Greeshma M.S vs Puneet Kumar Ias
2023 Latest Caselaw 11583 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE V.G.ARUN
 WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA,
                               1945
                 CON.CASE(C) NO. 1586 OF 2020
AGAINST THE ORDER/JUDGMENT WP(C) 6408/2017 OF HIGH COURT
                           OF KERALA
PETITIONER/S:

            GREESHMA M.S.,
            AGED 26 YEARS
            D/O. M.S. MOHANAN, KAILASAM, KARYAM, SREEKARYAM,
            P.O.THIRUVANANTHAPURAM DISTRICT 695 017.
            BY ADVS.
            THOMAS M.JACOB
            SRI.T.R.JERRY SEBASTIAN
RESPONDENT/S:

    1       PUNEET KUMAR IAS
            AGE NOT KNOWN, FATHER NAME NOT KNOWN, PRINCIPAL
            SECRETARY, DEPARTMENT OF WELFARE FOR SCHEDULED
            CASTS AND SCHEDULED TRIBES, GOVERNMENT
            SEMISECRET, TRIVANDRUM 695 001.
    2       SREEVIDYA P.I. IAS,
            AGE NOT KNOWN, FATHER NAME NOT KNOWN, DIRECTOR
            SCHEDULE CASTE DEVELOPMENT DEPARTMENT, AYYANKALI
            BHAVAN, KANAKA NAGAR, KAWADIAR P.O.
            VELLAYAMBALAM, TRIVANDRUM 695 033.
    3       S.S. BEENA,
            AGE NOT KNOWN, FATHER NAME NOT KNOWN, DISTRICT
            SCHEDULE CASTE DEVELOPMENT OFFICER, MINI CIVIL
            STATION, PATHANAMTHITTA P.O. PATHANAMTHTITA 689
            645.
            BY ADV GOVERNMENT PLEADER
OTHER PRESENT:

            SR.GP.K.P.HARISH
        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.11.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.1586 of 2020

                                      -2-



                               JUDGMENT

Dated this the 8th day of November, 2023

It is informed that a writ appeal is pending

as against the judgment based on which this

contempt case is filed.

2. It is also stated that as against the

judgment in identical matters, SLPs are pending

and therein, the Apex Court has granted an

interim order of stay also.

In view of the above submissions, the

contempt of court case is closed, reserving the

petitioner's liberty to file a fresh contempt

case, if so required, depending on the outcome

of the writ appeal or the SLP as the case may be.

Sd/-

V.G.ARUN JUDGE Scl/ Con.Case (C) No.1586 of 2020

APPENDIX OF CON.CASE(C) 1586/2020

PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF JUDGMENT DATED 29.05.2020 IN WPC NO. 6408/2017.

ANNEXURE A2 TRUE COPY OF LETTER DATED 13.7.2020 ISSUED BY PETITIONER FOR COMMUNICATING THE JUDGMENT.

ANNEXURE A3 TRUE COPY OF LAWYER NOTICE DATED 16.9.2020 ISSUED TO RESPONDENTS.