Biju V vs Jayadevan Md
2024 Latest Caselaw 30507 Ker

Kerala High Court

Biju V vs Jayadevan Md on 25 October, 2024

Con.Case(C) No.2779/2024                     1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR. JUSTICE EASWARAN S.
                 Friday, the 25th day of October 2024 / 3rd Karthika, 1946
                 CONTEMPT CASE(C) NO. 2779 OF 2024(S) IN WP(C) 35314/2018

   PETITIONER/RESPONDENT NO.1:


           BIJU V, AGED 48 YEARS, S/O.KUNHIKKANNAN,
           PEON/WATCHMAN, PAYYOLI SERVICE CO-OPERATIVE BANK,
           PAYYOLI, KOZHIKODE - 673 522, RESIDING AT VADAKKAYIL,
           P.O.PAYYOLI, KOZHIKODE, PIN - 673 522.

        BY ADVOCATES M/S. KALEESWARAM RAJ, THULASI K. RAJ, APARNA NARAYAN MENON
        & CHINNU MARIA ANTONY

   RESPONDENTS/PETITIONERS NO. 1 AND 2:


       1. JAYADEVAN MD, SECRETARY, PAYYOLI SERVICE COOPERATIVE BANK LTD.
          F1267, MELADI P.O., KOZHIKODE DISTRICT, PIN - 673 522.
       2. M.V KRISHNAN, PRESIDENT, PAYYOLI SERVICE COOPERATIVE BANK LTD.
          F1267, MELADI P.O., KOZHIKODE DISTRICT, PIN - 673 522.

        This Contempt of court case (civil) having come up for orders on
   25.10.2024, the court on the same day passed the following:



                                                                      P.T.O.
 Con.Case(C) No.2779/2024                           2/3




                                         EASWARAN S., J.
                           ------------------------------------------------------
                                 Con.Case(C).No. 2779 of 2024
                           ------------------------------------------------------
                           Dated this the 25th day of October, 2024

                                                 ORDER

Heard the Learned counsel for the petitioner. The contempt is

alleged against Annexure-I judgment dated 30.07.2024. By the said

judgment, the writ petition was partly allowed, sustaining Exts.P8 and

P9 orders to the extent of direct reinstatement of the 1 st respondent in

service. However, liberty was granted to the petitioners therein to

initiate proceedings in accordance with law and to conduct proper

enquiry against the employee. There was a further direction to the

respondents herein to reinstate the petitioner herein forthwith. It is

now alleged that by Annexure-II dated 13.09.2024, the petitioner

herein was again suspended by reinstating him for one day without

granting any benefits.

Issue notice to the respondents by special messenger.

Post on 29.10.2024.

Sd/-

EASWARAN S. JUDGE vnk/-

H/O

25-10-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2779/2024 Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 30/07/2024 IN W.P(C) NO. 35314/2018 PASSED BY THE HON'BLE HIGH COURT OF KERALA.

Annexure II TRUE COPY OF THE LETTER ISSUED BY THE 1ST RESPONDENT SECRETARY, PAYYOLI SERVICE CO-OPERATIVE BANK LTD. DATED 13.09.2024.

Exhibit P8 in WP(C) A TRUE COPY OF THE AWARD DATED 11/04/2017 IN ARC NO. 58 35314/2018 OF 2014 OF THE 2ND RESPONDENT. Exhibit P9 in WP(C) A TRUE COPY OF THE JUDGMENT DATED 30/08/2018 IN APPEAL 35314/2018 NO. 51 OF 2017 OF THE 3RD RESPONDENT.

25-10-2024 /True Copy/ Assistant Registrar