NEELAKANTON M.N Vs. B.ANDREW PRABHU

JUDGEMENT

(1.) This contempt of court case is filed contending that the judgment of a Division Bench of this court in W.P.(C) No. 9676 of 2017 dated 25.2.2019 is not complied with.

(2.) The writ petition in question was disposed of along with other connected cases and in terms of the judgment in W.P.(C) No. 13120 of 2015 and connected cases dated 12.10.2018 in Sasikumar P. and others v. Union of India and others (ILR 2019 (1) Kerala 614). Therefore, even though in the judgment in the writ petition in question, no specific directions were issued, the respondent was bound to follow the directions contained in the judgment in Sasikumar P (supra). There the following directions were issued:

(3.) The respondents have no dispute that they are bound to comply with the directions contained in the judgment in question in terms of the judgment in Sasikumar P. (supra) subject to any orders passed by the Apex Court. The case projected by the petitioners in the Contempt of Court Case is that no steps are taken by the respondent in order to sanction pension in terms of the proposition of law laid down by the Division Bench of this Court and therefore, there is wilful disobedience on the part of the respondent and is liable to be proceeded under the Contempt of Courts Act , 1971 (for short "the Act, 1971") and the Rules thereto.