Tony Thomas vs V.P.Joy
2021 Latest Caselaw 13854 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                      &
              THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
          FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                         CON.CASE(C) NO. 947 OF 2021
 AGAINST THE ORDER IN WP(C) 6138/2021 OF HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

           TONY THOMAS, AGED 61 YEARS, S/O. THOMAS (LATE), RESIDING AT
           KIZHAKKEKKARA HOUSE, IRUMBAKACHOLA, PALAKKAD DISTRICT.
           BY ADVS.
           HARISH VASUDEVAN
           RAJAN VISHNURAJ


RESPONDENT/1ST RESPONDENT:

           V.P.JOY, (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
           CHIEF SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM - 695 001.


           P G PRAMOD GP



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 947 OF 2021


                              JUDGMENT

The learned Government Pleader submitted that the directions of this Court as per order dated 31/5/2021 in W.P.(C).No.6138/2021 are complied with. Recording the said submission, the Cont.Case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE ms APPENDIX OF CON.CASE(C) 947/2021

PETITIONER ANNEXURE Annexure A1 A CERTIFIED COPY OF THE INTERIM ORDER DATED 31.05.2021 IN WPC NO.6138 OF 2021. Annexure A2 A TRUE PHOTOCOPY OF THE GOVERNMENT ORDER G.O.(RT) NO.272/2021/ID DATED 26.02.2021. Annexure A3 A TRUE COPY OF THE EMAIL COMMUNICATION DATED 31.05.2021 TO THE RESPONDENT.