Seena M.K vs Sidheekh P.V
2024 Latest Caselaw 4601 Ker

Kerala High Court

Seena M.K vs Sidheekh P.V on 6 February, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                      &
               THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
           Tuesday, the 6th day of February 2024 / 17th Magha, 1945
             CONTEMPT CASE(C) NO. 2880 OF 2023(S) IN WA 1644/2023

  PETITIONER/FIRST RESPONDENT/PETITIONER:


          SEENA M.K, AGED 61 YEARS,   W/O.SREENIVASAN,

          RESIDING AT MUTHUKATTIL KIZHAKKETHIL,

          THIRUMITTACODE P.O., PALAKKAD DISTRICT, PIN - 679 533.

      BY ADVOCATES M/S. T.MADHU, C.R.SARADAMANI, RENJISH S. MENON &
      VRINDA T.S.

  RESPONDENT(S)/FOURTH APPELLANT/FOURTH RESPONDENT:


     1.   SIDHEEKH P.V, THE ASSISTANT EDUCATIONAL OFFICER,

          THRITHALA, PALAKKAD DISTRICT, PIN - 679 534.

          ADDITIONAL R2 & R3 IMPLEADED

     2.   SMT.RANI GEORGE IAS, SECRETARY TO GOVERNMENT,

          GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,

          THIRUVANANTHAPURAM - 695 001.

      3. SRI.S SUNIL RAJ, PRINCIPAL ACCOUNTANT GENERAL (A & E),

          KERALA, THIRUVANANTHAPURAM - 696 039.

          ADDL.R2 & R3 ARE IMPLEADED AS PER ORDER

          DATED 06/02/2024 IN IA 1/2024 IN COC 2880/2023.

          BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
06.02.2024, the court on the same day passed the following:



                                                             P.T.O.
 A.MUHAMED MUSTAQUE & SHOBA ANNAMMA EAPEN, JJ.
           ..................................................
            Con.Case (C) No.2880 of 2023
           ..................................................
       Dated this the 6th day of February, 2024

                                   ORDER

A.MUHAMED MUSTAQUE, J

Heard. Impleading petition is allowed. Petitioners herein

are impleaded as additional respondents 2 and 3 in the

Contempt of Court Case.

As per the order dated 02.02.2024, the Assistant

Eductional Officer is unable to comply with the direction in the

judgment dated 21.09.2023 in W.A.No.1644 of 2023, as he was

instructed by the higher authority to file an appeal before the

Apex Court. No doubt, the State has an authority to file an

appeal, but that cannot be an excuse for non-compliance of the

directions in the judgment. The additional impleaded

respondents shall ensure that the directions in the judgment

are complied by next posting date and admitted amount of

DCRG is released to the petitioner, within three weeks.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE RK

06-02-2024 /True Copy/ Deputy Registrar