willful disobedience by the accused and action may be initiated in this behalf.