K Asokakumar vs Sri Biju Prabhakar Ias
2024 Latest Caselaw 4888 Ker

Kerala High Court

K Asokakumar vs Sri Biju Prabhakar Ias on 9 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
          Friday, the 9th day of February 2024 / 20th Magha, 1945

            CONTEMPT CASE(C) NO. 2149 OF 2023 (S) IN WP(C) 24079/2021


   CONTEMPT PETITIONER/PETITIONER IN WP(C):


          K ASOKAKUMAR, AGED 66 YEARS,   S/O P K KUTTAN,

          RESIDING AT KURUPPANTAZHIKOM HOUSE, VAKKOM P.O.,

          TRIVANDRUM, PIN - 695 308.

         BY ADVOCATES M/S. JOSE ABRAHAM & E.ADITHYAN

   RESPONDENTS/1ST AND 2ND RESPONDENTS IN WP(C):


      1. SRI. BIJU PRABHAKAR, IAS, SECRETARY TO GOVERNMENT, TRANSPORT
         DEPARTMENT, STATE OF KERALA, THIRUVANANTHAPURAM - 695 001.
      2. DR. V VENU, IAS, CHIEF SECRETARY, GOVERNMENT OF KERALA,
         SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, KERALA, PIN - 695 001.

         BY SRI.SANTHOSH KUMAR, SPECIAL GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
09.02.2024, the court on the same day passed the following:

                                                             P.T.O.
                DEVAN RAMACHANDRAN, J.
           =========================
             Con.Case.(C).Nos.2149 of 2023
                      & 2368 of 2023
          ==========================
          Dated this the 9th day of February, 2024

                            ORDER

Since it is without contest that the directions in the

judgment remain uncomplied with. However, Sri.Santhosh

Kumar - learned Special Government Pleader, explained that,

this is not a case where the respondents are refusing to abide

by the directions, but that there are certain administrative

reasons which are incapacitating them, particularly that the

discussions with the consortium of Banks are still inconclusive,

especially with respect to the rate of interest charged by them.

2. Whatever be the explanation or justification that the

respondents may give before this Court, the factum of the

agony and pain of pensioners like the petitioners can never be

lose sight of. It is unimaginable how they continue with their

lives, particularly, medical assistance, education of students

etc., if their pension is blocked for long periods, as three

months and more.

3. I am, therefore, of the view that it requires the

respondents to explain the present situation cogently; for Con.Case.(C).No.2149 of 2023 & 2368 of 2023

which purpose, I direct them to appear before this Court,

online at 1.45 p.m on 14.02.2024.

List this matter, therefore, at 1.45 p.m. on 14.02.2024.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm

09-02-2024 /True Copy/ Deputy Registrar