THOTTAM THOZHILALI SAMRAKSHANA VIKASANA SAMITHY Vs. RETHEN KELKER

JUDGEMENT

(1.) Heard Adv.S.Krishnakumar for petitioner and Sri.Ranjith Thamban the learned additional Advocate General.

(2.) The writ petitioner filed the instant Contempt Case complaining disobedience of order dated 29.08.2019 in W.P(C) No.23374 of 2019. The operative portion of the order reads thus.

(3.) The case of petitioner is that the respondents, not withstanding the direction issued by this Court in the order referred to above, have disbursed bonus/festival allowance to the employees working under respondents by cash. It is stated the payment of bonus/festival allowance is nothing but willful and deliberate disobedience of the direction issued by this Court. On 01.11.2019, the Court issued notice in Form No.1 and respondent Nos.2 to 4 are present. The 4th respondent filed the affidavit and to the same effect, other respondents have also filed separate affidavits.