Kerala High Court
The Principal vs Sreekala S on 1 February, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
RP NO.1223 OF 2023
AGAINST THE JUDGMENT DATED 27.03.2023 IN WP(C) NO.42496/2018
OF HIGH COURT OF KERALA
REVIEW PETITIONER/6TH RESPONDENT:
THE PRINCIPAL, AGED 49 YEARS
N.S.T.T.I, MANNAR, ALAPPUZHA, PIN - 689622
BY ADVS.
S.SUJIN
NITA.N.S.
T.N.GIRIJA
RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 5 & 7:
1 SREEKALA S, AGED 38 YEARS, W/O.LATE PRAKASH G,
KRISHNAKRIPA, PERINGALA P.O KAYAMKULAM, PIN- 690559
2 STATE OF KERALA REPRESENTED BY THE SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 THE DEPUTY DIRECTOR OF EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
ALAPPUZHA, PIN - 688001
4 THE DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATION OFFICER,
MAVELIKKARA, ALAPPUZHA DISTRICT, PIN - 690101
5 THE ACCOUNTANT GENERAL ( A AND E), KERALA
OFFICE OF THE ACCOUNTANT GENERAL( A AND E), KERALA
THIRUVANANTHAPURAM, PIN - 695001
6 THE SUB TREASURY OFFICER
SUB TREASURY, KAYAMKULAM, ALAPPUZHA, PIN - 690502
R.P. NO.1223 OF 2023 2
7 THE TAHASILDAR
TALUK OFFICE KARTHIKAPPILLY, ALAPPUZHA, PIN -
688001
BY ADVS.SRI.MANAS P. HAMEED
SRI.BIJOY CHANDRAN, SR.GP
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
01.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
R.P. NO.1223 OF 2023 3
JUDGMENT
This review petition is filed to review the
judgment dated 27.03.2023 in WP(C) No.42496 of
2018. This Court disposed the above writ petition
with the following directions:
"1) The respondent Nos.1 to 6 are
directed to take necessary steps to
disburse the DCRG, Earned Leave surrender
value and other retirement benefits of
deceased G.Prakash in the light of Ext.P7
as expeditiously as possible, at any
rate, within two months from the date of
receipt of a stamped certified copy of
this judgment.
2) The petitioner is free to submit a
representation before the 1st respondent
claiming interest for the delayed payment
of the due amount within three weeks from
the date of receipt of a certified copy
of this judgment.
3) Once such a representation is
received, the 1st respondent will
consider the same and pass appropriate
orders in it, with notice to the
petitioner in accordance with law.
4) The petitioner will produce the
certified copy of this judgment along
with a copy of this writ petition before
the respondent Nos.1 to 6 for
compliance."
2. Now it is submitted by the review
petitioner that he had filed a separate writ
petition, WP(C) No.43378 of 2023, in which an
interim order was passed on 21.12.2023, which is
extracted hereunder:
"The learned Government Pleader to
get instructions.
There will be a direction to
respondents 2 to 4 not to disburse the
terminal benefits due to the first
respondent's husband Sri.G.Prakash,
without getting further orders from this
Court."
3. In the light of the above interim order,
the judgment impugned in this case will be subject
to the final decision in WP(C) No.43378 of 2023.
With the above observation, the review
petition is closed.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
sp/02/02/2024
APPENDIX
PETITIONER'S EXHIBITS:-
Annexure A1 TRUE COPY OF THE JUDGMENT IN O.S
NO.253/2017 DATED 25/07/2023 ON THE
FILE OF COURT OF MUNSIFF CHENGANNUR
Annexure A2 TRUE COPY OF THE REQUEST DATED
29/09/2023 SUBMITTED BY THE REVIEW
PETITIONER BEFORE THE 3RD RESPONDENT
Annexure A3 TRUE COPY OF THE REQUEST DATED
29/09/2023 SUBMITTED BY THE REVIEW
PETITIONER BEFORE THE 4TH RESPONDENT
