ATTINGAL MUNICIPALITY, REPRESENTED BY ITS SECRETARY, ATTINGAL, THIRUVANANTHAPURAM 695101 Vs. K. BABY JYOTHILAYAM, KARAMEEL LANE, AVANAVANCHERY P.O, ATTINGAL, THIRUVANANTHAPURAM 695103

JUDGEMENT

(1.) The petitioner is the respondent in O.A. (EKM) No.1301 of 2015 and C.P. No. 67 of 2016 pending before the Kerala Administrative Tribunal, Thiruvananthapuram.

(2.) To begin with, the first respondent, a retired employee (referred to as 'employee'), filed the OA questioning the petitioner's inaction in paying to him the pensionary benefits. The learned Tribunal through an interim order in Ext.P2 directed the petitioner, the employer, to pay the admitted pensionary benefits within six weeks.

(3.) When the employer-Municipality did not comply with the Ext.P2 interim direction, the employee filed C.P. No. 67 of 2016 contending that the employer has wilfully violated the interim order. Later, the Tribunal, as part of its adjudicatory process, seems to have ordered one of the employer's officials to appear. At that juncture, the employer filed this Original Petition.