P.R.Sanoj vs G Baiju
2024 Latest Caselaw 5525 Ker

Kerala High Court

P.R.Sanoj vs G Baiju on 16 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
          Friday, the 16th day of February 2024 / 27th Magha, 1945

           CONTEMPT CASE(C) NO. 2818 OF 2023(S) IN WP(C) 4585/2022

  PETITIONER/2ND RESPONDENT IN WPC:

         P.R.SANOJ, AGED 38 YEARS, S/O. P.N.RAJAN,

         RESIDING AT PATHIKKAPARMABIL, NJHEEZHUR P.O.,

         KOTTAYAM-686 612, PRESENTLY WORKING IN PANJAVADYAM,

         KOLLAM GROUP, UMAYANELLUR DEVASWOM, PIN - 691 589.

      BY ADVOCATE SMT.SHAMEENA SALAHUDHEEN

  RESPONDENTS/RESPONDENTS 2 & 4:


    1. G BAIJU, SECRETARY, TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
       KAWDIAR POST, THIRUVANANTHAPURAM, PIN - 695 003.
    2. B.S PRAKASH, COMMISSIONER, TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
       KAWDIAR POST, THIRUVANANTHAPURAM, PIN - 695 003.

         BY SRI.G.BIJU, STANDING COUNSEL


     This Contempt of court case (civil) having come up for orders on
16.02.2024, the court on the same day passed the following:


                                                              P.T.O.
                        AMIT RAWAL, J.
             =========================
         Con.Case(C) Nos. 2818, 2605 & 2826 of 2023
             =========================
           Dated this the 16th day of February, 2024

                                ORDER

This Contempt of Court cases are filed alleging non compliance

of the common judgment dated 04.07.2023 delivered by this Court.

In response to the notice, the respondents have filed a counter,

stating that the benefit of the judgment has already been granted to

two persons against the vacant posts. Therefore, at this stage, the

benefit of the judgment cannot be accorded to the petitioners, but it

will be considered at a later point of time.

2. On the other hand, the learned Counsel for the petitioners

submitted that the petitioners have filed objection, notifying that

there are more vacancies and therefore, the submissions made in the

counter affidavit are incorrect. Learned Counsel for the 1 st respondent

shall get instructions with regard to the suggestions made in the

objection.

Sri. G.Biju, learned Standing Counsel, appear for the

Travancore Devaswom Board.

Con.Case(C) Nos. 2818, 2605 & 2826 of 2023

Con.Case(C) Nos. 2605 & 2826 of 2023

Sri. C.K.Pavithran, learned Standing Counsel, appear for the

Travancore Devaswom Boad.

Post on 15.03.2024.

Sd/-

AMIT RAWAL JUDGE

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16-02-2024 /True Copy/ Deputy Registrar