Kerala High Court
Sreeraj S vs Vineeth Pandey on 6 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
CON.CASE(C) NO. 586 OF 2022
AGAINST THE JUDGMENT DATED 09.02.2022 IN OP (CAT) NO.50/2021 OF HIGH
COURT OF KERALA
CONTEMPT PETITIONER/PETITIONER:
SREERAJ S.
AGED 37 YEARS
S/O. N. SREEDHARAN NAIR,
KOTTARAKARA HEAD POST OFFICE,
KOLLAM,
KERALA - 691 506,
RESIDING AT ALUMMOOTTIL,
PADINJATTATHIL,
NEDUMPANA P. O.,
KOLLAM,
KERALA - 691 576.
BY ADVS.
R.LEELA
K.K.ANIL KUMAR
M.SREELAKSHMI
RESPONDENTS/RESPONDENTS 8 TO 10:
1 SRI. VINEETH PANDEY
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THE SECRETARY (POSTS),
MINISTRY OF COMMUNICATIONS,
DEPARTMENT OF POSTS,
DAK BHAVAN,
NEW DELHI - 110 001.
2 SRI. N. R. GIRI
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THE ASST. DIRECTOR GENERAL (DE),
Cont.Case(Civil) NO.586 OF 2022
DEPARTMENT OF POSTS,
DAK BHAVAN,
NEW DELHI - 110 001.
3 MS. SHEULI BURMAN
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THE CHIEF POST MASTER GENERAL,
KERALA CIRCLE,
THIRUVANANTHAPURAM - 695 033.
SRI. K.R.RAJKUMAR, C.G.C.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Cont.Case (Civil) No.586 of 2022
1
ALEXANDER THOMAS & MURALI PURUSHOTHAMAN, JJ.
===========================================
Cont.Case (Civil) No.586 of 2022
[arising out of judgment in OP (CAT) No.50/2021 dated 09th February, 2022]
============================================
Dated this the 6th day of July, 2022
JUDGMENT
ALEXANDER THOMAS, J.
The abovesaid Contempt of Court Case has been instituted alleging
non compliance of the directions issued by this Court as per Annexure -A1
judgment rendered on 09.02.2022 by the Division Bench of this Court in
OP (CAT) No.50 of 2021 (arising out of OA No.387 of 2018 on the file of
Central Administrative Tribunal, Ernakulam Bench).
2. Heard Smt.R.Leela, the learned counsel appearing for the
petitioner and Sri.K.R.Rajkumar, the learned Central Government
Counsel appearing for the respondents.
3. It is common ground that SLP (Civil) preferred against
Annexure-A1 judgment in OP (CAT) No.50 of 2021 has already been
dismissed by the Apex Court as per Annexure-A2 order dated 04.03.2022
in SLP (Civil) No.5030 of 2022.
Cont.Case (Civil) No.586 of 2022
4. Today when the matter has been taken up for consideration,
Sri.K.R.Rajkumar, the learned Central Government Counsel appearing
for the respondents would submit on the basis of instructions that the
directions in Annexure-A1 judgment has already been complied with and
the results of the selection examination in question have been
provisionally published as per Annexure-A1 judgment and appointment
and posting orders have also been given to the selected candidates but
subject to the result of the pending OA.
5. Smt.R.Leela, the learned counsel appearing for the petitioner
does not have any serious objections regarding the correctness of the
factual submissions made on behalf of the respondents.
Accordingly, recording the above submissions of the respondents,
the above Contempt of Court Case is disposed of.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
MURALI PURUSHOTHAMAN, JUDGE
SPR
Con.case N.586 of 2022
APPENDIX
PETITIONER'S ANNEXURES:-
ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT DATED
09.02.2022 IN OP(CAT) NO.50/2021 OF THE
HON'BLE HIGH COURT OF KERALA.
ANNEXURE A2 THE TRUE COPY OF THE JUDGMENT OF THE HON'BLE
APEX COURT IN SPECIAL LEAVE PETITION (CIVIL)
DIARY NO. (S) 5030/2022 DATED 04.03.2022.
RESPONDENTS ANNEXURES: NIL.
