Dr. Haresh. R vs State Of Kerala
2021 Latest Caselaw 23967 Ker

WP(C) No.28154/2021                     1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
           Monday, the 13th day of December 2021 / 22nd Agrahayana, 1943
                              WP(C) NO. 28154 OF 2021
   PETITIONERS:

      1. DR. HARESH. R, AGED 55 YEARS, S/O. E.N.RAJENDRANADHAN NAIR,
         ASSOCIATE PROFESSOR OF PHYSICS, ST.MARY'S COLLEGE, MANARCAUD,
         KOTTAYAM, RESIDING AT MAYAS, KIDANGOOR P.O., KOTTAYAM
         DISTRICT,PIN-686 572
      2. DR.PUNNEN KURIAN, AGED 54 YEARS, S/O. V.P.KURIAN, PRINCIPAL,
         ST.MARY'S COLLEGE, MANARCAUD, KOTTAYAM, RESIDING AT VENKADATHU
         HOUSE, PARAMPUZHA P.O., KOTTAYAM DISTRICT,PIN-686 004

   RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY,
         HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,PIN-695
         001
      2. THE DIRECTOR OF COLLEGIATE EDUCATION, DIRECTORATE OF COLLEGIATE
         EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033
      3. THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, NEAR FIRE STATION,
         VAYASKARAKUNNU, PALACE ROAD, KOTTAYAM-686 001


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim direction to the respondents to sanction and
   disburse the arrears of salary and other benefits forthwith, during the
   pendency of this writ petition.


        This petition coming on for admission upon perusing      the petition and
   the affidavit filed in support of WP(C) and upon hearing      the arguments of
   M/S.K.MADHUSOODANAN, T.G.PAUL, MATHEW JACOB (KUNNATHU)        & SYRIAC JOSEPH
   Advocates for the petitioners, and of GOVERNMENT PLEADER      for Respondents,
   the court passed the following:
 WP(C) No.28154/2021                           2/3




                                     AMIT RAWAL, J.
                               =================
                                W.P.(C) No.28154 of 2021
                           =====================
                        Dated this the 13th day of December, 2021


                                          ORDER

Inter alia alleges that Government order Ext.P8 suffers

from a palpable error and is willful disobedience of the order

of this Court and Supreme court confining the payment of the

relief viz-viz the rectification of the anomaly to only two years.

This Court in the bunch of contempt petitions, had

already given a last chance to the respondent to rectify the

mistake committed and in the absence of the same, the

concerned officer has been ordered to appear in person. Post

on 11.1.2022.

Notice before admission. Government Pleader takes

notice for the respondents.

Sd/-

               sab                                   AMIT RAWAL, JUDGE
              sa/131219

              sassssabs




13-12-2021                      /True Copy/                         Assistant Registrar
 WP(C) No.28154/2021                 3/3

                       APPENDIX OF WP(C) 28154/2021
Exhibit P8            ORDER NO G.O(RT) NO.1594/2021/HEDN DATED 29.11.2021

MAKING THE ORDER APPLICABLE TO ALL THE JUDGMENTS PRONOUNCED BY THE HON'BLE HIGH COURT OF KERALA RELATING TO JUNIOR ANOMALY AMONG THE TEACHERS IN AIDED COLLEGES