Francis T vs Dr. Rajan N. Khobragade Ias
2022 Latest Caselaw 5751 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

              FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944

                          CON.CASE(C) NO. 1658 OF 2021

         AGAINST THE JUDGMENT IN WP(C) 1709/2019 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WPC:

              FRANCIS T.
              AGED 58 YEARS
              S/O D.THOMSON, LOWER DIVISION CLERK (RTD), KERALA STATE
              PHARMACY COUNCIL, RESIDING AT LIGHT HOUSE NEAR CATHOLIC CHURCH,
              POOVACHAL (VIA,) PANNIYODE P.O., THIRUVANANTHAPURAM, PIN -695
              575.

              BY ADVS.
              J.G.SYAMNATH
              S.ANEESH



RESPONDENTS/RESPONDENTS 1 & 3 IN WPC:

     1        DR. RAJAN N. KHOBRAGADE IAS
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, SECRETARY TO
              GOVERNMENT, HEALTH AND FAMILY WELFARE DEPARTMENT, GOVERNMENT
              SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

     2        RAJEEV V. R.
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, REGISTRAR,
              KERALA STATE PHARMACY COUNCIL, MNVG ADIYODI MEMORIAL PHARMACY
              BHAVAN, P. H. LAB COMPOUND, THIRUVANANTHAPURAM - 695 003.

              BY ADVS.
              SHRI.SOORAJ T.ELENJICKAL, SC, KERALA STATE PHARMACY COUNCIL
              S.GOPAKUMARAN NAIR (SR.)(K/258/1973)



OTHER PRESENT:

              SMT MABLE C KURIAN - SR GP;SRI.SOORAJ T ELENJICKAL - SC




     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. 1658 OF 2021

                                        2




                                JUDGMENT

Sri.Ashwin Kumar -learned counsel, representing Sri.Sooraj

Elenjickal - learned counsel appearing for respondent No.2,

submitted that his client has already taken steps in compliance of the

directions of this Court and therefore, that the petitioner will receive

his pension within a period of two/three weeks.

2. The learned Senior Government Pleader - Smt.Mable C.

Kurian, submitted that if the 2nd respondent had already taken action,

then no further orders are required against the 1st respondent.

Recording the afore submissions of the learned counsel, I close

this Contempt Case; however, leaving liberty to the petitioner to

approach this Court again with a re-hearing, if the pension is not

received by him within a period of six weeks from the date of receipt

of a copy this judgment.

SD/-

DEVAN RAMACHANDRAN JUDGE rp