K. CHANDRA BAI Vs. R. NAVEEN KUMAR

JUDGEMENT

(1.) This contempt case has been filed alleging that in spite of the directions in the judgment, dated 09/07/2019, the respondents have yet not quantified the applicable gratuity payable to the petitioner.

(2.) When this matter was taken up today, the learned counsel appearing for the respondents submitted that the 1st respondent is now no more but that no new President has been elected for the Managing Committee of the Co- operative Bank. I, therefore, deem it appropriate that this contempt case be considered, notwithstanding the demise of the 1st respondent, since the other members of the Managing Committee are on record.

(3.) Shri.P.Chandrasekhar, learned counsel appearing along with Shri.G.Krishna Kumar, learned counsel for the petitioner, submitted that Ext.R1(f) order now issued by the Managing Committee is an affront to the directions of this Court because nowhere therein is the amount of gratuity in favour of the petitioner been quantified. Shri.P.Chandrasekhar vehemently submitted that, going by the judgment of this Court in the writ petition, the respondents were directed to quantify the amounts of gratuity, adverting to the judgment of the Hon'ble Supreme Court in Netram Sahu v. State of Chhattisgarh and Another [(2018) 5 SCC 430]; but that what has been done through R1(f) is to simply reject his client's claims without any cogent reason being stated. He, therefore, prays that further proceedings in this contempt case be pursued against the respondent.