Bhaskaran. P. V vs Ms. Rani George I A S
2024 Latest Caselaw 27906 Ker

Kerala High Court

Bhaskaran. P. V vs Ms. Rani George I A S on 13 September, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
         Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
           CONTEMPT CASE(C) NO. 1784 OF 2024(S) IN WP(C) 14813/2014

  PETITIONERS/PETITIONERS IN WP(C):


    1. BHASKARAN P.V, AGED 66 YEARS, S/O ACHUTHAN NAIR, RETD. PRINCIPAL,
       PARUDUR HIGH SCHOOL (AIDED), PATTAMBI, PALAKKAD, RESIDING AT
       'CHITHRANJALI', PALLIPPURAM, KARAMBATHUR (PO), PALAKKAD , PIN -
       679 305.
    2. MUHAMMED ASHARAF.V, AGED 52 YEARS, S/O. MUSA P, PRINCIPAL, P.T.M.
       HIGHER SECONDARY SCHOOL, TRIKKATIRI VATTRA ESTATE, TRIKKATIRI,
       PALAKKAD, RESIDING AT VATTARA, TRIKKATIRI, OTTAPALAM, PALAKKAD,
       PIN - 679 502.
    3. SATHI V., AGED 63 YEARS, W/O. T.K. MADHAVAN, RETD. PRINCIPAL,
       S.S.O. HIGHER SECONDARY SCHOOL, LAKKIDI, RESIDING AT 'SAAKETHAM',
       LAKKIDI, PALAKKAD, PIN - 679 301.
    4. USHA DEVI K., AGED 64 YEARS, W/O. ACHUTHAN A, RETD. PRINCIPAL,
       V.I.M. HIGHER SECONDARY SCHOOL, PALLASSANA, PALAKKAD - 678 501,
       RESIDING AT 'NINAVUU', NOCHUR, KODUVAYUR, PALAKKAD, PIN - 678 501.

      BY ADVOCATE SRI. U. BALAGANGADHARAN

  RESPONDENTS/RESPONDENTS 1, 2, 8 IN WP(C):


    1. MS. RANI GEORGE I A S, SECRETARY TO GOVERNMENT, GENERAL EDUCATION
       DEPARTMENT GOVERNMENT SECRETARIAT (ANNEX), THIRUVANANTHAPURAM, PIN
       - 695 001.
    2. MR. S. SHANAVAS I A S, DIRECTOR, HIGHER SECONDARY EDUCATION,
       THIRUVANANTHAPURAM, PIN - 695 014,
    3. MR. P.M. ANIL, THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY
       SCHOOL, MALAPPURAM, PIN - 676 505.

         BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
13.09.2024, the court on the same day passed the following:

                                                     P.T.O.
                             ZIYAD RAHMAN A.A., J.
                        ========================
                           Con.Case (C) N.1784 of 2024
                      arising from W.P(C) No.14813 of 2014
                        ========================
                    Dated this the 13th day of September, 2024

                                      ORDER

Today when the matter came up for consideration, the learned

Government Pleader pointed out that, even though orders were

passed in compliance of the directions in the judgment passed, the

monetary benefits payable to the petitioner has not been disbursed.

It is discernible from the records that, even though time was

extended, the same is expiring today. In such circumstances, the

matter is posted on 04.10.2024. In case the amounts are not

disbursed within that day, the 3rd respondent shall appear in person.

Sd/-

ZIYAD RAHMAN A.A., JUDGE scs

13-09-2024 /True Copy/ Assistant Registrar