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K.Balakrishnan vs Vice Admiral A.K.Chawla
2021 Latest Caselaw 15652 Ker

Citation : 2021 Latest Caselaw 15652 Ker
Judgement Date : 27 July, 2021

Kerala High Court
K.Balakrishnan vs Vice Admiral A.K.Chawla on 27 July, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                  &
               THE HONOURABLE MR. JUSTICE ASHOK MENON
        TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                    CON.CASE(C) NO. 1320 OF 2020
  AGAINST THE JUDGMENT IN OP (CAT) NO.1386/2012 OF HIGH COURT OF
                               KERALA
PETITIONER/PETITIONER:

            K.BALAKRISHNAN
            AGED 64 YEARS
            S/O. LATE.C NARAYANAN NAIR, FOREMAN(PPC) (RETD.), NSRY,
            NAVAL BASE, KOCHI - 682 004, RESIDING AT NO.15,
            PADMAPRIYA, PRATEEKSHA NAGAR, THOPPUMPADY, COCHIN - 682
            005.
            PH:9895576867
            BY ADVS.
            SRI.S.RADHAKRISHNAN
            SRI.S.RAJ MOHAN
            SMT.R.ANJALI
            SRI.ADITYA THEJUS KRISHNAN


RESPONDENTS/RESPONDENTS NO.2,3,5 & 6:


    1       VICE ADMIRAL A.K.CHAWLA
            AVSM, VSM, NM
            AGE AND FATHER'S NAME NOT KNOWN TO THIS PETITIONER, THE
            FLAG OFFICER CAMMANDING -IN-CHIEF, SOUTHERN NAVAL
            COMMAND, HEADQUARTERS, KOCHI- 682004.
    2       COMMODORE GOKUL KRISHNA DUTTA
            AGE AND FATHER'S NAME NOT KNOWN TO THIS PETITIONER
            CHIEF STAFF OFFICER(PERSONNEL & ADMINISTRATION),
            HEADQUARTERS, SOUTHERN NAVAL COMMAND, NAVAL BASE,
            KOCHI- 682004.
    3       REAR ADMIRAL DEEPAK BANSAL,
            AGE AND FATHER'S NAME NOT KNOWN TO THIS PETITIONER,
            ADMIRAL SUPERINTENDENT(COMMODORE SUPERINTENDENT RE-
            DESIGNATED), NAVAL SHIP REPAIR YARD,
            NAVAL BASE, KOCHI-682004.
 CON.CASE(C) NO. 1320 OF 2020
                               2

    4     SHRI KRM RAM JAYANTH, IDAS
          AGE AND FATHER'S NAME NOT KNOWN TO THIS PETITIONER,
          DEPUTY CONTROLLER OF DEFENCE ACCOUNTS (FORMERLY
          KNOWN AS JOINT CONTROLLER OF DEFENCE ACCOUNTS),
          AREA ACCOUNTS OFFICE(NAVY), VARGHESE THETTAYIL
          ROAD, PERUMANOOR, KOCHI- 682015.
          BY ADV SHRI.P.VIJAYAKUMAR, ASG OF INDIA



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1320 OF 2020
                                 3

           K. VINOD CHANDRAN & ASHOK MENON, JJ
       - - - - - - - - - - - - - - - - - - - - -
          Contempt Case (Civil)No.1320 of 2020
                            in
                 OP(CAT) No.1386 of 2012
       -----------------------------------------
         Dated this the 27th day of July, 2021

                           JUDGMENT

Vinod Chandran, J

The learned ASGI submits that the directions in

the judgment have been complied with and that the

arrears due have been deposited on 01.04.2021. The

fresh Pension Payment Order has also been issued. The

learned Counsel for the petitioner has not got

instructions on this matter. In any event, we record

the submission of the ASGI and close the matter

leaving open the remedy of the petitioner to seek for

re-opening the Contempt Case, if so required.

Sd/-

K. Vinod Chandran, Judge

Sd/-

Ashok Menon Judge DK CON.CASE(C) NO. 1320 OF 2020

APPENDIX OF CON.CASE(C) NO. 1320 OF 2020

PETITIONER ANNEXURE ANNEXURE-1 A TRUE COPY OF THE OM NO.F-2-1/2015-

E.III(A) DATED 16.10.2015 ANNEXURE-2 A TRUE COPY OF THE JUDGMENT DATED 19.09.2019 IN OP CAT NO.1386/2012 ANNEXURE-3 A TRUE COPY OF THE REPRESENTATION ADDRESSED TO ADMIRAL SUPERINTENDANT, NSRY WITH A COPY TO THE FLAG OFFICER COMMANDING IN CHIEF DATED 03.10.2019 ANNEXURE - 4 A TRUE COPY OF THE REPRESENTATION ADDRESSED TO ADMIRAL SUPERINTENDANT, NSRY WITH DATED 14.12.2020

 
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