Jismon Jose vs T.V. Subhash Ias
2023 Latest Caselaw 6370 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                 CON.CASE(C) NO. 907 OF 2023
 AGAINST THE ORDER/JUDGMENT WP(C) 7596/2019 OF HIGH COURT OF
                           KERALA
PETITIONER/ADDL.7TH RESPONDENT:

          JISMON JOSE,
          AGED 41 YEARS, S/O JOSE A.J.,
          ANITHOTTATHIL (H), RAMAPURAM BAZAR P.O.,
          KOTTAYAM, PIN - 686576
          BY ADVS.
          RENJITH B.MARAR
          LAKSHMI.N.KAIMAL
          ARUN POOMULLI
          PREETHA S CHANDRAN
          ABHIJITH SREEKUMAR

RESPONDENT/RESPONDENT:

          T.V. SUBHASH IAS,
          AGE NOT KNOWN TO PETITIONER,
          S/O NOT KNOWN TO PETITIONER,
          THE REGISTRAR OF COOPERATIVE SOCIETIES,
          JAWAHAR SAHAKARANA BHAVAN, BPI JUNCTION,
          THYCAUD P.O., THIRUVANANTHAPURAM - 682014
          BY ADV.
          SRI.JOSHY THANNICKAMATTAM - SR.GP.



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.06.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.907 of 2023
                                       :2:




                     DEVAN RAMACHANDRAN, J.
                 =========================
                     Con.Case (C) No.907 of 2023
                ==========================
                 Dated this the 12th day of June, 2023

                                  JUDGMENT

When this matter was called today, Sri.Joshy

Thannickamattam - learned Senior Government Pleader, submitted

that the directions in the judgment have been fully complied with

and that instructions have been issued to the Society to report 84

vacancies.

Recording the afore submissions, I close this Contempt of

Court Case without any further orders; however, leaving liberty to

the petitioner to seek a rehearing if further clarifications are

necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm Con.Case (C) No.907 of 2023

APPENDIX OF CON.CASE(C) 907/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT OF THIS COURT DATED 22.08.2022 IN WP(C) NO. 7596/2019 Annexure A2 A TRUE COPY OF THE PETITIONER'S REPRESENTATION DATED 18-09-2022 TO THE RESPONDENT

RESPONDENT ANNEXURES : NIL