Karnataka High Court
Smt Geeta W/O Sadashiv Naik vs Sri S V Maridevaramath on 7 June, 2024
Bench: Chief Justice, S G Pandit
-1-
NC: 2024:KHC-D:7609-DB
CCC No. 100088 of 2024
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 7TH DAY OF JUNE 2024
PRESENT
THE HON'BLE MR N V ANJARIA, CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE S G PANDIT
CIVIL CONTEMPT PETITION NO. 100088 OF 2024
BETWEEN:
1. SMT. GEETA
W/O SADASHIV NAIK
AGED ABOUT 51 YEARS
OCC: HOUSEHOLD WORK
2. SIDDARTH
S/O SADASHIV NAIK
AGED ABOUT 26 YEARS
OCC: NIL
3. ABHISHEK
S/O SADASHIV NAIK
JAGADISH AGED ABOUT 28 YEARS
TR
Digitally signed by
JAGADISH T R
OCC NIL
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH
ALL ARE R/O: H.NO. 4232
NEAR URDU SCHOOL
SADALAGA
TQ: CHIKKODI
DIST: BELAGAVI - 590 001.
...COMPLAINANTS
(BY SRI RAVI HEGDE, ADVOCATE)
-2-
NC: 2024:KHC-D:7609-DB
CCC No. 100088 of 2024
AND:
1. SRI S.V. MARIDEVARAMATH
AGE: MAJOR
THE DIVISIONAL CONTROLLER, NWKRTC
CHIKKODI DIVISION CHIKKODI
DIST: BELAGAVI.
2. SRI SHASHIDHAR KUMBAR
AGE: MAJOR
THE DIVISIONAL CONTROLLER, NWKRTC
HAVERI DIVISION , HAVERI.
3. SRI SATISH RAJU
AGE: MAJOR
THE CHIEF LAW OFFICER, NWKRTC
CENTRAL OFFICE, GOKUL ROAD, HUBBALLI
DIST: DHARWAD - 580 030.
...ACCUSED
(BY SRI PRASHANT HOSMANI, ADVOCATE FOR A1 TO A3)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING TO TAKE
COGNIZANCE OF AN OFFENCE PUNISHABLE UNDER SECTION
11 AND 12 OF CONTEMPT OF COURTS ACT, 1971 AND PUNISH
THE ACCUSED PERSONS FOR HAVING DISOBEYED THE ORDER
PASSED IN W.P. NOS.76419/2013 (L-KSRTC), 72468/2012
AND 100077/2021, DATED 27/06/2023, VIDE ANNEXURE-A,
PASSED BY THE LEARNED SINGLE JUDGE, HIGH COURT OF
KARNATAKA, DHARWAD BENCH AND ALSO AWARD COST OF
THIS PROCEEDINGS.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE CHIEF JUSTICE MADE THE FOLLOWING:
-3-
NC: 2024:KHC-D:7609-DB
CCC No. 100088 of 2024
ORDER
The direction in the order of the learned Single Judge
was for settling the service benefits of the deceased
workman.
2. Pursuant to judgment and award of the Labour Court,
the Management, who is the respondent herein, was directed
to comply with the same within stipulated time. These
directions are brought under the contempt jurisdiction by
filing this contempt petition.
3. Today, when the proceedings came up for
consideration, learned advocate Mr. Prashant Hosmani
tenders compliance report showing that the payments are
being made to the complainant as per the award of the
labour Court. He further stated that he has brought cheque
for the amount of Rs.52,952/- bearing number 002927 dated
06.06.2024 drawn on Union Bank, which is physically handed
over to the learned advocate for the complainant Mr.Ravi
Hegde, which in turn to be forwarded to the complainant.
NC: 2024:KHC-D:7609-DB
4. It could not be disputed that the Government in the
compliance affidavit together with handing out the check of
the balance amount today marks the total compliance of the
judgment and award of the labour Court and the contempt
proceedings are liable to be closed.
4.1 At this stage learned advocate for the complainants
stated that the complainants have still some calculation
about the amount paid.
4.2 The said calculation is a miscellaneous aspect, which
cannot be gone into the contempt proceedings. However,
liberty is reserved for the complainant to institute the
proceedings, if so advised, independently, about which the
court does not express any opinion on merits.
5. Accordingly, the contempt proceedings are closed.
Sd/-
CHIEF JUSTICE
Sd/-
JUDGE
kmv
