Kerala Judicial Officers' Association vs Dr. Venu V., Ias
2024 Latest Caselaw 5022 Ker

Kerala High Court

Kerala Judicial Officers' Association vs Dr. Venu V., Ias on 15 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  THURSDAY, THE 15TH DAY OF FEBRUARY     2024 / 26TH MAGHA, 1945

                     CON.CASE(C) NO. 846 OF 2023

 AGAINST THE ORDER/JUDGMENT WP(C) 13336/2022 OF HIGH COURT OF
                            KERALA

PETITIONER:

         KERALA JUDICIAL OFFICERS' ASSOCIATION,
         DISTRICT COURT ANNEX KALOOR, ERNAKULAM - 682 017
         REPRESENTED BY ITS SECRETARY, RAKESH M.G,
         AGED 34 YEARS, S/O DR.P.MADHUSOODHANAN PILLAI,
         JUDICIAL FIRST CLASS MAGISTRATE, HARIPAD, ALAPPUZHA,
         RESIDING AT MADAVILAKOM, ALAPPURAM, THIRUMALA P.O.,
         THIRUVANANTHAPURAM-695006.

         M.U.VIJAYALAKSHMI
         K.JAJU BABU (SR.)
         BRIJESH MOHAN

RESPONDENTS:

   1     DR. VENU V., IAS,
         AGE 58 YEARS, S/O VASUDEVA PANICKER
         ADDL. CHIEF SECRETARY TO GOVERNMENT, HOME DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.

   2     ADDL.R2: SRI.BISHWANATH SINHA IAS
         AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
         ADDL. CHIEF SECRETARY TO GOVERNMENT OF KERALA,
         HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM - 695 001.

         ADDL.R2 IS IMPLEADED AS PER ORDER DATED 04/12/2023 IN
         IA 1/2023 IN COC.

         SRI.K.R.RENJITH, SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.02.2024, ALONG WITH Con.Case(C).1063/2023,
2260/2023 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.846/2023 and con. cases
                                   2

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  THURSDAY, THE 15TH DAY OF FEBRUARY     2024 / 26TH MAGHA, 1945

                   CON.CASE(C) NO. 1063 OF 2023

  AGAINST THE ORDER/JUDGMENT WP(C) 694/2022 OF HIGH COURT OF
                            KERALA
PETITIONER:

          CHERIAN VARGHESE
          AGED 70 YEARS, RETIRED CHIEF JUDICIAL MAGISTRATE,
          ADATTEMADOM, THURUTHICADE P.O., MALLAPPALLY,
          PATHANAMTHITTA. PIN 689585, PIN - 689585
          JACOB P.ALEX
          JOSEPH P.ALEX
          MANU SANKAR P.
          AMAL AMIR ALI

RESPONDENTS:

   1      DR. V. VENU IAS
          S/O..(NOT KNOWN TO THE PETITIONER), AGE... (NOT KNOWN TO
          THE PETITIONER), ADDITIONAL CHIEF SECRETARY
          DEPARTMENT OF HOME, GOVERNMENT SECRETARIAT
          THIRUVANANTHAPURAM, PIN - 695001
   2      G. SUDHARMINI, IA&AS
          D/O..(NOT KNOWN TO THE PETITIONER), AGE... (NOT KNOWN TO
          THE PETITIONER), ACCOUNTANT GENERAL (A & E), INDIAN
          AUDIT AND ACCOUNTS DEPARTMENT, MG ROAD, PB NO. 5607,
          THIRUVANANTHAPURAM, PIN - 695001
   3      ADDL.R3- SRI.BISHWANATH SINHA IAS,
          ADDL. CHIEF SECRETARY TO   GOVERNMENT OF KERALA,
          HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM.
          ADDL.R3 IS SUO MOTU IMPLEADED AS PER ORDER DATED
          04/12/2023 IN COC 1063/2023.
          SRI.K.R.RENJITH, SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.02.2024, ALONG WITH Con.Case(C).846/2023 AND
CONNECTED CASES AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.846/2023 and con. cases
                                   3

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  THURSDAY, THE 15TH DAY OF FEBRUARY     2024 / 26TH MAGHA, 1945

                   CON.CASE(C) NO. 1867 OF 2023

 AGAINST THE ORDER/JUDGMENT WP(C) 12888/2022 OF HIGH COURT OF
                            KERALA
PETITIONER:

          SUNDARAM GOVIND
          AGED 69 YEARS, S/O. LATE SUNDARAM NAIR, MANU MAYA,
          EAST KADUNGALLOOR, ALUVA, PIN - 683102
          M.R.HARIRAJ
          ALINA ANNA KOSE
          AKHILA S.
          MEGNA MARIYAM M.
          GAYATRI VISWANATHAN

RESPONDENTS:

   1      SUBRATA BISWAS
          ADDITIONAL CHIEF SECRETARY, DEPARTMENT OF HOME,
          GOVERNMENT SECRETARIAT, TRIVANDRUM, PIN - 695001
   2      S SUNIL RAJ
          PRINCIPAL ACCOUNTANT GENERAL (A & E), O/O ACCOUNTANT
          GENERAL(A & E), M G ROAD, TRIVANDRUM, PIN - 695001
   3      P.J. VINCENT REGISTRAR,
          HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
   4      SRI.BISHWANATH SINHA IAS
          ADDITIONAL CHIEF SECRETARY TO GOVERNMENT OF KERALA,
          HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM.
          ADDL.R4 IS SUO MOTU IMPLEADED AS PER ORDER DATED
          04/12/2023 IN COC 1867/2023.
          SRI.K.R.RENJITH, SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.02.2024, ALONG WITH Con.Case(C).846/2023 AND
CONNECTED CASES AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.846/2023 and con. cases
                                   4

