R. Vidyadharan Nair vs K. Biju I.A.S
2024 Latest Caselaw 4920 Ker

Kerala High Court

R. Vidyadharan Nair vs K. Biju I.A.S on 9 February, 2024

Author: V.G.Arun

Bench: V.G.Arun

Con.Case(C)No.2111/2023                1




                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                    THE HONOURABLE MR.JUSTICE V.G.ARUN

       FRIDAY, THE 9TH DAY OF FEBRUARY        2024 / 20TH MAGHA, 1945

                          CON.CASE(C) NO. 2111 OF 2023

    AGAINST THE ORDER/JUDGMENT WP(C) 17368/2022 OF HIGH COURT OF
                               KERALA

PETITIONER:

              R. VIDYADHARAN NAIR,
              AGED 68 YEARS
              S/O. P. RAGHAVAN PILLAI, P.W.D. CONTRACTOR, 'USHAD',
              KORANAMCODE, KOTTACKAL P.O., ANAVOOR, NEYYATTINKARA,
              THIRUVANANTHAPURAM DISTRICT., PIN - 695124

              BY ADVS.
              BABU JOSEPH KURUVATHAZHA
              ARCHANA K.S.
              MOHAMMED SHAFI.K
              NOEL EALIAS


RESPONDENT/1ST RESPONDENT:

              K. BIJU I.A.S
              AGE AND NAME OF THE FATHER ARE NOT KNOWN TO THE
              PETITIONER, WORKING AS PRINCIPAL SECRETARY TO
              GOVERNMENT, PUBLIC WORKS DEPARTMENT, GOVERNMENT
              SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001


OTHER PRESENT:

              SR.GP.JUSTINE JACOB

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C)No.2111/2023                  2




                                V.G.ARUN J.
                     -------------------------------------
                       Con.Case (C) No.2111 of 2023
                      ---------------------------------
                   Dated this the 9th day of February 2024


                                  JUDGMENT

The writ petition was disposed of directing the first

respondent to consider and take a decision on Ext.P5

representation submitted by the petitioner.

2. Today, when the matter is taken up, the learned

Government Pleader made available a copy of the G.O.(Rt.)

No.131/2024/PWD dated 02/02/2024, by which the Government

rejected the petitioner's claim raised through Ext.P5 representation.

In so far as the direction to consider the representation is

complied with, the Contempt of Court case is closed, reserving the

petitioner's liberty to challenge the order of rejection before the

appropriate forum.

Sd/-

V.G.ARUN Judge.

dpk