Jayan P vs Anil Kumar
2021 Latest Caselaw 18436 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                        CON.CASE(C) NO. 562 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 25509/2020 OF HIGH COURT OF
                                     KERALA
PETITIONER/1ST PETITIONER IN W.P:

             JAYAN P.
             AGED 49 YEARS,S/O. PAPPACHAN, THENGUMTHARAYIL VEEDU,
             AIKKARAKONAM, KAKKODE P.O, PUNALUR - 691331.

             BY ADVS.
             P.B.SAHASRANAMAN
             SRI.T.S.HARIKUMAR



RESPONDENT/2ND RESPONDENT IN W.P:

             ANIL KUMAR
             AGE AND FATHERS' NAME NOT KNOWN, SECRETARY, PUNALUR
             MUNICIPALITY, PUNALUR P.O, KOLLAM - 691305.

             BY ADV.SRI.MANOJ RAMASWAMY,SC


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 562 OF 2021
                                     2

                               JUDGMENT

When this matter was called today, the learned counsel for

the respondent - Sri.Manoj Ramaswamy, submitted that a list of

substitute sanitation workers has already been prepared by the

respondent and duly published.

The learned counsel for the petitioner - Sri.T.S.Harikumar,

submitted that this Court may, therefore, record the afore

submission of the respondent and close this contempt case;

however, permitting his client to approach this Court again, if it is

found not accurate, in future.

Resultantly, this contempt case is closed, recording the afore

submission of Sri.Manoj Ramaswamy; and leaving liberty to the

petitioner to approach this Court with a fresh one, if the

submission as above is found to be not correct.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS/07/09/2021