State Of Kerala Represented By The ... vs Rames Kumar.S
2024 Latest Caselaw 33517 Ker

Kerala High Court

State Of Kerala Represented By The ... vs Rames Kumar.S on 21 November, 2024

Author: A. Muhamed Mustaque

Bench: A.Muhamed Mustaque

                                                    2024:KER:87329
R.P. NO.1221 OF 2024 in O.P. (KAT) No.424 of 2024

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              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                     &

             THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

 THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946

                          RP NO. 1221 OF 2024

         AGAINST THE 05.11.2024 JUDGMENT DATED IN OP(KAT) NO.424

OF 2024 OF HIGH COURT OF KERALA

REVIEW PETITIONERS/PETITIONER IN O.P.(KAT):

     1       STATE OF KERALA REPRESENTED BY THE PRINCIPAL
             SECRETARY TO GOVERNMENT, STATE OF KERALA REPRESENTED
             BY THE PRINCIPAL SECRETARY TO GOVERNMENT, WATER
             RESOURCE DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, KERALA, PIN - 695 001

     2       THE CHIEF ENGINEER, IRRIGATION AND ADMINISTRATION,
             PUBLIC OFFICE BUILDING, THIRUVANANTHAPURAM, KERALA,
             PIN - 695 033

     3       THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION,
             ASRAMAM, KOLLAM, KERALA -, PIN - 691 001


             BY ADV GOVERNMENT PLEADER
             NISHA BOSE SR GP


RESPONDENT/RESPONDENT IN O.P.(KAT):

             RAMES KUMAR.S, AGED 52 YEARS, S/O.SOMAN PILLAI.P,
             SENIOR CLERK, MINOR IRRIGATION DIVISION, ASRAMAM,
             KOLLAM - 691 002, RESIDING AT NEDIYATHUTHEKKATHIL,
             PADA NORTH, KARUNAGAPPALLY, KOLLAM, KERALA, PIN -
             690 518
                                                                2024:KER:87329
R.P. NO.1221 OF 2024 in O.P. (KAT) No.424 of 2024

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      THIS   REVIEW   PETITION    HAVING   COME     UP   FOR    ADMISSION   ON
21.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                              2024:KER:87329
R.P. NO.1221 OF 2024 in O.P. (KAT) No.424 of 2024

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                             ORDER

A. Muhamed Mustaque, J.

In the light of the fact that the original petition from which this

review petition arises, was disposed of recording that the respondent had

no grievance against posting him at Chengannur, the entire proceedings in

C.P. No.188 of 2024 in O.A N.1419 of 2024 on the file of the Kerala

Administrative Tribunal are ordered to be dropped.

2. The learned counsel for the respondent submits that

the respondent does not want to prosecute the Contempt Case before the

Tribunal in C.P. No.188 of 2024. Accordingly, we order that the Contempt

Proceedings initiated against the respondents therein are ordered to be

closed.

3. We also note that subsequently, on 17.10.2024, the

request of the respondent to regularise the period from 07.09.2024 to

10.10.2024 has been accepted treating the above period as earned leave.

This review petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

P. KRISHNA KUMAR JUDGE PR 2024:KER:87329 R.P. NO.1221 OF 2024 in O.P. (KAT) No.424 of 2024

PETITIONER ANNEXURES

Annexure RA(1) A TRUE COPY OF THE PROCEEDINGS OF THE CHIEF ENGINEER,IRRIGATION & ADMINISTRATION,THIRUVANANTHAPURAM ORDER NO. CEIA/3001/2024 DATED 4.11.2024

Annexure RA(2) A.TRUE COPY OF THE PROCEEDINGS OF THE CHIEF ENGINEER IRRIGATION AND ADMINISTRATION,THIRUVANANTHAPURAM ORDER N0.CEIA/3001/2024 DATED 06.11.2024

Annexure RA(3) A.TRUE COPY OF THE ORDER DATED 06.11.2024 IN C.P.188/2024 IN O.A.1419/2024 OF KERALA ADMINISTRATIVE TRIBUNAL,THIRUVANANTHAPURAM