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C. Vasudevan vs Ajay Kumar G
2021 Latest Caselaw 22993 Ker

Citation : 2021 Latest Caselaw 22993 Ker
Judgement Date : 23 November, 2021

Kerala High Court
C. Vasudevan vs Ajay Kumar G on 23 November, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                        CON.CASE(C) NO. 1761 OF 2021
  ARISING FROM THE JUDGMENT IN WP(C) 21990/2011 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER/PETITIONER:

             C. VASUDEVAN, AGED 80 YEARS,
             S/O. K. KELU MASTER, RETIRED HEADMASTER,
             A.U.P.SCHOOL, KARAKKUNNU, MANJERI,
             KOLOTHUMTHODI HOUSE, P. O. KARAKKUNNU,
             MANJERI - 676 123.

             BY ADV.SRI.RENJITH GANGADHARAN



RESPONDENT/1ST RESPONDENT:

             AJAY KUMAR G,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             ACCOUNT OFFICER, OFFICER OF THE ACCOUNTANT GENERAL
             (A&E), KERALA, THIRUVANANTHAPURAM - 695 001.

             BY ADV.SMT.K.AMMINIKKUTTY, SR.GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1761 OF 2021
                               -2-

                         JUDGMENT

When this matter was called today, the learned

Senior Government Pleader - Smt.K.Amminikutty,

submitted that the directions in the judgment of

this Court have been fully complied with and all

eligible benefits have been credited to the

account of the petitioner on 08.11.2021.

Taking note of the afore submissions, I close

this contempt case; however, leaving liberty to

the petitioner to seek a rehearing, if the afore

submissions are found to be not accurate in

future.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 1761 OF 2021

APPENDIX OF CON.CASE(C) 1761/2021

PETITIONER ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 21.01.2021 IN WP(C) NO.21990 OF 2011 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE COMMUNICATION DATED 23.02.2021 ISSUED BY THE RESPONDENT TO THE SUB TREASURY OFFICER, MANJERI.

ANNEXURE A3 TRUE COPY OF THE COMMUNICATION ISSUED BY THE RESPONDENT DATED 08.04.2021.

ANNEXURE A4 TRUE COPY OF THE REMINDER SENT BY THE PETITIONER TO THE RESPONDENT ON 17.04.2021.

ANNEXURE A5 TRUE COPY OF THE REMINDER SENT BY THE PETITIONER TO THE SUB TREASURY OFFICER DATED 31.08.2021.

 
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