Remla Beevi M vs Narayani E.S
2021 Latest Caselaw 19851 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                       CON.CASE(C) NO. 1294 OF 2021
         AGAINST THE JUDGMENT IN WP(C) 13853/2020 DATED 09.02.2021


PETITIONER/PETITIONER IN WPC:

              REMLA BEEVI M., AGED 58 YEARS, W/O LATE M.I SANIL,
              PRINCIPAL (RETIRED)THADIKKAD HIGHER SECONDARY SCHOOL,
              THADIKKAL (PO) ANCHAL, KOLLAM DISTRICT-691 306.
              RESIDING AT MARHABA THADIKKADU P.O.
              KOLLAM DISTRICT-691 306.

              BY ADVS.
              GEORGE POONTHOTTAM (SR.)
              NISHA GEORGE


RESPONDENTS/RESPONDENTS 3 & 4 IN WPC:

     1        NARAYANI E.S, (AGE AND FATHERS NAME NOT KNOWN TO THE
              PETITIONER), THE REGIONAL DEPUTY DIRECTOR, OFFICE OF THE
              REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION,
              HOUSING BOARD BUILDING, PALAYAM,
              THIRUVANANTHAPURAM-695 033.

     2        SMT.G.SUDHARMINI, AGE AND FATHERS NAME NOT KNOWN TO THE
              PETITIONER), THE ACCOUNTANT GENERAL(A & E ) KERALA,
              OFFICE OF THE ACCOUNT GENERAL, M.G.ROAD,
              THIRUVANANTHAPURAM-695 001.




              SRI. HANIL KUMAR - SPL.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 COC 1294/21
                                        2



                            JUDGMENT

When this matter was called today, the learned

Special Government Pleader submitted that an

order, in obedience to the directions of this

Court, has been issued on 31.08.2021, granting

full pensionary benefits to the petitioner.

2. However, Sri.Vishnu B.Kurup - learned

counsel for the petitioner, submitted that

consequent to the aforementioned order, no amounts

have been yet disbursed to his client.

I, therefore, close this COC, recording that

an order dated 31.08.2021 has been issued by the

respondent; with a consequential direction to the

said Authority to ensure that eligible benefits

under it are disbursed to the petitioner not later

than one month from today.

Needless to say, I leave full liberty to the

petitioner to seek a rehearing of this COC, if the COC 1294/21

afore directions are not complied with.

Sd/-

RR                              DEVAN RAMACHANDRAN
                                     JUDGE
 COC 1294/21

APPENDIX OF CON.CASE(C) 1294/2021

PETITIONER ANNEXURE

Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 9.2.2021 IN WPC NO 13853 OF 2020 PASSED BY THIS HON'BLE COURT

Annexure 11 TRUE COPY OF THE JUDGMENT DATED 21.1.2021 IN CON.CASE NO 2141 OF 2020 IN WPC NO 13853 OF 2020 PASSED BY THIS HON'BLE COURT