The Dakshina Bharatha Hindi ... vs The State Of Kerala
2023 Latest Caselaw 8111 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
   MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                      WP(C) NO. 8443 OF 2023
PETITIONER:

            THE DAKSHINA BHARATH HINDI PRACHAR SABHA
            (KERALA),
            REPRESENTED BY ITS SPECIAL OFFICER,
            CHITTOOR ROAD, ERNAKULAM, PIN - 682 016.

            BY ADVS.
            JAWAHAR JOSE
            CISSY MATHEWS
            SAFEER BAWA A.S.
RESPONDENTS:

    1       THE STATE OF KERALA,
            REPRESENTED BY ITS CHIEF SECRETARY,
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695 001.
    2       THE ADDITIONAL CHIEF SECRETARY (REVENUE),
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.
    3       THE DISTRICT COLLECTOR, ERNAKULAM,
            CIVIL STATION (P.O), ERNAKULAM - 682 030.
    4       THE DEPUTY TAHSILDAR,
            KANAYANNUR TALUK, NEAR SUBHASH PARK,
            MARINE DRIVE, ERNAKULAM - 682 011.
    5       THE DEPUTY LABOUR COMMISSIONER,
            CONTROLLING AUTHORITY UNDER THE PAYMENT OF
            GRATUITY ACT, CIVIL STATION (P.O),
            ERNAKULAM - 682 030.
    6       SARASA K.I,
            RESIDING AT KALLASHERIYIL HOUSE,
            PUTHIYAKAVU, THRIPUNNITHURA (P. O),
            ERNAKULAM - 682 305.
            SMT. PARVATHY - GP
            S.KRISHNA MOORTHY
            MARIAMMA MERCY KANJANAPILLY
            V.KRISHNAN KUTTY
            BALAGOPALAN B.
     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   31.07.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.8443 OF 2023

                                2



                            JUDGMENT

It is submitted by the learned counsel for the

petitioner that the entire amount due to the 6 th

respondent as per Ext.P1 award has been paid. This

is recorded. Since the 6th respondent had to enter

appearance before this Court through counsel to

defend the writ petition, the petitioner shall pay an

amount of Rs.5,000/- towards litigation expenses of

the 6th respondent. The amount shall be paid within

a period of one month from the date of receipt of a

copy of this judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.8443 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 08-06-

2022 IN G.C.NO.83/2020 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 08-07-

2022 IN FORM R ISSUED BY THE 5TH RESPONDENT UNDER RULE 17 OF THE PAYMENT OF GRATUITY RULES.

EXHIBIT P3 TRUE COPY OF THE NOTICES DATED 13-12-

2022 ISSUED BY THE 4TH RESPONDENT UNDER THE REVENUE RECOVERY ACT. EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 15-02-2023 SUBMITTED BY THE SPECIAL OFFICER OF THE PETITIONER'S SOCIETY BEFORE THE 2ND RESPONDENT. EXHIBIT P5 TRUE COPY OF THE COMMUNICATION DATED 22-02-2023 ISSUED ON BEHALF OF THE 3RD RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE COMMUNICATION DATED 03-03-2023 ISSUED BY THE 2ND RESPONDENT.

RESPONDENTS EXHIBITS: NIL.