Sports Council Coaches Association vs Ajith Das A
2024 Latest Caselaw 31775 Ker

Kerala High Court

Sports Council Coaches Association vs Ajith Das A on 6 November, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
       Wednesday, the 6th day of November 2024 / 15th Karthika, 1946
            CONTEMPT CASE(C) NO. 218 OF 2022(S) IN WP(C) 2047/2021

 PETITIONER/PETITIONER:


        SPORTS COUNCIL COACHES ASSOCIATION,

        KERALA STATE SPORTS COUNCIL, THIRUVANANTHAPURAM, PIN-695001,

        REPRESENTED BY ITS SECRETARY, MR.C.V.BIJILAL,

        S/O. D.CHANDRASEKHARA PANICKER, CHIRAKKARA VILLAGE,

        KOLLAM TALUK, KOLLAM DISTRICT, PIN-691 578.

       BY ADVOCATES M/S. K.SIJU, S.ABHILASH & ANJANA KANNATH.

   RESPONDENT/1ST RESPONDENT IN WRIT PETITION:


      1. AJITH DAS A, THE SECRETARY,

         KERALA STATE SPORTS COUNICL, YMCA ROAD,

         STATUE, THIRUVANANTHAPURAM, PIN - 695001.

         ADDITIONAL R2 & R3 IMPLEADED

     2. GOVERNMENT OF KERALA, REPRESENTED BY THE SECRETARY,

        DEPARTMENT OF SPORTS AND YOUTH AFFAIRS,

        GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

     3. SECRETARY,   DEPARTMENT OF FINANCE,

        GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

        ADDL.R2 & R3 ARE SUO-MOTU IMPLEADED AS PER ORDER

        DATED 13.06.2024 IN COC 218/2022.

      BY SRI.K.ANAND (SENIOR ADVOCATE) ALONG WITH ADVOCATE SMT.LATHA ANAND
      FOR R1
      GOVERNMENT PLEADER FOR R2 & R3
      SMT.C.S.SHEEJA, SENIOR GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
06.11.2024, the court on the same day passed the following:


                                                              P.T.O.
                   DEVAN RAMACHANDRAN, J.
            =================================
                 Con.Case(C)No.218 of 2022
          =================================
      Dated this the 6th day of November, 2024

                             O R D E R

As this Court has been recorded in several

earlier orders in this contempt case - which is

also the submission made by Sri.K.Anand, learned

Senior Counsel, instructed by Smt.Latha Anand -

the stand of the 1st respondent - Secretary,

Kerala State Sports Council (Sports Council), is

that they are unable to pay because there is no

money available for them, with the Government

refusing to disburse the eligible grant to it.

2. I am afraid that this Court cannot keep

this contempt case pending forever on such basis,

particularly when the Government has also been

made a formal party in this matter.

3. If the Government choose not to give

eligible grant to the Sports Council, it is for

them to invoke remedies against it, but cannot

resist the implementation of the judgment of this

Court on such reason.

4. I, therefore, caution the respondents

that, if the directions in the judgment are not

complied with by the next posting date, this Court

will be constrained to continue further action

against them, including by reading over charges.

With the afore word of caution, I adjourn

this matter to be called on 20.11.2024.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv

06-11-2024 /True Copy/ Assistant Registrar