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  THURSDAY, THE 15TH DAY OF FEBRUARY     2024 / 26TH MAGHA, 1945

                   CON.CASE(C) NO. 2260 OF 2023

  AGAINST THE ORDER/JUDGMENT WP(C) 6098/2022 OF HIGH COURT OF
                             KERALA
PETITIONER:
   1      THOMAS PALLICKAPARAMPIL
          AGED 70 YEARS, RETIRED DISTRICT JUDGE,
          S/O. MANI GEORGE, EVA'S HOUSE, RIVER GATE VILLAS,
          MANAKKAD P.O., THODUPUZHA, PIN - 685608
   2      K.GEORGE OOMMEN
          AGED 66 YEARS, RETIRED DISTRICT JUDGE,
          S/O.GEORGE K. OOMMEN, KALAMANNIL HOUSE, 11/281(1),
          CRASH ROAD, VAZHAKKALA, ERNAKULAM, KOCHI, PIN - 682021
          MATHEW SKARIA
          JOY JOSEPH (MUNDACKAL)
          THOMAS MATHEW (KOPPARA)
RESPONDENTS:
   1      DR. V.VENU I.A.S.
          AGED 58 YEARS, S/O.VASUDEVA PANICKER,
          ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
          DEPARTMENT OF HOME, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
   2      G.SUDHARMINI, I.A. & A.S.,
          AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
          ACCOUNTANT GENERAL (A & E), INDIAN,
          AUDIT & ACCOUNTS DEPARTMENT, M.G. ROAD,
          THIRUVANANTHAPURAM, PIN - 695001
   3      ADDL.R3- SRI.BISHWANATH SINHA IAS,
          ADDL.CHIEF SECRETARY TO GOVERNMENT OF KERALA, HOME
          DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM.
          IS SUO MOTU IMPLEADED AS PER ORDER DATED 04.12.2023 IN
          COC.
          SRI.K.R.RENJITH, SR.GP
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.02.2024, ALONG WITH Con.Case(C).846/2023 AND
CONNECTED CASES AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.846/2023 and con. cases
                                   5


                            JUDGMENT

[Con.Case(C) Nos.846/2023, 1063/2023, 1867/2023, 2260/2023] Dated this the 15th day of February, 2024

It is submitted by the learned counsel appearing on either

side that the directions in the judgment stand substantially

complied with in Con.Case(C) No.846/2023. It is submitted that

orders have been passed and steps are being taken to disburse the

amounts due.

2. It is submitted that in Con.Case(C) Nos.1063, 1867 and

2260 of 2023, revised orders have been passed and steps have

been taken to see that amounts due are disbursed to the parties.

G.O.(MS) No.14/2024/HOME dated 11.01.2024 has been passed

in the matter.

In the above view of the matter, the said submissions are

recorded and these contempt of court cases are closed.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO.846/2023 and con. cases

APPENDIX OF CON.CASE(C) 846/2023

PETITIONER'S ANNEXURES

Annexure A TRUE COPY OF THE GOVERNMENT ORDER GO(MS).NO.48/2022/HOME DATED 14.03.2022 Annexure B CERTIFIED COPY OF THE JUDGMENT DATED 18.01.2023 IN W.P.(C).NO. 13336/2022 OF THIS HON'BLE COURT. Annexure C TRUE COPY OF THE CLARIFICATION LETTER NO.C3/19/2020/HOME DATED 28.03.2023 FORWARDED BY THE 1ST RESPONDENT.

RESPONDENTS' ANNEXURES: NIL CON.CASE(C) NO.846/2023 and con. cases

APPENDIX OF CON.CASE(C) 1063/2023

PETITIONER'S ANNEXURES

Annexure CERTIFIED COPY OF JUDGMENT OF THIS HON'BLE COURT A1 DATED 18.01.2023 IN WP(C) NO 694 OF 2022 Annexure TRUE COPY OF THE COVERING LETTER DATED 23.01.2023 A2 SENT TO THE RESPONDENTS; ALONG WITH POSTAL RECEIPTS

RESPONDENTS' ANNEXURES: NIL CON.CASE(C) NO.846/2023 and con. cases

APPENDIX OF CON.CASE(C) 1867/2023

PETITIONER'S ANNEXURES

Annexure A1 TRUE COPY OF JUDGEMENT DATED 18/01/2023 IN WP(C) 12888/2022 AND CONNECTED CASES Annexure A2 TRUE COPY OF ORDER DATED 15/06/2023 IN I.A 1/2023 OF THIS HONORABLE COURT

RESPONDENTS' ANNEXURES: NIL CON.CASE(C) NO.846/2023 and con. cases

APPENDIX OF CON.CASE(C) 2260/2023

PETITIONERS' ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 18-01-2023 IN W.P.(C) NO.6098/2022 OF THIS HON'BLE COURT Annexure II TRUE COPY OF THE LAWYER NOTICE DATED 20-01-2023 CAUSED BY THE PETITIONERS TO THE RESPONDENTS Annexure III TRUE COPY OF THE I.A. NO.1/2023 FILED BY THE RESPONDENTS IN W.P.(C) NO.6098/2022 BEFORE THIS HON'BLE COURT Annexure IV TRUE COPY OF THE ORDER DATED 15/06/2023 IN I.A. NO.1/2023 IN W.P.(C) NO.6098/2022 OF THIS HON'BLE COURT

RESPONDENTS' ANNEXURES: NIL