C.V. James vs Jayakumar
2022 Latest Caselaw 286 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
      TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                       CON.CASE(C) NO. 1911 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 18119/2015 OF HIGH COURT OF
                                  KERALA
PETITIONER/S:

           C.V. JAMES
           AGED 60 YEARS
           S/O.C.D.VARGHESE, CHAKKALACKAL HOUSE, PERANDOOR, PADAM
           ROAD,
           ELAMAKKARA.P.O, KOCHI, ERNAKULAM, RETIRED LABORATORY
           ASSISTANT,ST.ALBERT'S COLLEGE, ERNAKULAM.

           BY ADV GEORGE SEBASTIAN



RESPONDENT/S:

           JAYAKUMAR
           AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
           PRESENTLY WORKING AS DEPUTY DIRECTOR OF COLLEGIATE
           EDUCATION, ERNAKULAM, HOSPITAL ROAD, NEAR MCRV MEN'S
           HOSTEL 11, SHENOYS, ERNAKULAM, KERALA-682011.


OTHER PRESENT:

           GP SRI JIMMY GEORGE




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1911 OF 2021
                                       2



                              JUDGMENT

The learned Government Pleader has placed on record the order

dated 7.1.2022 (G.O (Rt) No.40/2022/HEDN) whereby the directions

of this Court contained in the various judmgnets referred to therein

have been complied with and the pensionary benefits of the petitioner

have been fixed as per the direction of the Director and Deputy

Director of Collegiate Education.

In this view of the matter, I order the closure of the contempt

petition with a liberty to revive the matter, in case benefits are not

paid.

Sd/-

sab                                              AMIT RAWAL

                                                    JUDGE
 CON.CASE(C) NO. 1911 OF 2021

APPENDIX OF CON.CASE(C) 1911/2021

PETITIONER ANNEXURES

Annexure A A CERTIFIED COPY OF THE JUDGMENT DATED 9.3.2021 IN W.P.(C)NO.18119/2015.