Petitioners vs St Respondent In The Writ Petition
2021 Latest Caselaw 7132 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

    MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

          Con.Case(C).No.291 OF 2021 IN WP(C). 14218/2020

AGAINST THE JUDGMENT DATED 18.08.2020 IN WP(C) 14218/2020(B) OF
                     HIGH COURT OF KERALA


PETITIONERS:PETITIONERS

      1       KOCHU KRISHNA PILLAI M.K.
              AGED 44 YEARS
              ASI/MT, CISF NO.014330102, CISF UNIT VSSC THUMBA,
              THIRUVANANTHAPURAM, KERALA, PIN - 695 022.

      2       ANIL KUMAR S.
              ASI/EXE, CISF NO.012160031, CISF AIRPORT SECURITY
              UNIT, VALLAKKADAV P.O., THIRUVANANTHAPURAM,
              KERALA - 695 008.

      3       K.J.GEORGE
              ASI/EXE, CISF NO.963512071, CISF NO.014330102,
              CISF UNIT VSSC THUMBA, THIRUVANANTHAPURAM,
              KERALA, PIN - 695 022.

              BY ADVS.
              SRI.T.SANJAY
              SHRI.SANIL KUMAR G.
              SHRI.MIDHUN R.

RESPONDENT:1ST RESPONDENT IN THE WRIT PETITION

              SUBODH KUMAR JAISWAL
              (AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONER), DIRECTOR GENERAL/CISF, CISF HEAD
              QUARTERS, CGO COMPLEX, LODHI ROAD, NEW DELHI,
              PIN -110 003.

              R1 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA
              R1 BY SRI.GIRISH KUMAR.V., CGC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      P.V.ASHA, J.
                  -----------------------------------------------------
                          Cont.Case(c).No.291 of 2021-S
                                            in
                             W.P(c) No.14218 of 2020
                   ----------------------------------------------------
                       Dated this the 1st day of March, 2021

                                 JUDGMENT

The learned counsel on both sides submit that the directions contained in the

judgment dated 18.08.2020 in W.P(c).No.14218 of 2020 are complied with.

Therefore, the Contempt Case is closed.

Sd/-

(P.V.ASHA, JUDGE)

rtr/ Cont.Case(c).No.291 of 2021-S in W.P(c) No.14218 of 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 18/08/2020 IN WP NO.14218/2020.

ANNEXURE A2 TRUE COPY OF THE COMMUNICATION DATED 14/01/2021 ISSUED BY THE OFFICE OF THE 1ST RESPONDENT.

RESPONDENT'S EXHIBITS

ANNEXURE R1 TRUE COPY OF COMMUNICATION M.H.A ID NO.45012/07/2017/PERS.I DATED 11.01.2021.