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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
CONTEMPT CASE(C) NO. 804 OF 2022 IN OP (CAT) 164/2020
PETITIONER/RESPONDENT IN OP(CAT):
P. PURUSHOTHAMA DAS, AGED 66 YEARS, S/O P. PARAMESWARAN, RETIRED,
TRACK MAINTAINER, O/O THE SENIOR SECTION ENGINEER, P-WAY, VARKALA,
TRIVANDRUM DIVISION, INDIAN RAILWAY, RESIDING AT VISHNU BHAVAN,
VENPAKAL P.O, ANTHIYANNUR, TRIVANDRUM - 695 123
BY ADVOCATES M/S. SAJITH KUMAR V.,VIVEK A.V.,GODWIN JOSEPH,REMYA VARMA
N.K.
RESPONDENTS/PETITIONERS IN OP(CAT):
1. SHRI. A. K. AGARWAL, THE GENERAL MANAGER, SOUTHERN RAILWAY,
HEADQUARTERS OFFICE, CHENNAI - 600 003
2. S. N. KARUPPANNASWAMY, CHIEF PERSONNEL OFFICER, SOUTHERN RAILWAY,
HEADQUARTERS OFFICE, CHENNAI - 600 003
3. SHRI. SIDHARTH VARMA, THE SENIOR DIVISIONAL PERSONNEL OFFICER,
SOUTHERN RAILWAY, TRIVANDRUM DIVISION, TRIVANDRUM - 14
BY SRI. MANU S. ASSISTANT SOLICITOR GENERAL OF INDIA
This Contempt of court case (civil) having come up for orders on
03.06.2022, the court on the same day passed the following:
P.T.O.
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ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
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Cont. Case (C) No. 804 of 2022
[arising out of the impugned judgment dated 8.11.2021 in OP(CAT) No. 164/2020 ]
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Dated this the 3rd day of June, 2022
ORDER
Sri.S.Manu, learned Assistant Solicitor General of India, would submit on the basis of instructions that the respondents have taken steps for compliance of the directions issued by this Court as per Anx.A judgment dated 8.11.2021 in OP(CAT) No. 164/2020, and that 4 weeks time may be granted to report proper and effective compliance of the said directions.
In view of the fair submission made on behalf of the respondents, this Court is not now issuing notice for initiating Contempt proceedings.
List the case on 8.7.2022.
H/O.
Sd/-
ALEXANDER THOMAS, JUDGE Sd/-
SHOBA ANNAMMA EAPEN, JUDGE
MMG
03-06-2022 /True Copy/ Assistant Registrar
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APPENDIX OF CON.CASE(C) 804/2022 Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 08.11.2021 IN O.P.(CAT) NO. 164 OF 2020