Rahul S.Chungath vs M.S.Jaya
2021 Latest Caselaw 4017 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

   WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

          Con.Case(C).No.1543 OF 2015(S) IN WP(C). 8804/2015

 AGAINST THE ORDER/JUDGMENT IN WPC 8804/2015 DATED 19-03-2015 OF
                      HIGH COURT OF KERALA


PETITIONER:

               RAHUL S.CHUNGATH, AGED 23 YEARS, S/O.SHIBU C JOB,
               DRAWING TEACHER, AL-AMEEN HIGHER SECONDARY SCHOOL,
               KACHERRY, THRISSUR.

               BY ADVS.
               SRI.K.J.SAJI ISAAC
               DR.ELIZABETH VARKEY

RESPONDENTS:

      1        M.S.JAYA
               W/O NOT KNON TO THE PETITIONER, AGE NOT KNOWN,THE
               DIRECTOR PUBLIC INSTRUCTIONS, OFFICE OF THE DIRECTOR
               OF PUBLIC INSTRUCTIONS, JAGATHY, THIRUVANANTHAPURAM
               - 695 014.

      2        JAYANTHI T.K.
               W/O NOT KNON TO THE PETITIONER,AGE NOT KNOWN,THE
               DEPUTY DIRECTOR OF EDUCATION, OFFICE OF THE DEPUTY
               DIRECTOR OF EDUCATION, AYYANTHOLE, THRISSUR - 680
               003.

      3        SUMATHI K.
               W/O NOT KNON TO THE PETITIONER,AGE NOT KNOWN,THE
               DISTRICT EDUCATIONAL OFFICER, OFFICE OF THE DISTRICT
               EDUCATIONAL OFFICER, AYYANTHOLE, THRISSUR - 680 003.

               R1-2 BY GOVERNMENT PLEADER
               T RAJASEKHARAN NAIR GP

               S GOPINATHAN SR GP

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1543 OF 2015(S) IN WP(C). 8804/2015

                                 ..2..




                            JUDGMENT

Dated this the 3rd day of February 2021

The memo filed by the learned Government Pleader is

recorded. The petitioner is aggrieved by the merger of the

salary arrears in the P. F Account. The petitioner is at liberty

to challenge the same in appropriate manner. With liberty

as above, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.1543 OF 2015(S) IN WP(C). 8804/2015

..3..

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF JUDGMENT DATED 19.03.2015 OF THIS HONOURABLE COURT IN WP(C) NO.8804 OF 2015

ANNEXURE A2 TRUE COPY OF THE REGISTERED LAWYER DATED 12.08.15 ISSUED TO THE RESPONDENTS