V.P. Premakrishnan vs Assistant Educational Officer
2022 Latest Caselaw 2574 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                           RP NO. 700 OF 2021
    (AGAINST THE JUDGMENT IN WP(C) 23008/2020 DATED15.02.2021)


REVIEW PETITIONER/WRIT PETITIONER:

            V.P.PREMAKRISHNAN, AGED 58 YEARS,
            S/O.KRISHNAN, KRISHNA NIKETH, PANOOR,
            ELANCODE P.O., KANNUR-670 692.

            BY ADV.SRI. M.VIJAYAKUMAR



RESPONDENTS/RESPONDENTS:

    1       ASSISTANT EDUCATIONAL OFFICER,
            PANOOR-670 692.

    2       ACCOUNTANT GENERAL,
            INDIAN AUDIT AND ACCOUNTS DEPARTMENT,
            THIRUVANANTHAPURAM-695 639.

    3       THE MANAGER, THIRUVAL U.P. SCHOOL,
            PANOOR, ELANCODE, KANNUR-670 692.

    4       DEPUTY DIRECTOR OF EDUCATION,
            KANNUR-670 002.

            BY ADV.SMT. MABLE C.KURIAN, SR.G.P


     THIS    REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
04.03.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP NO. 700 OF 2021
                                     -2-

                                    ORDER

This Review Petition has been filed impelling

various grounds, but essentially that the amount found

liable against the petitioner is only Rs.4,054/-.

2. During the hearing of this matter, certain

interim orders were issued, directing the respondents

to pay the eligible amounts to petitioner, after

deducting the aforementioned Rs.4,054/-.

3. When this matter was called today,

Sri.M.Vijayakumar - learned counsel for the

petitioner, submitted that his client has received

all his retiral benefits, save the aforementioned

Rs.4,054/- and that he is not pressing the relief

against the same.

In the afore circumstances, I close this Review

Petition recording that all amounts due to the

petitioner have been paid, except Rs.4,054/-.

Sd/-

DEVAN RAMACHANDRAN akv JUDGE RP NO. 700 OF 2021

APPENDIX OF RP 700/2021

PETITIONER'S/S ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WPC 23008/2020 DATED 15.02.2021.

ANNEXURE A2 PHOTOSTAT COPY OF THE JUDGMENT IN CONT.CASE(C) NO.643/2021 DATED 13.07.2021.

ANNEXURE A3 PHOTOSTAT COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN 1994(2) KLT 314.

RESPONDENT'S/S EXHIBITS : NIL.

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