Kerala High Court
State Of Kerala, Rep. By Secretary ... vs Lakshmi Amma. D on 20 December, 2022
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. 1800 OF 2022
Against the Judgment dated 04/03/2022 in WP(C) 10019/2019 of this Court
APPELLANTS/RESPONDENTS 1 TO 3 IN WPC:
1. STATE OF KERALA, REP. BY SECRETARY TO GOVERNMENT, SCIENCE AND
TECHNOLOGY (A) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2. CHIEF SECRETARY TO GOVERNMENT OF KERALA (CHAIRMAN GOVERNING COUNCIL
C-STED), GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
3. PRINCIPAL SECRETARY TO GOVERNMENT, SCIENCE AND TECHNOLOGY (A )
DEPARTMENT, SHASTRA BHAVAN, PATTOM P.O., THIRUVANANTHAPURAM, PIN -
695 004
BY GOVERNMENT PLEADER
RESPONDENTS/PETITIONER & 4TH RESPONDENT IN WPC:
1. LAKSHMI AMMA.D., DISTRICT CO-ORDINATOR, C STED HEAD OFFICE,
PUTHIYARA P.O., KOZHIKODE, PIN - 673004
2. GOMATHY SAROJAM M., DISTRICT CO-ORDINATOR, C STED HEAD OFFICE,
PUTHIYARA P.O., KOZHIKODE, PIN - 673004
3. VEENA.P., DISTRICT CO-ORDINATOR, C STED HEAD OFFICE, PUTHIYARA
P.O., KOZHIKODE, PIN - 673004.
4. SATHEESH BABU M.V., DISTRICT CO-ORDINATOR, C STED HEAD OFFICE,
PUTHIYARA P.O., KOZHIKODE, PIN - 673004
5. DEEPTHI, DISTRICT CO-ORDINATOR, C STED HEAD OFFICE, PUTHIYARA P.O.,
KOZHIKODE, PIN - 673004
6. MYTHILI K., PROJECT ENGINEER, C STED HEAD OFFICE, PUTHIYARA P.O.,
KOZHIKODE, PIN - 673004
7. LATHIKA G., PROJECT ENGINEER, C STED HEAD OFFICE, PUTHIYARA P.O.,
KOZHIKODE, PIN - 673004
8. SAILAJA K.V., PROJECT ENGINEER, C STED HEAD OFFICE, PUTHIYARA P.O.,
KOZHIKODE, PIN - 673004
9. JAYAN K.A., KOCHEETHRA (H), PALACHODE P.O., KOLATHUR VIA, MALAPPURAM
DISTRICT, PIN - 679 338.
10. CENTRE FOR SCIENCE AND TECHNOLOGY, ENTREPRENEURSHIP DEVELOPMENT (C-
STED), OLD TALUK OFFICE BUILDING, JAIL ROAD, PUTHIYARA POST,
KOZHIKODE, PIN - 673004, REPRESENTED BY ITS DIRECTOR.
BY ADVOCATE SRI. MILLU DANDAPANI FOR R1 TO R9
SRI. SHYAM PADMAN FOR R10
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
WP(C) No.10019/2019 pending disposal of the Writ Appeal.
This Writ Appeal coming on for orders on 20/12/2022, upon peruisng
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
