Dinesh Lal.G vs M. Salim
2023 Latest Caselaw 6071 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Friday, the 9th day of June 2023 / 19th Jyaishta, 1945
  IA.NO.1/2023 IN CONTEMPT CASE(C) NO. 742 OF 2023(S) IN WP(C) 16871/2019

  PETITIONER/PETITIONER IN CON.CASE(C):


         DINESH LAL.G, S/O.R.GOPALA PILLAI, AGED 52 YEARS,

         REGIONAL MANAGER (PRESENTLY PURCHASE MANAGER),

         REGIONAL OFFICE, KERALA STATE CO-OPERATIVE CONSUMER FEDERATION,

         KOLLAM, RESIDING AT LAL BHAVAN, MALOOR.P.O.,

         PATHANAPURAM, KOLLAM, PIN - 689 695,

         PH. NO: 9447182903, [email protected]


  RESPONDENT/RESPONDENT IN CON.CASE(C):


         M. SALIM, S/O MOHAMMED KUNJU. A, AGED 62 YEARS,

         MANAGING DIRECTOR, THE KERALA STATE CO-OPERATIVE

         CONSUMER FEDERATION LTD.,

         GANDHI NAGAR, ERNAKULAM - 682 020.




     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to reopen the contempt
case (c) 742/2023 and rehear the matter.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.M.R.RAJENDRAN NAIR (SENIOR ADVOCATE) along with M/S. HARIRAJ MADHAV
RAJENDRAN, THANUJA ROSHAN, VISWAJITH C.K, GISHA G. RAJ, REJIVUE K.C.,
VIDYA A.K, ALINA ANNA KOSE, AKHILA S., MEGNA MARIYAM M. & GAYATRI
VISWANATHAN, Advocates for the petitioner in IA/COC and of
SRI.M.SASINDRAN, Advocate for the respondent in IA/COC, the court passed
the following:


                                                             P.T.O.
                          DEVAN RAMACHANDRAN, J.
                     =========================
                  I.A.No.1/2023 in Con.Case (C)No.742 of 2023
                    ==========================
                       Dated this the 9th day of June, 2023

                                        ORDER

When this matter was called today, Sri.M.Sasindran -

learned standing counsel for the respondent, in answer to the

allegations of violation of the judgment of this Court by

Sri.M.R.Rajendran Nair - learned senior counsel, instructed by

Sri.Hariraj Madhava Rajendran - appearing for the petitioner,

submitted that the petitioner has already been absorbed into

service in a post which is above the Godown Manager and that

his pay and allowances will be fixed in due course.

The learned senior counsel submitted that his client will

be satisfied if his pay and allowances are fixed within a time

frame to be fixed by this Court.

In the afore circumstances, recording the afore

submissions of Sri.M.Sasindran, I close this application;

however, with a consequential direction to the respondent to

ensure that all benefits to the petitioner, resultant to his

appointment, including its arrears as are eligible, are paid to

him within a period of three months from the date of receipt of

a copy of this order.

Sd/- DEVAN RAMACHANDRAN, JUDGE stu 09-06-2023 /True Copy/ Assistant Registrar