Joseph Steaphen Roby .K.A vs Saju George
2021 Latest Caselaw 15197 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                        &
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                    CON.CASE(C) NO. 751 OF 2021
AGAINST THE JUDGMENT DATED 28.01.2021 IN OP(KAT) 409/2020 OF HIGH
                              COURT OF KERALA
PETITIONER/1ST RESPONDENT:

             JOSEPH STEAPHEN ROBY.K.A
             AGED 39 YEARS
             S/O. ANTONY, KOOLIKKATTU HOUSE, KUMBALANGI P.O,
             KOCHI - 682007.

             BY ADVS.
             K.P.PRADEEP
             SRI.SANAND RAMAKRISHNAN
             SMT.NEENA ARIMBOOR
             SRI.T.T.BIJU
             SMT.T.THASMI



RESPONDENTS/5TH RESPONDENT AND 2ND PETITIONER IN OP(KAT):

    1        SAJU GEORGE, AGE & SON OF NOT KNOWN TO THE PETITIONER,
             PRESENTLY WORKING AS SECRETARY, KERALA PUBLIC SERVICE
             COMMISSION, THULASSI HILLS, PATTOM, THIRUVANANTHAPURAM
             - 695004.

    2        DR.A.JAYATHILAK, IAS, AGE & SON OF NOT KNOWN TO THE
             PETITIONER
             PRESENTLY WORKING AS PRINCIPAL SECRETARY, REVENUE
             DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM - 695001.



             SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER,
             SRI.P.C.SASIDHARAN, SC


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 20.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case (C) No.751 of 2021
        in
O.P (KAT) No.409 of 2020
                                       2


          ALEXANDER THOMAS & T.R.RAVI, JJ.
  =========================================
                   Cont.Case (C) No.751 of 2021
                 [arising out of the judgment dated 28.01.2021
                           in O.P(KAT) No.409/2020]
   =========================================
                     Dated this the 20th day of July, 2021

                               JUDGMENT

Alexander Thomas, J.

Sri.K.P.Pradeep, learned counsel appearing for the petitioner

would submit on the basis of instructions of his party that the

petitioner is not pressing the above contempt case, as he has

subsequently secured appointment to the post of Deputy Collector.

Recording the abovesaid submission of the petitioner, the above

contempt of court case will stand dismissed as not pressed.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

T.R.RAVI, JUDGE

vgd