Kerala High Court
Rejimon Ponnappan vs N.S.Pillai on 1 October, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE GOPINATH P.
FRIDAY, THE 1ST DAY OF OCTOBER 2021/9TH ASWINA, 1943
CON.CASE(C).NO.885 OF 2021
AGAINST THE JUDGMENT DATED 14.09.2020 IN W.A.NO.1194/2020
OF HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:
MAHESH V.M
AGED 30 YEARS
S/O. V. MURALEEDHARAN, SREEVALSAM HOUSE,
NEAR JAYALAKSHMI SILKS POOTHOLE P.O, THRISSUR.
BY ADVS.SRI.K.P.SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.S.K.ADHITHYAN
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
RESPONDENT/3RD RESPONDENT:
1 NARAYANAN M.K
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
CHIEF ENGINEER, (H.R.M), KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM 695 004.
ADDL. SMT.PRASANNAKUMARI.S
RESPONDENT (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
NO.2 CHIEF ENGINEER (H.R.M.), KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM - 695 004.
ADDL. DR.B.ASOK I.A.S
RESPONDENT AGE AND FATHER'S NAME NOW KNOWN TO THE PETITIONER,
NO.3 CHAIRMAN AND MANAGING DIRECTOR OF KERALA STATE
ELECTRICITY BOARD, VYDYUTHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM - 695 004.
Cont. Case (C ).Nos.885, 878 & 853/2021 :: 2 ::
ADDL. RESPONDENTS 2 AND 3 ARE IMPLEADED AS PER ORDER
DATED 01.10.2021 IN CONT. CASE (C).NO.885/2021
BY ADV.SRI.RAJU JOSEPH (SR.)
BY ADV.SRI.ANTONY MUKKATH
BY ADV.SRI.C.JOSEPH ANTONY
BY SRI.SUDHEER GANESH KUMAR, SC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 01.10.2021 ALONG WITH
Con.Case(C).NOS.853/2021 & 878/2021 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Cont. Case (C ).Nos.885, 878 & 853/2021 :: 3 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE GOPINATH P.
FRIDAY, THE 1ST DAY OF OCTOBER 2021/9TH ASWINA, 1943
CON.CASE(C).NO.878 OF 2021
AGAINST THE JUDGMENT DATED 14.9.2020 IN W.A.NO.1192/2020 OF
HIGH COURT OF KERALA, ERNAKULAM
PETITIONERS/APPELLANTS 1 & 2 IN WA:
1 REJIMON PONNAPPAN
AGED 37 YEARS, S/O.PONNAPPAN K.S., NIKARTHIL HOUSE,
MUHAMMA P.O., ALAPPUZHA-688525.
2 AJMAL K.,
AGED 32 YEARS, S/O.KUNJUMON, CHERIYATHARAYIL, PATHIYOOR,
KAREELAKULANGARA, ALAPPUZHA-690572.
BY ADV.SRI.P.NANDAKUMAR
RESPONDENTS/RESPONDENTS 3 AND 4 IN WA:
1 N.S.PILLAI
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
CHAIRMAN & MANAGING DIRECTOR, KERALA STATE ELECTRICITY
BOARD LTD., VYDYUTHI BHAVANAM, PATTOM P.O.,
THIRUVANANTHAPURAM-695004.
2 NARAYANAN M.K.,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
CHIEF ENGINEER (HRM), VYDYUTHI BHAVANAM, PATTOM P.O.,
THIRUVANANTHAPURAM-695004.
Cont. Case (C ).Nos.885, 878 & 853/2021 :: 4 ::
BY ADVS.RAJU JOSEPH (SR.)
C.JOSEPH ANTONY
BY ADV.SRI.ANTONY MUKKATH
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 01.10.2021 ALONG WITH
Con.Case(C).NOS.885/2021 & 853/2021, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
Cont. Case (C ).Nos.885, 878 & 853/2021 :: 5 ::
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE GOPINATH P.
FRIDAY, THE 1ST DAY OF OCTOBER 2021/9TH ASWINA, 1943
CON. CASE(C).NO.853 OF 2021
AGAINST THE JUDGMENT DATED 14.9.2020 IN W.A.NO.1191/2020 OF
HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/3RD APPELLANT IN THE WRIT APPEAL:
ABHILAJ R.,
AGED 38 YEARS, W/O. ANUKUMAR.B.T., ARUNALAYAM,
PULLAYIL P.O., KILIMANOOR, THIRUVANANTHAPURAM-695 601
BY ADVS.SRI.ELVIN PETER P.J.
