Gireesh V.M vs Sri.Neelakandan A.N
2022 Latest Caselaw 9639 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
         CONTEMPT CASE(C) NO. 1236 OF 2022(S) IN WP(C) 22550/2020

PETITIONER/PETITIONER IN WRIT PETITION:


     GIREESH V.M., S/O NARAYANAN NAMBOODIRI, AGED 32 YEARS, EXECUTIVE
     OFFICER, KURUMATHOOR ILLAM DEVASWAM, P.O.KURUMATHUR, TALIPARAMBA,
     KANNUR - 670142

    BY ADVS.M/S.MAHESH V RAMAKRISHNAN,PRAVEEN K.S.,

RESPONDENT/RESPONDENT NO.2:


     SRI.NEELAKANDAN A.N., COMMISSIONER, MALABAR DEVASWOM BOARD, HOUSEFED
     COMPLEX, P.O. ERANJIPALAM, KOZHIKODE - 673006


     This Contempt of court case (civil) having come up for orders on
25.08.2022, the court on the same day passed the following:

                                                           P.T.O
 ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
-----------------------------------------------------------------------------------
                        Review Petition No.586 of 2022
                                       &
                  Contempt of Court Case (Civil) No.1236 of 2022
     [arising out of the impugned judgment dated 25.02.2022 in W.P.(C) No.22550/2020]
            -----------------------------------------------------------------
                       Dated this the 25th day of August, 2022


                                      ORDER

It is submitted by Sri.Mahesh V. Ramakrishnan, learned counsel

appearing for the 1st respondent/writ petitioner, that even now no

amount has, so far, been paid in compliance of the judgment and that

even the remuneration component consisting of the share of the 2 nd

respondent-temple is being denied on the ground of pendency of this

R.P.

2. The Review Petition will have to be heard by the Bench

which passed the impugned judgment dated 25.02.2022 in W.P.(C)

No.22550/2020.

3. It is made clear that the pendency of the R.P. cannot lead to the

situation of the 2nd respondent-temple denying their share of the

remuneration to the petitioner and steps in that regard shall be taken by

the 2nd respondent, without any further delay.

R.P. No.586 of 2022 & Con. of Court Case (C) No.1236 of 2022

List these cases at 1.20 p.m. in the chambers of AT(J) in order

to facilitate the said Bench to deal with these matters, on 15.09.2022.

Hand Over a copy of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE Skk//25082022

25-08-2022 /True Copy/ Assistant Registrar