Rukmani vs Sathyapalan
2022 Latest Caselaw 6708 Ker

Con.Case(C) No.858/2022                         1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Thursday, the 9th day of June 2022 / 19th Jyaishta, 1944
            CONTEMPT CASE(C) NO. 858 OF 2022 IN CON. CASE(C) NO.698/2021
      PETITIONER/PETITIONER IN CCC:

                RUKMANI @ BALAMANI AMMA,

                AGED 84 YEARS, W/O.LATE RAGHAVAN EZHUTHACHAN,

                PATHINARUPOTHIYIL HOUSE, VELLIYADU, MANNANUR. P.O,

                OTTAPALAM, PALAKKAD DISTRICT.

            BY ADV. SRI.P.R.SHAJI

      RESPONDENT/RESPONDENT IN CCC:


                SATHYAPALAN, ASSISTANT EDUCATIONAL OFFICER,

                OTTAPALAM, PALAKKADU DISTRICT- 679 101.




        This Contempt of court case (civil) having come up for orders on
   09.06.2022, the court on the same day passed the following:

                                                                   P.T.O.
 Con.Case(C) No.858/2022                       2/2




                                         ORDER

Sri.P.R. Shaji- learned counsel for the petitioner handed over an

order dated 31/05/2022, issued by the respondent in compliance with the

directions in the judgment. The said order, a copy of which has been

offered by the petitioner to be placed on record by the next posting date.

The respondent appears to have taken the view that without the order of

the Accountant General and the Government, the petitioner cannot be

granted any benefit.

Prima facie, this order certainly does not answer the specific

directions of this Court, because the factum of the nomination in favour

of the subsequent wife of late Raghavan Ezhuthachan had been noticed by

this Court in the judgment and peremptory directions issued.

In the afore circumstances, I adjourn this matter for the learned

Government Pleader to obtain instructions in this matter, within which

time the afore order shall be placed on record by the petitioner.

List on 13/06/2022.

                                               Sd/- DEVAN RAMACHANDRAN JUDGE




09-06-2022                      /True Copy/                            Assistant Registrar