The Secretary vs Geetha Mohan
2024 Latest Caselaw 30726 Ker

Kerala High Court

The Secretary vs Geetha Mohan on 30 October, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
        Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
                             WA NO. 207 OF 2020
  AGAINST THE JUDGMENT DATED 22.05.2018 IN WP(C) 29239/2011 OF THIS COURT
APPELLANT/RESPONDENT:

     THE SECRETARY, THE KERALA ADVOCATE'S CLERKS WELFARE FUND
     COMMITTEE,MONY MANDIRAM,T.C.25/580(1) SERA 24, BEHIND PRESS CLUB,
     THIRUVANANTHAPURAM-695 035.

BY ADVS.M/S.MANOJ KUMAR N. AND JAYASREE K.P

RESPONDENT/PETITIONER:

     GEETHA MOHAN, THAZHAVANA THEKKETHIL, CHENNITHALA SOUTH P.O.,
     MAVELIKKARA,ALAPPUZHA-690 105.

BY ADV.P.B.SAHASRANAMAN

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay all further proceedings pursuant to judgment dated 22.5.2018 in
WP(C)No.29239 of 2011 of this Hon'ble court pending disposal of the Writ
Appeal
     This Writ Appeal coming on for orders on 30/10/2024, upon perusing
the appeal memorandum, the court on the same day passed the following:
                       Nitin Jamdar, C.J. & S. Manu, J.
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=
                            WA No.207 of 2020
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=
                     Dated this 30th day of October, 2024

                                  ORDER

Nitin Jamdar, C.J.

Heard Ms.Jayasree K.P., learned Counsel appearing for the Appellant and Mr.P.B.Sahasranaman, learned counsel for the Respondent.

2. Learned counsel for the Appellant seeks time on the ground that a meeting of the Committee is scheduled on 4 November 2024, during which the subject would be discussed.

3. Apart from the legal issue involved in this Appeal, we note that the Respondent is the widow of a registered Advocate clerk who had served for 35 years. It is argued that as per the Rules of the Kerala Advocates Clerk Welfare Fund Committee, the Respondent is entitled for only ₹15000/-. Learned counsel for the Respondent points out that the Respondent is facing severe financial difficulty. Therefore, irrespective of the decision on the legal issue, we are of the opinion that this is the matter where the Association of Advocate's Clerks and the Advocate's Association, Mavelikkara can consider if they can contribute for the welfare of the Respondent, given the services put in by her husband for more than three decades. The Registry to forward a copy of this order to

the Advocates Association and the Advocate's Clerks Association, Mavelikkara.

4. Post on 14 November 2024.

sd/-

Nitin Jamdar Chief Justice

sd/-

S. Manu Judge Nsd

30-10-2024 /True Copy/ Assistant Registrar