SRI.K.R.GANESH
SMT.GOURI BALAGOPAL
RESPONDENTS/3RD & 4TH RESPONDENTS IN WRIT APPEAL:
1 SMT.JAYASREE T.K.,
(AGE & HUSBAND'S NAME NOT KNOWN TO THE PETITIONER)
SECRETARY (ADMINISTRATION), THE KERALA STATE ELECTRICITY
BOARD LIMITED, VYDHYUTHI BHAVANAM, PATTOM POST OFFICE,
THIRUVANANTHAPURAM-695 004
2 SRI.NARAYANAN.M.K.
(AGE & HUSBAND'S NAME NOT KNOWN TO THE PETITIONER)
CHIEF ENGINEER (HRM), THE KERALA STATE ELECTRICITY BOARD
LIMITED, VYDHYUTHI BHAVANAM, PATTOM POST OFFICE,
THIRUVANANTHAPURAM-695 004
Cont. Case (C ).Nos.885, 878 & 853/2021 :: 6 ::
BY ADVS.SRI.RAJU JOSEPH (SR.)
SRI.C.JOSEPH ANTONY
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 01.10.2021, ALONG WITH
Con.Case(C).NOS.878/2021 AND 885/2021, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
Cont. Case (C ).Nos.885, 878 & 853/2021 :: 7 ::
JUDGMENT
Gopinath P.,J.
It is submitted by the learned counsel appearing for
the petitioners in these Contempt of Court Cases that by the issue
of a revised order on 14.9.2021 the judgment of this Court dated
14.09.2020 stands complied with in all respects. In the light of the
above submission, these Contempt of Court Cases are closed.
Sd/-
A.K.JAYASANKARAN NAMBIAR
JUDGE
Sd/-
GOPINATH P.
JUDGE
prp/4.10.2021
Cont. Case (C ).Nos.885, 878 & 853/2021 :: 8 ::
APPENDIX OF CONT.CASE.NO.885/2021
PETITIONER'S ANNEXURE:
ANNEXURE - I: TRUE COPY OF THE RELEVANT PAGES OF THE AFFIDAVIT
(WITHOUT ANNEXURE-I) FILED BY THE KERALA STATE ELECTRICITY BOARD
ON 19.08.2020 IN W.A.NO.1099/2020.
ANNEXURE - II: CERTIFIED COPY OF THE JUDGMENT DATED 14.9.2020 IN
W.A.NO.194/2020.
RESPONDENTS ANNEXURE:
ANNEXURE - I: COPY OF THE APPOINTMENT ORDER DATED 18.09.2021
ISSUED TO SRI.MAHESH V.M. WITH ANNEXURE TO MEMO DATED 18.09.2021.
ANNEXURE - II: COPY OF THE APPOINTMENT ORDER DATED 18.09.2021
ISSUED TO SRI.REJIMON PONNAPPAN WITH ANNEXURE TO MEMO DATED
18.09.2021.
ANNEXURE - III: COPY OF THE APPOINTMENT ORDER DATED 18.09.2021
ISSUED TO SMT.ABHILA J.R. WITH ANNEXURE TO MEMO DATED 18.09.2021.
Cont. Case (C ).Nos.885, 878 & 853/2021 :: 9 ::
APPENDIX OF CON.CASE(C).NO.878/2021
PETITIONER'S ANNEXURE:
Annexure A CERTIFIED COPY OF JUDGMENT DATED 14.9.2021
IN WA NO.1192 OF 2020.
Cont. Case (C ).Nos.885, 878 & 853/2021 :: 10 ::
APPENDIX OF CON.CASE(C).NO.853/2021
PETITIONER'S ANNEXURE:
Annexure A1: CERTIFIED COPY OF THE JUDGMENT DATED 14.09.2020 IN
WA NO.1191/2020 OF TIS HON'BLE COURT.
Annexure A2: TRUE COPY OF THE RELEVANT EXTRACT OF THE APPOINTMENT
CHART (FILE NO.RIB (2) 384/17/GW-(CATEGORY NO.517/13) PUBLISHED
BY THE PSC.
Annexure A3: TRUE COPY OF THE BOARD ORDER B.O(FM) NO.623/2011/CE/
(HRM) GENL/2/AE-AEE(E) 2011 DATED 26.02.2011.
Annexure A4: TRUE COPY OF THE GOVT. ORDER G.O(MS) NO.4/2014/PD
DATED 13.02.2014.
Annexure A5: TRUE COPY OF THE PROCEEDINGS NO.EB.1/AE/AEE/UG/REGN/
2015 DATED 30.05.2015 OF THE 3RD RESPONDENT.
