Ravikumar P vs P.V. Saseendran
2023 Latest Caselaw 7078 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                         CON.CASE(C) NO. 929 OF 2023
 AGAINST THE ORDER/JUDGMENT IN WP(C) 38586/2022 OF HIGH COURT OF
                                      KERALA
PETITIONER:

    1        RAVIKUMAR P,
             AGED 65 YEARS, S/O.PADMANABHA PILLAI
             RESIDING AT R.B.BHAVAN, NAR ELAMPA GOVERNMENT HSS,
             ATTINGAL, THIRUVANATHAPURAM DISTRICT. (ENGINEER GRADE,
             RETIRED FROM KERALA AUTOMOBILES LTD), PIN - 695103
    2        K.K.KURUVILA
             AGED 65 YEARS
             S/0 KURIAN, RESIDING AT KALARICKAL MURIYIL, KRWA-29,
             KAVALLOR LANE, MANCHADIMOOD, VATTIYOORKAV,
             THIRUVANATHAPURAM (ENGINEER GRADE, RETIRED FROM KERALA
             AUTOMOBILES LTD), PIN - 695013
             BY ADV N.SASIDHARAN UNNITHAN


RESPONDENTS:

    1        P.V. SASEENDRAN
             AGE AND FATHERS NAME NOT THE PETITIONER, MANAGING
             DIRECTOR KERALA AUTOMOBILES LTD ARALUMOOD P O,
             THIRUVANATHAPURAM., PIN - 695123
    2        A.P.M.MUHAMMED HANEESH IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             SECRETARY TO GOVERNMENT INDUSTRIES DEPARTMENT,
             SECRETARIAT, THIRUVANATHAPURAM., PIN - 695001
             BY ADV SMT.K.K.RAZIYA, SC, KERALA AUTOMOBILES LIMITED
             SRI.APPU.P.S-GP
             SRI.THOMAS ABRAHAM SC


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 929 OF 2023            2




                                 JUDGMENT

Dated this the 23rd day of June, 2023

It is submitted by the learned counsel for the petitioners

that the gratuity amount has been released to the petitioners

after three months, however without interest.

This Contempt of Court Case is closed leaving open the

question of interest payable to the petitioners.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 929/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 21-12-

2022 IN W.P.(C) NO.38586 OF 2022 OF THIS HONOURABLE COURT.

Annexure A2 TRUE COPY OF THE LETTER DATED 6-1.2023 OF THE COUNSEL FOR THE PETITIONERS SENT TO THE 1ST RESPONDENT