Riju H.S. vs Smt.Mini Antony Ias
2021 Latest Caselaw 9062 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

          Con.Case(C).No.297 OF 2020 IN WP(C). 33393/2016

JUDGMENT DATED 24.06.2019 IN WP(C) 33393/2016(Y) OF HIGH COURT OF
                             KERALA


PETITIONERS/PETITIONERS 4 AND 6 IN WRIT PETITION:

      1      RIJU H.S., AGED 38 YEARS, REJI NIVAS, CHENKAL P.O.,
             PIN-695132, NOW WORKING AS GUEST ROOM KEEPER,
             KERALA STATE CO-OPERATIVE AGRICULTURAL AND RURAL
             DEVELOPMENT BANK, THIRUVANANTHAPURAM.

      2      D. SURESH KUMAR, AGED 43 YEARS,
             ANANTHASREE, IP 11/1128, NEMOM P.O.,
             THIRUVANANTHAPURAM-695 020, NOW WORKING AS GUEST ROOM
             KEEPER, KERALA STATE CO-OPERATIVE AGRICULTURAL AND
             RURAL DEVELOPMENT BANK, THIRUVANANTHAPURAM.

             BY ADVS.
             SRI.M.RAJENDRAN NAIR
             SMT.M.SANTHY

RESPONDENT/NOT PARTY IN WRIT PETITION:

             SMT.MINI ANTONY IAS, AGED ABOUT 55 YEARS
             (FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
             SECRETARY TO GOVERNMENT, DEPARTMENT OF CORPORATION,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.

             BY ADV.SRI.MATHEW GEORGE VADAKKEL, SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.297 OF 2020

                                 -2-




                            JUDGMENT

Dated this the 18th day of March 2021

Since it is brought to my notice that the

judgment in question has been stayed by a learned

Division Bench of this Court in W.A.No.315 of

2020, this contempt case is closed with liberty to

the petitioners to approach this Court

appropriately, if so required in future depending

upon the decision of the said bench.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv Con.Case(C).No.297 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF JUDGMENT DATED 24/06/2019 IN WPC 33393/16.

ANNEXURE II TRUE COPY OF NOTICE DATED 26/11/2019.

ANNEXURE A-III TRUE COPY OF ORDER NO.CLT(3)77274/18 DATED 26.06.2020.

ANNEXURE A-IV TRUE COPY OF GOVERNMENT ORDER NO.G.O.

(ORD)NO.24/2018/CO-OP.DATED 02.07.2018.

ANNEXURE A-V TRUE COPY OF LETTER DATED 14.08.2004.

ANNEXURE A-VI TRUE COPY OF ORDER NO.CLT(2)34223/04 DATED 13.05.2005.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE