P.K. Ramakrishnan vs Bhandari Swagat Ranveer Chand
2024 Latest Caselaw 28897 Ker

Kerala High Court

P.K. Ramakrishnan vs Bhandari Swagat Ranveer Chand on 3 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                                   2024:KER:73551
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CON.CASE(C) NO. 1307 OF 2023


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                        CON.CASE(C) NO. 1307 OF 2023

     AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.30325 OF 2012 OF

HIGH COURT OF KERALA

PETITIONER/S:

             P.K. RAMAKRISHNAN
             AGED 61 YEARS
             S/O. CHATHUKUTTY, PLUMBER (HIGHER GRADE) (RETIRED),
             P.H. SECTION, KERALA WATER AUTHORITY, PURAMERI,
             VADAKARA, KOZHIKODE – 673 101. NOW RESIDING AT
             KARTHIKA, ORKKATTERI, VADAKARA, KOZHIKODE, PIN - 673101


             BY ADVS.
             S.PARVATHI
             T.K.SREEKALA



RESPONDENTS:

             BHANDARI SWAGAT RANVEER CHAND
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER) THE
             MANAGING DIRECTOR, KERALA WATER AUTHORITY, JALA BHAVAN,
             THIRUVANANTHAPURAM, PIN - 695003


             BY ADV P.M.JOHNY- SC


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                           2024:KER:73551
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CON.CASE(C) NO. 1307 OF 2023




                             JUDGMENT

Pursuant to the directions in Annexure A

Judgment of this Court dated 24.08.2022, some

amounts have been disbursed to the petitioner by the

Water Authority. It is submitted by the learned counsel

for the petitioner that the petitioner is entitled for

further amounts.

Without prejudice to the right of the petitioner

to agitate the said issue in appropriate proceedings, the

Contempt of Court Case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:73551

CON.CASE(C) NO. 1307 OF 2023

APPENDIX OF CON.CASE(C) 1307/2023

PETITIONER ANNEXURES

Annexure A CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C) NO. 30325/2012 DATED 24.8.2022

Annexure B TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE RESPONDENT DATED 7.11.2022

Annexure C TRUE COPY OF THE REMINDER DATED 6.5.2023 GIVEN BY THE PETITIONER TO THE RESPONDENT

Annexure A True copy of the Representation dated 07.06.2023

RESPONDENT ANNEXURES

ANNEXURE- R1(b) True copy of the pension payment order dated 15/07/2023, issued by the Finance Manager and Chief Accounts Officer.

ANNEXURE- R1(c) True copy of the commutation payment order, dated 15/07/2023, issued by the Managing Director, KWA.

ANNEXURE- R1(d) True copy of the statement of pension, dated 13/09/2023, issued by the Accounts Officer (PDC).

ANNEXURE- R1(e) True copy of the Government Order, G.O. (P)No.10/2021/WRD, dated 31/03/2021.

ANNEXURE- R1(a) True copy of the proceedings No.16876/E3/2022/KWA, dated 20/01/2023, by the Managing Director, KWA, Thiruvananthapuram.