Sri.K.S.Balachandran vs C.Babu
2021 Latest Caselaw 19658 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                        CON.CASE(C) NO.63 OF 2016

AGAINST THE JUDGMENT DATED 23.07.2014 IN W.P.(C) NO.8785/2010 OF HIGH
COURT OF KERALA, ERNAKULAM.
PETITIONER:

              SRI.K.S.BALACHANDRAN,
              AGED 52 YEARS, S/O.LATE SUBRAMANIAN,
              CASHIER, VYPIN SECTION,
              KSEB, MALIPPURAM,
              NOW RESIDING AT KALLUMADATHIL HOUSE,
              NAYARAMBALAM P.O.

              BY ADVS.
              SRI.DINESH R.SHENOY
              SRI.SANIL JOSE



RESPONDENTS:

     1        C.BABU,
              AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              DEPUTY CHIEF ENGINEER (HRM-I),
              KSEB, VIDYUTHI BHAVAN, PATTOM,
              THIRUVANANTHAPURAM-695 004.

     2        R.RAJASEKHARAN NAIR,
              AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              SECRETARY (ADMINISTRATION),
              KSEB, VIDYUTHI BHAVAN, PATTOM,
              THIRUVANANTHAPURAM-695 004.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.63 OF 2016
                                   -2-

                             JUDGMENT

The Contempt of Court petition has been filed alleging violation

of the judgment dated 23.07.2014 in W.P.(C) No.8785 of 2010.

2. When the matter was taken up, it was informed that

W.A.No.77 of 2016, challenging the judgment in W.P.(C) No.8785 of

2010 is pending. It seems that the writ appeal has not been taken up

even now. No purpose will be served by retaining the Contempt of

Court petition in the above circumstances.

It is closed, reserving the right of the petitioner to seek

appropriate relief at the appropriate stage.

Sd/-

SUNIL THOMAS JUDGE

bpr CON.CASE(C) NO.63 OF 2016

APPENDIX PETITIONER'S EXHIBITS

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 23.07.2014 IN W.P.(C) NO.8785/2010, HIGH COURT OF KERALA.

ANNEXURE A2 TRUE PHOTOCOPY OF NOTICE DATED 20.11.2015 ISSUED BY DINESH R.SHENOY, ADVOCATE TOGETHER WITH POSTAL RECEIPTS.

ANNEXURE A3 TRUE PHOTOCOPY OF ACKNOWLEDGMENT CARDS ACKNOWLEDGING RECEIPT OF ANNEXURE A2 NOTICES BY THE RESPONDENT.