Basil Sebastian V vs Kaladharan K.N
2021 Latest Caselaw 6762 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

          Con.Case(C).No.215 OF 2021 IN WP(C). 26668/2020

   AGAINST THE JUDGMENT IN WP(C) 26668/2020(G) OF HIGH COURT OF
                              KERALA

PETITIONERS:

      1        BASIL SEBASTIAN V.
               AGED 50 YEARS
               S/O.SEBASTIAN (LATE), WORKING AS LINEMAN GRADE-I,
               ELECTRICAL SECTION, KUNNUKARA, UNDER ORDERS OF
               PROMOTION AS OVERSEER, ELECTRICAL SECTION KUNNUKARA,
               (ARU ELECTRICAL DIVISION, ALUVA).

      2        LAIJU JOHN
               S/O.JOHN, WORKING AS LINEMAN GRADE-I, ELECTRICAL
               SECTION, KAKKAD, SEETHATHODU, UNDER ORDERS OF
               PROMOTION AS OVERSEER, ELECTRICAL SECTION,
               VADASSERIKKARA, PATHANAMTHITTA (ARU ELECTRICAL
               DIVISION, PATHANAMTHITTA).

      3        ANANDHAN P.G.
               S/O.GOVINDAN, WORKING AS LINEMAN GRADE-I, ELECTRICAL
               SECTION, CHERPU, UNDER ORDERS OF PROMOTION AS
               OVERSEER, ELECTRICAL SECTION CHERPU, (ARU ELECTRICAL
               DIVISION, IRINJALAKUDA).

               BY ADVS.
               SRI.J.JULIAN XAVIER
               SRI.FIROZ K.ROBIN
               SRI.ROY JOSEPH
               SMT.ANIES MATHEW
               SRI.E.HARIDAS
RESPONDENT:

               KALADHARAN K.N.
               (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
               PRESENTLY WORKING AS CHIEF ENGINEER, HUMAN RESOURCES
               MANAGEMENT, KERALA STATE ELECTRICITY BOARD LIMITED,
               VYDHUTHI BHAVANAM, PATTOM P.O., PATTOM,
               THIRUVANANTHAPURAM, PIN - 695 004.

             R1 BY ADV. SRI.ASOK M.CHERIAN
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.215 OF 2021 IN WP(C). 26668/2020

                               2

                          JUDGMENT

The learned counsel for the petitioners

submit that this contempt case is not being

pressed, since the directions in the judgment

have been complied with by the respondent.

This contempt case is thus closed.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

Mc/25.2.2021 Con.Case(C).No.215 OF 2021 IN WP(C). 26668/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 18/12/2020 IN W.P.(C) NO.26668/2020.