Mervin T Vincent vs Rajamma. A.M
2022 Latest Caselaw 8091 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944

                         CON.CASE(C) NO. 2095 OF 2021

      AGAINST THE JUDGMENT IN WP(C) 16887/2014 OF HIGH COURT OF KERALA

PETITIONER/5TH RESPONDENT IN WPC:

             MERVIN T VINCENT
             AGED 32 YEARS
             S/O. VINCENT,
             HIGH SCHOOL ASSISTANT (ENGLISH), C A HIGHER SECONDARY SCHOOL,
             COYALMANNAM 678 702, PALAKKAD DISTRICT.
             RESIDING AT THECKNATH HOUSE, EDATHURUTHY P.O,
             THRISSUR DISTRICT 680 730.

             BY ADV S.SUJIN



RESPONDENT/4TH RESPONDENT IN THE WP(C):

     1       RAJAMMA. A.M
             AGED 54 YEARS
             (FATHER'S NAME NOT KNOW TO THE APPLICATION),DISTRICT
             EDUCATIONAL OFFICER, PALAKKAD DISTRICT 678 001.

   *ADDL     K.O. RAPPAI,
             AGED 72 YEARS
     R2      S/O. OUSEPH, MANAGER, CAHS, KUZHALMANNAM, PALAKKAD - 678 702.

             *(ADDL R2 IS IMPLEADED AS PER ORDER DATED 31/03/2022
             IN IA 2/2022 IN COC.)

             BY ADVS.

             BALAGANGADGARAN UNIKKAT



OTHER PRESENT:

             SMT. PARVATHY .K-GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON

29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2095 OF 2021

                                     2




                               JUDGMENT

When this matter was called today, the learned counsel for the

respondent submitted that a new order has been issued by him

regularizing the entire period claimed by the petitioner as duty. He

added that all benefits entitled to the petitioner will be disbursed

without any delay subject to the papers being forwarded to the

competent Authority by the Headmaster of the School.

Recording the afore submissions and leaving liberty to the

petitioner to move the Headmaster of the School appropriately for

disbursement of the benefits, I close this contempt case.

Needless to say, I leave liberty to the petitioner to seek any

clarification which may be required in this Contempt Case; if the

Headmaster of the School does not act in terms of the statutory

Scheme.

SD/-

DEVAN RAMACHANDRAN JUDGE rp