Aswas.S.S vs Ritu.A.Pathik
2021 Latest Caselaw 20702 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                   &
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
     TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                      CON.CASE(C) NO. 1357 OF 2021
 AGAINST THE ORDER/JUDGMENT IN OP (CAT) 44/2018 OF HIGH COURT OF
                           KERALA, ERNAKULAM
PETITIONER/S:

          ASWAS.S.S
          AGED 39 YEARS
          DEPUTY CHIEF TICKET EXAMINER, INDIAN RAILWAYS, NOW
          RESIDING AT A7 HID, G.C.D.A, KARSHAKA ROAD,
          KADAVANTHRA, KOCHI-682 020, ELAMKULAM VILLAGE,
          KANAYANNUR TALUK, ERNAKULAM DISTRICT
          BY ADVS.
          ANTONY MATHEW(K/000194/1992)
          RICHIN MATHEW


RESPONDENT/S:

          RITU.A.PATHIK
          THE DIRECTOR, SPORTS AUTHORITY OF INDIA GAYAN BHARATI
          COMPLEX, NETAJI SUBHASH ROAD, OPPOSITE BANGALORE,
          UNIVERSITY HOSTEL, MALLANTHAHALLI, BENGALURU-5600 056
OTHER PRESENT:

          SRI.GOVIND K.BHARATHAN,(SR.), SRI. ASHWIN N.J

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.10.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Cont.Case (C)No.1357/2021

                                         2

       ALEXANDER THOMAS & A. BADHARUDEEN, JJ.
     ===========================================
                 Cont.Case (C)No.1357/2021
        (Arising out of the judgment dated 3.9.2019 in OP(CAT) No.44 of 2018)
    ============================================
             Dated this the 5th day of October, 2021

                                 JUDGMENT

Alexander Thomas, J.

The above contempt of court case has been filed alleging

con-compliance of the directions of this Court in Annexure A1

judgment dated 3.9.2019 in OP(CAT) No.44/2018.

2. Heard Sri.Antony Mathew, learned counsel appearing for

the petitioner and Sri.Govind K.Bharatan, learned Senior Counsel

instructed by Sri.N.J.Aswin, learned Central Government Counsel

appearing for the respondent Officer.

3. Sri.Govind K.Bharatan, learned Senior Counsel

instructed by Sri.N.J.Aswin, learned Central Government Counsel

appearing for the respondent Officer, submitted on the basis of

instructions that the respondent has already complied with the

directions issued by this Court in Annexure A1 judgment and the

requisite certificate has been issued in favour of the petitioner.

Sri.Antony Mathew, learned Counsel appearing for the petitioner

confirms the correctness of the above said factual submission Cont.Case (C)No.1357/2021

made by Sri.Govind K. Bharatan, learned Counsel. Hence, we do

not find any reason to keep this contempt case any further.

Recording the above submissions of both sides, this contempt of

court case will stand closed.

sd/ ALEXANDER THOMAS, JUDGE

sd/ A. BADHARUDEEN, JUDGE

jm/ Cont.Case (C)No.1357/2021

APPENDIX OF CON.CASE(C) 1357/2021

PETITIONER ANNEXURE Annexure A1 CERTIFIED COPY OF JUDGMENT DT 03.09.2021 IN OP( CAT) NO.44/2018 (Z) OF THIS HON'BLE COURT Annexure A2 TRUE COPY OF THE NO OBJECTION CERTIFICATE DATED 19.11.2019 ISSUED BY THE 3RD RESPONDENT 2021 IN OP( CAT) NO.44/2018 (Z) OF THIS HON'BLE COURT Annexure A3 TRUE COPY OF THE LETTER DATED 22.12.2020 ISSUED BY THE DIRECTOR GENERAL OF SPORTS AUTHORITY OF INDIA (SAI) NEW DELHI Annexure A4 TRUE COPY OF THE REPRESENTATION DATED

08..06.2021 ISSUED BY THE PETITIONER TO THE RESPONDENT Annexure A5 COPY OF THE REPLY DATED 29.07.2021 ISSUED BY THE PERSON IN CHARGE OF ACCADEMIC OF SPORTS AUTHORITY OF INDIA Annexure A6 TRUE COPY OF THE SPECIAL LEAVE PETITION WPC NO.25473 F 2019 FILED BEFORE THE HONBLE SUPREM COURT OF INDIA