Suresh Babu P.B vs Venkatesapathy S Ias
2022 Latest Caselaw 6344 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                        CON.CASE(C) NO. 1741 OF 2021
  (AGAINST THE JUDGMENT IN WP(C)NO.222 OF 2021 DATED 10.03.2021)


PETITIONER/PETITIONER IN THE W.P.(C):

             SURESH BABU P.B, AGED 57 YEARS,
             S/O BALAKRISHNAN,(HEAD OPERATOR,
             WATER SUPPLY SUB DIVISION, KERALA WATER AUTHORITY,
             KALAMASSERY, RETIRED ON 31.05.2020), RESIDING AT
             PADINJAREKUTTU, NAYARAMBALAM (PO),
             ERNAKULAM DISTRICT, PIN-682509.

             BY ADV.SRI.K.P.RAJEEVAN



RESPONDENT/2ND RESPONDENT IN THE W.P.(C):

             SRI.S.VENKATESAPATHY IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             MANAGING DIRECTOR, KERALA WATER AUTHORITY,
             JALA BHAVAN, THIRUVANANTHAPURAM, PIN-695033.

             BY ADVS. SHRI.P.BENJAMIN PAUL, SC, KERALA WATER
             AUTHORITY,
             SRI.P.M.JOHNY


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1741 OF 2021
                                 -2-

                              JUDGMENT

When this matter was called today, Sri.Dinesh

Thankappan, representing Sri.P.M.Johny - learned

counsel for the respondent, submitted that the

directions in the judgment dated 10.03.2021 in

W.P.(C)No.222/2021 have already been complied with

and prayed that this contempt case be closed.

2. Sri.K.P.Rajeevan - learned counsel for the

petitioner, affirmed the afore submission,

however, prayed that his client be given liberty

to claim interest on the Provident Fund payment.

In the afore circumstances, I close this

contempt case with the afore requested liberty

being reserved to the petitioner, subject to other

legal requirements being satisfied.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 1741 OF 2021

APPENDIX OF CON.CASE(C) 1741/2021

PETITIONER ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.

(C)NO.222 OF 2021 DATED 10.03.2021.

ANNEXURE A2 A TRUE COPY OF THE LETTER DATED 02.07.2021 RECEIVED BY THE PETITIONER FROM THE CONCERNED ASSISTANT EXECUTIVE ENGINEER.

ANNEXURE A3 A TRUE COPY OF THE LETTER DATED 10.07.2021 SUBMITTED BY THE PETITIONER BEFORE THE FINANCE MANAGER AND CHIEF ACCOUNTS OFFICER OF KERALA WATER AUTHORITY.

ANNEXURE A4 A TRUE COPY OF THE LETTER DATED 09.09.2021 SENT BY THE CONCERNED EXECUTIVE ENGINEER TO THE FINANCE MANAGER AND CHIEF ACCOUNTS OFFICER OF KERALA WATER AUTHORITY.

ANNEXURE A5 A TRUE COPY OF GO(RT) NO.33/2021/WRD DATED 19.01.2021.

ANNEXURE A6 A TRUE COPY OF THE GO(RT) NO.101/2021/WRD DATED 12.02.2021.

ANNEXURE A7 A TRUE COPY OF THE GO(RT) NO.386/2021/WRD DATED 23.07.2021.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE