Kerala High Court
Ushavathy Cheruvanapally vs A.P.M.Mohanmmed Hanish Ias on 16 February, 2024
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Friday, the 16th day of February 2024 / 27th Magha, 1945
CONTEMPT CASE(C) NO. 116 OF 2023(S) IN WP(C) 21240/2020
PETITIONERS/PETITIONERS:
1. USHAVATHY CHERUVANAPALLY, W/O BHUPANANDAN, AGED 62 YEARS, USHUS,
P.O VADAKKUMPAD, THALASSERY - 670 105, (RETIRED NEEDLE WORK
TEACHER ALAVIL NORTH LP SCHOOL)
2. KRISHNAKUMARI K, W/O VIJAYAN, AGED 61 YEARS, NANIYOOR NAMBRAM
P.O, MULLAKKODI - 670 563, (RETIRED CRAFT TEACHER, MULLAKKODI-AUP
SCHOOL)
3. DHARMAJA. K, D/O O. RAGHAVAN, AGED 62 YEARS, AKSHAYA, PANNENPARA
ROAD, CHALAD, KANNUR - 14, (RETIRED CRAFT TEACHER, EDACHOVVA UP
SCHOOL, CHOVVA NORTH, KANNUR - 06)
4. M.P VENUGOPALAN, S/O N.P. GOPALAN NAIR, AGED 64 YEARS, SREEPADAM
P.O, KADIRUR, KANNUR - 670 642, (RETIRED DRAWING TEACHER, ERANHOLI
WEST UP SCHOOL, ERANHOLI, THALASSERY)
5. OMANA K, W/O SASIDHARAN, AGED 61 YEARS, PUTHACHERY HOUSE, PALERI,
MAMBA P.O, KANNUR DISTRICT - 670 611, (RETIRED NEEDLE WORK
TEACHER, KOONHANCODE UP SCHOOL, ODATHILPEEDIKA P.O MAMBA)
BY ADVOCATES M/S. T.T. MUHAMOOD, V.E. ABDUL GAFOOR, A. MOHAMMED
SAVAD, T.R. VISHNU & NAZEER HUZAIN H.
RESPONDENTS/RESPONDENTS-1,2:
1. SRI. A.P.M.MOHANMMED HANISH IAS, SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
695 001.
2. SRI. JEEVAN BABU K, IAS, DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM -
695 001
ADDITIONAL R3 TO R7 IMPLEADED
3. BIJIMOL, AEO PAPPINISSERY, KEECHERI, VELAPURAM,
KANNUR - 670561.
4. JANCY JOHN, AEO THALIPARAMBA SOUTH, MAYYIL ROAD, MAYYIL,
KANNUR - 670 602.
5. PRASANNAKUMARI, AEO KANNUR NORTH, EDAPALLY, PANVEL HIGHWAY,
PUZHATHI HOUSING COLONY, KANNUR - 670 002.
6. JOSNA P.V, AEO THALASSERY NORTH, PALISSERY,
THALASSERY - 670 104. P.T.O.
7. SUJITH, AEO KANNUR SOUTH, CHAKKARAKKAL ROAD, KANNUR - 670 613.
ADDL.R3 TO R7 ARE IMPLEADED AS PER ORDER DATED
16/08/2023 IN IA 1/2023 IN COC 116/2023(S)
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
16.02.2024, the court on the same day passed the following:
P.T.O.
RAJA VIJAYARAGHAVAN V, J.
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Cont. Case (C) No.116 of 2023
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Dated this the 16th day of February 2024
ORDER
In the statement filed by the learned Government Pleader, it is stated
that the Headmaster concerned has submitted the arrear bill and the amount
has been credited to the accounts of the petitioners. All that remains is the
revision of the pension. It is stated that the proposal with regard to the same
has been forwarded to the Accountant General. It is stated that as and when
approval is received, the revised pensionary benefits shall be disbursed to the
petitioners directly from the Treasury.
2. It does not appear that the directions in the judgment have been
complied with in its letter and spirit as the benefits are yet to be received by
the petitioners.
3. The respondents shall ensure that the amounts due are disbursed
to the petitioners without delay.
Post on 12.03.2024.
sd/-
RAJA VIJAYARAGHAVAN V,
JUDGE
DCS
16-02-2024 /True Copy/ Deputy Registrar
