K.R.Purendran vs Smt.Roopakala S.Jagath on 7 June, 2011

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Kerala High Court

K.R.Purendran vs Smt.Roopakala S.Jagath on 7 June, 2011

Bench: P.N.Ravindran

       

  

  

 
 
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT:

                THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN

         MONDAY, THE 2ND DAY OF JULY 2012/11TH ASHADHA 1934

                         Con.Case(C).No. 671 of 2012 (S)
                             -------------------------------
        AGAINST THE ORDER IN WPC.12089/2011 DATED 07-06-2011


PETITIONERS:
----------------

       1. K.R.PURENDRAN, AGED 69 YEARS
          S/O.K.V.RAGHAVAN, KUDAZHATHU HOUSE, KALOOR POST
          ELAMKULAM VILLAGE
          ERNAKULAM DISTRICT. (CG.437/05)(PPO.31006).

       2. CHARLES DIAS, AGED 64 YEARS
          S/O.JOSEPH DIAS, TINAR DALE HOUSE, MAJOR ROAD
          VYTTILA POST, POONITHURA VILLAGE
          ERNAKULAM DISTRICT. (CG3/07)PPO34375.

          BY ADV. SRI.P.V.SANTHOSH JOSE

RESPONDENT/1ST RESPONDENT:
-------------------------------------

          SMT.ROOPAKALA S.JAGATH, AGED 52 YEARS
          W/O. NOT KNOWN TO THE PETITIONER, SECRETARY
          KERALA STATE ELECTRICITY BOARD, VYDHUTHI BHAVAN
          PATTOM, THIRUVANANTHAPURAM - 695001

          BY SRI.K.S.ANIL, SC, KSEB

        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 02-07-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:

Con.Case(C).No. 671 of 2012 (S)

                               APPENDIX




PETITIONERS ANNEXURES


ANNEXURE A1:     THE TRUE COPY OF THE JUDGMENT DATED 07.06.2011
                 PASSED BY THIS HON'BLE COURT IN WPC NO.
                 12089/2011


RESPONDENT'S ANNEXURES :          NIL




                                                 //TRUE COPY//




                                                 P.A. TO JUDGE.

dlk



                         P.N.RAVINDRAN, J.
                 --------------------------------------
                  Cont.Case(C) No. 671 of 2012
                 ---------------------------------------
                Dated this the 2nd day of July, 2012

                              JUDGMENT

This contempt case is filed alleging that the respondent has wilfully disobeyed the directions issued by this Court in Annexure A1 judgement in WP(C) No.12089 of 2011. When the writ petition came up for hearing today, learned counsel on both sides submitted that the direction regarding payment of principal amount of the gratuity has been complied with. The learned standing counsel appearing for the Kerala State Electricity Board and the respondent, who is present in person, submitted that the period fixed by this Court for payment of interest has expired, but payment of interest will be made within two weeks from today. The said submission is recorded and the contempt case is closed.

Sd/-

P.N.RAVINDRAN, JUDGE.

Rkc // true copy// PA to Judge

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