Gopakumar vs Ali Asgar Pasha P M I.A.S
2021 Latest Caselaw 4852 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

         Con.Case(C).No.232 OF 2021 IN WP(C). 28960/2020

   AGAINST THE JUDGMENT IN WP(C) 28960/2020(T) OF HIGH COURT OF
                              KERALA


PETITIONER:

               GOPAKUMAR
               SENIOR ASSISTANT II, SUPPLYCO, KADAKAMPALLY MAVELI
               STORE, THIRUVANANTHAPURAM.

               BY ADV. SRI.V.VINAY

RESPONDENTS:

               ALI ASGAR PASHA P M I.A.S
               FATHERS NAME AND AGE NOT KNOWN TO
               THE PETITIONER,
               THE CHAIRMAN AND MANGING DIRECTOR, SUPPLYCO,
               GANDHINAGAR, ERNAKULAM 20.




               SMT MOLLY JACOB (SC)

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.232 OF 2021 IN WP(C). 28960/2020

                                     2

                                JUDGMENT

When this matter was called today,

Smt.Molly Jacob, learned Standing Counsel for

the respondent, submitted that the directions

in the interim order of this Court, namely

Annexure II, have been fully complied with and

that the petitioner has been granted

promotion, as per order dated 09/02/2021. She,

therefore, prayed that this contempt case be

closed.

2. The learned counsel for the

petitioner, Shri.V.Vinay, submitted that the

respondent is committing contempt even now

since, as is evident from Annexure V, two of

his client's juniors have already been

promoted.

Even when I hear Shri.V.Vinay as afore,

since the writ petition is still pending, the

remedy of the petitioner will be to bring all

this to the notice of the concerned Court to Con.Case(C).No.232 OF 2021 IN WP(C). 28960/2020

obtain proper orders.

This contempt case is, therefore, closed

leaving the afore liberty available to the

petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/10.2.2021 Con.Case(C).No.232 OF 2021 IN WP(C). 28960/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE WPC NO. 28960/2020.

ANNEXURE II CERTIFIED COPY OF THE ORDER IN WPC NO.

28960 OF 2020 DATED 22.12.2020 OF THIS HONOURABLE COURT.

ANNEXURE III THE TRUE COPY OF THE PROCEEDINGS NO.D. 10-

1220/2019 DATED 22.12.2020 OF THE RESPONDENT.

ANNEXURE IV THE TRUE COPY OF THE COVERING LETTER DATED 24.12.2020 INTIMATING THE RESPONDENT ABOUT THE ORDER OF THIS HONBLE COURT ALONG WITH THE EMAIL RECEIPT AND A/D CARD.

ANNEXURE V THE TRUE COPY OF THE PROCEEDINGS NO. D.10-

1220/2019 DATED 14.01.2021 OF THE RESPONDENT.

ANNEXURE VI THE TRUE COPY OF THE CONTEMPT NOTICE DATED 19.01.2021 ISSUED TO THE RESPONDENT.