Lourd Kunjumon vs M Dhinakaran
2022 Latest Caselaw 7815 Ker

Con.Case(C) No.1191/2022                     1/4

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                              &
                       THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                   Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
                    CONTEMPT CASE(C) NO. 1191 OF 2022(S) IN WA 1046/2021

   PETITIONER/PETITIONER IN WA:

           LOURD KUNJUMON,AGED 59 YEARS, WIFE OF LATE SHRI.P KUNJUMON, AGED 59
           YEARS, LOURD BHAVAN, MAYYANAD P O, KOLLAM, PIN - 691303

        BY ADVS.V.JOHN MANI,JACKSON JOHNY,SETHULAKSHMI K.K.,VARGHESE SABU,DIANA
        LAURANCE PAUL
   RESPONDENT/6TH RESPONDET IN WA:

           M.DHINAKARAN,DIGP, CENTRAL RESERVE POLICE FORCE, GROUP CENTRE,
           AVADI, CHENNAI-, PIN - 600065

          BY SRI.S.MANU,ASSISTANT SOLICITOR GENERAL OF INDIA

        This Contempt of court case (civil) having come up for orders on
   28.06.2022, the court on the same day passed the following:
 Con.Case(C) No.1191/2022                           2/4




              ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
            =============================================
                                  Cont. Case (C) No. 1191 of 2022
                [arising out of the impugned judgment dated 28.1.2022 in W.A. No. 1046/2021]
            =============================================
                      Dated this the 28th day of June, 2022

                                               ORDER

Sri.S.Manu, learned Assistant Solicitor General of India

would submit that the case may be adjourned to enable him to

give necessary instructions and advice to the respondent officer, to

immediately comply with the directions passed by this Court as

per Anx.A1 judgment dated 28.1.2022 in W.A.No.1046/2021, and

also to get instructions in the matter.

2. In view of the fair submission made on behalf of the

respondent, we are not initiating Contempt of Court proceedings

against the respondent officer.

3. The respondent officer will bear in mind that the claim

made in this case relates to a widow of a deceased pensioner who

died on 7.5.2006, and the claim is that the period from 5.4.1986

(date of earlier dismissal from service) up to 13.4.2003

(date of reinstatement) should be treated as qualifying service for

pension and pay fixation, etc. Con.Case(C) No.1191/2022 3/4

Cont. Case (C) No. 1191/2022

..2..

4. In view of these aspects, the respondent officer will take

necessary steps to ensure that the directions in Anx.A1 judgment

are complied without any further delay.

List on 13.7.2022.

H/O.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

                                             SHOBA ANNAMMA EAPEN, JUDGE


          MMG




28-06-2022                           /True Copy/                            Assistant Registrar
 Con.Case(C) No.1191/2022                  4/4

APPENDIX OF CON.CASE(C) 1191/2022 Annexure A 1 A CERTIFIED COPY OF THE JUDGMENT IN WA NO. 1046 OF 2021 DATED 28/01/2022