- (1.) Heard the learned counsel for the petitioner and the learned Government Advocate for the respondents 1 to 3.
(2.) The petitioner herein is a member of the 4th respondent society and contributed to the Crop Insurance Scheme. After collecting premium amount from the farmers, the same has not been properly accounted and deposited in the account by the 4th respondent. Hence, the members of the society were gravely affected. With these allegations, the petitioner herein has earlier filed a writ petition in W.P.No.8924 of 2015 seeking Mandamus directing the respondents to take action on the representation dated 25.01.2015 to conduct enquiry regarding the crop insurance premium deducted from the crop loan advanced to the members. In this writ petition, a direction was issued by this Court to consider and dispose of the representation in accordance with law, which was not done by the respondents. Hence, the contempt petition was filed by the petitioner in contempt petition No.2587 of 2016. When the respondents informed the Court that disciplinary proceedings have been initiated and appropriate orders will be passed within a period of four weeks, recording the same, the contempt petition was closed.
(3.) Despite an undertaking given by the respondents, the respondents have not taken proper action on the grave complaint given by the petitioner regarding misappropriation of insurance premium collected from the members. From the affidavit, this Court finds that the petitioner again approached this Court and filed the W.P No 6431/2017 to get reddressal that also went in vain. The prime grievance of the petitioner herein is that vide representation dated 25.01.2015 and thereafter the 4th respondent society after collecting premium from the petitioner for insurance while advancing crop loan, the premium amount has not been properly remitted to the insurance company, as the consequence, they are not able to get compensation for the insured crops.;