Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5]

Kerala High Court

C.K.Kanakamma vs Annexure R4(A) Photo Copy Of The Receipt ... on 8 February, 2019

Author: P.V.Asha

Bench: P.V.Asha

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 08TH DAY OF FEBRUARY 2019 / 19TH MAGHA, 1940

          Con.Case(C).No. 223 of 2016 IN WP(C). 32022/2003

  AGAINST THE ORDER/JUDGMENT IN WPC 32022/2003 of HIGH COURT OF
                     KERALA DATED 14-10-2003

PETITIONER/4TH PETITIONER IN W.P.(C):

             C.K.KANAKAMMA
             W/O.VIKRAMAN, PART-TIME SWEEPER,
             OFFICE OF THE ASSISTANT DIRECTOR OF AGRICULTURE &
             KRISHI BHAVAN, CHAMPAKULAM (P.O), ALAPPUZHA DISTRICT.

             BY ADVS.
             SRI.M.V.THAMBAN
             SRI.R.REJI

RESPONDENTS/ RESPONDENTS 1,2,4 AND 9 IN THE W.P.(C)

      1      K.S.ANIL KUMAR
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             WORKING AS SECRETARY, DEPARTMENT OF AGRICULTURE,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      2      R.AJIT KUMAR
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             WORKING AS DIRECTOR OF AGRICULTURE,
             DIRECTORATE OF AGRICULTURE,
             THIRUVANANTHAPRUAM - 695 001.

      3      SMT.GEETHAMANI
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             WORKING AS PRINCIPAL AGRICULTURE OFFICER, ALAPPUZHA,
             ALAPPUZHA DISTRICT - 688 001.

      4      AMT.ANIE MATHEW
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             WORKING AS AGRICULTURAL OFFICER, KRISHI BHAVAN,
             CHAMPAKULAM (P.O), ALAPPUZHA DISTRICT - 688 001.

             BY ADV. SRI.BIJOY CHANDRAN, SENIOR GOVT. PLEADER


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.02.2019, THE COURT ON THE SAME DAY DELIVERED FOLLOWING:
 Con.Case(C).No.223/2016

                                    2



                                JUDGMENT

The 4th respondent has filed an affidavit stating that the wages due to petitioner has been revised from time to time as seen from Annexures R4(a)to R(c) statements. It is also stated that the request of regularisation has already been rejected and petitioner has approached the Kerala Administrative Tribunal challenging the same.

In the above circumstances, this Contempt Case is closed.

Sd/-

P.V.ASHA, JUDGE WW Con.Case(C).No.223/2016 3 APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 14-10-2003 IN W.P.(C) NO.32022/2003 OF THIS HON'BLE COURT.
ANNEXURE II TRUE COPY OF THE G.O.(P)NO.61/2010/FIN.
DATED 09-02-2010 ISSUED BY THE GOVERNMENT.
RESPONDENT'S/S ANNEXURES:
ANNEXURE R4(A) PHOTO COPY OF THE RECEIPT OBTAINED BY THE PETITIONER.
ANNEXURE R4(B) PHOTO COPY OF THE ARREAR STATEMENT. ANNEXURE R4(C) PHOTO COPY OF THE RECEIPT. ANNEXURE R4(D) PHOTO COPY OF THE G.O. DATED 10-08-2010 ANNEXURE R4(E) PHOTO COPY OF THE LETTER 09-04-2013.