Kerala High Court
Abhilash Sreedharan vs Sri.P. Bala Kiran on 12 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942
Con.Case(C).No.1875 OF 2020 IN WP(C). 18921/2016
AGAINST THE ORDER/JUDGMENT IN WP(C) 18921/2016(M) OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER:
ABHILASH SREEDHARAN
AGED 46 YEARS
S/O.K.P.SREEDHARAN, ASSISTANT LECTURER,
STATE INSTITUTE OF HOSPITALITY MANAGEMENT,
DEPARTMENT OF TOURISM,
GOVERNMENT GUEST HOUSE COMPOUND, WEST HILL,
KOZHIKODE-673 005,
HAVING RESIDENTIAL ADDRESS AT 37/658E, MADHURIMA
ESTEEM VILLAS, KARAPARAMBA, KOZHIKODE-673 010.
BY ADV. SRI.PRATHAP. S.R.K.
RESPONDENTS/2ND AND 3RD RESPONDENTS/ BOARD OF GOVERNER
1 SMT.RANI GEORGE IAS
SECRETARY(TOURISM), GOVERNMENT OF KERALA,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 SRI.P.BALA KIRAN IAS,
DIRECTOR AND SPECIAL OFFICER, DEPARTMENT OF TOURISM,
GOVERNMENT OF KERALA, PARK VIEW,
THIRUVANANTHAPURAM-695 033.
3 SRI.R.SINGARAVELAVAN,
PRINCIPAL AND SECRETARY,
STATE INSTITUTE OF HOSPITALITY MANAGEMENT,
VARAKKAL BEACH, WEST HILL, KOZHIKOE-673 005.
4 SRI.RAGHUDASAN.M.
ADDITIONAL DIRECTOR (HOSPITALITY), DEPARTMENT OF
TOURISM, GOVERNMENT OF KERALA, PARK VIEW,
THIRUVANANTHAPURAM-695 033.
5 DR.(SMT).RAJASREE AJITH,
DIRECTRESS KERALA INSTITUTE OF TOURISM AND TRAVEL
STUDIES, RESIDENCY COMPOUND, THYCAUD P.O.,
THIRUVANANTHAPURAM-695 014.
2
Con.Case(C).No.1875 OF 2020 IN WP(C). 18921/2016&
Con.Case(C).No.2045 OF 2020 IN WP(C). 35309/2016
6 SRI.K.RAJASHEKHAR,
PRINCIPAL, INSTITUTE OF HOTEL MANAGEMENT AND
CATERING TECHNOLOGY, G.V.RAJA ROAD, KOVALAM,
THIRUVANANTHAPURAM-695 527.
7 SRI.KRISHNA TEJA MYLAVARAPU IAS,
MANAGING DIRECTOR,
KERALA TOURISM DEVELOPMENT CORPORATION,
CORPORATE OFFICE, PB NO.5424, MASCOT SQUARE,
THIRUVANANTHAPURAM-695 033.
SRI.SURIN GEORGE IPE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.01.2021, ALONG WITH Con.Case(C).2045/2020,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942
Con.Case(C).No.2045 OF 2020 IN WP(C). 35309/2016
AGAINST THE JUDGMENT IN WP(C) 35309/2016(K) OF HIGH COURT OF
KERALA
PETITIONER/S:
SRI. SYAM KUMAR P.S.
AGED 37 YEARS
S/O.A.SASIDHARAN PILLAI, ASSISTANT LECTURE, STATE
INSTITUTE OF HOSPITALITY MANAGEMENT,
DEPARTMENT OF TOURISM, GOVERNMENT GUEST HOUSE
COMPOUND, WEST-HILL, KOHIZKODE-673005,
HAVING RESIDENTIAL ADDRESS AT SRUTHY,
THEKKEPULIKAL HOUSE, MUPPATHADAM P.O., ALUVA-683110.
BY ADVS.
SI.PRATHAP. S.R.K.
SHRI.JISSMON A KURIAKOSE
SMT.MALAVIKA M.V.
RESPONDENTS/ 3RD,4TH AND 5TH RESPONDENTS AND BOARD OF GOVERNOR:
1 SRI.P. BALA KIRAN, IAS
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
DIRECTOR AND SPECIAL OFFICER, DEPARTMENT OF TOURISM,
GOVERNMENT OF KERALA, PARK VIEW,
THIRUVANANTHAPURAM-695033.
2 SMT.RANI GEORGE, IAS
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
SECRETARY (TOURISM), GOVERNMENT OF KERALA, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
3 SRI.R.SINGARAVELAVAN,
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
PRINCIPAL, STATE INSTITUTE OF HOSPITALITY MANAGEMENT,
VARAKKAL BEACH, WEST HILL, KOZHIKODE-673005.
4 SRI.RAGHUDASAN.M,
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
ADDITIONAL DIRECTOR (HOSPITALITY), DEPARTMENT OF
TOURISM, GOVERNMENT OF KERALA, PARK VIEW,
THIRUVANANTHAPURAM-695033.
4
Con.Case(C).No.1875 OF 2020 IN WP(C). 18921/2016&
Con.Case(C).No.2045 OF 2020 IN WP(C). 35309/2016
5 SRI.DR.RAJASREE AJITH,
AGE AND FATHERS NAME NOT KNOWN TO THE
PETITIONER, DIRECTRESS KERALA INSTITUTE OF
TOURISM AND TRAVEL STUDIES, RESIDENCY COMPOUND,
THYCAUD P.O., THIRUVANANTHAPURAM-695014.
