Kerala High Court
Sheena Kaimal.N vs Dr.P.K.Velayudhan on 25 July, 2011
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Con.Case(C).No. 618 of 2011(S)
1. SHEENA KAIMAL.N,AGED 32 YEARS,
... Petitioner
Vs
1. DR.P.K.VELAYUDHAN,AGED 54 YEARS,
... Respondent
For Petitioner :SRI.A.A.ABUL HASSAN
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :25/07/2011
O R D E R
S.SIRI JAGAN, J.
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Contempt Case (C).No. 618 of 2011
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Dated this the 25th day of July, 2011
J U D G M E N T
It is submitted that although the petitioner has been paid salary, that is not in accordance with the revised scale of pay, to which the petitioner is entitled to. In the above circumstances, this contempt case is closed without prejudice to right of the petitioner to seek further relief in respect of payment of salary as per the revised scale of pay, appropriately.
Interlocutory application stands closed.
Sd/-
sdk+ S.SIRI JAGAN, JUDGE
///True copy///
P.A. to Judge