Sr. Judy C. Varghese vs Smt. Rani George Ias
2024 Latest Caselaw 28423 Ker

Kerala High Court

Sr. Judy C. Varghese vs Smt. Rani George Ias on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        Wednesday, the 25th day of September 2024 / 3rd Aswina, 1946

              CONTEMPT CASE(C) NO. 524 OF 2024(S) IN WP(C) 8946/2021


  PETITIONERS/PETITIONERS IN WP(C):


    1. SR. JUDY C. VARGHESE, AGED 48 YEARS, D/O VARUDUKUTTY, CORPORATE
       MANAGER, BETHANY CORPORATE EDUCATIONAL AGENCY, SOUTHERN PROVINCE,
       BETHANCY PROVINCIAL HOUSE,     CHEVAYUR P.O., KOZHIKODE - 673 017,
       RESIDING AT EUDAS CONVENT, WEST HILL, KOZHIKKODE, PIN - 673 005.
    2. SR. MERCY K.K, AGED 55 YEARS,    D/O. LATE KURIAN, PRINCIPAL, ST.
       MICHAELS GIRLS HIGHER SECONDARY SCHOOL, WEST HILL, KOZHIKODE - 673 005,
       RESIDING AT EUDAS CONVENT, WEST HILL, KOZHIKKODE, PIN - 673 005.

      BY SRI.GEORGE POONTHOTTAM (SENIOR ADVOCATE) ALONG WITH SMT.NISHA GEORGE

  RESPONDENTS/RESPONDENTS IN WP(C):


    1. SMT. RANI GEORGE IAS, PRINCIPAL SECRETARY TO GOVERNMENT, DEPARTMENT OF
       GENERAL EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.
    2. MR. SHANAVAS S. IAS, DIRECTOR OF HIGHER SECONDARY EDUCATION, HOUSING
       BOARD BUILDING, SANTHI NAGAR, THYCAUD, THIRUVANANTHAPURAM, PIN - 695
       001.
    3. MR. SANTHOSH KUMAR M, REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
       EDUCATION, KOZHIKKODE, OFFICE AT MANANCHIRA, KOZHIKKODE, PIN - 673 001.

      BY SENIOR GOVERNMENT PLEADER
     This Contempt of court case (civil) having come up for orders on
25.09.2024, the court on the same day passed the following:



                                                                 P.T.O.
                          DEVAN RAMACHANDRAN, J.
                ==============================
                        Con.Case (C) No.524 of 2024
                  ==========================
                  Dated this the 25th day of September, 2024

                                      ORDER

Though the learned Government Pleader asserts that the

order dated 17.05.2024 issued by the Government - produced

along with his memo dated 21.05.2024 - complies with the

directions in the judgment fully, Sri.George Poonthottam -

learned senior counsel, instructed by Smt.Nisha George

appearing for the petitioners, points out even in the said order

there is nothing to show when the posts were created and what

scale of pay his client is entitled. He added that this causes

great injury to his client because she is not able to draw salary or

its arrears from the date on which she was appointed.

I find some force in the afore submissions of the learned

senior counsel.

The learned Government Pleader at this time sought a week

time to obtain further clarification of the Government and also to

issue further order, if so required.

List on 09.10.2024.

Sd/- DEVAN RAMACHANDRAN, JUDGE

stu

25-09-2024 /True Copy/ Assistant Registrar