K. Manikandan vs Renugaj, Ias
2022 Latest Caselaw 72 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                         CON.CASE(C) NO. 2047 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 11890/2021 OF HIGH COURT OF KERALA
PETITIONERS:

    1        K. MANIKANDAN, AGED 54 YEARS, S/O.KUNJAMBU,
             SANITATION WORKER, PALAKKAD MUNICIPALITY, RESIDING AT
             PUTHEN VEEDU, 2/217(1), AVINJI PADAM, AMBIKAPURAM P.O,
             PALAKKAD-678011.

    2        P.K.SIVAN, AGED 58 YEARS, S/O.KUNJAMBU,
             SANITATION WORKER, PALAKKAD MUNICIPALITY,
             RESIDING AT AMBADI HOUSE, MANAPULIKAVU, KUNNATHOORMEDU
             P.O., PALAKKAD-678013.

    3        M.MURUKESAN, AGED 56 YEARS
             S/O.AYYASWAMI KOWDIAR, SANITATION WORKER, PALAKKAD
             MUNICIPALITY, RESIDING AT KALAPURATHIL VEEDU,
             MALAMPUZHA P.O., PALAKKAD-678651.

             SRI.R.T.PRADEEP
             SRI.K.C.HARISH


RESPONDENT:

             RENUGAJ, IAS,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
             DIRECTOR OF URBAN AFFAIRS, DIRECTORATE OF URBAN
             AFFAIRS, PUBLIC OFFICE BUILDING, MUSEUM ROAD, VIKAS
             BHAVAN P.O., THIRUVANANTHAPURAM, PIN-695033.

             SMT.MABLE.C.KURYAN - SR.G.P.


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2047 OF 2021
                                  2


                               JUDGMENT

When this matter was called today, the learned Senior

Government Pleader, Smt.Mable C.Kurian, submitted that the

directions in the judgment have been complied with and that

an order dated 28.12.2021 has been issued to the petitioners.

2. In response, Sri.R.T.Pradeep, learned counsel for the

petitioners, submitted that the order now issued by the

respondent is in flagrant violation of the directions of this

Court; and therefore, prayed that his client be given liberty to

challenge the same in terms of law.

3. It is needless to say that any order issued by the

respondent is amenable to a challenge at the hands of the

petitioners, is he got any grievance with respect to it.

In the afore circumstances, reserving the afore

requested liberty to the petitioners, I close this contempt

case.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 2047 OF 2021

APPENDIX OF CON.CASE(C) 2047/2021

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 23.06.2021 IN W.P(C)NO.11890/2021.