Saseendran.C.V vs A.P.M.Mohammed Hanish Ias
2023 Latest Caselaw 3630 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                    CON.CASE(C) NO. 483 OF 2023
   AGAINST THE JUDGMENT IN WP(C) 21206/2020 OF HIGH COURT OF
                               KERALA
PETITIONER:

          SASEENDRAN.C.V
          KUNDANARY PARAMBIL HOUSE,
          P.O CHEVAYUR, KOZHIKODE, PIN - 673017
          (RETIRED CRAFT TEACHER CHEVAYUR UP SCHOOL,
          CHEVAYUR, KOZHIKODE)
          BY ADVS.
          T.T.MUHAMOOD
          V.E.ABDUL GAFOOR
          A.MOHAMMED SAVAD
          NAZEER HUZAIN.H
          T.R.VISHNU


RESPONDENTS:

    1     A.P.M.MOHAMMED HANISH IAS
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
          SECRETARY TO GOVERNMENT, GENERAL EDUCATION
          DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
    2     SHAMJITH
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
          ASSISTANT EDUCATIONAL OFFICER, OFFICE OF THE AEO,
          CHEVAYUR KOZHIKODE, PIN - 673017
OTHER PRESENT:

          SRI.S.GOPINADHAN-SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.03.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(CNO.483/2023               2

                                 JUDGMENT

When this matter was called today, the learned Senior Government

Pleader - Sri.S.Gopinadhan submitted that orders have been issued by

the 1st respondent in full compliance with the directions of this Court

and that it is now for the Headmistress of the School to take

consequential follow-up action.

2. The learned counsel for the petitioner - Sri.T.T.Muhamood,

conceded that orders have been issued by the respondents, but that his

client has not received any amount till now.

3. The afore situation of the petitioner is certainly piquant

because, in spite of having obtained orders from this Court, he is still

awaiting the monetary benefits.

I, therefore, close this Contempt Case; however, directing the

respondents to take all necessary follow-up action with the

Headmistress of the School and ensure that petitioner receives salary

and other benefits resultant to the order now issued by them. I also

leave liberty to the petitioner to approach this Court for rehearing of this

case, including by impleading the Headmistress of the School, if the

consequential benefits are not received by him on or before 22.05.2023.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/29.3

APPENDIX OF CON.CASE(C) 483/2023

PETITIONER ANNEXURES Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 16.07.2021 IN WP© 21206/2020 Annexure B TRUE COPY OF THE JUDGMENT DATED 01.06.2022 IN WA NO.211/2022 Annexure C TRUE COPY OF THE ORDER DATED 02-11-2022 IN SPECIAL LEAVE PETITION(CIVIL) BEARING NO.31461/2022 Annexure D TRUE COPY OF THE G.O (RT)NO.

7126/2022/GEDN DATED 22.11.2022