6 SRI.K.RAJASHEKHAR,
AGE AND FATHERS NAME NOT KNOWN TO THE
PETITIONER, PRINCIPAL, INSTITUTE OF HOTEL
MANAGEMENT AND CATERING TECHNOLOGY, G.V.RAJA
ROAD, KOVALAM, THIRUVANANTHAPURAM-695527.
7 SRI.KRISHNA TEJA MYLAVARAPU, IAS,
AGE AND FATHERS NAME NOT KNOWN TO THE
PETITIONER, MANAGING DIRECTOR, KERALA TOURISM
DEVELOPMENT CORPORATION, CORPORATE OFFICE,
P.B.NO.-5424, MASCOT SQUARE-THIRUVANANTHAPURAM-
695033.
SRI.SURIN GEORGE IPE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.01.2021, ALONG WITH Con.Case(C).1875/2020,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
5
Con.Case(C).No.1875 OF 2020 IN WP(C). 18921/2016&
Con.Case(C).No.2045 OF 2020 IN WP(C). 35309/2016
JUDGMENT
Dated this the 12th day of January 2021
These contempt petitions are filed complaining
that the directives contained in the common judgment
in W.P.(C)No.18921/2016 and 35309/2016 are are not
complied with.
2. However, today when the matter is taken up,
learned Government Pleader has produced a
proceedings/order dated 06.11.2021, from where I am
satisfied that directions are complied with in
contemplation of the judgment.
In that of the view of the matter, I do not find
any reason to pursue the contempt petitions any
further. These contempt petitions are closed
accordingly, leaving open the liberty of the
petitioners to challenge the same, if aggrieved and
advised.
Sd/-
SHAJI P.CHALY
JUDGE
hmh
Con.Case(C).No.1875 OF 2020 IN WP(C). 18921/2016&
Con.Case(C).No.2045 OF 2020 IN WP(C). 35309/2016
APPENDIX OF Con.Case(C) 1875/2020
PETITIONER'S/S EXHIBITS:
ANNEXURE 1 TRUE COPY OF THE INTERIM ORDER DATED
01.06.2016 IN WPC 18921/2016.
ANNEXURE 2 CERTIFIED COPY OF THE JUDGMENT DATED
28.11.2019 IN WPC 18921/2016.
ANNEXURE 3 TRUE COPY OF THE REPRESENTATION DATED
26.12.2019 PREFERRED BY THE PETITIONER
BEFORE THE RESPONDENTS.
ANNEXURE 4 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT
CARD.
ANNEXURE 5 TRUE COPY OF THE LETTER
NO.SIHM/INST/1777 DATED 13.01.2020 BY
THE PRINCIPAL AND SECRETARY.
ANNEXURE 6 TRUE COPY OF THE HEARING NOTE PREPARED
AND SUBMITTED BY THE PETITIONER BEFORE
THE PRINCIPAL AND SECRETARY.
ANNEXURE 7 TRUE COPY OF THE EMAIL DATED 23.10.2020
SENT BY THE PRINCIPAL.
ANNEXURE 8 TRUE COPY OF THE EMAIL DATED 29.10.2020
SENT BY THE PRINCIPAL TO THE
PETITIONER.
ANNEXURE 9 TRUE COPY OF THE EMAIL SENT BY THE
PETITIONER TO THE DIRECTOR OF THE
INSTITUTION.
RESPONDENT'S/S EXHIBITS: NIL
Con.Case(C).No.1875 OF 2020 IN WP(C). 18921/2016&
Con.Case(C).No.2045 OF 2020 IN WP(C). 35309/2016
APPENDIX OF Con.Case(C) 2045/2020
PETITIONER'S/S EXHIBITS:
ANNEXURE 1 TRUE COPY OF THE INTERIM ORDER DATED
03.11.2016 IN WPC 35309/16.
ANNEXURE 2 CERTIFIED COPY OF THE JUDGMENT DATED
28.11.2019 IN WPC 35309/2016.
ANNEXURE 3 TRUE COPY OF THE REPRESENTATION DATED
27.12.2019 PREFERRED BY THE PETITIONER
BEFORE THE RESPONDENTS.
ANNEXURE 4 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT
CARD.
ANNEXURE 5 TRUE COPY OF THE LETTER
NO.SIHM/INST/1777 DATED 13.01.2020 BY
THE PRINCIPAL AND SECRETARY.
ANNEXURE 6 TRUE COPY OF THE HEARING NOTE PREPARED
AND SUBMITTED BY THE PETITIONER BEFORE
THE PRINCIPAL AND SECRETARY.
ANNEXURE 7 TRUE COPY OF THE EMAIL DATED 23.10.2020
SENT BY THE PRINCIPAL TO THE
PETITIONER.
ANNEXURE 8 TRUE COPY OF THE EMAIL DATED 29.10.2020
SENT BY THE PRINCIPAL
ANNEXURE 9 TRUE COPY OF THE EMAIL SENT BY THE
PETITIONER TO THE DIRECTOR OF THE
INSTITUTION.
RESPONDETNT'S/S EXHIBITS: NIL
