Radhamoni vs N S K Umesh, Ias
2024 Latest Caselaw 16057 Ker

Kerala High Court

Radhamoni vs N S K Umesh, Ias on 7 June, 2024

Author: P Gopinath

Bench: P Gopinath

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                    CON.CASE(C) NO. 724 OF 2024
 ARISING FROM THE JUDGMENT DATED 01-02-2024 IN WP(C) NO.31466 OF
                   2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):

            RADHAMONI
            AGED 79 YEARS, D/O. JANAKI,
            MATHAMVELI, UDAYAMPEROOR P.O., ERNAKULAM.,
            PIN - 682 307.

            BY ADV C.N.SAMEER
RESPONDENTS/RESPONDENTS 1 TO 4 IN WP(C):

    1       N S K UMESH, IAS,
            (AGE AND FATHERSNAME NOT KNOWN TO THE PETITIONER)
            PRESENTLY WORKING AS DISTRICT COLLECTOR, ERNAKULAM,
            THRIKKAKARA P.O., KAKKANAD, PIN - 682 023.

    2       SHAJI. A.V
            (AGE AND FATHERS NAME IS NOT KNOWN TO THE PETITIONER)
            PRESENTLY WORKING AS SECRETARY, UDYAMPEROOR GRAMA
            PANCHAYATH, UDAYAMPEROOR P.O, ERNAKULAM, PIN - 682 307.

    3       BIJU. P.R.
            (AGE AND NAME OF FATHER IS NOT KNOWN TO THE PETITIONER)
            PRESENTLY WORKING AS ASSISTANT EXECUTIVE ENGINEER,
            KSEB LTD., THRIPUNITHURA, PIN - 682 301.

    4       SHOWKATH
            (AGE AND FATHERS NAME IS NOT KNOWN TO THE PETITIONER)
            PRESENTLY WORKING AS ASSISTANT ENGINEER,KSEB LTD.,
            UDAYAMPEROOR DIVISION, UDYAMPEROOR P.O., ERNAKULAM,
            PIN - 682 307.

            BY ADVS
                 SRI. NIRMAL S (SC FOR KSEB)
                 SRI.VENUGOPAL V (GP)
                 SRI. C.G. BINDU (FOR R2)


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 724 OF 2024

            In                        2

 W.P.(C)NO.31466 OF 2019




                              JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

directions contained in Annexure-A1 judgment of this Court

have been complied with. This is recorded.

The Contempt of Court Case is closed.

Sd/-

GOPINATH P. JUDGE ats CON.CASE(C) NO. 724 OF 2024

W.P.(C)NO.31466 OF 2019

APPENDIX OF CON.CASE(C) 724/2024

PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 1.2.2024 IN W.P.(C) NO. 31466/2019 OF THIS HONOURABLE COURT

Annexure A2 TRUE COPY OF ACKNOWLEDGMENT CARD SIGNED BY THE 1ST RESPONDENT

Annexure A3 TRUE COPY OF THE ACKNOWLEDGMENT CARD SIGNED BY THE 2ND RESPONDENT

Annexure A4 TRUE COPY OF THE ACKNOWLEDGMENT CARD SIGNED BY THE 3RD RESPONDENT

Annexure A5 TRUE COPY OF THE ACKNOWRLEDGMENT CARD SIGNED BY THE 4TH RESPONDENT

ANNEXURE A6 NOTICE ISSUED TO THE PETITIONER DATED 18.03.2024 BY THE 1ST RESPONDENT

Annexure A7 NOTICE DATED 20.03.2024 ISSUED TO ADM AND 1ST RESPONDENT BY THE PETITIONER

Annexure A8 E MAIL DETAILS OF THE PETITIONER'S COUNSEL DATED 20.03.2024