Vinayak K vs A.P.M. Mohammed Hanish
2023 Latest Caselaw 6930 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                       CON.CASE(C) NO. 673 OF 2023

 AGAINST THE JUDGMENT IN WP(C) NO.20613/2022 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN THE WRIT PETITION :

            VINAYAK K.
            AGED 28 YEARS
            S/O. D. KRISHNANKUTTY NAIR,
            PISHARATHU HOUSE, CHERIYANADU PO,
            CHENGANNUR-689511, (PEON/OFFICE ATTENDANT,
            DEVASWOM BOARD HIGHER SECONDARY SCHOOL,
            CHERIYANADU.

            BY ADV S.SUBHASH CHAND

RESPONDENTS/RESPONDENT NOS.1 TO 3 IN THE WRIT PETITION :

     1      A.P.M. MOHAMMED HANISH,
            AGED ABOUT 50 YEARS, S/O(FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), THE SECRETARY TO GOVERNMENT,
            DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695001
     2      JEEVAN BABU K
            AGED ABOUT 50 YEARS, S/O. (FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), THE DIRECTOR OF GENERAL EDUCATION
            (FORMERLY THE DIRECTOR OF PUBLIC INSTRUCTIONS),
            OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
            THIRUVANANTHAPURAM- 695014
     3      RASEENA M
            AGED ABOUT 51 YEARS, D/O (FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), THE DISTRICT EDUCATIONAL OFFICER,
            OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
            KANJIRAPPALLY- 686507

            BY ADV SMT. NISHA BOSE, SR.GP



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 673 OF 2023               2




                                   JUDGMENT

When this matter was taken up for consideration, Smt. Nisha Bose, the

learned Senior Government Pleader, submitted that in terms of the directions

issued by this Court approval order has been issued to the petitioner. A copy of the

order has been produced before this Court along with a memo. It is further

submitted that the lower scale salary was also granted in terms of the directions

issued by this Court.

2. At this stage, Sri. Subhash Chand, the learned counsel appearing for the

petitioner, submitted that consequential benefits have not been disbursed.

3. In response, the learned Senior Government Pleader submitted that if bills

are forwarded, the amounts shall be disbursed within a period of two months.

The submission is recorded, and this Cont.Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

NS

APPENDIX OF CON.CASE(C) 673/2023

PETITIONER ANNEXURES :

Memo Of Charges MEMO OF CHARGES OF 1ST RESPONDENT

Memo Of Charges MEMO OF CHARGES OF 2ND RESPONDENT

Memo Of Charges MEMO OF CHARGES OF 3RD RESPONDENT

Annexure 1 THE CERTIFIED COPY OF THE SAID JUDGMENT DATED 19.08.2022 THUS PASSED BY THIS HON'BLE COURT IN W.P.(C).NO.20613 OF 2022