Sasikumar .C vs Dr. Prabhat Kumar
2024 Latest Caselaw 16755 Ker

Kerala High Court

Sasikumar .C vs Dr. Prabhat Kumar on 12 June, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                        &
            THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
    WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                        CON.CASE(C) NO. 826 OF 2024
  AGAINST THE JUDGMENT DATED IN OP (CAT) NO.216 OF 2019 OF HIGH
                               COURT OF KERALA
PETITIONER/PETITIONER :-

             SASIKUMAR.C , AGED 45 YEARS
             S/O S. CHINNASAMY, TECHNICAL OFFICER, COCONUT
             DEVELOPMENT BOARD, STATE CENTRE, BJ-108, SECTOR-II,
             SALT LAKE, KOLKATA, WEST BENGAL, PIN - 700091,
             RESIDING AT CHENNAI AND WORKING AS DEVELOPMENT OFFICER,
             COCONUT DEVELOPMENT BOARD, REGIONAL OFFICE, NO.47/F1,
             DR. RAMASAMI SALAI, KK NAGAR, CHENNAI. (NOW WORKING AS
             ASST. DIRECTOR (DEV) AT ABHAYAPURI, ASSAM-783 384).,
             PIN - 600078

             BY ADVS.
             M.PAUL VARGHESE
             M.M.MONAYE


RESPONDENT/RESPONDENT NO.1 :-

             DR. PRABHAT KUMAR, AGED 51 YEARS
             S/O ANIRUDHA PRASAD SHUKLA, CHIEF EXECUTIVE OFFICER,
             COCONUT DEVELOPMENT BOARD, MINISTRY OF AGRICULTURE AND
             FARMERS WELFARE, KERA BHAVAN, SRV ROAD,
             KOCHI ., PIN - 682011



     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 826 OF 2024
                                  2




                             JUDGMENT

A.MUHAMED MUSTAQUE, J

Read our order dated 05.06.2024, the judgment has been

complied with. If the petitioner has any grievances against the

order, he is given liberty to challenge it in an appropriate manner.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE SMA CON.CASE(C) NO. 826 OF 2024

APPENDIX OF CON.CASE(C) 826/2024

PETITIONER ANNEXURES :-

Annexure:A1 TRUE COPY OF THE ORDER DATED 26.3.2019 IN O.A NO. 943/2017 OF THE CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH

Annexure:A2 TRUE CERTIFIED COPY OF THE JUDGMENT DATED 31.1.2024 IN O.P (C.A.T) NO. 216 OF 2019

Annexure:A3 TRUE COPY OF THE PRINT OUT OF THE E-MAIL DATED 7.2.2024 SENT BY THE COUNSEL FOR THE PETITIONER TO THE SECRETARY AND CHAIRMAN OF THE COCONUT DEVELOPMENT BOARD ATTACHING THE JUDGMENT

Annexure:A4 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT DUE CARD, IN TOKEN OF HAVING RECEIVED THE JUDGMENT BY THE RESPONDENT ON 13.2.2024