N. Ramakrishna Pillai vs V.R Vinod Ias
2024 Latest Caselaw 29447 Ker

Citation : 2024 Latest Caselaw 29447 Ker
Judgement Date : 17 October, 2024

Kerala High Court

N. Ramakrishna Pillai vs V.R Vinod Ias on 17 October, 2024

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CON.CASE(C) NO.2252 OF 2024




                                                             2024:KER:77011
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                   THE HONOURABLE MR.JUSTICE BASANT BALAJI

         THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                         CON.CASE(C) NO.2252 OF 2024

           (AGAINST THE ORDER DATED 14.2.2024 IN WP(C) NO.38010 OF 2023
                          OF HIGH COURT OF KERALA)
PETITIONER:

              N. RAMAKRISHNA PILLAI, AGED 80 YEARS,
              MANAGER ( RETD), COIRFED, ALAPPUZHA,
              RESIDING AT KALLARACKAL PUTHEN VEEDU, S.R.P. MARKET PO,
              THAZHAVA, KARUNAGAPALLY, KOLLAM DISTRICT, PIN - 690 523


              BY ADV LIJIN THAMBAN


RESPONDENTS/RESPONDENTS 1 & 2:

     1        V.R VINOD IAS,
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              THE DIRECTOR OF COIR DEVELOPMENT,
              DIRECTORATE OF COIR DEVELOPMENT,
              THIRUVANANTHAPURAM DISTRICT, PIN - 695 001

     2        T.O. GANGADHARAN,
              AGE AND FATHER'S NAME ARE NOT KNOWN TO THE PETITIONER,
              MANAGING DIRECTOR, KERALA STATE CO-OPERATIVE COIR MARKETING
              FEDERATION LTD. (COIRFED), ALAPPUZHA DISTRICT, PIN - 688 012

            SRI.P.C. SASIDHARAN, SC

            SRI. JAYAN, GOVERNMENT PLEADER,
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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CON.CASE(C) NO.2252 OF 2024




                                                                   2024:KER:77011
                                  JUDGMENT

(Dated 16th October, 2024)

As per the order dated 14.02.2024, there was a direction to the

2nd respondent to disburse the gratuity, the salary of the additional

services of one year rendered by the petitioner subsequent to his

retirement, and other terminal benefits.

An affidavit is filed on behalf of the 2nd respondent, wherein it is

contended that the gratuity amount due to the petitioner comes to

Rs.91,047/-, whereas the liability of the petitioner arising out of the

Arbitration Case is Rs.1,67,888/-. In view of the said fact, the question

of whether the petitioner is entitled to any amount from the

respondents has to be adjudicated in the Writ Petition.

Contempt Case (C) is closed accordingly.