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Sujatha.Pg vs Venkiteshapathy.S, I.A.S
2023 Latest Caselaw 10858 Ker

Citation : 2023 Latest Caselaw 10858 Ker
Judgement Date : 19 October, 2023

Kerala High Court
Sujatha.Pg vs Venkiteshapathy.S, I.A.S on 19 October, 2023
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                 CON.CASE(C) NO. 1599 OF 2022
AGAINST THE ORDER/JUDGMENT WP(C) 1794/2022 OF HIGH COURT
                           OF KERALA
PETITIONER/S:

            SUJATHA.PG
            AGED 56 YEARS
            D/O SULOCHANA AMMA, ASSISTANT ENGINEER ( RETD)
            OFFICE OF EXECUTIVE ENGINEER, PROJECT DIVISION,
            KERALA WATER AUTHORITY, THIRUVANANTHAPURAM AND
            NOW RESIDING AT GOPINATHANILAYAM, PANDARAVILA
            ROAD, KKV. NAGAR, 6TH STONE, VALAYILA,
            KARUKULAM-P.O, TVM. DIST., PIN - 695564
            BY ADV N.UNNIKRISHNAN

RESPONDENT/S:

    1       VENKITESHAPATHY.S, I.A.S
            MANAGING DIRECTOR, KERALA WATER AUTHORITY JALA
            BHAVAN, THIRUVANANTHAPURAM, PIN - 695003
    2       SHIJITH, V
            FINANCE MANAGER AND CHIEF ACCOUNTS OFFICER,
            KERALA WATER AUTHORITY, JALABHAVAN,
            THIRUVANANTHAPURAM, PIN - 695003
            BY ADV JOSHY VV


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.10.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.1599 of 2022

                                     -2-



                               JUDGMENT

Dated this the 19th day of October, 2023

Learned Standing Counsel for the Water

Authority has made available a communication

dated 13.10.2023 which reveals that an amount of

Rs.20,90,441/- is being debited from the Pension

Account of the Kerala Water Authority and

credited to the petitioner's account.

In view of the above development, the

contempt of court case is closed, reserving the

petitioner's liberty to agitate her grievances,

if any subsisting, in appropriate proceedings.

Sd/-

V.G.ARUN JUDGE Scl/ Con.Case (C) No.1599 of 2022

APPENDIX OF CON.CASE(C) 1599/2022

PETITIONER ANNEXURES

Annexure1 A TRUE COPY OF THE ORDER DATED 06.04.2022 IN W.P.(C) NO. 1794/2022 IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-1 Annexure2 A TRUE COPY OF LETTER DATED 19.04.2022 ADDRESSED TO THE RESPONDENTS BY THE COUNSEL FOR THE PETITIONER IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-2. Annexure3 A TRUE COPY OF NOTICE LETTER DATED 23.06.2022 ADDRESSED TO THE RESPONDENTS IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-3.

Annexure4 A TRUE COPY OF LETTER NO. 11432/PDC 2/2022/KWA DATED 28.06.2022 ADDRESSED TO THE SUPERINTENDING ENGINEER, PUBLIC HEALTH CIRCLE, KERALA WATER AUTHORITY, THIRUVANANTHAPURAM IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-4. Annexure5 A TRUE COPY OF LETTER NO.

KWA/AO(PEN)/PEN:10939/COM: (NON- MEDICAL) 9936/923 IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-5.

Annexure6 A TRUE COPY OF LETTER NO.

KWA/AO(PEN)/PEN:10939/COM: (NON MEDICAL)/9936/1014 DATED 07.07.2022 IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-6 Annexure7 A TRUE COPY OF LETTER NO.

KWA/JB/AO(P&P)/PEN-GENERAL/2022 /HEARING-P. G. SUJATHA/1024 DATED 23.07.2022 ISSUED BY THE ACCOUNTS OFFICER (PENSION AND PAY SLIP) TO THE COUNSEL FOR THE PETITIONER IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-7. Annexure8 A TRUE COPY OF REPLY LETTER DATED 01.08.2022 ADDRESSED TO THE ACCOUNTS OFFICER (PENSION & PAY SLIP), OFFICE Con.Case (C) No.1599 of 2022

OF THE MANAGING DIRECTOR, KERALA WATER AUTHORITY, THIRUVANANTHAPURAM BY THE COUNSEL FOR PETITIONER IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-8.

RESPONDENT ANNEXURES

Annexure-1 True copy of the month wise amount required and list of pensioners

 
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