K.Asokakumar vs Dr K Vasuki
2024 Latest Caselaw 28522 Ker

Kerala High Court

K.Asokakumar vs Dr K Vasuki 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

                     CON.CASE(C) NO. 1772 OF 2024

        AGAINST THE JUDGMENT DATED 05.08.2022 IN WP(C) NO.24079 OF

2021 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WP(C):

            K.ASOKAKUMAR
            AGED 66 YEARS
            S/O KUTTAN,RESIDING AT KURUPPAMTHAZIKAM HOUSE, VAKKOM
            P.O, TRIVANDRUM., PIN - 695308


            BY ADVS.
            JOSE ABRAHAM
            E.ADITHYAN



RESPONDENTS/1ST AND 2ND RESPONDENTS IN WP(C):

    1       DR K VASUKI
            AGED NOT KNOWN AND FATHERS NAME NOT KNOWN TO THE
            PETITIONER, SECRETARY TO GOVERNMENT,TRANSPORT
            DEPARTMENT,STATE OF KERALA , THIRUVANANTHAPURAM, PIN -
            695001

    2       DR V VENU IAS
            AGED AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
            CHIEF SECRETARY,GOVERNMENT OF KERALA,
            SECRETARIAT,THIRUVANANTHAPURAM, DISTRICT,KERALA , PIN -
            695001



           SRI SANTHOSHKUMAR-SPL GP
  THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                            2024:KER:72577
CON.CASE(C) NO. 1772 OF 2024

                                  2


                               JUDGMENT

Sri.Santhosh Kumar - learned Special

Government Pleader, submits that the pension

for all months until now has been honoured as

ordered by this Court.

I must, however, record that it should

not be for the respondents to wait until

petitioner/or other persons approach this Court

with contempt application in future because,

what has been declared by this Court is binding

on them, unless it is varied or modified in

future.

With the afore observations, this

contempt case is closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS 2024:KER:72577 CON.CASE(C) NO. 1772 OF 2024

APPENDIX OF CON.CASE(C) 1772/2024

PETITIONER'S ANNEXURES

Annexure-A 1 CERTIFIED COPY OF THE JUDGMENT IN WP(C) 24079 OF 2021 DATED 5-8-2022 OF THE HON'BLE COURT

Annexure-A 2 THE TRUE COPY OF THE LETTER ISSUED BY THE STATE PUBLIC INFORMATION OFFICER AND UNDERSECRETARY DATED 6/1/2023

Annexure A3 THE TRUE COPY OF THE LETTER ISSUED BY THE STATE PUBLIC INFORMATION OFFICER AND ADMINISTRATIVE OFFICER DATED 18/08/2023

Annexure A4 THE TRUE COPY OF THE LETTER ISSUED BY THE STATE PUBLIC INFORMATION OFFICER, TRANSPORT DEPARTMENT DATED 04/07/2023

Annexure A4 TRUE COPY OF THE NEWSPAPER REPORT THAT GOT PUBLISHED IN THE MANORAMA NEWSPAPER DAILY ON 21ST AUGUST 2024 Annexure A5 TRUE COPY OF THE FIR REGISTERED WHICH GOT NUMBERED AS CRIME NO 950 OF 20204 DATED 20- 08-2024 BEFORE THE THIRUVANANTHAPURAM RURAL POLICE STATION