Punnakkan Narayanan vs Bishwanath Sinha Ias
2024 Latest Caselaw 5246 Ker

Kerala High Court

Punnakkan Narayanan vs Bishwanath Sinha 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. 405 OF 2018
AGAINST THE ORDER/JUDGMENT WPC 26063/2016 OF HIGH COURT OF KERALA
PETITIONER:

             PUNNAKKAN NARAYANAN
             S/O. AMBU, RESIDING AT 'PUNNAKKAN HOUSE', NEAR
             KAPPAKKADAVU, P.O.AZHIKKAL, KANNUR DISTRICT - 670 009.
             BY ADVS.
             SRI.K.C.SANTHOSHKUMAR
             SMT.K.K.CHANDRALEKHA
             SMT.M.M.DEEPA
RESPONDENTS:

    1        BISHWANATH SINHA IAS
             (AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
             SECRETARY TO GOVERNMENT, GENERAL ADMINISTRATION (FFPA)
             DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
    2        BRAJESH KUMAR SINGH
             SECRETARY TO GOVERNMENT OF INDIA, MINISTRY OF HOME
             AFFAIRS/GRIH MANTRALAYA (FFR) SZ SECTION, 2ND FLOOR,
             NDCC-II, PARLIAMENT STREET, NEW DELHI, PIN - 110 001.

             *ADDL.R2 IS IMPLEADED AS PER ORDER DATED 31/05/2018 IN
             IA 359/2018 IN COC 405/2018.
             SRI.B.UNNIKRISHNA KAIMAL, SR.GP
     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.405 OF 2018

                                     2




                              JUDGMENT

Dated this the 15th day of February, 2024

It is submitted by the learned counsel appearing on either side

that the directions contained in the judgment stand complied with.

This contempt of court case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO.405 OF 2018

APPENDIX OF CON.CASE(C) 405/2018

PETITIONER'S ANNEXURES Annexure A THE COPY OF JUDGMENT DATED 24.11.2017 AND MADE IN WP(C)NO.26063 OF 2016. Annexure B TRUE COPY OF THE COMMUNICATION DATED 15.12.2017 ISSUED BY THE GOVERNMENT OF INDIA Annexure C TRUE COPY OF THE COMMUNICATION DATED 04.01.2018 ISSUED BY THE GOVERNMENT OF INDIA Annexure D TRUE COPY OF THE COMMUNICATION DATED 24.01.2018 ISSUED BY THE GOVERNMENT OF INDIA Annexure E TRUE COPY OF THE COMMUNICATION DATED 24.01.2018 ALONG WITH ORDER DATED 20.12.2017 ISSUED BY THE GOVERNMENT OF KERALA RESPONDENTS' ANNEXURES: NIL Annexure R2(a) THE COPY OF THE ORDER NO.52/CC/K/19/2016-FF (SZ) DATED 19.06.2018 OF THE DEPUTY SECRETARY TO THE GOVERNMENT OF INDIA