Rajesh A vs The Convenor,Care Home ...
2023 Latest Caselaw 996 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
         TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                         W.P.(C) NO.20117 OF 2022
PETITIONER:

              RAJESH A.,
              AGED 44 YEARS, CHARTERED ACCOUNTANTS,
              RAJESH ARUNACHALAM & ASSOCIATES,
              T.C. 94/475/1, JANNAT, GROUND FLOOR,
              MULAVANA JUNCTION, VANCHIYOOR P.O.,
              THIRUVANANTHAPURAM-695 035.

              BY ADVS.
              C.R.SUDHEESH
              RAGHUL SUDHEESH
              K.J.GLAXON
              BINI DAS
              J.LAKSHMI


RESPONDENTS:

     1        THE CONVENOR,
              CARE HOME CHARITABLE SOCIETY, PULAYANARKOTTAH,
              THIRUVANANTHAPURAM-695 031.

     2        THE DISTRICT COLLECTOR,
              HEAD OF MANAGING COMMITTEE CARE HOME,
              COLLECTORATE, KUDAPPANAKUNNU,
              THIRUVANANTHAPURAM-695 043.

     3        THE SECRETARY,
              DEPARTMENT OF SOCIAL JUSTICE SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.

     4        STATE OF KERALA
              REPRESENTED BY ITS CHIEF SECRETARY,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

              SRI. RAJEEV JYOTHI GEORGE, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       -2-
W.P.(C) NO.20117 OF 2022


                                JUDGMENT

Dated this the 17th day of January, 2023

Learned Counsel for the petitioner submits that

pursuant to the interim order of this Court dated

18.10.2022, cheque for Rs.45,000/- was handed over to the

petitioner. It is contended that the petitioner is entitled for

interest, since the amount was due from 2019 onwards.

In so far as the respondents have complied with this

Court's direction by paying Rs.45,000/-, I deem it

appropriate to close the writ petition, leaving open the

petitioner's right to seek appropriate remedy with regard to

his claim for interest. Ordered accordingly.

Sd/-

V.G. ARUN JUDGE bpr

W.P.(C) NO.20117 OF 2022

APPENDIX OF WP(C) 20117/2022

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER NO. 47(2)/2008 DATED 25.01.2017 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE STATEMENT SHOWING DIFFERENCE IN CASH BALANCE.

EXHIBIT P3 TRUE COPY OF THE INVOICE DATED 04.02.2019 ISSUED BY THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE LETTER FROM THE PETITIONER TO THE 2ND RESPONDENT DATED 02.01.2020.

EXHIBIT P5 TRUE COPY OF THE PETITION DATED 28.05.2020 FILED BEFORE THE HONORABLE CHIEF MINISTER OF KERALA WITHOUT ENCLOSURES.

EXHIBIT P6 TRUE COPY OF THE NOTICE DATED 24.09.2021 FROM THE PETITIONER TO THE RESPONDENTS.

EXHIBIT P7 TRUE COPY OF THE LETTER DATED 21.10.2021 FROM THE SUPERINTENDENT TO THE COUNSEL FOR THE PETITIONER.

EXHIBIT P8 TRUE COPY OF THE LETTER DATED 03.01.2022 FROM THE 1S RESPONDENT REQUESTING THE PETITIONER TO REDUCE THE AUDIT FEES.

EXHIBIT P9 TRUE COPY OF THE NOTICE DATED 07.04.2022 FROM THE PETITIONER TO THE RESPONDENTS.

EXHIBIT P10 TRUE COPY OF THE LETTER DATED 28.05.2022 FROM THE SOCIAL JUSTICE DIRECTORATE TO THE PETITIONER.