Febin S.K.P vs Rani George I.A.S
2024 Latest Caselaw 29124 Ker

Kerala High Court

Febin S.K.P vs Rani George I.A.S on 10 October, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                                                  2024:KER:75926
Cont. Case (C) No.612 of 2024
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             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

  THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                    CON.CASE(C) NO. 612 OF 2024

         AGAINST THE JUDGMENT DATED 28.02.2019 IN WP(C) NO.34606

OF 2018 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WPC:

             FEBIN S.K.P, AGED 43 YEARS, W/O.ABDULLA N.K.P.,
             HSST(SENIOR) STATISTICS PUTHIYANGADI JAMA ATH
             HIGHER SECONDARY SCHOOL MADAYI P.O, KANNUR
             DISTRICT-670 304 RESIDING AT THAJU MAHAL, NEAR RC
             CHURCH PUTHIYANGADI MADAYI P.O., KANNUR DISTRICT,
             PIN - 670 304


             BY ADVS.
             ANOOP V.NAIR
             TANOOSHA PAUL
             ROHITH C.
             AVANTHIKA R.




RESPONDENTS/RESPONDENT NOS.1 AND 2 IN WPC:

     1       RANI GEORGE I.A.S, (AGE AND FATHER'S NAME OF THE
             RESPONDENT IS NOT KNOWN TO THE PETITIONER)
             SECRETARY TO GOVERNMENT, GENERAL EDUCATION (T)
             DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695 001

     2       SHANAVAS I.A.S, (AGE AND FATHER'S NAME OF THE
             RESPONDENT IS NOT KNOWN TO THE PETITIONERS) THE
             DIRECTOR OF HIGHER SECONDARY EDUCATION, OFFICE OF
             THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
             HOUSING BOARD BUILDING, SANTHI NAGAR,
             THIRUVANANTHAPURAM, PIN - 695 001
                                               2024:KER:75926
Cont. Case (C) No.612 of 2024
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            NISHA BOSE    SR    GP


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                       2024:KER:75926
Cont. Case (C) No.612 of 2024
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                      JUDGMENT

The petitioner has approached this Court alleging non-

compliance of the directions of the Judgment dated 28.02.2019 in

W.P. (C) No.34606 of 2018.

It is now stated at the bar by the learned Government

Pleader that approval has already been granted and the petitioner

has also been removed from the National Pension Scheme.

However, the portion of the contribution made by the petitioner

has not been released to the petitioner and necessary directions

have been given. It is submitted that necessary action will be

taken in four weeks. Recording the same, the Contempt Case is

closed with the liberty to reopen by filing a memo.

Sd/-

A.MUHAMED MUSTAQUE JUDGE PR 2024:KER:75926

APPENDIX OF CON.CASE(C) 612/2024

PETITIONER ANNEXURES

Annexure 1 TRUE COPY OF THE SALARY SLIP OF THE PETITIONER IN THE MONTH OF JANUARY 2024

Annexure II THE CERTIFIED COPY OF THE JUDGMENT DATED 28.02.2019 IN W.P.(C) NO.34606 OF 2018 PASSED BY THIS HON'BLE COURT

Annexure III THE TRUE COPY OF THE JUDGMENT DATED 02.08.2017 IN W.A NO.1350 OF 2016 PASSED BY THIS HON'BLE COURT