Vinu M. Mathew vs A.P.M. Mohammed Hanish
2023 Latest Caselaw 6964 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. 630 OF 2023

 AGAINST THE JUDGMENT IN WP(C) NO.16158/2021 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN THE WRIT PETITION :

            VINU M. MATHEW,
            AGED 34 YEARS
            S/O. M.S. MATHUKUTTY, MUNDUMANNIL, MUNDAMALA PO,
            PURAMATTOM, THIRUVALLA, PATHANAMTHITTA - 689543
            (PEON/OFFICE ATTENDANT, N.M. UPPER PRIMARY SCHOOL,
            KEEKOZHOOR, PATHANAMTHITTA -689672 )

            BY ADV S.SUBHASH CHAND

RESPONDENTS/RESPONDENT NOS.1 TO 4 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      SHEELAKUMARI AMMA P.R,
            AGED ABOUT 53 YEARS,
            DISTRICT EDUCATIONAL OFFICER,
            PATHANAMTHITTA - 689101.
     4      ANITHA P.I.,
            AGED ABOUT 52 YEARS, ASSISTANT EDUCATIONAL OFFICER,
            OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
            KOZHENCHERRY, PATHANAMTHITTA-689654.

            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. 630 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. Insofar as

the disbursal of benefits for which the petitioner is entitled as a consequence of

the directions issued by this Court is concerned, it is submitted that

communication has already been issued to the Headmaster to forward the bills.

If the bills are forwarded, the amounts shall be disbursed as expeditiously as

possible 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) 630/2023

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

Memo of Charges MEMO OF CHARGES OF 4TH RESPONDENT

Annexure 1 THE CERTIFIED COPY OF THE SAID JUDGMENT DATED 01.12.2021 THUS PASSED BY THIS HON'BLE COURT IN W.P.(C).NO.16158 OF 2021