Kerala High Court
Titanium Complex Employees Union vs Dr. K.Ellangovan on 3 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH
MAGHA,1942
Con.Case(C).No.1986 OF 2020 IN WP(C). 26246/2019
AGAINST THE ORDER/JUDGMENT IN WP(C) 26246/2019(E) OF HIGH
COURT OF KERALA
PETITIONERS:
1 TITANIUM COMPLEX EMPLOYEES UNION, REPRESENTED
BY ITS GENERAL SECRETARY, REGISTER NO.
227/84,KMML CHAVARA, KOLLAM 691 583
2 SALU S, JUNIOR WORKER, THE KERALA MINERALS
LTD, SANKARAMANGALAM, CHAVARA, KOLLAM 691 583
BY ADVS.
SRI.KALEESWARAM RAJ
SRI.VARUN C.VIJAY
KUM.A.ARUNA
SMT.MAITREYI SACHIDANANDA HEGDE
RESPONDENTS:
1 DR. K.ELLANGOVAN, IAS
FATHERS NAME AND AGE ARE NOT KNOWN TO THE
PETITIONER, SECRETARY TO GOVERNMENT,
DEPARTMENT OF INDUSTRIES, SECRTARIAT,
THIRUVANANTHAPURAM 695 001
2 CHANDRABOSE J, FATHERS NAME AND AGE NOT KNOWN
TO THE PETITIONERS MANAGING DIRECTOR, KERALA
MINERALS METALS LTD, SANKARAMANGALAM, CHAVARA,
KOLLAM 691 583
Con.Case(C).Nos.1986 OF 2020 & 2003 OF 2020
..2..
3 AJAYAKRISHNAN V,FATHERS NAME AND AGE ARE NOT
KNOWN TO THE PETITIONERS, GENERAL MANAGER (P
AND A/EDP) KERALA MINERALS METALS LTD,
SANKARAMANGALAM, CHAVARA, KOLLAM 691 583
4 ANIL K,
FATHERS NAME AND AGE ARE NOT KNOWN TO THE
PETITIOENRS JOINT GENERAL MANAGER ( PA AND A)
1/C KERALA MINERALS METALS LTD,
SANKARAMANGALAM, CHAVARA, KOLLAM 691 583
R1 BY GOVERNMENT PLEADER
R2-4 BY ADV. SC, KERALA MINERALS AND METALS
LIMITED CHAVARA KOLLAM
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 03.02.2021, ALONG WITH
Con.Case(C).2003/2020, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
Con.Case(C).Nos.1986 OF 2020 & 2003 OF 2020
..3..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH
MAGHA,1942
Con.Case(C).No.2003 OF 2020 IN WP(C). 27071/2019
AGAINST THE ORDER/JUDGMENT IN WP(C) 27071/2019(H) OF HIGH
COURT OF KERALA
PETITIONERS:
1 KMML TITANIUM COMPLEX EMPLOYEES UNION
REPRESENTED BY ITS GENERAL SECRETARY,
REGISTER NO.02-04/2006, KMMLMS UNIT,
KOVILTHOTTAM, CHAVARA, KOLLAM-691583.
2 KURIAKOSE VAIDYAN, CHARGE MAN, THE KERALA
MINERALS METALS LTD., M.S.UNIT, KOVILTHOTTAM,
CHAVARA, KOLLAM-691 583.
BY ADVS.
SRI.KALEESWARAM RAJ
SRI.VARUN C.VIJAY
KUM.A.ARUNA
SMT.MAITREYI SACHIDANANDA HEGDE
RESPONDENTS:
1 DR.K.ELLANGOVAN, IAS
FATHER'S NAME AND AGE ARE NOT KNOWN TO THE
PETITIONERS, SECRETARY TO GOVERNMENT,
DEPARTMENT OF INDUSTRIES, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
Con.Case(C).Nos.1986 OF 2020 & 2003 OF 2020
..4..
2 SRI. CHANDRABOSE J.,
FATHER'S NAME AND AGE ARE NOT KNOWN TO THE
PETITIONERS, MANAGING DIRECTOR, KERALA
MINERALS METALS LTD., SANKARAMANGALAM,
CHAVARA, KOLLAM-691583.
3 SRI. AJAYAKRISHNAN V.,
FATHER'S NAME AND AGE ARE NOT KNOWN TO THE
PETITIONERS, GENERAL MANAGER (P AND A/EDP),
KERALA MINERALS METALS LTD., SANKARAMANGALAM,
CHAVARA, KOLLAM-691583.
4 SRI. ANIL K.,
FATHER'S NAME AND AGE ARE NOT KNOWN TO THE
PETITIONERS, JOINT GENERAL MANAGER (P AND A)
I/C, KERALA MINERALS METALS LTD.,
SANKARAMANGALAM, CHAVARA, KOLLAM-691583.
R1 BY GOVERNMENT PLEADER
S GOPINATHAN SR GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 03.02.2021, ALONG WITH
Con.Case(C).1986/2020, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
Con.Case(C).Nos.1986 OF 2020 & 2003 OF 2020
..5..
JUDGMENT
[ Con.Case(C).1986/2020, Con.Case(C).2003/2020 ]
Dated this the 3rd day of February 2021
The directions in the judgment dated 10.06.2020 in
W.P.(C) No. 27071 of 2019 and in W.P. (C) No. 26246 of 2019
are complied with. Accordingly, the contempt case is closed.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
PR
Con.Case(C).Nos.1986 OF 2020 & 2003 OF 2020
..6..
APPENDIX OF Con.Case(C) 1986/2020
PETITIONERS EXHIBITS:
ANNEXURE 1 TRUE COPY OF THE JUDGMENT DATED 10-06-
2020 IN W.P(C) NO. 26246/2019
ANNEXURE II TRUE COPY OF THE NOTICE NO.
H3/286/2019/IND DATED 11-08-2020
ISSUED BY THE ADDITIONAL SECRETARY FOR
SECRETARY TO GOVERNMENT, DEPARTMENT OF
INDUSTRIES
Con.Case(C).Nos.1986 OF 2020 & 2003 OF 2020
..7..
APPENDIX OF Con.Case(C) 2003/2020
PETITIONERS EXHIBITS:
ANNEXURE I TRUE COPY OF THE JUDGMENT DATED
10.6.2020 IN WP(C) NO.27071/2019.
ANNEXURE II TRUE COPY OF THE NOTICE
NO.H3/286/2019/IND DATED 11.8.2020
ISSUED BY THE ADDITIONAL SECRETARY FOR
SECRETARY TO GOVERNMENT, DEPARTMENT OF
INDUSTRIES.
