Kerala High Court
Rajesh Khanna.R.S vs Rajesh Kumar Singh Ias on 22 March, 2022
Con.Case(C) No.163/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Tuesday, the 22nd day of March 2022 / 1st Chaithra, 1944
CONTEMPT CASE(CIVIL) NO. 163 OF 2022(S) IN WP(C) 7362/2021
PETITIONERS/PETITIONERS IN WRIT PETITION
1. RAJESH KHANNA.R.S,AGED 40 YEARS,S/O.RAJAPPAN K., ASSISTANT GRADE-I,
ID NO.51485, KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING)
CORPORATION LIMITED, DISTRICT AUDIT UNIT, ALAPPUZHA, RESIDING AT RAJ
BHAVAN, MANGALAM P.O., ALAPPUZHA - 690 515.
2. NYGIL JACOB,AGED 43 YEARS,S/O.K.A.JACOB, ASSISTANT GRADE-I, SHOP-IN-
CHARGE, FL1-7008, KERALA STATE BEVERAGES (MANUFACTURING AND
MARKETING) CORPORATION LIMITED, PACHALAM,ERNAKULAM,NOW WORKING AS
FL01 7025, PALLURUTHY WAREHOUSE, THRIPPUNITHURA, RESIDING AT HOUSE
NO.23/303A, KAKKATHARA HOUSE, EDAKOCHI P.O., KOCHI - 682 010.
3. RINCHU C.ANTONY,AGED 37 YEARS,S/O.ANTONY C.O., ASSISTANT GRADE-I,
KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING) CORPORATION
LIMITED, RM OFFICE, CHAVITTUVARI, KOTTAYAM - 686 006, NOW WORKING AS
DISTRICT AUDIT TEAM, KOTTAYAM, RESIDING AT CHUNDEVELI HOUSE,
PANAVALLY P.O., CHERTHALA - 688 526.
4. HARIMON K.S,AGED 35 YEARS,S/O.SUKUMARAN NAIR, ASSISTANT GRADE I,
KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING)- CORPORATION
LIMITED, RM OFFICE, CHAVITTUVARI, KOTTAYAM - 686 006, RESIDING AT
AMBADY HOUSE, K.R.PURAM P.O., CHERTHALA - 688 556.
5. RAJESH N,AGED 46 YEARS,S/O.NARAYANA PILLAI B., ASSISTANT GRADE - I,
SHOP-IN-CHARGE , KERALA STATE BEVERAGES (MANUFACTURING AND
MARKETING) CORPORATION LIMITED,FL-01-3012, CELLAR FLOOR, REVENUE
TOWER, THIRUVALLA, NOW WORKING AS SIC-FL01 3012, THIRUVALLA
WAREHOUSE, THIRUVALLA RESIDING AT GANGOTHRI, MALAMEKKARA,ADOOR P.O.,
PATHANAMTHITTA - 691 523.
BY SRI.K.JAJU BABU (SENIOR ADVOCATE) ALONG WITH ADVS.M/S.BRIJESH
MOHAN,M.U.VIJAYALAKSHMI
RESPONDENT/1ST RESPONDENT IN WRIT PETITION
SRI.RAJESH KUMAR SINGH IAS,SECRETARY TO GOVERNMENT,DEPARTMENT OF
TAXES, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
22.03.2022, the court on the same day passed the following:
PTO
Con.Case(C) No.163/2022 2/3
ORDER
Notice has been issued to the respondent on 18.02.2022 and personal
appearance was dispensed with.However,the learned Government Pleader
submits that no instructions were received from the respondent and the
respondent has not placed any affidavit on record or produced the order
passed as directed in Annexure A judgment.
In the above view of the matter,post on 07.04.2022. In case the
directions are not complied with before this date and orders not produced
before this Court,the respondent shall appear in person.
Sd/- ANU SIVARAMAN ,JUDGE
22-03-2022 /True Copy/ Assistant Registrar
Con.Case(C) No.163/2022 3/3
APPENDIX OF CON.CASE(C) 163/2022
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 23/03/2021 IN
WP(C) NO.7362/2021 OF THIS HON'BLE COURT.
