K.Balakrishnan Nair vs P.K.Vinodkumar
2022 Latest Caselaw 8383 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
           Friday, the 1st day of July 2022 / 10th Ashadha, 1944
          CONTEMPT CASE(C) NO. 370 OF 2021(S) IN WP(C)14944/2013

  PETITIONER/PETITIONER:


         K.BALAKRISHNAN NAIR, S/O.LATE E.KRISHNAN NAIR,

         AGED 61 YEARS, MOOVANGOLE HOUSE, P.O.KARADKKA,

         KASARGOD DISTRICT.

      BY ADV. SRI.T.V.JAYAKUMAR NAMBOODIRI.

  RESPONDENT/1ST RESPONDENT:


         P.K.VINODKUMAR, S/O.NARAYANAN MASTER, SECRETARY,

         KASARGOD CO-OPERATIVE MARKETING AND PROCESSING SOCIETY,

         NO.F-104, P.O.VIDYA NAGAR, KASARGOD DISTRICT,671121



   BY ADVS. M/S. SURESH KUMAR KODOTH, K.P.ANTONY BINU.

     This Contempt of court case (civil) having come up for orders on
01.07.2022, the court on the same day passed the following:


                                                     P.T.O.
                                      SHAJI P. CHALY, J.
                   ---------------------------------------------------------
                          Contempt Case (Civil) No. 370 of 2021 (S)
                                              in
                                W.P.(C). No. 14944 of 2013
                     ---------------------------------------------------------
                          Dated this the 1st day of July, 2022.

                                              ORDER

In spite of sufficient opportunities provided to the respondent to pay the entire retiral benefits to the petitioner, the respondent has not cared to comply with the directions contained in the judgment in its entirety.

2. At one point of time, an appeal was filed with a huge delay and the same was also dismissed by a Division Bench of this Court and even after the same, by saying one reason or other, the contempt petition is being protracted. The attitude adopted by the respondent is contemptuous in nature.

3. In that view of the matter, there will be a direction to the respondent to pay the entire amounts, including the salary, DCRG and other benefits, to the petitioner within two weeks, failing which the respondent shall be present before this Court in the next posting date to proceed with the Contempt Petition.

Post the matter on 15.07.2022.

sd/­ SHAJI P. CHALY, JUDGE.

Rv

01-07-2022 /True Copy/ Assistant Registrar