Chief Secretary To Government Of ... vs Janaky P
2022 Latest Caselaw 11684 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
       Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                             WA NO. 1921 OF 2022

 Against the Judgment dated 04/03/2022 in WP(C) 12262/2021 of this Court.




APPELLANTS/RESPONDENTS IN WPC:

  1. CHIEF SECRETARY TO GOVERNMENT OF KERALA (CHAIRMAN GOVERNING COUNCIL
     C-STED), GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695001., PIN -
     695001
  2. PRINCIPAL SECRETARY TO GOVERNMENT, SCIENCE AND TECHNOLOGY (A
     DEPARTMENT), SHASTRA BHAVAN, PATTOM P.O., THIRUVANANTHAPURAM-695004,
     PIN - 695004.

BY GOVERNMENT PLEADER

RESPONDENTS/PETITIONERS IN WPC:

  1. JANAKY P., D/O.NARAYANAN NAIR P., MANJIMA, PALAKKALPARAMBA,
     CHEVARAMBALAM P.O., KOZHIKODE-673 017, PIN - 673 017.
  2. PREETHI.S., W/O.SILVAN C.K., CHAVARATTIL (H), ARIMPUR P.O.,
     THRISSUR-680 620.
  3. PENN.G., S/O. GURUDAS G, VRINDAVAN HOUSE, NEAR LPG SCHOOL, VELLIYAM-
     NEDUMANKAVU ROAD, VELLIYAM P.O., KOTTARAKARA, KOLLAM-691 540.



     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to    stay the operation of the observation made by the learned single
judge as to payment of interest on gratuity in the judgment dated
04.03.2022 in W.P.(C) No.12262/2021 pending disposal of the Writ Appeal.


     This Writ Appeal coming on for orders on 20/12/2022, upon perusing
the Appeal Memorandum, the Court on the same day passed the following.
                        A.K. JAYASANKARAN NAMBIAR
                                               &
                           MOHAMMED NIAS C.P., JJ
                      ......................................................
               C.M.Appl.No. 1 of 2022 in WA No.1798 of 2022,
               C.M.Appl.No. 1 of 2022 in WA No.1800 of 2022,
               C.M.Appl.No. 1 of 2022 in WA No.1852 of 2022
                                               &
               C.M.Appl.No. 1 of 2022 in WA No.1921 of 2022,
                  .................................................................
                 Dated this the 20th day of December, 2022.


                                           ORDER

A.K. Jayasankaran Nambiar, J.

Delay is condoned in all these writ appeals.

Writ appeals

Post all the writ appeals on 12.01.2023.

In the meanwhile, the learned Government Pleader appearing on

behalf of the appellants shall produce a computation statement showing the

amount of interest payable on the gratuity amounts already paid to the

petitioners.

Taking note of the submission of the learned Government Pleader

that contempt proceedings have been initiated by the respondents for non-

compliance with the directions in the judgment impugned in these writ

appeals, we stay the further proceedings in the contempt matters, pending

disposal of these writ appeals.

Sd/- A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/- MOHAMMED NIAS C.P.

JUDGE

dlk/20.12.22