A.H. VIJAYA KUMAR, S/O. LATE A.V. HANUMANTHA RAO AND OTHERS Vs. VENKATA REDDY THE MANAGING DIRECTOR AND MEMBER SECRETARY COMMON CADRE COMMITTEE FOR PRIMARY CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT BANKS IN KARNATAKA, ALUR VENKATA RAO ROAD

JUDGEMENT

(1.) WE are not at all impressed to exercise our contempt jurisdiction in matters where some directions are issued to the respondents who are arrayed as public authorities to quantify certain benefits, more so, in the nature of gratuity benefit said to have been payable by the employer to the complainants over and above the entitlement under the Payment of Gratuity Act, 1972 because there is contract between employer and employee for providing better gratuity payment to the employees.

(2.) WE find that difference if any as submitted by Sri. Muralidhar, learned counsel for the complainants in terms of rule - 18[4] of the Karnataka Co -operative Societies Rules, 1960, having not been quantified, either by the complainants - writ petitioners nor in the order passed by the learned single Judge, we do not feel enthused to exercise our contempt jurisdiction to call upon the accused person to lake action in contempt jurisdiction.

(3.) CONTEMPT petitions are dismissed.