Lalithamma vs Sabitha
2024 Latest Caselaw 15771 Ker

Kerala High Court

Lalithamma vs Sabitha on 6 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                        CON.CASE(C) NO. 283 OF 2024
ARISING FROM JUDGMENT DATED 19.08.2022 IN WP(C) NO.17190 OF 2021 OF
                             HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             LALITHAMMA
             AGED 75 YEARS
             (RETIRED SR. SUPERINTENDENT, KERALA STATE ELECTRICITY
             BOARD), W/O. JAYACHANDRAN, RESIDING AT PAURNAMI, MRA 37,
             PONGUMOODU, MEDICAL COLLEGE.P.O., THIRUVANANTHAPURAM,
             PIN - 695011

             BY ADV THIRUMALA P.K.MANI

RESPONDENTS/RESPONDENTS:

    1        SABITHA
             THE SECRETARY KERALA STATE ELECTRICITY BOARD VAIDHYUTHI
             BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695009

    2        SANTHI.K
             CHIEF ENGINEER (HRM), KERALA STATE ELECTRICITY BOARD
             VAIDHYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM,
             PIN - 695009

    3        JESSY.J
             ACCOUNTS OFFICER (PENSION AUTHORITIES),
             KERALA STATE ELECTRICITY BOARD VAIDHYUTHI BHAVAN,
             PATTOM, THIRUVANANTHAPURAM, PIN - 695009

             BY ADV
             ADV NISHA BOSE - GOVERNMENT PLEADER

     THIS    CONTEMPT   OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 06.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 283 OF 2024
                                 2




                            JUDGMENT

A statement has been submitted by the respondents, to the

effect that, the judgment has already been complied with and all the

benefits as ordered in the judgment has been disbursed to the

petitioner. In such circumstances, this Contempt of Court Case is

closed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs CON.CASE(C) NO. 283 OF 2024

APPENDIX OF CON.CASE(C) 283/2024

PETITIONER ANNEXURES

Annexure A1 TRUE CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.17190/2021 DATED 19.08.2022 PASSED BY THE SINGLE BENCH OF THE HONOURABLE HIGH COURT OF KERALA

Annexure A2 TRUE PHOTOCOPY OF THE JUDGMENT DATED 16.11.2023 IN WRIT APPEAL NO.616 OF

Annexure A3 TRUE PHOTOCOPY OF THE ORDER DATED 27.06.2018 PASSED BY THE 3RD RESPONDENT

Annexure A4 TRUE PHOTOCOPY OF THE ORDER DATED 15.02.2019 PASSED BY THE 3RD RESPONDENT

Annexure A5 TRUE COPY OF THE REQUEST LETTER DATED 27.10.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS

Annexure A6 TRUE PHOTOCOPY OF THE NOTICE DATED 01.02.2023 SENT BY THE PETITIONER TO INITIATE CONTEMPT OF COURT PROCEEDINGS

Annexure A7 TRUE PHOTOCOPY OF THE REMINDER NOTICE DATED 07.12.2023 TO INITIATE CONTEMPT OF PROCEEDINGS