Aisha Bai. B vs Dr. G. Suvarna Kumar
2022 Latest Caselaw 12415 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                         CON.CASE(C) NO. 2315 OF 2022
    AGAINST THE JUDGMENT IN WP(C) 22542/2022 DATED 01.08.2022


PETITIONER:

             AISHA BAI. B, AGED 68 YEARS
             W/O K.K.VISWANATHAN,
             ASSISTANT PROFESSOR (RETD)
             S.N. COLLEGE, KOLLAM
             RESIDING AT PRASANTH,
             NEDUVARAMCODE P.O.,
             CHENGANNUR-689508

             BY ADV P.C.SASIDHARAN


RESPONDENTS:

    1        DR. G. SUVARNA KUMAR, (AGE AND FATHER'S
             NAME NOT KNOWN TO THE PETITIONER),
             DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
             KOLLAM - 686 001., PIN - 686001

    2        SMT.NISHA.J. THARAYIL, (AGE AND FATHER'S
             NAME NOT KNOWN TO THE PETITIONER), PRINCIPAL,
             SREE NARAYANA COLLEGE, KOLLAM - 691 001.

             BY ADVS.
             A.N.RAJAN BABU
             GOPALAKRISHNAN G
             PARVATHY K-GP


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 2315/22
                                        2



                             JUDGMENT

When this matter was called today, the learned counsel for

the respondents submitted that all amounts due to the petitioner

have already been paid.

2. The afore is affirmed by Sri.P.C.Sasidharan - learned

counsel for the petitioner; however, pleading that without regret

being expressed by the respondents, this matter should not be

closed.

3. Though I am in affirmation with what

Sri.P.C.Sasidharan says, I do not think that this Court will be

justified in continuing with this case, when the entire amounts

have been paid.

This Contempt Case is thus closed.

Sd/-

RR                                          DEVAN RAMACHANDRAN
                                                   JUDGE
 COC 2315/22

APPENDIX OF CON.CASE(C) 2315/2022

PETITIONER ANNEXURES Annexure A1 ANNEXURE A1:- CERTIFIED COPY OF THE JUDGMENT IN W.P(C) NO. 22542 OF 2022 DATED 01.08.2022 RESPONDENT ANNEXURES Annexure R2 (d) True copy of the reply consequent to the request submitted by this respondent for cancellation of the old to bill from spark Annexure R2 (a) True copy of the terminal surrender bill dated 22-7-2022 submitted before the 1 st respondent Annexure R2 (b) True copy of the counter signed bill by 1st respondent dated 19.8.2022. Annexure R2 (c) True copy of the E-submitted Bill to the Treasury, Kollam.

Annexure R2 (e) True copy of the Communication vide No.G1/1670/2022 dated 2-12-2022 addressed to Addl. Chief Secretary (Finance).

Annexure R2 (f) True copy of the order dated 2-12-2022 vide No.A5/ 11020/2022 DCEDDKLM , Kollam.

Annexure R2 (g) True copy of the manually prepared Terminal Surrender Bill in Form TR105 and TR59(C) counter signed by Director dated 3-12-2022