Sreeraj S vs Vineeth Pandey
2022 Latest Caselaw 5425 Ker

Con.Case(C) No.586/2022                         1/4

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                            THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                                 &
                          THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                   Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                    CONTEMPT CASE(C)NO. 586 OF 2022(S) IN OP(CAT)50/2021

   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.M/S.R.LEELA,K.K.ANIL KUMAR AND M.SREELAKSHMI,

   RESPONDENTS/RESPONDENTS- 8 TO 10:


       1. SRI.VINEETH PANDEY, THE SECRETARY (POSTS), MINISTRY OF
          COMMUNICATIONS, DEPARTMENT OF POSTS, DAK BHAVAN, NEW DELHI-110 001.
       2. SRI.N.R.GIRI, THE ASST.DIRECTOR GENERAL (DE), DEPARTMENT OF POSTS,
          DAK BHAVAN, NEW DELHI-110 001.
       3. MS.SHEULI BURMAN, THE CHIEF POST MASTER GENERAL, KERALA CIRCLE,
          THIRUVANANTHAPURAM - 695 033.

        BY SHRI.K.R.RAJKUMAR, CENTRAL GOVERNMENT COUNSEL
        This Contempt of court case (civil) having come up for orders on
   20.05.2022, the court on the same day passed the following:
 Con.Case(C) No.586/2022                          2/4




          ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
                          =================================
                               Cont. Case (C) No. 586 of 2022
                               [arising out of the judgment dated 09.02.2022
                                          in OP(CAT) No. 50/2021]
                          =================================
                                  Dated this the 20th day of May, 2022




                                               ORDER

Sri.K.R.Rajkumar, learned Central Government Counsel, submits

that further steps have been taken for the proper compliance of the

directions of this Court rendered as per Annexure A1 judgment and that

the case may be adjourned by two months.

2. We are not in a position to appreciate the above stand of the

respondents seeking further time by two months inasmuch as on the

previous occasion on 08.04.2022, we have granted a much long

adjournment. Moreover, we are told that the SLP filed against Annexure

A1 judgment has already been dismissed by the apex court as per

Annexure A2 order. Hence, it may not be reasonable or proper for the

respondent to seek more than one month in the facts of this case.

Therefore, the case is adjourned by one month to enable the respondent Con.Case(C) No.586/2022 3/4

CO(C) No.586/2022

officer to effectively and properly comply with the directions of this

Court in Annexure A1 judgment.

List the case on 06.07.2022.

Hand Over

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE bka/-

20-05-2022                       /True Copy/                      Assistant Registrar
 Con.Case(C) No.586/2022                 4/4

APPENDIX OF CON.CASE(C) 586/2022 Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 09.02.2022 IN OP(CAT) NO.50/2021 OF THE HONOURABLE HIGH COURT OF KERALA.

Annexure A2 THE TRUE COPY OF THE JUDGMENT OF THE HONOURABLE APEX COURT IN SPECIAL LEAVE PETITION (CIVIL) DIARY NO. (S) 5030/2022 DATED 04.03.2022.