K.K.Muraleedharan vs A Ajith Das
2023 Latest Caselaw 3272 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                        CON.CASE(C) NO. 2562 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 7236/2021 DATED 22.09.2021 OF
                              HIGH COURT OF KERALA
PETITIONER/5TH RESPONDENT:

             K.K.MURALEEDHARAN
             AGED 52 YEARS
             S/O K.K.KUMARAN, PULLIMOOTTIL PARAMB, PANEYAPPILLI P.O,
             COCHIN, PIN - 682002

             BY ADV RAJIT



RESPONDENTS/2ND RESPONDENT:

    1        A AJITH DAS
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             FORMER SECRETARY KERALA STATE SPORTS COUNCIL, STATUE,
             THIRUVANANTHAPURAM, PIN - 695001

    2        ANIL KUMAR
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY KERALA STATE SPORTS COUNCIL, STATUE,
             THIRUVANANTHAPURAM, PIN - 695001

 ADDL.R3     LEENA A
             AGED 48 YEARS,
             D/O K.SASIDHARAN NAIR, SECRETARY KERALA STATE SPORTS
             COUNCIL, STATUE, THIRUVANANTHAPURAM - 695001, PRESENTLY
             RESIDING AT PREM NAGAR, KILLIPALAM, KARAMANA P.O,
             THIRUVANANTHAPURAM-695002
             *ADDL R3 IS IMPLEADED VIDE ORDER DATED 8/3/23 IN IA
             1/23

             BY ADV LATHA ANAND


     THIS    CONTEMPT    OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2562 OF 2022         2


                            T.R. RAVI, J.
             --------------------------------------------
                   Con.Case(C).No.2562 of 2022
              --------------------------------------------
               Dated this the 23rd day of March, 2023


                             JUDGMENT

The respondent has filed an affidavit in which the reasons for

not complying with the specific directions in the order regarding the

conduct of District wise selection has been explained. It is also stated

that for the subsequent year, selection at the District level has been

conducted. In view of the unconditional apology which has been

tendered I deem it proper to close this contempt application.

In the above circumstances, the contempt application is closed.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF CON.CASE(C) 2562/2022

PETITIONER ANNEXURES

Annexure 1 A TRUE COPY OF THE INTERIM ORDER DATED 01/07/2021 IN WPC NO 7236/2021 OF THIS HON'BLE COURT

Annexure 2 A TRUE COPY OF THE INTERIM ORDER DATED 17/09/2021 IN WPC NO: 7236/2021 OF THIS HON'BLE COURT

Annexure 3 CERTIFIED COPY OF THE INTERIM ORDER DATED 22/09/2021 OF THIS HON'BLE COURT

Annexure 4 A TRUE COPY OF THE CIRCULAR DATED 30/12/2021 ISSUED BY THE 1ST RESPONDENT

Annexure 5 A TRUE COPY OF THE CIRCULAR DATED 11/07/2022 ISSUED BY THE 1ST RESPONDENT

Annexure 6 A TRUE COPY OF THE CIRCULAR DATED 04/11/2022 ISSUED BY THE 1ST RESPONDENT