Abdunaseer P.P vs T.K.Jose
2021 Latest Caselaw 12954 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
          TUESDAY, THE 15TH DAY OF JUNE 2021 / 25TH JYAISHTA, 1943
                         CON.CASE(C) NO.615 OF 2021
         COMMON JUDGMENT IN WP(C) 1629/2020 OF HIGH COURT OF KERALA
                               DATED 29.1.2021
                             ------------------
PETITIONERS/PETITIONER Nos.1 TO 3 IN THE WRIT PETITION :-

     1        ABDUNASEER P.P., AGED 47 YEARS
              S/O.PACKER HAJI, POOKATTUPURAYIL, KODUVALLY, KOZHIKODE -
              673 572 WORKING AS COURT MANAGER, PRINCIPAL DISTRICT AND
              SESSIONS COURT, MANJERY, KACHERIPPADI, MALAPPURAM - 676
              121.

     2        MANOJ G, AGED 53 YEARS
              S/O.LATE GOPALAKRISHNA PANICKER, KALIYILZHIKATHU, NEAR
              KRISHNA KOVIL, THOLICODE P.O, KOLLAM - 691 333 WORKING AS
              COURT MANAGER, PRINCIPAL DISTRICT AND SESSIONS COURT,
              COURT ROAD, KOZHIKODE - 693 032.

     3        NIKHIL M. SARATH, AGED 34 YEARS
              S/O.SARA CHANDRAN, MANIMANDIRAM, MELARANOOR, KARMA,
              THIRUVANANTHAPURAM - 695 002 WORKING AS
              COURT MANAGER, PRINCIPAL DISTRICT SESSIONS COURT,
              AYYANTHOLE P.O, THRISSUR - 679 576

              BY ADVS.
              SMT.K.K.PREETHA
              SRI.R.K.PRASANTH


RESPONDENT/1ST RESPONDENT IN THE WRIT PETITION :-

              T.K.JOSE
              (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER)
              ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
              HOME (C) DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM - 695 001.

              BY SRI.N.MANOJ KUMAR, STATE ATTORNEY

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
15.06.2021 ALONG WITH COC No.731/2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont. Case(C) Nos.615 & 731 of 2021
                                      -: 2 :-


                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
          TUESDAY, THE 15TH DAY OF JUNE 2021 / 25TH JYAISHTA, 1943
                      CON.CASE(C) NO.731 OF 2021
      COMMON JUDGMENT IN WP(C) 1893/2020 OF HIGH COURT OF KERALA
                            DATED 29.1.2021
                          -------------------
PETITIONERS/PETITIONERS IN WRIT PETITION :-

      1        KALA B.S., AGED 46 YEARS
               W/O.S.BENCY, COURT MANAGER, DISTRICT COURT, ERNNAKULAM.

      2        ANSARI K., AGED 44 YEARS
               S/O.K.M.KAMARUDEEN, COURT MANAGER, DISTRICT COURT,
               PATHANAMTHITTA.

      3        S.SERGI DAS, AGED 48 YEARS, S/O.D.SIVADAS,
               COURT MANAGER, DISTRICT COURT, KOLLAM.

      4        K.HARIKUMAR NAMBOOTHIRI, AGED 49 YEARS
               S/O.K.N KRISHNAN NAMBOOTHIRI, COURT MANAGER,
               DISTRICT COURT, KOTTAYAM.

               BY ADVS.
               SRI.K.JAJU BABU (SR.)
               SMT.M.U.VIJAYALAKSHMI
               SRI.BRIJESH MOHAN


RESPONDENTS :-

      1        SRI.T.K.JOSE, IAS
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
               SECRETARY TO GOVERNMENT OF KERALA, HOME DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001

      2        SRI.RAJESH KUMAR SINGH, IAS
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
               ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
               FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001

               BY SRI.N.MANOJ KUMAR, STATE ATTORNEY

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
15.06.2021 ALONG WITH COC No.615/2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont. Case(C) Nos.615 & 731 of 2021
                                          -: 3 :-

                                         JUDGMENT

Heard the learned counsel for the petitioners and the

learned State Attorney appearing for the respondents.

2. It is submitted by the learned State Attorney that

G.O.(Ms) No.102/2021/HOME dated 05/06/2021, has been

issued by the Government, creating the posts of Court

Managers in the District Courts and regularising the services

of the petitioners against the said posts in the scale of pay of

Rs.42,500-87,000 (pre-revised).

In the above view of the matter, the directions

contained in the judgments stand substantially complied

with. These Contempt of Court Cases are closed. The further

benefits, if any, due to the petitioners will follow.

Sd/-

ANU SIVARAMAN, JUDGE

SVP Cont. Case(C) Nos.615 & 731 of 2021

APPENDIX OF CON.CASE(C) 615/2021

PETITIONER ANNEXURE

ANNEXURE A1 CERTFIED COPY OF THE JUDGMENT DATED 29-1-2021 IN WP(C) NO. 1629/2020(R) OF THE HON'BLE HIGH COURT OF KERALA.

Cont. Case(C) Nos.615 & 731 of 2021

APPENDIX OF CON.CASE(C) 731/2021

PETITIONER ANNEXURE

ANNEXURE A TRUE COPY OF THE ORDER NO. B1-66563/2014 DATED 25-08-2014 ISSUED BY THE 3RD RESPONDENT

ANNEXURE B TRUE COPY OF THE ORDER DATED 2-08-2018 OF THE HON'BLE SUPREME COURT IN ALL INDIA JUDGES ASSOCIATION CASE 2010(14) SC 705

ANNEXURE C TRUE COPY OF THE JUDGMENT DATED 29-01-2021 IN W.P(C) NO. 1893/2020 OF THIS HON'BLE COURT.

ANNEXURE D TRUE COPY OF THE LETTER VIDE NO. 3345/OPINION E1/2021/LAW DATED 10-02-2021 OF THE LAW SECRETARY.