Bibin Chandran vs Thankamani J
2021 Latest Caselaw 20737 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                 CON.CASE(C) NO. 1507 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 10192/2021 OF HIGH COURT
                     OF KERALA, ERNAKULAM
PETITIONER:

         BIBIN CHANDRAN
         AGED 31 YEARS
         S/O.M.K.CHANDRAN, SANSKRIT TEACHER, R.S.M.UP
         SCHOOL, KODUNGA, NOW WORKING AS CRC CO.ORDINATOR,
         BRC RAMAPURAM, KOTTAYAM-686576.

          BY ADV P.E.SAJAL



RESPONDENTS:

    1     THANKAMANI J.,
          AGE AND FATHER'S NAME NOT KNOWN DISTRICT
          EDUCATIONAL OFFICER, KANJIRAPPALLY, POST OFFICE
          ROAD, PONKUNNAM, KOTTAYAM-686506.

    2     SHAMLA BEEVI,
          AGE AND FATHER'S NAME NOT KNOWN, ASSISTANT
          EDUCATIONAL OFFICER, EARATTUPETTA, ARUVITHURA P.O.,
          ERATTUPETTA, KOTTAYAM-686122.

    3     MINI K.B.,
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          HEADMISTRESS, R.SANKAR MEMMORIAL U.P.SCHOOL,
          KODUNGA.



         SMT . K AMMINIKUTTY - SR GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.10.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1507 OF 2021       2

                                JUDGMENT

When this matter was called today, The learned

Senior Government Pleader - Smt.K.Amminikutty

submitted that the directions in Annexure A1 judgment

have already been complied with substantially and that

the salary and allowances of the petitioner have been

paid, except for the period between 9.12.2020 to

08.08.2021.

2. Shri.P.E.Sajal, learned counsel for the

petitioner, controverted the afore by saying that

full amounts have not yet been paid to his client.

Taking note of the afore submissions, I close this

contempt case directing the respondents to ensure that

all benefits as are eligible to the petitioner in

terms of the judgment are disbursed to him within a

period of one month from the date of receipt of a copy

of this judgment; leaving liberty to the petitioner to

seek a rehearing if these directions are not complied

with.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/5.10

APPENDIX OF CON.CASE(C) 1507/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF THE JUDGMENT IN W.P.C NO.10192/2021 DATED 06.07.2021.

Annexure A2 TRUE COPY OF THE ORDER OF THE GOVERNMENT IN G.O.(RT)NO.3177/2021/G.EDN. DATED 28.06.2021.

Annexure A3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 22.07.2021.

Annexure A4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 16.08.2021.