Sujatha.Pg vs Venkiteshapathy.S, I.A.S
2023 Latest Caselaw 9233 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
         Wednesday, the 23rd day of August 2023 / 1st Bhadra, 1945
          CONTEMPT CASE(C) NO. 1599 OF 2022(S) IN WP(C) 1794/2022

  PETITIONER/WRIT PETITIONER:


         SUJATHA.P.G, D/O SULOCHANA AMMA, AGED 56 YEARS,

         ASSISTANT ENGINEER (RETIRED), OFFICE OF EXECUTIVE ENGINEER,

         PROJECT DIVISION, KERALA WATER AUTHORITY,

         THIRUVANANTHAPURAM-695 833, AND NOW RESIDING AT

         GOPINATHANILAYAM, PANDARAVILA ROAD, K.K.V. NAGAR,

         6TH STONE, VALAYILA, KARUKULAM-P.O,

         THIRUVANANTHAPURAM DISTRICT - 695 564.

      BY ADVOCATE SRI.N.UNNIKRISHNAN

  RESPONDENTS/RESPONDENTS NO. 3 & 4 IN W.P(C):


    1. SHRI.VENKITESHAPATHY.S, I.A.S, MANAGING DIRECTOR, KERALA WATER
       AUTHORITY, JALA BHAVAN, THIRUVANANTHAPURAM - 695 003.
    2. SHRI.SHIJITH.V, FINANCE MANAGER AND CHIEF ACCOUNTS OFFICER, KERALA
       WATER AUTHORITY, JALABHAVAN, THIRUVANANTHAPURAM - 695 003.

      BY SRI.JOSHY V.V, STANDING COUNSEL

     This Contempt of court case (civil) having come up for orders on
23.08.2023, the court on the same day passed the following:


                                                             P.T.O.
                               V.G.ARUN, J.
                     ============================
                     Con.Case (C) No.1599 of 2022
                      ---------------------------
              Dated this the 23rd         day of August, 2023

                                    ORDER

This Court having directed disbursal of the

amount within two months of the judgment, the

respondents cannot put forth the priority/

seniority fixed by them in the matter of

disbursal of retirement benefits, as a reason for

non-compliance. The respondents shall hence

comply with the order or file an affidavit

explaining the reason for flouting the direction.

If the written explanation is not satisfactory,

this Court will have to call upon the respondents

to appear in person on the next occasion.

Post after three weeks.

Sd/-

V.G.ARUN JUDGE Scl/

23-08-2023 /True Copy/ Assistant Registrar