M.MAREPPPA Vs. NAGABHUSHANAM

JUDGEMENT

(1.) This Contempt Case has been filed complaining willful disobedience of the respondents in implementing the Order dtd. 30/11/2016 in W.P.No.41464 of 2016.

(2.) This Court by Order dtd. 30/11/2016 in W.P.No.41464 of 2016 directed the M.P.D.O., to forward the recommendations to the Project Director, D.R.D.A., within a period of one week from the date of receipt of this Order and thereafter, it shall be considered and take appropriate decision as warranted by the scheme within a further period of three weeks and if the petitioners are found to be eligible for grant of pension, they shall be granted pension retrospectively from the date from which the pension was stopped.

(3.) Learned Counsel for the Respondent No.2 filed Counter Affidavit.