P.N.Ramesh Raju vs Sri.Biswanath Sinha
2021 Latest Caselaw 7938 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

          Con.Case(C).No.1621 OF 2019 IN WP(C). 35719/2010

AGAINST THE ORDER/JUDGMENT IN WP(C) 35719/2010(L) OF HIGH COURT OF
                              KERALA


PETITIONERS/PETITIONERS IN THE W.P.(C):

      1      P.N.RAMESH RAJU
             AGED 66 YEARS
             S/O.LATE P.V.NARAYANAN, RESIDING AT 'ZWEDA',
             T.R.A.156, VATTIYOORKAVU.P.O.,
             THIRUVANANTHAPURAM-695013.

      2      K.D.GOVINDAN KUTTY
             AGED 63 YEARS
             S/O.LATE DAMODARAN, RESIDING AT 'NANDANAM', MUDICODE,
             PATTIKKAD(PO), THRISSUR DISTRICT, PIN-680652.

             BY ADVS.
             SRI.ELVIN PETER P.J.
             SRI.K.R.GANESH

RESPONDENT/2ND RESPONDENT IN W.P.(C):

             SRI.BISWANATH SINHA,
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
             SECRETARY TO GOVERNMENT, GENERAL ADMINISTRATION
             (SPECIAL B) DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM-695001.

             R1 BY GOVERNMENT PLEADER

OTHER PRESENT:

             SR BIJOY CHANDRAN SR GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1621 OF 2019

                                 2

                           JUDGMENT

Dated this the 8th day of March 2021

It is submitted by the learned counsel for the

petitioners as well as the learned Government Pleader that

the directions contained in the judgment have been

complied with. The Contempt of Court Case is, accordingly,

closed.

Sd/-

ANU SIVARAMAN

JUDGE Bng/09.03.2021 Con.Case(C).No.1621 OF 2019

APPENDIX PETITIONERS EXHIBITS:

ANNEXURE A1 TRUE COPY OF G.O.(MS)NO.42/95/GAD DATED 28.1.1995.

ANNEXURE A2 TRUE COPY OF THE ORDER NO.EST.A1-

49625/90(CRD)(II) DATED 28.9.1993 ISSUED BY THE COMMISSIONER FOR RURAL DEVELOPMENT.

ANNEXURE A3 TRUE COPY OF ORDER NO.90854/SE1/94/GAD DATED 28.8.1995 ISSUED TO THE 1ST PETITIONER.

ANNEXURE A4 TRUE COPY OF ORDER NO.90854/SE1/94/GAD DATED 28.8.1995 ISSUED TO THE 2ND PETITIONER.

ANNEXURE A5 TRUE COPY OF ORDER NO.ESTT A1/6818/2004/CRD DATED 8.7.2004 ISSUED BY THE COMMISSIONER FOR RURAL DEVELOPMENT.

ANNEXURE A6 TRUE COPY OF THE JUDGMENT DATED 13.7.2007 IN WP(c).NO.23343/2004 OF THIS HON'BLE COURT.

ANNEXURE A7 TRUE COPY OF GO(RT)NO.2046/2010/GAD 23.3.2010.

ANNEXURE A8 TRUE COPY OF GO(RT.)NO.4437/2010/GAD 11.6.2010.

ANNEXURE A9 TRUE COPY OF THE JUDGMENT DATED 17.11.2011 IN WP(C).NO.35719/2010 OF THIS HON'BLE COURT.

ANNEXURE A10 TRUE COPY OF THE JUDGMENT DATED 19.3.2019 IN W.A.NO.492/2014 OF THIS HON'BLE COURT.

ANNEXURE A11 TRUE COPY OF THE REPRESENTATION DATED 20.4.2019 SUBMITTED BY THE 1ST PETITIONER BEFORE THE RESPONDENT. Con.Case(C).No.1621 OF 2019

ANNEXURE A12 TRUE COPY OF THE REPRESENTATION DATED 22.4.2019 SUBMITTED BY THE 2ND PETITIONER BEFORE THE RESPONDENT.

RESPONDENT'S EXHIBITS:

ANNEXURE R1 A TRUE COPY OF THE ORDER G.O(MS) NO.

13/2020/GAD DATED 22-1-2020

ANNEXURE R1 B TRUE COPY OF THE COMMUNICATION DATED 24-07-2020 ISSUED BY THE 1ST PETITIONER TO THE GOVERNMENT ALONG WITH THE PAY SLIP

ANNEXURE R1 C TRUE COPY OF THE LETTER DATED 29-06-

2020 ISSUED BY THE 2ND PETITIONER TO THE OFFICE OF THE ACCOUNTANT GENERAL

ANNEXURE R1 D TRUE COPY OF THE LETTER DATED 06-07-

2020 ISSUED BY THE 2ND PETITIONER TO THE ACCOUNTANT GENERAL;

ANNEXURE R1 E TRUE COPY OF THE LETTER DATED 25-07-

2020 ISSUED BY THE 2ND PETITIONER TO THE GOVERNMENT

ANNEXURE R1 F TRUE COPY OF THE COMMUNICATION DATED 24-07-2020 ISSUED BY THE PRINCIPAL SECRETARY TO THE PETITIONERS.

ANNEXURE R7 TRUE COPY OF THE LETTER DATED 26-08-

2020 REGARDING THE CORRECTIONS IN PALY SLIPS ISSUED BY THE ACCOUNTANT GENERAL (AND E)

ANNEXURE R8 TRUE COPY OF THE LETTER DATED 26-08-

2020 REQUESTING THE 1ST PETITIONER TO FURNISH DETAILS OF PAY AND ALLOWANCES AND PENSIOPNARY BENEFITS ALREADY DRAWN FROM THE RURAL DEVELOPMENT DEPARTMENT AND OTHER INSTITUTIONS.

ANNEXURE R9 TRUE COPY OF THE LETTER DATED 26-08-

2020 INFORMING THE 2ND PETITIONER TO MAKE NECESSARY NOTIFICATION IN THEIR Con.Case(C).No.1621 OF 2019

PAY SLIPS THROUGH ANNEXURE R2 LETTER

ANNEXURE R10 TRUE COPY OF THE LETTER DATED 17-09-

ANNEXURE R11 TRUE COPY OF THE LETTER DATED 13-10-

ANNEXURE R12 TRUE COPY OF THE LETTER DATED 25-09-

ANNEXURE R13 TRUE COPY OF THE REPRESENTATION DATED 29-10-2020 BY THE 2ND PETITIONER.

ANNEXURE R14 TRUE COPY OF THE D.O LETTER DATED 16-

11-2020

ANNEXURE R15 TRUE COPY OF THE LETTER DATED 18-11-

ANNEXURE R16 TRUE COPY OF THE LETTER DATED 12-11-