Kerala High Court
Girija Devi vs Rajesh Kumar Singh on 2 November, 2021
Con.Case(C) No.1475/2021 1/5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
CONTEMPT CASE(CIVIL) NO. 1475(S) OF 2021 IN OP(KAT) 231/2020
PETITIONERS/ LEGAL HEIRS OF APPLICANT/ADDL RESPONDENTS 2 TO 4
1. GIRIJA DEVI, AGED 53 YEARS W/O LATE P.V.PAPPAN, CHIRAYIL HOUSE,
CHAMAKKALA P.O.KOTTAYAM-686 603.
2. UTHARA P.P, AGED 23 YEARS D/O LATE P.V.PAPPAN, CHIRAYIL HOUSE,
CHAMAKKALA P.O.KOTTAYAM-686 603.
3. URMILA P.P, AGED 22 YEARS D/O LATE P.V.PAPPAN, CHIRAYIL HOUSE,
CHAMAKKALA P.O.KOTTAYAM-686 603.
BY ADVS.K.S.MADHUSOODANAN,M.M.VINOD KUMAR,
RESPONDENTS/RESPONDENTS IN O.A/PETITIONERS IN O.P(KAT)
1. RAJESH KUMAR SINGH, AGED 56 YEARS, S/O NARENDRA NARAIN SINGH,
RESIDING AT THIRUVANANTHAPURAM, PRINCIPAL SECRETARY TO GOVERNMENT,
FINANCE (PENSION B) DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2. PADMAKUMAR, SENIOR ACCOUNTS OFFICER, OFFICE OF ACCOUNTS GENERAL(A&E)
THIRUVANANTHAPURAM-695 039
3. JAISON MATHEW, DEPUTY DIRECTOR OF PANCHAYATH, KASARAGOD-671 121.
SRI. SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER.
This Contempt of court case (civil) having come up for orders on
02.11.2021, the court on the same day passed the following:
Con.Case(C) No.1475/2021 2/5
ALEXANDER THOMAS & T.R.RAVI, JJ.
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Cont. Case (C) No. 1475 of 2021
[arising out of impugned judgment dated 9.2.2021 in OP(KAT) No. 231/2020]
=================================================
Dated this the 2nd day of November, 2021
ORDER
The above Contempt of Court case has been instituted alleging non
compliance of the directions and orders passed by this Court as per Anx.I
judgment dated 9.2.2021 in OP(KAT) No.231/2020 filed by the
respondents herein.
2. Today when the matter has been taken up for consideration,
Sri.Saigi Jacob Palatty, learned Senior Government Pleader, would
submit on the basis of instructions of the respondents that the competent
authority of the State Government has already passed G.O.(Rt.)
No.2552/2021/Fin dated 19.3.2021, and consequent thereto the 2nd
respondent Accounts Officer of the Accountant General's Office has
issued proceedings authorizing payment of Life-Time Arrears of Pension
in respect of Late Sri.P.V.Pappan, to his legal heir (Smt.Girija Devi-
wife/widow) who is the 1st petitioner herein. Further, it is stated that a
copy of the written instruction in that regard issued by the Office of the
Accountant General on 20.10.2021 has been made available by the
learned Senior Government Pleader for the perusal of this Court and the
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Cont. Case (C) No. 1475 of 2021
said letter contains the details of Life-Time Arrears of Pension, which
reads as follows:
"With reference to the above, it is hereby informed that, as per
G.O.(RT) No.2552/2021/Fin dated 19/03/2021, this office has authorised Life
Time Arrears of pension in respect of late Sri.P.V.Pappan to his legal heir
(Smt.Girija Devi, wife) as detiled below:-
LTA of pension
01/09/2005 Rs.6329/- DR as per PR-2004
01/07/2009 Rs.11139/- DR as per PR-2009
01/07/2014 Rs.22054/- DR as per PR-2014
01/07/2019 Rs.30440/- DR as per PR-2019
Family Pension has also been authorised @ Rs.18660/- with effect from
26/07/2019 to Smt.Girija Devi, W/o the deceased, under PPO No.111623184
to Sub Treasury, Kaduthuruthy, on 14/09/2021.
The above position may kindly be apprised to the Hon'ble Tribunal."
3. Further, it is seen therein that the Family Pension has been
authorized to the 1st petitioner at the rate of Rs.18,660/- with effect from
26.7.2019 under the Pension Payment Order PPO No.111623184 to Sub
Treasury, Kaduthuruthy, on 14.9.2021.
4. Sri.K.S.Madhusoodanan, learned counsel appearing for the
petitioners submits that his party have been completely kept in the dark
about these subsequent developments if any, and therefore short time
may be granted to thim to ascertain these aspects from the party.
5. In the meanwhile, the respondents will ensure that the Life-
Time Arrears of Pension now authorized and admitted, should be
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Cont. Case (C) No. 1475 of 2021
immediately paid to the petitioner through the Sub Treasury,
Kaduthuruthy. Further, the respondents will ascertain as to whether the
authorization of abovesaid amounts would mean the full compliance of
the directions in Anx.I judgment.
List the case at 1.20. P.M. on 17.11.2021.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
T.R.RAVI, JUDGE
MMG
02-11-2021 /True Copy/ Assistant Registrar
Con.Case(C) No.1475/2021 5/5
APPENDIX OF CON.CASE(C) 1475/2021
Annexure 1 CERTIFIED COPY OF THE JUDGMENT IN 231/2020 DATED
9.2.2021 OF THE HON'BLE HIGH COURT
