M.C.Gregory vs Dr.Sharmila Mary Joseph
2024 Latest Caselaw 5248 Ker

Kerala High Court

M.C.Gregory vs Dr.Sharmila Mary Joseph 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. 459 OF 2018
 AGAINST THE ORDER/JUDGMENT WPC 8863/2009 OF HIGH COURT OF KERALA
PETITIONERS:

    1        M.C.GREGORY
             JOINT DIRECTOR(RETIRED), STATE PLANNING BOARD,
             RESIDING AT FLAT NO.217, BLOCK NO.5, EMS NAGAR,
             PATTOOR, VANCHIYOOR.P.O, THIRUVANANTHAPURAM-695035.
    2        P.SADANANDAN
             JOINT DIRECTOR(RETIRED), STATE PLANING BOARD,
             RESIDING AT POURNAMI, PORUVAZHI NORTH, CHATHAKULAM.P.O,
             KOLLAM DISTRICT, PIN-690520.
             BY ADVS.
             SRI.S.PRASANTH (AYYAPPANKAVU)
             SRI.JYOTHISH D.MONY
             SMT.VARSHA BHASKAR
RESPONDENTS:

    1        DR.SHARMILA MARY JOSEPH
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
             SECRETARY TO GOVERNMENT,
             PLANNING AND ECONOMIC AFFAIRS DEPARTMENT.
    2        A.R.AJAYAKUMAR IAS.
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
             THE MEMBER SECRETARY, STATE PLANNING BOARD, PATTOM,
             THIRUVANANTHAPURAM-695004.
             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.459 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.459 OF 2018

APPENDIX OF CON.CASE(C) 459/2018

PETITIONER'S ANNEXURES Annexure 1 TRUE COPY OF JUDGMENT OF THIS HON'BLE COURT DATED 27.03.2017 IN WP(C) NO.8863/2009 Annexure 2 TRUE COPY OF THE LETTER DATED 25.08.2017 SUBMITTED BY THE 1ST PETITIONER TO THE RESPONDENTS Annexure 3 TRUE COPY OF THE LETTER DATED 25.08.2017 SUBMITTED BY THE 2ND PETITIONER TO THE RESPONDENTS RESPONDENTS' ANNEXURES: NIL