Unninarayanan V. K vs Sanjeev Kaushik(Substituted)*
2021 Latest Caselaw 10770 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                              &

            THE HONOURABLE MR. JUSTICE GOPINATH P.

   TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

          Con.Case(C).No.241 OF 2021 IN WA. 821/2019

 AGAINST THE JUDGMENT DATED 09.09.2020 IN W.A.NO.821/2019 OF
                    HIGH COURT OF KERALA


PETITIONERR/ESPONDENT IN THE WRIT APPEAL:

            UNNINARAYANAN V. K.
            AGED 54 YEARS
            S/O. ACHUTHAN NAIR,
            PRIVATE SECRETARY (HIGHER GRADE) TO JUDGE,
            HIGH COURT OF KERALA, KOCHI - 682 031.,
            RESIDING AT VAISAKHAM, ARIMBASSERY ROAD,
            P. O. THRIKKAKKARA, VAZHAKKALA,
            COCHIN - 21.

            BY ADV. SRI.R.K.MURALEEDHARAN

RESPONDENT/1ST APPELLANT IN THE WRIT APPEAL:

            SANJEEV KAUSHIK(SUBSTITUTED)*
            AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
            PRINCIPAL SECRETARY TO FINANCE DEPARTMENT,
            SECRETARIAT, TRIVANDRUM - 695 001.

           * RAJESH KUMAR SINGH,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             ADDITIONAL CHIEF SECRETARY,
             FINANCE,GOVERNMENT OF KERALA,
             SECRETARIAT,THIRUVANANTHAPURAM-695001
             IS SUBSTITUTED AS THE RESPONDENT VIDE ORDER DATED
             8/3/2021 IN IA 1/2021 IN COC 241/21

            BY GOVERNMENT PLEADER SMT.RAJI T BHASKAR

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                         :2:
Con.Case(C).No.241 OF 2021




                                  JUDGMENT

A.K.Jayasankaran Nambiar, J.

It is submitted by the learned Government Pleader, on

instructions, that the directions in the judgment dated 09.09.2020 in

W.A.No.821 of 2019 have been complied with. Taking note of the said

submission, the Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P.

JUDGE

mns/30.03.2021

Con.Case(C).No.241 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.24964/2016 DATED 03.10.2017.

ANNEXURE A2 A TRUE COPY OF THE ORDER DATED 09.07.2019 ISSUED BY THE REGISTRAR GENERAL, HIGH COURT OF KERALA.

ANNEXURE A3 CERTIFIED COPY OF THE JUDGMENT IN W.A.NO.821/2019 DATED 09.09.2020.

ANNEXURE A4 THE TRUE COPY OF THE COVERING LETTER DATED 14.09.2020.

ANNEXURE A5 A TRUE COPY OF THE COVERING LETTER DATED 29.09.2020 BY THE HIGH COURT OF KERALA.

ANNEXURE A6 A TRUE COPY OF THE LETTER DATED 14.09.2020.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE