P. Basheer vs Mr. Deepak Khandekar
2023 Latest Caselaw 7389 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
            THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
                                       &
                   THE HONOURABLE MR.JUSTICE GOPINATH P.
           TUESDAY, THE 27TH DAY OF JUNE 2023/6TH ASHADHA, 1945
                         CON. CASE (C).NO.2389 OF 2022
         AGAINST THE JUDGMENT DATED 5.10.2020 IN OP(CAT).NO.298/2016 OF
                              HIGH COURT OF KERALA

PETITIONER/PETITIONER:

            P. BASHEER
            AGED 46 YEARS
            S/O. SRI.MOIDEENKUTTY, RESIDING AT PALLIYALIL HOUSE,
            SOUTH PALLAR, VYRAMCODE POST THIRUNAVAYA,
            MALAPPURAM DISTRICT, KERALA, PIN - 676301

            BY ADV.SRI.SHAFIK M.ABDULKHADIR.


RESPONDENTS/RESPONDENTS:

     1      MR. DEEPAK KHANDEKAR
            AGE: NOT KNOWN, FATHER'S NAME: NOT KNOWN TO THE
            PETITIONER, SECRETARY, DEPARTMENT OF PERSONNEL AND
            TRAINING, MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES
            AND PENSIONS, NEW DELHI, PIN - 110001

     2      SHRI. SUBODH KUMAR JAISWAL (IPS)
            AGE: NOT KNOWN, FATHER'S NAME: NOT KNOWN TO THE
            PETITIONER, THE DIRECTOR, CENTRAL BUREAU OF
            INVESTIGATION, PLOT NO. 5B CGO COMPLEX, 7TH FLOOR,
            LODHI ROAD, NEW DELHI, PIN - 110003

            BY SRI.MANU S., DEPUTY SOLICITOR GENERAL OF INDIA



         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
   ADMISSION ON 27.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
   FOLLOWING:
 Cont. Case (C).No.2389/2022        :: 2 ::




                              JUDGMENT

Gopinath P., J.

The learned Deputy Solicitor General of India reports that the

directions in the judgment dated 05.10.2020 in O.P.(CAT).No.298 of 2016

have been complied with. This is recorded, and the Contempt of Court

Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P.

JUDGE

prp/27/6/23 Cont. Case (C).No.2389/2022 :: 3 ::

APPENDIX OF CON.CASE(C) 2389/2022

PETITIONER'S ANNEXURES:

Annexure-A1 CERTIFIED COPY OF JUDGMENT IN OP(CAT) 286/2016

Annexure-A2 CERTIFIED COPY OF THE JUDGMENT OF THE HON'BLE SUPREME COURT OF INDIA DATED 20.09.2022 IN CIVIL APPEAL NO.6808/2022

Annexure-A3 TRUE COPY OF THE REPRESENTATION DATED 01.10.2022,

Annexure-A4 TRUE COPY OF THE REPRESETATION DATED 15.10.2022 SUBMITTED BY THE PETITONER

Annexure-A5 TRUE COPY OF THE REPRESENTATION DATED 26.10.2022 SUBMITTED BY THE PETITONER

Annexure-A6 TRUE COPY OF THE LETTER NO.DOPT ID NO.202/66/2012-AVD-II DATED 20.10.2022 ISSUED BY THE 1ST RESPONDENT

Annexure-A7 TRUE COPY OF THE NOTIFICATION ISSUED BY THE 2ND RESPONDENT VIDE ADVERTISEMENT NO.4/2021

RESPONDENTS ANNEXURES:

Document No.1 OFFER OF APPOINTMENT ISSUED TO SHRI.P.

BASHEER FOR THE POST OF PUBLIC PROSECUTOR (GROUP-A/GAZETTED, NON-MINISTERIAL) IN THE CBI, ISSUED BY DIRECTOR (PERS), CBI, HEAD OFFICE, NEW DELHI.

//TRUE COPY//

P.S. TO JUDGE