Sudhakaran M.C vs Mini V.P
2021 Latest Caselaw 14469 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
              THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                         &
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
      TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                        CON.CASE(C) NO. 2075 OF 2020
 AGAINST THE ORDER/JUDGMENT IN OP(KAT) 161/2019 OF HIGH COURT OF
                                      KERALA
PETITIONER/S:

             SUDHAKARAN M.C.
             AGED 58 YEARS
             S/O.RAMUNNIKUTTY NAIR, P.D.TEACHER, GHSS SIVAPURAM,
             KARIYATHANKAVU P.O., KOZHIKODE DISTRICT - 673 612
             RESIDING AT MUPPATTACHALI (JYOTHIS), EKAROOL P.O.,
             UNNIKULAM VIA., KOZHIKODE, KERALA - 673 574.
             BY ADV SHANKAR V.


RESPONDENT/S:

             MINI V.P.
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER DEPUTY
             DIRECTOR OF EDUCATION, OFFICE OF THE DEPUTY DIRECTOR OF
             EDUCATION, COLLECTORATE, KOZHIKODE - 673603.
             BY ADV GOVERNMENT PLEADER


OTHER PRESENT:

             SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case (C) No.2075 of 2020

                                    2



                 K. Vinod Chandran & V.G. Arun, JJ.

-------------------------------------

Cont. Case (C) No.2075 of 2020 in O.P(KAT) No.161 of 2019

-------------------------------------

Dated this the 13th day of July, 2021

J U D G M E T Vinod Chandran, J.

We have only confirmed the order of the Kerala

Administrative Tribunal. In such circumstances, contempt case

would have to be filed before the Tribunal. Hence we give

liberty to the petitioner to approach the Tribunal. The

contempt case would stand closed.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

V.G. ARUN JUDGE jma Cont. Case (C) No.2075 of 2020

APPENDIX OF CON.CASE(C) 2075/2020

PETITIONER ANNEXURE ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED 26/10/2019 OF THE HON'BLE HIGH COURT IN OP(KAT) NO.161 OF 2019.

ANNEXURE 2 TRUE COPY OF THE JUDGMENT IN O.A.(EKM) NO.2835 OF 2017 DATED 26/10/2018 OF THE KERALA ADMINISTRATIVE TRIBUNAL, ADDL. BENCH, ERNAKULAM.

ANNEXURE 3 TRUE COPY OF THE LETTER NO.L1/432/2019/GEN.EDN. DATED 1/1/2020 ISSUED BY THE DEPUTY SECRETARY, DIRECTORATE OF EDUCATION TO THE RESPONDENT. ANNEXURE 4 TRUE COPY OF THE LETTER NO.E3/8447/2019 ADDRESSED TO THE ACCOUNTANT GENERAL BY THE RESPONDENT DATED 5/2/2020. ANNEXURE 5 TRUE COPY OF THE LETTER NO.E3/844/19 DATED 25/6/2020 ISSUED BY THE RESPONDENT TO THE PRINCIPAL OF GHSS, SIVAPURAM. ANNEXURE 6 TRUE COPY OF THE LETTER DATED 21/7/2020 ISSUED BY THE HEADMISTRESS GHSS SIVAPURAM TO THE RESPONDENT.

ANNEXURE 7 TRUE COPY OF THE PENSION PAYMENT ORDER PPO NO.112064762 DATED 10/6/2020 - APPLICATION NO.1020473614.