Kerala High Court
Madhu S vs G Baiju on 15 November, 2024
Author: Amit Rawal
Bench: Amit Rawal
CON.CASE(C) NO. 2818 OF 2023 and conctd. Cases 1
2024:KER:86832
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
CON.CASE(C) NO. 2818 OF 2023
AGAINST THE JUDGMENT IN WP(C) NO.4585 OF 2022 OF
HIGH COURT OF KERALA
PETITIONER(S)/2nd PETITIONER 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 - 691589
BY ADV SHAMEENA SALAHUDHEEN
RESPONDENT(S)/RESPONDENTS 2 AND 4:
1 G BAIJU
SECRETARY, TRAVANCORE DEVASWOM BOARD NANTHANCODE,
KAWDIAR POST, THIRUVANANTHAPURAM, PIN - 695003
2 B.S PRAKASH
COMMISSIONER, TRAVANCORE DEVASWOM BOARD
NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM,
PIN - 695003
BY ADV G.BIJU G
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 15.11.2024, ALONG WITH
Con.Case(C).2605/2023, 2826/2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 2818 OF 2023 and conctd. Cases 2
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
CON.CASE(C) NO. 2605 OF 2023
AGAINST THE JUDGMENT IN WP(C) NO.20301 OF 2022 OF
HIGH COURT OF KERALA
PETITIONER/S:
MADHU S
AGED 52 YEARS
MADHU S, S/O SIVASANKARA PILLAI, RESIDING AT
KARUNILAM, THAKAHY P.O., ALAPPUHA (PRESENTLY
WORKING AS WATCHER AT THE KAMAPURAM DEVASWOM,
THAKAHY SUB GROUP, AMBALAPPUHA UNDER TRAVANCORE
DEVASWOM BOARD), PIN - 688562
BY ADVS.
SHAMEENA SALAHUDHEEN
B.RAVISANKAR
RESPONDENT/S:
1 G BAIJU
SECRETARY, TRAVANCORE DEVASWOM BOARD NANTHANCODE,
KAWDIAR POST, THIRUVANANTHAPURAM, PIN - 695003
2 B.S PRAKASH
COMMISSIONER, TRAVANCORE DEVASWOM BOARD
NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM,
PIN - 695003
BY ADVS.
Pavithran CK
SRI.C.K.PAVITHRAN, SC, TDB(SC-2440)
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 15.11.2024, ALONG WITH
Con.Case(C).2818/2023 AND CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 2818 OF 2023 and conctd. Cases 3
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
CON.CASE(C) NO. 2826 OF 2023
AGAINST THE JUDGMENT IN WP(C) NO.17626 OF 2022 OF
HIGH COURT OF KERALA
PETITIONER/S:
1 SUMOD
AGED 44 YEARS
S/O. K. A. RAMANAN, RESIDING AT VATTAPARAMBIL
HOUSE, PANAVALLY P.O., THYKATTUSERIL, CHERTHALA,
ALAPPUZHA - 688 526 PRESENTLY WORKING AS SHANTHI,
THREECHATTUKULAM, VAIKOM, PIN - 686141
2 ARUN S. KUMAR
AGED 39 YEARS
S/O. SUDHAKARAN, RESIDING AT SOWPARNIKA,
ELAYAMPARAMBU, THEKUMBHAGAM, KADAKKAVUR,
CHIRAYAMKEEZHU, THIRUVANANTHAPURAM-695306
PRESENTLY WORKING AS KAZHAKKOM, KELESWARAM,
VARKALA, PIN - 695141
3 VISHNUKUMAR B
AGED 33 YEARS
S/O. BALACHANDRANNAIR, RESIDING AT
VARIYAVETTILMELEATHIL, MANAKALA P.O., ADOOR-
691551, PRESENTLY WORKING AS WATCHER, ADOOR,
KOTTARAKARA, PIN - 691506
4 SANTHOSHKUMAR S. R
AGED 52 YEARS
S/O. SREEDHARANNAIR, RESIDING AT RUGHMINIBHAVAN,
MULLOOR P.O., VIZHINJAM THIRUVANANTHAPURAM- 695
521 PRESENTLY WORKING AS KAZHAKOM, THREEPALAYUR,
CHENGANNUR, NEYATTINKARA, PIN - 695121
CON.CASE(C) NO. 2818 OF 2023 and conctd. Cases 4
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5 CHANDRA SEKHARANPILLAI J
AGED 46 YEARS
S/O. JANARDHANANPILLAI, AGED 46 YEARS, RESIDING
AT MULLASSERILVEEDU, KUREEPUZHA, KAVANADU P.O.,
KOLLAM-691 033 PRESENTLY WORKING AS WATCHER,
SREENARAYANAPURAMDEVASWOM, KILIKOLLOOR SUB GROUP,
KOLLAM GROUP, PIN - 691004
BY ADV SHAMEENA SALAHUDHEEN
RESPONDENT/S:
1 G BAIJU
SECRETARY, TRAVANCORE DEVASWOM BOARD NANTHANCODE,
KAWDIAR POST, THIRUVANANTHAPURAM, PIN - 695003
2 B.S PRAKASH
COMMISSIONER, TRAVANCORE DEVASWOM BOARD
NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM,
PIN - 695003
BY ADV Pavithran CK
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 15.11.2024, ALONG WITH
Con.Case(C).2818/2023 AND CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 2818 OF 2023 and conctd. Cases 5
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JUDGMENT
[Con.Case(C) Nos.2818/2023, 2605/2023, 2826/2023]
Smt. Shameena Salahudheen, learned counsel appearing
on behalf of the contemnors/petitioners in the writ petition
submits that the respondents have complied with the order of
this Court as per the order dated 11.11.2024. Essentially the
relief has been granted to 10 petitioners but remaining 7
petitioners have not been granted the benefits. Resultanlty, the
contempt petitions are ordered to be closed with a liberty to
take action in accordance with law.
Sd/-
sab AMIT RAWAL
JUDGE
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APPENDIX OF CON.CASE(C) 2605/2023
PETITIONER ANNEXURES
Annexure A1 CERTFIED COPY OF THE JUDGMENT DATED
04/07/2023 IN W.P.(C) NO. 20301 OF 2022
OF THIS HON'BLE COURT
CON.CASE(C) NO. 2818 OF 2023 and conctd. Cases 7
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APPENDIX OF CON.CASE(C) 2826/2023
PETITIONER ANNEXURES
Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED
4.7.2023 IN WPC 17626 OF 2022
Annexure A2 A compilation of the details of the
clerical post vacancies in TDB from
1995-2022 obtained under the RTI Act
CON.CASE(C) NO. 2818 OF 2023 and conctd. Cases 8
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APPENDIX OF CON.CASE(C) 2818/2023
PETITIONER ANNEXURES
Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED
04/07/2023 IN W.P.(C) NO. 4585 OF 2022
RESPONDENT ANNEXURES
Annexure-R1(a) True copy of the relevant portion of the
Special Rules published vide ROC
No.245/09/Est-1, dated 1.4.2022 in
Kerala Gazette No.2036 dated 20.06.2022
