Kerala High Court
Shyamala vs Bishwanath Sinha Ias on 20 July, 2021
Cont. Case (C) No. 996 of 2021
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
CON.CASE(C) NO. 996 OF 2021
AGAINST THE JUDGMENT IN OP(KAT).NO.152/2020 OF THE HIGH
COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER IN THE JUDGMENT:
SYAMALA, AGED 59 YEARS,
D/O. LATE APPU, CASUAL SWEEPER, PUNNAPRA NORTH
PANCHAYATH, AMBALAPPUZHA TALUK, ALAPPUZHA
-688561, RESIDING AT CHIRAYIL (KATTADI VALLAPP),
PUNNAPRA P.O., ALAPPUZHA-688004.
BY ADVS.SRI.S.PRASANTH (AYYAPPANKAVU)
SMT.VARSHA BHASKAR
RESPONDENTS/RESPONDENTS 1 AND 2 IN THE JUDGMENT:
1 BISHWANATH SINHA IAS,
PRINCIPAL SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
695001.
2 DR. P.K.JAYASREE, IAS,
DIRECTOR OF PANCHAYATS, PUBLIC OFFICE BUILDING,
VIKAS BHAWAN, THIRUVANANTHAPURAM-695033.
SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 20.07.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
Cont. Case (C) No. 996 of 2021
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ALEXANDER THOMAS & T.R.RAVI, JJ.
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Cont. Case (C) No. 996 of 2021
[arising out of the impugned judgment dated 9.3.2021 in
O.P.(KAT) No. 152 of 2020]
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Dated this the 20th day of July, 2021
JUDGMENT
ALEXANDER THOMAS, J.
The above Contempt of Court case has been filed
alleging non compliance of the directions issued by this Court as
per Anx.1 judgment dated 9.3.2021 in OP(KAT) No.152/2020 filed
by the petitioner herein.
2. Heard Smt.Varsha Bhaskar, learned counsel appearing
for the petitioner and Sri.Saigi Jacob Palatty, learned Senior
Government Pleader appearing for the respondents.
3. Today when the matter has been taken up for
consideration, Sri.Saigi Jacob Palatty, learned Senior Government
Pleader appearing for the respondents would submit on the basis
of instructions that now the competent authority of the State
Government has passed order dated 29.6.2021 regularizing service
of the petitioner in terms of G.O.(P) No.501/2005/Fin dated
25.11.2005, etc.
Cont. Case (C) No. 996 of 2021
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4. Smt.Varsha Bhaskar, learned counsel appearing for the
petitioner would submit that even now, the respondents have not
cared to disburse the monetary benefits due to the petitioner on
account of regularization in compliance with Anx.1 judgment.
5. Accordingly, it is ordered that the respondents will
ensure that all the monetary benefits due to the petitioner on
account of abovesaid regularization shall be disbursed to her
without much delay, at any rate within 6 weeks from today.
6. The Secretary to the office of the Advocate General will
forward copies of this judgment to the respondents for their
immediate attention and compliance.
With these observations and directions, the above
Contempt of Court case will stand disposed of.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
T.R.RAVI, JUDGE
MMG
Cont. Case (C) No. 996 of 2021
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APPENDIX OF CON.CASE(C).NO.996/2021
PETITIONER'S ANNEXURE
ANNEXURE 1 A TRUE COPY OF THE JUDGMENT OF THIS
HON'BLE COURT DATED 9.3.2021 IN
OP(KAT) NO.152 OF 2020.
ANNEXURE 2 A TRUE COPY OF THE LETTER DATED
20.3.2021 SENT BY THE COUNSEL FOR THE
PETITIONER TO THE 1ST RESPONDENT ALONG
WITH THE POSTAL RECEIPT.
ANNEXURE 3 A TRUE COPY OF THE LETTER DATED
20.3.2021 SENT BY THE COUNSEL FOR THE
PETITIONER TO THE 2ND RESPONDENT ALONG
WITH THE POSTAL RECEIPT.
