P.Bincy Jose vs Abdul Razak E
2021 Latest Caselaw 19713 Ker

CON.CASE(C) NO. 489 OF 2021          1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                     CON.CASE(C) NO. 489 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 30435/2012 OF HIGH COURT OF
                               KERALA
PETITIONER/PETITIONER:

             P.BINCY JOSE
             AGED 40 YEARS
             D/O P.A.JOSE, LOWER PRIMARY SCHOOL ASSISTANT,
             A.L.P SCHOOL, VELUKKARA, AIKKARAKUNNU, NADAVARAMBA,
             IRINJALAKUDA, THRISSUR DISRICT, PIN-680 661
             CHIRAYATH HOUSE, KODANNUR, THRISSUR.

             BY ADVS.
             K.T.SHYAMKUMAR
             SHRI.NIKHIL NARENDRAN



RESPONDENT/3RD RESPONDENT:

             ABDUL RAZAK E
             S/O AND AGE NOT KNOWN TO THE PETITIONER, THE
             ASSISTANT EDUCATIONAL OFFICER, IRINJALAKUDA,
             THRISSUR DISTRICT



             SRI BIJOY CHANDRAN, SR GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 489 OF 2021            2

                                  JUDGMENT

When this matter was taken up, Sri.K.T.Shyam Kumar, the learned

counsel appearing for the petitioner submits that orders have been issued

approving the appointment of the petitioner w.e.f 1.6.2007. It is submitted that

consequential benefits have not been disbursed. He submits that the Contempt

Case can be closed reserving the right of the petitioner to re-open the

Contempt proceedings, if so warranted. Reserving such rights, the Contempt

Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX OF CON.CASE(C) 489/2021

PETITIONER ANNEXURE

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO 30435/2012 DATED 21.3.2019

RESPONDENTS EXHIBITS:NIL