M. Satheesan vs Sri. Bishwanath Sinha Ias
2023 Latest Caselaw 11258 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                CON.CASE(C) NO. 2109 OF 2023
 AGAINST THE ORDER/JUDGMENT WP(C) 4593/2020 OF HIGH COURT OF
                           KERALA
PETITIONERS:

    1     M. SATHEESAN
          AGED 49 YEARS, S/O MADHAVAN.T.,
          WATCHMAN, HIGH COURT OF KERALA,
          ERNAKULAM., PIN - 682031
    2     ASHAKUMAR M.T
          AGED 49 YEARS, S/O K.P. THANKAPPAN,
          WATCHMAN, HIGH COURT OF KERALA,
          ERNAKULAM., PIN - 682031
    3     REJI N.R
          AGED 52 YEARS, S/O NEELAKANDAN RAGHAVAN,
          WATCHMAN, HIGH COURT OF KERALA,
          ERNAKULAM., PIN - 682031
    4     SURESHKUMAR A.D
          AGED 55 YEARS, S/O A.N. DHARMAJAN,
          WATCHMAN, HIGH COURT OF KERALA,
          ERNAKULAM., PIN - 682031
    5     SHANMUGHAN K.P
          AGED 52 YEARS
          S/O PONNAPPAN ACHARI, WATCHMAN, HIGH COURT OF
          KERALA, ERNAKULAM., PIN - 682031
    6     RAGHUVARAN V.A
          AGED 52 YEARS, S/O AYYAPPAN V.V.,
          WATCHMAN, HIGH COURT OF KERALA,
          ERNAKULAM., PIN - 682031
    7     JAYAPRAKASAN P.K
          AGED 53 YEARS, S/O KRISHNAN P.K.,
          WATCHMAN, HIGH COURT OF KERALA,
          ERNAKULAM., PIN - 682031
    8     JITHESH ALPHONSE
          AGED 42 YEARS, S/O ALPHONSE FRANCIS,
          WATCHMAN, HIGH COURT OF KERALA,
          ERNAKULAM., PIN - 682031
    9     PRADEEP.R,
          AGED 48 YEARS, S/O RAJAPPAN CHETTIYAR,
          WATCHMAN, HIGH COURT OF KERALA,
          ERNAKULAM, PIN - 682031
   10     K. SHAJI
          AGED 50 YEARS, S/O AYYAPPAN,
          WATCHMAN, HIGH COURT OF KERALA,
          ERNAKULAM., PIN - 682031
 Con.Case (C) No.2109 of 2023
                                 :2:


     11       SANTHOSH KUMAR.S
              AGED 48 YEARS, S/O SADASIVAN,
              WATCHMAN, HIGH COURT OF KERALA,
              ERNAKULAM., PIN - 682031
     12       FAZALUDEEN.A
              AGED 52 YEARS, S/O M. ABDUL AZEEZ,
              WATCHMAN, HIGH COURT OF KERALA,
              ERNAKULAM., PIN - 682031
     13       KUMARAN.K.,
              AGED 50 YEARS, S/O NARAYANAN,
              WATCHMAN, HIGH COURT OF KERALA,
              ERNAKULAM., PIN - 682031
     14       VINOD KUMAR.K
              AGED 51 YEARS, S/O KOCHATHAN.T.,
              WATCHMAN, HIGH COURT OF KERALA,
              ERNAKULAM., PIN - 682031
     15       BHASKARAN P.C
              AGED 48 YEARS, S/O. P. K. CHANDRAN,
              WATCHMAN, HIGH COURT OF KERALA,
              ERNAKULAM., PIN - 682031
              BY ADVS.
              M.U.VIJAYALAKSHMI
              K.JAJU BABU (SR.)
              BRIJESH MOHAN

RESPONDENTS:

      1       SRI. BISHWANATH SINHA IAS
              AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONERS, ADDL. CHIEF SECRETARY TO
              GOVERNMENT OF KERALA HOME DEPARTMENT,
              GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM., PIN - 695001
      2       SRI. RABINDRA KUMAR AGARWAL IAS
              AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONERS ADDL. CHIEF SECRETARY/
              PRINCIPAL SECRETARY TO GOVERNMENT FINANCE
              DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM., PIN - 695001
              BY ADV.
              SMT.VIDYA KURIAKOSE - GP.



       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.10.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.2109 of 2023
                                  :3:


                      DEVAN RAMACHANDRAN, J.
                  =========================
                     Con.Case (C) No.2109 of 2023
                 ==========================
                Dated this the 27th day of October, 2023

                               JUDGMENT

When this matter was called today, Smt.Vidya Kuriakose -

learned Government Pleader, submitted that, in full obedience to the

directions of this Court, an order dated 26.10.2023 had been issued

by the respondents.

2. Sri.K.Jaju Babu, learned Senior Counsel, instructed by

Smt.M.U.Vijayalakshmi - learned counsel for the petitioners, affirmed

that an order has been issued, but pointed out that there is nothing

mentioned therein as to the time frame within which his clients will

be disbursed the eligible amounts.

Taking note of the afore submissions, I close this Contempt of

Court Case; recording that an order has been issued by the

respondents in compliance with the directions of this Court; however,

leaving liberty to the petitioners to approach this Court again for a

rehearing, in case the amounts consequent thereto are not received

by them within a period of three months from the date of receipt of a

copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm Con.Case (C) No.2109 of 2023

APPENDIX OF CON.CASE(C) 2109/2023

PETITIONERS' ANNEXURES Annexure A CERTIFIED OF THE JUDGMENT DATED 11.02.2021 IN W.P(C).NO.4593/2020 OF THIS HON'BLE COURT Annexure B TRUE COPY OF THE JUDGMENT DATED 10.08.2022 IN WA.NO.506/2021 OF THE DIVISION BENCH OF THIS HON'BLE COURT. Annexure C TRUE COPY OF THE ORDER DATED 01.05.2023 IN SPECIAL LEAVE TO APPEAL NO.9061/2023 OF THE HON'BLE SUPREME COURT.

Annexure D TRUE COPY OF REGISTERED NOTICE DATED 23.06.2023 FORWARDED BY THE COUNSEL FOR THE PETITIONERS (ALONG WITH ACKNOWLEDGMENT DUE)

RESPONDENTS' ANNEXURES : NIL.