P.M.Kunju Muhammed vs A.M.Abdul Rasheed
2022 Latest Caselaw 5731 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                             &
     THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                CON.CASE(C) NO. 2134 OF 2021
     JUDGMENT IN WA 431/2021 OF HIGH COURT OF KERALA
PETITIONER/RESPONDENTS 1 TO 3 IN THE WA:

    1     P.M.KUNJU MUHAMMED, AGED 61 YEARS
          S/O. MOIDEEN, PARAYAMPARAMPIL HOUSE,
          THANTHANISSERY, U.C. COLLEGE P.O, ALUVA,
          ERNAKULAM DISTRICT - 683502, (DRIVER, KERALA
          STATE BAMBOO CORPORATION LTD, RETIRED ON
          31.05.2018)

    2     SICILY SIMON, AGED 61 YEARS
          W/O. SIMON, KALATHIPPARAMBIL HOUSE, THURAVOOR
          P.O, ANGAMALY, ERNAKULAM DISTRICT - 683572,
          (DEPOT FILED ASSISTANT, KERALA STATE BAMBOO
          CORPORATION LTD, RETIRED ON 31.01.2018)

    3     K.V. GEORGEKUTTY, AGED 61 YEARS
          S/O. VARKY, KURISSUMMOOTTIL, KALADY P.O,
          MATTOOR, ERNAKULAM DISTRICT - 683574. (BUNDING
          SUPERVISOR, KERALA STATE BAMBOO CORPORATION
          LTD, RETIRED ON 31.3.2018)

          BY ADV N.SASIDHARAN UNNITHAN



RESPONDENT/S:

    1     A.M.ABDUL RASHEED, MANAGING DIRECTOR, KERALA
          STATE BAMBOO CORPORATION, ANGAMALY SOUTH,
          ERNAKULAM DISTRICT - 683572.
 CON.CASE(C) NO. 2134 OF 2021

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     2      N.S.BINDHU, DEPUTY COLLECTOR (REVENUE RECOVERY),
            CIVIL STATION, KAKKANAD, ERNAKULAM - 682030.


OTHER PRESENT:

            SMT. LATHA ANAND, SRI.B.UNNIKRISHNA
            KAIMAL.SR.GOVT.PLEADER


         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 27.05.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2134 OF 2021

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ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
   ---------------------------------------------------------------------
                   Cont.Case (C) No. 2134 of 2021
    (arising out of the impugned judgment dated 04.03.2021 in WA No.
                                431/2021)
    ----------------------------------------------------------------------
                  Dated this the 27th day of May, 2022


                             JUDGMENT

ALEXANDER THOMAS, J.

Today, when the matter has been taken up for consideration,

Smt.Latha Anand, learned counsel appearing for the petitioners in

the contempt case/respondents 1 to 3 in the writ appeal, would

submit, on the basis of instructions, that the directions in the

impugned judgment rendered by this Court on 04.03.2021 as per

Annexure-A1 judgment in WA No.341/2021, have been fully

complied with.

2. No serious objection has been raised by the

respondents in the contempt case/appellant & 6 th respondent in CON.CASE(C) NO. 2134 OF 2021

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the WA, regarding the factual correctness of the aforesaid

submission.

Recording the aforesaid submission, the above contempt case

will stand finally disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE

bka/-

CON.CASE(C) NO. 2134 OF 2021

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APPENDIX OF CON.CASE(C) 2134/2021

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 4.3.2021 IN WA NO. 431/2021 OF THIS HONOURABLE COURT.

Annexure A2 TRUE COPY OF THE JUDGMENT DATED 25.1.2021 IN WP(C) NO. 504/2021 OF THIS HONOURABLE COURT.

Annexure A3 TRUE COPY OF THE CERTIFICATE DATED 22.12.2020 FOR RECOVERY OF RS.8,16,543/- ISSUED BY THE 2ND RESPONDENT.

Annexure A4 TRUE COPY OF THE LETTER NO.KSBC/MD/GRATUITY/2021-22 DATED 9.6.2021 OF THE 1ST RESPONDENT SHOWING THE TOTAL PAYMENT TO THE 1ST PETITIONER.

Annexure A5 TRUE COPY OF THE CERTIFICATE DATED 22.12.2020 FOR RECOVERY OF RS. 3,91,675/- ISSUED BY THE 2ND RESPONDENT.

Annexure A6 A TRUE COPY OF THE LETTER NO.KSBC/MD/GRATUITY/2021-22 DATED 9.6.2021 OF THE 1ST RESPONDENT SHOWING THE TOTAL PAYMENT TO THE 2ND PETITIONER.

Annexure A7 TRUE COPY OF THE CERTIFICATE DATED 22.12.2020 FOR RECOVERY OF RS. 11,10,695/- ISSUED BY THE 2ND RESPONDENT.

CON.CASE(C) NO. 2134 OF 2021

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Annexure A8 TRUE COPY OF THE LETTER NO.

KSBC/MD/GRATUITY/2021-22 DATED 9.6.2021 OF THE 1ST RESPONDENT SHOWING THE TOTAL PAYMENT TO THE 3RD PETITIONER.

Annexure A9 TRUE COPY OF THE LAWYER NOTICE DATED 15.09.2021 SENT ON BEHALF OF 1ST PETITIONER.

Annexure A10 TRUE COPY OF THE LAWYER NOTICE DATED 15.09.2021 SENT ON BEHALF OF 2ND PETITIONER.

Annexure A11 TRUE COPY OF THE LAWYER NOTICE DATED 15.09.2021 SENT ON BEHALF OF 3RD PETITIONER.