Thomas Pallickaparampil vs Dr. V. Venu
2023 Latest Caselaw 12707 Ker

Kerala High Court

Thomas Pallickaparampil vs Dr. V. Venu on 4 December, 2023

Author: Anu Sivaraman

Bench: Anu Sivaraman

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                    THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
           Monday, the 4th day of December 2023 / 13th Agrahayana, 1945

              CONTEMPT CASE(C) NO. 2260 OF 2023(S) IN WP(C) 6098/2022

  PETITIONERS/PETITIONERS IN W.P.(C) NO.6098/2022:

    1. THOMAS PALLICKAPARAMPIL, RETIRED DISTRICT JUDGE, S/O. MANI
       GEORGE, AGED 70 YEARS, EVA'S HOUSE, RIVER GATE VILLAS, MANAKKAD
       P.O., THODUPUZHA, PIN - 685 608.
    2. K. GEORGE OOMMEN, RETIRED DISTRICT JUDGE, S/O.GEORGE K. OOMMEN,
       AGED 66 YEARS,   KALAMANNIL HOUSE, 11/281(1), CRASH ROAD,
       VAZHAKKALA, ERNAKULAM, KOCHI - 682 021.

         BY ADVOCATES M/S. MATHEW SKARIA, JOY JOSEPH (MUNDACKAL) & THOMAS
         MATHEW (KOPPARA)

  RESPONDENT/RESPONDENTS 1 AND 2 IN W.P.(C) NO.6098/2022:


    1. DR. V. VENU, I.A.S., AGED 58 YEARS, S/O. VASUDEVA PANICKER,
       ADDITIONAL CHIEF SECRETARY TO GOVERNMENT, DEPARTMENT OF HOME,
       GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.
    2. G. SUDHARMINI, I.A. & A.S., ACCOUNTANT GENERAL (A & E), INDIAN,
       AUDIT & ACCOUNTS DEPARTMENT, M.G. ROAD, THIRUVANANTHAPURAM, PIN -
       695 001.

   ADDL.R3 IMPLEADED

    3.    SRI.BISHWANATH SINHA IAS, ADDL. CHIEF SECRETARY TO

          GOVERNMENT OF KERALA, HOME DEPARTMENT,

          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM

          ADDL.R3 IS SUO MOTU   IMPLEADED AS PER ORDER

          DATED 04/12/2023 IN COC

           BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
04.12.2023, the court on the same day passed the following:


                                                                P.T.O.
                                     ANU SIVARAMAN, J.
                                 -----------------------------------
                  Con.Case(C) Nos.846, 1063, 1867 and 2260 of 2023
                  ------------------------------------------------------------------
                         Dated this the 4th day of December, 2023

                                          ORDER

It is submitted by the learned Government Pleader appearing

for the respondent that a letter has been sent on 12.10.2023 from

the Home Department to the High Court requesting to assess the

nature of duties attached to the post and examine whether it satisfies

the conditions specified in the KSR. It is submitted that a reply was

sent on 1.11.2023. The learned Government Pleader submits that

the said reply has also to be considered and orders have to be passed

in the matter.

2. Having regard to the declaration of law in the earlier

round of litigation as also in the nature of the directions issued by

this Court by its judgment dated 18.1.2023, I am of the opinion that

the contention that a further order is required in the matter is

absolutely untenable. Since the directions of this Court are amply

clear, I am not inclined to grant any further time.

Issue notice to the additionally impleaded respondent by

speed post.

Post on 4.1.2024. In case the directions are not complied

with on or before that date, the respondent shall appear in person.

Hand over.

Sd/-

ANU SIVARAMAN JUDGE Jvt/4.12.2023 04-12-2023 /True Copy/ Assistant Registrar