Roy B vs Shri. Ajay Kumar Bhalla Ias
2022 Latest Caselaw 12598 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944

                CON.CASE(C) NO. 1772 OF 2022
AGAINST THE ORDER/JUDGMENT WP(C) 19581/2021 OF HIGH COURT OF
                           KERALA

PETITIONER/S:

            ROY B.
            AGED 58 YEARS
            ROY B., SON OF LATE BABY M.,
            WARRANT OFFICER/CIPHER(S/354740F),
            HQ 27 SECTOR ASSAM RIFLES,
            CHURACHANDPUR, MANIPUR-795 128,
            RESIDING AT EDAYILAZHIKATHU VEEDU,
            NETTAYAM P.O., POOYAPPALLY,
            KOLLAM, PIN - 691537

            BY ADVS.
            REKHA VASUDEVAN
            P.PRATHYUSHA
            ROJIT ZACHARIAH

RESPONDENT/S:

    1       SHRI. AJAY KUMAR BHALLA IAS
            SECRETARY TO HOME,
            MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
            NEW DELHI PIN - 110001
            (1ST RESPONDENT IN W.P.(C) NO. 19581 OF 2021),

    2       LT. GEN PRADEEP CHANDRAN NAIR,
            AVSM, YSM, DIRECTOR GENERAL ASSAM RIFLES,
            THE DIRECTORATE GENERAL OF ASSAM RIFLES,
            NONGRIMMAV, LAITUMKRAH, RYNJAH VIA GORALINE,
            SHILONG, MEGHALAYA PIN - 793011
            (2ND RESPONDENT IN W.P.(C) NO. 19581 OF 2021),
 CON.CASE(C) NO. 1772 OF 2022

                               2



    3      SHRI. G KALIMUTHU
           THE PAY AND ACCOUNTS OFFICER,
           OLD DGAR COMPLEX, NONGRIMMAV,
           SHILLONG, MEGHALAYA. PIN - 793011
           (5TH RESPONDENT IN W.P.(C) NO. 19581 OF 2021)

           SRI S MANU


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1772 OF 2022

                                      3



                                   JUDGMENT

When this matter was taken up, Smt. Rekha Vasudevan, the learned

counsel appearing for the petitioner, submitted that the directions issued by

this Court have been complied with, and the petitioner has no further

grievance.

This Cont. Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs CON.CASE(C) NO. 1772 OF 2022

APPENDIX OF CON.CASE(C) 1772/2022

PETITIONER ANNEXURES

Annexure I TRUE COPY OF THE ACCOUNT STATEMENT OF THE PETITIONER'S SBI BANK ACCOUNT FROM 01.03.2022 TO 17.09.2022.