Against The Judgment In ... vs Unknown
2021 Latest Caselaw 9235 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

           RP.No.207 OF 2021 IN Con.Case(C). 1324/2020

  AGAINST THE JUDGMENT IN Con.Case(C) 1324/2020 OF HIGH COURT OF
                              KERALA


PETITIONER/ 2ND RESPONDENT IN CON.CASE NO.1324 OF 2020/ 2ND
RESPONDENT IN W.P(C) NO.17513 OF 2019:

             P.M. ALI ASGAR PASHA,
             AGED 57 YEARS,
             S/O.PROF.P.M.EDASSERY,
             KERALA STATE CIVIL SUPPLIES CORPORATION, (SUPPLYCO),
             REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR,
             P.B. NO.2030, MAVELI BHAVAN, MAVELI ROAD,
             GANDHI NAGAR, KOCHI-682 020.

             BY ADV. SMT.P.R.REENA

RESPONDENTS/PETITIONER/1ST RESPONDENT IN CON.CASE NO.1324 OF
2020/1ST RESPONDENT IN W.P(C) NO.17513 OF 2019:

      1      VIMMY DAVIS AKKARA,
             AGED 42 YEARS,
             DEPUTY MANAGER,
             KERALA STATE CIVIL SUPPLIES CORPORATION LTD,
             P.B. NO.2030, MAVELI BHAVAN, MAVELI ROAD,
             GANDHI NAGAR, KOCHI-682 020.

      2      P.VENUGOPAL,
             AGED 58 YEARS,
             FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             STATE OF KERALA,
             REPRESENTED BY THE SECRETARY TO GOVERNMENT,
             FOOD & CIVIL SUPPLIES DEPARTMENT, GROUND FLOOR, NORTH
             SANDWICH BLOCK, SECRETARIAT, THIRUVANANTHAPURAM, PIN-
             695 001.

             BY ADVS. SRI.P.V.PAULSON
                      SMT. VINEETHA B., GOVERNMENT PLEADER

THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 19.03.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.207 OF 2021
    IN
CONT.CASE(C) No.1324 OF 2020
                                   2




                             O R D E R

The Review Petition is filed by the

Civil Supplies Corporation stating that the

Corporation was not able to take any

disciplinary action against the petitioner

since the entire records were forwarded to the

Government and without the permission of the

Government, it was not possible to take any

action.

2. According to the Civil Supplies

Corporation, therefore the statement in the

judgment that they are not proceeding with the

disciplinary action, is not correct. The

Contempt Case was closed recording that the

Corporation was not proceeding with the

disciplinary action.

In the said circumstances, the judgment RP.No.207 OF 2021 IN CONT.CASE(C) No.1324 OF 2020

dated 01.12.2020 in Contempt Case(C)

No.1324/2020 is recalled.

Accordingly, the Review Petition is

allowed.

Post the Contempt Case for re-hearing.

Sd/-

P.V.ASHA JUDGE

WW RP.No.207 OF 2021 IN CONT.CASE(C) No.1324 OF 2020

APPENDIX PETITIONER'S ANNEXURE:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 01.12.2020 IN CONT. CASE(C) No.1324 OF 2020.