C.V.Radhakrishnan vs P.S. Sreekumar
2021 Latest Caselaw 623 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

          Con.Case(C).No.1775 OF 2020 IN WP(C). 8901/2019

 JUDGMENT DATED 03.03.2020 IN WP(C) 8901/2019(K) OF HIGH COURT OF
                              KERALA


PETITIONERS/PETITIONERS:

      1      C.V.RADHAKRISHNAN
             AGED 62 YEARS
             S/O. SANKARAN NAIR, VELLALATH HOUSE, KOZHIKUNNU,
             MULAMKUNNATHUKAVU P.O., THRISSUR DISTRICT-680 581

      2      P.MOHANAN
             AGED 66 YEARS
             S/O. KAMAKSHI AMMA, PUZHANGARA HOUSE,
             THANIKUDAM P.O., KURICHIKARA,
             THRISSUR-680 028

      3      M.S NARAYANAN
             AGED 61 YEARS
             S/O. SUBRAMANIYAN, MULLAKKAL HOUSE,
             KANJIRAKODE P.O., THRISSUR DISTRICT-680 590

      4      K.UNNIKRISHNAN
             AGED 64 YEARS
             S/O. KRISHNAN, KUNDIL KARUTHA MADAM, P.O.VELUTHUR,
             THRISSUR DISTRICT-680 589

             BY ADV. SRI.BINOY VASUDEVAN

RESPONDENT/2ND RESPONDENT:

             P.S. SREEKUMAR
             THE MANAGING DIRECTOR, TRICHUR CO-OPERATIVE SPINNING
             MILLS LTD, VERUPPAKKA, P.O.VAZHANI, WADAKKANCHERY,
             THRISSUR DISTRICT,-680 589

             R1 BY ADV. SMT.LATHA ANAND

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1775 OF 2020

IN WP(C). 8901/2019                    2




                                 JUDGMENT

Smt.Latha Anand, the learned counsel appearing for the

respondent submits that demand drafts have been issued to the workers

on 5.1.2021 and the judgment has been complied with. Recording the

submission, this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru Con.Case(C).No.1775 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE-A TRUE COPY OF THE ORDER DATED 13.11.2018 IN GCNO.72/2018 ISSUED BY THE COMPETENT AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT

ANNEXURE-B TRUE COPY OF THE SHOW CAUSE NOTICE DATED 15.05.2018 ISSUED BY THE COMPETENT AUTHORITY

ANNEXURE-C TRUE COPY OF THE ORDER DATED 13.11.2018 IN G.C NO.107/2018 ISSUED BY THE COMPETENT AUTHORITY

ANNEXURE-D TRUE COPY OF THE ORDER DATED 16.02.2016 IN G.C NO.32/2015 ISSUED BY THE COMPETENT AUTHORITY

ANNEXURE-E CERTIFIED COPY OF THE JUDGMENT DATED 03.03.2020 IN WPC NO.8901/2019

RESPONDENT'S/S EXHIBITS:

ANNEXURE R1(A) TRUE COPY OF DD ALONG WITH COVERING LETTER DATED 24.11.2020 OF C.V.RADHAKRISHNAN

ANNEXURE R1(B) TRUE COPY OF DD ALONG WITH COVERING LETTER DATED 24.11.2020 OF M.S.NARAYANAN.

ANNEXURE R1(C) TRUE COPY OF DD ALONG WITH COVERING LETTER DATED 24.11.2020 OF P MOHANAN

ANNEXURE R1(D) TRUE COPY OF DD ALONG WITH COVERING LETTER DATED 24.11.2020 OF K.UNNIKRISHNAN