Raghuvaran Kt vs S. Prasannakumari
2021 Latest Caselaw 17931 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                         CON.CASE(C) NO. 1175 OF 2021
AGAINST THE JUDGMENT IN WP(C) 22427/2020 OF HIGH COURT OF KERALA,
                                   ERNAKULAM
PETITIONER:

             RAGHUVARAN K.T., AGED 57 YEARS
             S/O THANKAPPAN PILLAI, RESIDING AT VADAKKEKUNNAPPALLIL,
             P.O.POOCHAKKAL, ALAPPUZHA DISTRICT-688 526, ASSISTANT
             EXECUTIVE ENGINEER (RETIRED), KERALA STATE ELECTRICITY
             BOARD LTD, ELECTRICAL SUB DIVISION, CHERTHALA
             P.O.CHERTHALAA-688 524.


             SRI.P.M.PAREETH
             SMT.M.K.MEHRUNISHA BASIMA



RESPONDENT:

             S. PRASANNAKUMARI
             (FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER),
             CHIEF ENGINEER (HRM), KERALA STATE ELECTRICITY BOARD
             LTD, VIDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM-695
             004.

             BY ADV N.SATHEESH




     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1175 OF 2021
                                   2


                                JUDGMENT

When this matter was called today, the learned counsel

for the respondent Sri.N.Satheesh submitted that an order has

already been issued by the Chairman and Managing Director of

the Kerala State Electricity Board Ltd. (KSEB), directing the

Chief Engineer (HRM) to take action to pay the withheld sums

from the petitioner's terminal benefits forthwith.

Sri.N.Satheesh added that necessary action in this regard will

be completed by the Chief Engineer within a period of two

weeks from today.

Taking note of the afore submissions and recording the

same, I close this contempt case without any further orders;

however, leaving liberty to the petitioner to approach this

Court with a fresh contempt case in case the afore

undertaking is violated by the Authorities in the KSEB.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 1175 OF 2021

APPENDIX OF CON.CASE(C) 1175/2021

PETITIONER ANNEXURE

Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 29.3.2021 IN WPC NO 22427/2020

Annexure A2 A TRUE PHOTO COPY OF THE COVERING LETTER DATED 18.4.2021 FORWARDING THE ANNEXURE AI JUDGMENT TO THE RESPONDENT

Annexure A3 A TRUE PHOTO COPY OF THE POSTAL ACKNOWLEDGMENT DATED 20.4.2021 ISSUED BY THE RESPONDENT