K.V.KARUNAKARAN Vs. UMESH KUMAR

JUDGEMENT

(1.) It is submitted by the learned counsel for the petitioner that out of the 88 petitioners, most of them have received pension except 11 of them. Learned counsel for the respondent submits that there is no willful contempt in the matter and the case may be decided on the basis of the judgment dated 6.11.2020 in Cont.Case (C).No.1176/2019 and connected cases, wherein we have granted six months' time to the respondents to comply with the directions issued by this court, subject of course to any direction that might be issued by the Apex Court in this regard.

(2.) Accordingly, this contempt case is disposed of in the light of the judgment dated 6.11.2020 in Cont. Case (C) No.1176/2019 and connected cases granting six months' time for the respondent to comply with the directions issued by this Court, of course subject to the decision of the Apex Court.