V.P. Premakrishnan vs Assistant Educational Officer
2022 Latest Caselaw 2234 Ker

RP No.700/2021                                   1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
                                RP NO. 700 OF 2021
                               WP(C) 23008/2020 (A)
   REVIEW PETITIONER/WRIT PETITIONER:

          V.P. PREMAKRISHNAN, AGED 58 YEARS, S/O.KRISHNAN, KRISHNA NIKETH,
          PANOOR, ELANCODE P.O., KANNUR-670 692.

   RESPONDENTS/RESPONDENTS:

      1. ASSISTANT EDUCATIONAL OFFICER, PANOOR-670 692.
      2. ACCOUNTANT GENERAL, INDIAN AUDIT AND ACCOUNTS DEPARTMENT,
         THIRUVANANTHAPURAM-696 639.
      3. THE MANAGER, THIRUVAL U.P.SCHOOL, PANOOR, ELANCODE, KANNUR-670 692.
      4. DEPUTY DIRECTOR OF EDUCATION, KANNUR-670 002.


         Review Petition praying inter alia that in the circumstances stated
    in the affidavit filed along with the RP the High Court be pleased to
   review the judgment and direct the respondents to pay the retirement
   benefits on the basis of the provisions of Kerala Service Rules to the
   petitioner and allow the Review Petition.

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of RP and this Court's order dated
   08-02-2022 and upon hearing the arguments of SRI.M.VIJAYAKUMAR, Advocate
   for Petitioners in RP/WP(C), SRI.MABLE C.KURIAN, SENIOR GOVERNMENT PLEADER
   for R1, R2 & R4 in RP/ WP(C), the court passed the following:

                                            ORDER

The 1st respondent, who is present in person, submits that the bill for the amounts due to the petitioner is ready and that it will be honoured without further delay. He cites certain reasons for non payment until now.

Post on 04-03-2022 for payment. If the amounts are not paid, respondent No.1 will remain present in person to explain why.

                                                  Sd/- DEVAN RAMACHANDRAN JUDGE




24-02-2022                         /True Copy/                                  Assistant Registrar