Travancore Devaswom Board ... vs Dr. Viswas Mehta
2021 Latest Caselaw 2391 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR

                                  &

                 THE HONOURABLE MR. JUSTICE K.HARIPAL

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

          Con.Case(C).No.2161 OF 2020 IN WP(C). 23869/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 23869/2020(G) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

               TRAVANCORE DEVASWOM BOARD EMPLOYEES FRONT,
               NANTHANCODE, THIRUVANANTHAPURAM-695003,
               REPRESENTED BY ITS GENERAL SECRETARY,
               N.PREMKUMAR,
               S/O K.N.NARAYANAN NAIR.

               BY ADV. SRI.K.R.SUNIL

RESPONDENTS:

      1        DR. VISWAS MEHTA,
               FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
               CHIEF SECRETARY, CHAIRMAN, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695 001.

      2        K.R.JYOTHY LAL,
               FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
               SECRETARY, REVENUE (DEVASWOM) DEPARTMENT,
               GOVERNMENT SECRETARIAT ANNEX,
               THIRUVANANTHAPURAM, PIN-695 001.

      3        GAYATHRI DEVI,
               FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
               SECRETARY, TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
               THIRUVANANTHAPURAM, PIN-695 001.

      4        T.K.JOSE,
               ADDITIONAL CHIEF SECRETARY,
               HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695 001.

      5        DR. RAJAN N.KHOBRAGADE,
               PRINCIPAL SECRETARY,
               HEALTH AND FW DEPARTMENT, GOVERNMENT SECRETARIAT,
 Contempt Case No. 2161 of 2020

                                 2

             THIRUVANANTHAPURAM, PIN-695 001.

      6      LOK NATH BEHRA,
             STATE POLICE CHIEF, POLICE HEAD QUARTERS,
             THIRUVANANTHAPURAM, PIN-695 001.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case No. 2161 of 2020

                                    3




                                  JUDGMENT

Ravikumar, J.

This contempt petition has been filed alleging

willful violation of disobedience of the directions of this Court

issued under judgment dated 18-12-2020 in W.P.(C). No.

23869 of 2020. Admittedly, in compliance with the directions

to permit 5000 devotees per day to have "darshan" during the

Sabarimala pilgrimage especially during the "Makaravilakku"

season, the authorities have permitted the said number of

persons. The grievance of the petitioner is that there occurred

some delay in the matter of granting such permission.

2. We are of the view that, it itself cannot be a reason

for holding that there is a willful disobedience to comply with

the directions of the judgment. In view of the admitted position

as noted above, we do not think that proceedings under the

Contempt of Court Act need be initiated in this case at the

instance of the petitioner.

Contempt Case No. 2161 of 2020

Accordingly, this contempt petition is closed, recording the

factum of compliance with the direction in the judgment in W.P.(C).

No. 23869 of 2020.

Sd/-

C.T. RAVIKUMAR JUDGE

Sd/-

K. HARIPAL JUDGE

SSK/21/01 //TRUE COPY// PA TO JUDGE Contempt Case No. 2161 of 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 18.12.2020 PASSED BY THIS HON'BLE COURT IN WP(C) NO.23869/2020.