Unnikrishnan M.S vs T.K.Jose
2023 Latest Caselaw 2661 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                        CON.CASE(C) NO. 644 OF 2022
        AGAINST THE ORDER IN WP(C) 3546/2022 DATED 02.02.2022
PETITIONERS:

    1        SRI.UNNIKRISHNAN M.S
             AGED 40 YEARS
             S/O. LATE SATHYADEV, KANJIRAPADATH HOUSE,
             NAVODAYA NORTH, VADACODE P.O, ERNAKULAM 682 023

             BY ADVS.
             A.J.RIYAS
             BEENA JOSEPH (B-859)
             SARITHA THOMAS



RESPONDENTS:

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

    2        SRI JAFAR A.M
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             NOW WORKING AS THE DIRECTOR, DEPARTMENT OF TREASURIES,
             KERALA KRISHNA BUILDING, NEAR MUSIC COLLEGE,
             OPP. GANDHI BHAVAN, GANDHI BHAVAN ROAD, THYCAUD,
             THIRUVANANTHAPURAM 695 014

    3        SRI.ANIM CHERIAN
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             NOW WORKING AS THE ACCOUNTANT GENERAL,
             INDIAN AUDIT AND ACCOUNTS DEPARTMENT,
             OFFICE OF THE ACCOUNTANT GENERAL (A AND E),
             M.G ROAD, P.B NO. 5607, THIRUVANANTHAPURAM 695 001

             R BY GP SRI.JOBY JOSEPH


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.02.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 644 OF 2022       ..2..




                       JUDGMENT

When this matter came up for further consideration

today, it is submitted by the learned Counsel for the

petitioner, as well as the learned Government Pleader

that the directions in Annexure-A1 judgment dated

02.02.2022 has been complied with. Accordingly, the

contempt of court case (civil) is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/24/02/2023 CON.CASE(C) NO. 644 OF 2022 ..3..

APPENDIX

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE ORDER DATED 2-02-2022 IN W.P(C)NO. 3546/2022