G VENKATACHALAM Vs. MADHIVANAN DISTRICT COLLECTOR

JUDGEMENT

(1.) These two contempt petitions have been filed by two different Petitioners seeking to punish the Respondents herein for having disobeyed the order passed by this Court in W.P. Nos. 30017 and 30016 of 2005 respectively. By the common judgment dated 30.10.2006, this Court disposed of the aforesaid writ petitions filed by the Petitioners. In paragraphs 12 to 14 of the said judgment, this Court directed as follows:

(2.) On notice from this Court, the first Respondent - District Collector, Salem has filed a common counter affidavit, dated 03.11.2008. In the common counter affidavit, it was averred that the Petitioners claimed pension for having participated in Hindi Agitation in the year 1986. Pursuant to the order passed by this Court, the Petitioners gave their representations to the first Respondent on 26.3.2007, who in turn called for report from the Revenue Divisional Officer, Attur. Thereafter, the Revenue Divisional Officer, Attur conducted a due enquiry and after perusing the relevant Government Orders and the copies of the judgments of the Supreme Court and the High Court, rejected the request made by the Petitioners by an order dated 28.5.2007 stating that pension can be granted only to those who participated in the Hindi Agitation in the year 1965.

(3.) The Government by their letter dated 18.11.1996 had informed that those who participated in the Hindi Agitation during the year 1986-87 are not eligible for pension and there was no proposal to grant pension to those people. Even for persons who are drawing pension, the Government passed order in G.O. Rt. No. 468, Tamil Development, Religious Endowment and Information Department, dated 23.11.2007 stopping pension in respect of those who had participated in the Anti-Hindi Agitation. The District Collector also stated by his proceedings dated 29.9.2008, that he was not in a position to recommend the case of the Petitioners for Tamil Scholar pension in accordance with the rules and decision of the Hon'ble Supreme Court and the High Court.