Duglus Charley vs M.P.Dinesh
2021 Latest Caselaw 10382 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

  FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

      Con.Case(C).No.430 OF 2020 IN WP(C). 33562/2018

 AGAINST THE ORDER/JUDGMENT IN WP(C) 33562/2018(U) OF HIGH
                      COURT OF KERALA


PETITIONER:

               DUGLUS CHARLEY,
               AGED 41 YEARS
               SO.CHARLEY JOSEPH,'GRACE',
               PADINJARE VADAKKOTTU,P.O.VENGERI,
               KANNADIKKAL,KOZHIKODE -673010.

               BY ADVS.
               SRI.KALEESWARAM RAJ
               SRI.VARUN C.VIJAY
               KUM.A.ARUNA
               KUM.THULASI K. RAJ

RESPONDENTS:

      1        M.P.DINESH,
               FATHER'S NAME AND AGE NOT KNOWN TO THE
               PETITIONER,MANAGING DIRECTOR,KERALA STATE ROAD
               TRANSPORT CORPORATION,TRANSPORT
               BHAWAN,FORT,THIRUVANANTHAPURAM-695023.

      2        SRI.BIJU PRABHAKAR
               FATHER'S NAME AND AGE NOT KNOWN TO THE
               PETITIONER,MANAGING DIRECTOR,KERALA STATE ROAD
               TRANSPORT CORPORATION,TRANSPORT
               BHAVAN,FORT,THIRUVANANTHAPURAM-695023
               ADDL R2 IS IMPLEADED VIDE ORDER DTD 23/9/2020
               IN IA 1/2020 IN COC 430/2020

               R1-2 BY ADV. SRI.DEEPU THANKAN

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.03.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont.case(c)430 OF 2020                   2


                              JUDGMENT

The petitioner has filed this Contempt Case, alleging non-

compliance of the directions contained in Annexure-I judgment of

this Court dated 12.11.2019 in W.P.(C)No.33562 of 2018,

whereby that writ petition was disposed of by directing

respondents 1 and 2 to appoint the petitioner as Guard Grade-II

(Ex-servicemen) in terms of Ext.P3 advice memo issued by the

3rd respondent KPSC, as expeditiously as possible, at any rate,

within a period of two weeks from the date of receipt of a

certified copy of that judgment.

2. Various orders have been passed in this Contempt

Case. Annexure-I judgment of this Court was under challenge in

W.A.No.262 of 2020 filed by the Corporation. Thereafter, the

Corporation has filed R.P.No.922 of 2020, seeking review of the

judgment in W.A.No.262 of 2020. The judgment dated

25.08.2020 in W.A.No.262 of 2020 and the order dated

16.12.2020 in R.P.No.922 of 2020 were taken up before the Apex

Court in SLP(C)No.2137-2138 of 2021, which ended in dismissal

by order dated 22.02.2021.

3. On 22.03.2021, the learned Standing Counsel for Cont.case(c)430 OF 2020 3

KSRTC submitted that appointment order dated 20.03.2021 has

already been issued to the petitioner, in view of the dismissal of

SLP(C)No.2137-2138 of 2021 by the order of the Apex Court

dated 22.02.2021. The learned counsel for the petitioner sought

time to get instructions.

4. Today, when the case is taken up for consideration, it

is submitted by the learned counsel for the petitioner that the

petitioner has already been issued with an appointment order

dated 20.03.2021 and he is yet to join.

In such circumstances, recording the aforesaid fact, this

Contempt Case is closed.

Sd/-

                                          ANIL K. NARENDRAN
                                                JUDGE

yd
 Cont.case(c)430 OF 2020      4

                          APPENDIX
PETITIONER'S ANNEXURES:

ANNEXURE I          CERTIFIED COPY OF THE JUDGMENT DATED

12.11.2019 IN W.P(C)NO.33562/2018

ANNEXURE II TRUE COPY OF THE LAWYER NOTICE DATED 21.12.2019 ALONG WITH POSTAL RECEIPT.

RESPONDENT'S ANNEXURES:NIL

TRUE COPY

P.A. TO JUDGE