Nalinakumar K.P vs Assistant Educational Officer
2021 Latest Caselaw 17877 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                          WP(C) NO. 4531 OF 2021(N)
PETITIONER:

     NALINAKUMAR K.P., AGED 58 YEARS, S/O. LATE GOVINDAN, RESIDING AT
     AMRITHAM, PANOOR P.O., KANNUR-670 692.

RESPONDENTS:

  1. ASSISTANT EDUCATIONAL OFFICER, PANOOR SUB DISTRICT, P.O. PANOOR-670
     692.                                                        AND 2
     OTHERS


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to issue an interim direction directing the respondents 1 and 3 to
release the DCRG sanctioned to the petitioner, pending disposal of the
above Writ Petition.


     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
09.04.2021 and upon hearing the arguments of M/s M.VIJAYAKUMAR and BONNY
BENNY, Advocates for the petitioner and of Sri.BIJOY CHANDRAN, GOVERNMENT
PLEADER for R1 and R2, the court passed the following:




                                                p.t.o
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                              W.P.(C) No.4531 of 2021
                           --------------------------------------
                       Dated this the 1st day of September, 2021

                                           ORDER

By order dated 09.04.2021, this Court, relying on the judgment of the Full

Bench of this Court in Chandran V. Local Self Govt. Department [2020 (5)

KLT 669 (FB)] had directed the respondents to disburse the eligible DCRG to the

petitioner within a period of two months. The petitioner complains that the

directions have not been complied with.

2. Sri. Bijoy Chandran, the learned Government Pleader seeks one

more adjournment, as a last chance, to comply with the directions.

3. If the amount as ordered is not disbursed on or before 13.09.2021,

appropriate proceedings will have to be initiated to prosecute the concerned

respondent for flouting the directions issued by this Court.

Post on 15.09.2021.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS

01-09-2021 /True Copy/ Assistant Registrar