V.P. Premakrishnan vs Assistant Educational Officer
2022 Latest Caselaw 825 Ker

RP No.700/2021                                  1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Monday, the 17th day of January 2022 / 27th Pousha, 1943
                              RP NO. 700 OF 2021(A)IN
                                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-695 639.
      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
    05/01/2022 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/ SENIOR GOVERNMENT PLEADER, P.M. MANOJ for
    R1,R2 & R4 in WP(C), the court passed the following:
                                       ORDER

Read order dated 05-01-2022. The learned Senior Government Pleader Smt.Mable .C.Kurian, submits that the amount fixed against the petitioner is Rs.4,054/- (Rupees Four Thousand Fifty Four only).

In the afore circumstances. I direct the respondents to disburse the balance amount to the petitioners, pending this review petition, within a period of two weeks from the date of this order.

Post after three weeks.

Sd/- DEVAN RAMACHANDRAN JUDGE

17-01-2022 /True Copy/ Assistant Registrar