Dr.K.Mohandas vs Prof.Dr.K.Sabukuttan
2021 Latest Caselaw 2303 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA,
                          1942

     Con.Case(C).No.313 OF 2020 IN WP(C). 12088/2018

AGAINST THE ORDER/JUDGMENT IN WP(C) 12088/2018(I) OF HIGH
                     COURT OF KERALA


PETITIONERS:

     1     DR.K.MOHANDAS,AGED 64 YEARS
           S/O LATE K.S.KRISHAN NAIR,LECTURER,
           COLLEGE OF TEACHER
           EDUCATION,MUVATTUPUZHA,RESIDING AT
           THULASIVANAM,MUTHOLAPURAM .P.O,
           VIA ELANJI,ERNAKULAM DISTRICT,PIN-686 665.

     2     UDAYAKUMARI.V.B, AGED 57 YEARS
           W/O PAULOSE.M.V,INSTRUCTOR IN ART AND
           CRAFT,COLLEGE OF TEACHER
           EDUCATION,MUVATTUPUZHA,RESIDING AT MOLATH
           HOUSE,KOOVAPPADY.P.O,
           AIMURY,VIA PERUMBAVOOR,ERNAKULAM DISTRICT,PIN-
           683 544.

     3     BHASURA.K.S, AGED 63 YEARS
           W/O LATE K..MURALIDHARAN,INSTRUCTOR OF
           SOCIALLY USEFUL PRODUCTIVE WORK(SUPW) AND AT
           WORK,COLLEGE OF TEACHER
           EDUCATION,ERATTUPETTA,RESIDING AT KATTOTTIL
           HOUSE,PUNNATHURA WEST.P.O,ETTUMANOOR,KOTTAYAM
           DISTRICT,
           PIN-686 631.

     4     DR.SRINIVASAN.K.K, AGED 60 YEARS
           S/O LATE DR.K.P..KESAVAN NAMPOOTHIRI,LECTURER,
           COLLEGE OF TEACHER EDUCATION,VAIKOM,RESIDING
           AT KUTTIYANIPPURATHU ILLOM,NARIYAPURAM.P.O,
           PATHANAMTHITTA DISTRICT,PIN-689 513.

           BY ADVS.
 Con.Case(C).No.313 OF 2020 IN WP(C). 12088/2018

                                ..2..


              SRI.THOMAS M.JACOB
              SRI.AKHIL K.MADHAV

RESPONDENT:

              PROF.DR.K.SABUKUTTAN, AGE NOT KNOWN,FATHER'S
              NAME NOT KNOWN,REGISTRAR,MAHATMA GANDHI
              UNIVERSITY,PRIYADERSHINI HILLS.P.O,
              KOTTAYAM,PIN-686 560.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 20.01.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.313 OF 2020 IN WP(C). 12088/2018

                                ..3..




                           JUDGMENT

Dated this the 20th day of January 2021

It is submitted that certain amounts have been paid

as gratuity. But the petitioners are not satisfied with the

quantity of gratuity amount, particularly in regard to

reckoning of the period involved. It is appropriate that

the petitioners challenge the same in a separate writ

petition, as the same was not an issue before this court in

this writ petition.

With liberty as above, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.313 OF 2020 IN WP(C). 12088/2018

..4..

APPENDIX PETITIONERS EXHIBITS:

ANNEXURE A-1 TRUE COPY OF JUDGMENT DATED 16.11.2018 IN WP(C)NO.12088/18.

ANNEXURE A-2 TRUE COPY OF ORDER DATED 1.2.2019 IN RP 1/2019 IN WP(C)NO.12088/2018.

ANNEXURE A-3 TRUE COPY OF ORDER DATED 21.3.2019 IN THE NAME OF 1ST PETITIONER

ANNEXURE A-4 TRUE COPY OF LETTER DATED NIL SUBMITTED BY 2ND PETITIONER.

ANNEXURE A-5 TRUE COPY OF LETTER DATED 12.4.2019 SUBMITTED BY 3RD PETITIONER.

ANNEXURE A-6 TRUE COPY OF APPOINTMENT MEMO NUMBER SFI/UCTE/2010/2/ADMN DATED 5.09.2012 OF THE 1ST PETITIONER

ANNEXURE A-7 TRUE COPY OF ORDER NO.77/EST/RET/TERMN/STAFF/2018 DATED 26.03.2018, FOR TERMINATION, TOGETHER WITH ITS ATTACHMENT

ANNEXURE A-8 TRUE COPY OF MEMO NO.

2301/3/05/UCTE/SF1 DATED 20.04.2005 FOR APPOINTMENT OF 3RD PETITIONER

ANNEXURE A-9 TRUE COPY OF OFFICE PROCEEDINGS NO.SPS.III/1/99/2005 DATED 17.05.2005

ANNEXURE B1 TRUE COPY OF THE UNIVERSITY ORDER DATED 7.09.2020.

ANNEXURE B2 STATEMENT SHOWING THE DETAILS OF CALCULATIONS