Sreedevi K.M vs T.K.Jose (Ias)
2022 Latest Caselaw 780 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    MONDAY, THE 17TH DAY OF JANUARY 2022 / 27TH POUSHA, 1943
                     CON.CASE(C) NO. 2159 OF 2021
AGAINST THE JUDGMENT IN WP(C) 28213/2020 OF HIGH COURT OF KERALA
PETITIONER:

             SREEDEVI K.M
             AGED 41 YEARS
             D/O.R.MURALEEDHARAN PILLAI, MUNSIFF, ETTUMANOOR,
             RESIDING AT KOLLAPARAMBIL HOUSE, PULLARDESOM ROAD,
             PALLURUTHY P.O, KOCHI-682 006

             BY ADVS.
             K.JAJU BABU (SR.)
             M.U.VIJAYALAKSHMI
             BRIJESH MOHAN



RESPONDENTS:

    1        T.K.JOSE (IAS)
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             ADDITIONAL CHIEF SECRETARY TO GOVERNMENT OF KERALA
             AND SECRETARY, HOME DEPARTMENT, GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM-695 001

    2        SRI.RAJESH KUMAR SINGH (IAS)
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             ADDITIONAL CHIEF SECRETARY TO GOVERNMENT OF KERALA
             AND SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001

             SMT.M.ANIMA - GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2159 OF 2021
                                     2

                              JUDGMENT

When this matter was called today, the learned

Government Pleader, Smt.M.Anima submitted that

Annexure A order has been fully complied with and that

no deductions have been made from the petitioner

towards National Pension Scheme.

The afore submissions are recorded and this

Contempt Case is closed; however, with liberty being

reserved to the petitioner to seek a rehearing if the

same is found to be incorrect in future.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/17.1 CON.CASE(C) NO. 2159 OF 2021

APPENDIX OF CON.CASE(C) 2159/2021

PETITIONER ANNEXURES

Annexure A CERTIFIED COPY OF THE ORDER DATED 17.12.2020 IN W.P.(C) NO.28213 OF 2020 OF THIS HON'BLE COURT.

Annexure B COPY OF THE COVERING LETTER DATED 19.12.2020 FORWARDED TO THE 1ST RESPONDENT BY THE COUNSEL FOR THE PETITIONER

Annexure C TRUE COPY OF THE COVERING LETTER DATED 2.2.2021 FORWARDED TO THE 2ND RESPONDENT BY THE COUNSEL FOR THE PETITIONER