K.Unnikrishnan vs T.K.Jose, Ias
2021 Latest Caselaw 20153 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                  &
                THE HONOURABLE MR.JUSTICE V.G.ARUN
     FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                   CON.CASE (C) NO.1589 OF 2020

   AGAINST THE JUDGMENT IN OP(KAT) NO.196/2014 OF HIGH COURT OF
                      KERALA DATED 25.11.2019
PETITIONER/PETITIONER:

          K.UNNIKRISHNAN, AGED 71 YEARS
          S/O.A.KRISHNAN NAIR, KARTHIKA, POTHAZHAKKAD P.O.,
          THRISSUR, KERALA, PIN-680 668.

          BY ADV M.SREEKUMAR


RESPONDENTS/RESPONDENTS 2 & 4:

    1     T.K.JOSE, IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
          SECRETARY TO GOVERNMENT, HOME DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.

    2     LOKNATH BEHERA
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
          DIRECTOR GENERAL OF POLICE, THIRUVANANTHAPURAM,
          KERALA, PIN-695 001.

          BY SRI.IMAM GRIGORIOUS, GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 C.O.C.No.1589 of 2020 [S]     - 2 -




              K.VINOD CHANDRAN & V.G.ARUN, JJ.
       -----------------------------------------------
           Cont.Case (Civil) No.1589 of 2020 [S]
        -----------------------------------------------
         Dated this the 24th day of September, 2021

                             JUDGMENT

Vinod Chandran, J.

Learned Senior Government Pleader submits on

instructions that the petitioner has received a sum of

Rs.3,82,272/- [Rupees Three lakhs eighty two thousand two

hundred and seventy two only] on 22.09.2021. The interest

portion of Rs.22,936/- [Rupees Twenty two thousand nine

hundred and thirty six only] also has been disbursed on

two occasions. The first disbursement was on 20.09.2021

of an amount of Rs.6,420/- [Rupees Six thousand four

hundred and twenty only] and then another disbursement

was made on today of Rs.16,516/- [Rupees Sixteen thousand

five hundred and sixteen only].

2. Learned Counsel for the petitioner submits

that the petitioner has not received the second

disbursement and that still there is some dispute with

respect to the interest.

3. Learned Senior Government Pleader points out

that the transaction has been made by deposit in the

Treasury Account on today. The petitioner will have to

verify the same. The petitioner would also file a

representation before the appropriate authority on the

dispute of interest. We do not think that the contempt

case should be kept pending.

In such circumstances, we close the contempt

case with a direction to the respondent to consider the

representation of the petitioner, as and when it is

filed.

Sd/-

K.VINOD CHANDRAN, JUDGE

Sd/-

V.G.ARUN, JUDGE

sp/24/09/2021 //True Copy//

P.A.To Judge

APPENDIX

PETITIONER'S ANNEXURE:-

ANNEXURE A CERTIFIED COPY OF JUDGMENT OF THIS HON'BLE COURT IN OP(KAT) NO.196/2014 DATED 25.11.2019.

ANNEXURE B TRUE COPY OF THE RECEIPT DATED 03.01.2020 TOWARDS SENDING OF ANNEXURE A TO 1ST RESPONDENT BY COURIER.

ANNEXURE C TRUE COPY OF THE RECEIPT DATED 03.01.2020 TOWARDS SENDING OF ANNEXURE A TO 2ND RESPONDENT BY COURIER.