Con.Case(C) No.1950/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
CONTEMPT CASE(C) NO. 1950 OF 2021(S) IN OP(KAT)214/2019
PETITIONER/PETITIONER IN O.P(KAT):
A.BINDU, AGED 43 YEARS, W/O. JOSEPH JOHN, CASUAL SWEEPER, TALUK
OFFICE, KUNNATHUR, SASTHAMKOTTA, KOLLAM, RESIDING AT SHIBU NIVAS,
MARAKKARA, ANJILIMOODU, SASTHAMKOTTA P.O., KOLLAM DISTRICT.
BY ADVS.M/S.M.V.THAMBAN,R.REJI,THARA THAMBAN,B.BIPIN,ARUN BOSE, AND
SUNEESH KUMAR R
RESPONDENTS/RESPONDENTS 1 TO 4 IN O.P(KAT):
1. SRI.A.JAYATHILAK, WORKING AS SECRETARY TO THE GOVERNMENT, DEPARTMENT
OF REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.
2. SRI.K.BIJU, WORKING AS LAND REVENUE COMMISSIONER, COMMISSIONERATE OF
LAND REVENUE, THIRUVANANTHAPURAM, PIN-695 001.
3. SMT.AFSANA PARVEEN, WORKING AS DISTRICT COLLECTOR, COLLECTORATE
(PO), KOLLAM, PIN-691 001.
4. SRI.NISSAR M., WORKING AS TAHSILDAR, TALUK OFFICE, KUNNATHUR,
SASTHAMKOTTA, KOLLAM DISTRICT, PIN-690 521.
BY SRI. B. UNNIKRISHNA KAIMAL, SENIOR GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
20.05.2022, the court on the same day passed the following:
Con.Case(C) No.1950/2021 2/3
ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
=================================
Cont. Case (C) No. 1950 of 2021
[arising out of the judgment dated 09.03.2021
in OP(KAT) No.214/2019]
=================================
Dated this the 20th day of May, 2022
ORDER
Sri.M.V.Thampan, learned Advocate appearing for the petitioner herein, would submit that though the State Government has already issued GO(Ms.) No.69/2022/RD dated 11.03.2022 in compliance with the directions in Annexure II judgment, even now, the admissible monitory benefits have not been paid.
2. Sri.B.Unnikrishna Kaimal, learned Senior Government Pleader, seeks a short time to get instructions as to the minimum time required for payment of the admissible benefits. Learned Senior Government Pleader will also get instructions as to whether the directions of the Kerala Administrative Tribunal, as per the final order dated 09.07.2018 in TA No.1969/2012 (which has now led to OP(KAT) No.351/2021), have also been complied with in favour of the incumbent concerned therein, namely, Gracy Kutty A.
List the case along with OP(KAT) No.351/2021 on 26.05.2022. Hand Over Sd/-
ALEXANDER THOMAS JUDGE Sd/-
SHOBA ANNAMMA EAPEN JUDGE bka/-
20-05-2022 /True Copy/ Assistant Registrar
Con.Case(C) No.1950/2021 3/3
APPENDIX OF CON.CASE(C) 1950/2021
Annexure II CERTIFIED COPY OF THE JUDGMENT DATED 9.3.2021 IN
O.P(KAT) NO.214/2019 OF THIS HON'BLE COURT.