K.N.Sivadasan vs Mr.Johnson C.Peter Kallada
2024 Latest Caselaw 26406 Ker

Kerala High Court

K.N.Sivadasan vs Mr.Johnson C.Peter Kallada on 3 September, 2024

                                                2024:KER:66693
CON.CASE(C) NO. 54 OF 2010

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           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MR.JUSTICE BASANT BALAJI

TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                   CON.CASE(C) NO. 54 OF 2010

      AGAINST THE ORDER/JUDGMENT DATED 18.08.2009 IN WPC
NO.15834 OF 2009 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           K.N.SIVADASAN
           AGED 43 YEARS, S/O.K.A.NARAYANAN,
           ASSISTANT ENGINEER(CIVIL),
           INVESTIGATION SUB DIVISION,
           K.S.E.B., MUNNAR.

           BY ADVS.
           DR.K.P.SATHEESAN
           SRI.M.R.JAYAPRASAD
           SRI.MATHEW SUNNY


RESPONDENT/2ND RESPONDENT:

           MR.JOHNSON C.PETER KALLADA
           AGED ABOUT 52 YEARS,
           (FATHER'S NAME NOT KNOWN, TO THE PETITIONER),
           PRESENTLY WORKING AS THE CHIEF ENGINEER H.R.M.),
           KERALA STATE ELECTRICITY BOARD,
           VYDYUTHI BHAVAN, PATTOM,
           THIRUVANANTHAPURAM.

           BY ADV SRI.PULIKOOL ABUBACKER, SC, KSEB
      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                     2024:KER:66693
CON.CASE(C) NO. 54 OF 2010

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                             JUDGMENT

This contempt case is filed alleging disobedience of

the directions issued in Annexure A1 judgment which

directed the respondents to take steps to prepare a common

seniority list of two different streams of Graduate Assistant

Engineers, namely those recruited in the 40 % quota and in

the 10% quota, applying the rules governing fixation of

seniority within a period of three months. The judgment was

passed on 18.08.2009. This Con. Case has been pending

before this Court for the last fourteen years. It is seen from

the order sheet that the Kerala Electricity Board has

submitted a petition for an extension of time for

implementation of the directions in Annexure-I judgment and

the Registry was directed to post the same along with this

contempt case as per order dated 19.02.2010. Thereafter, the

contempt case is coming up before this Court today.

In view of passing of fourteen years after the filing of 2024:KER:66693 CON.CASE(C) NO. 54 OF 2010

this Contempt case, I close this contempt with liberty to the

petitioner to move this Court again if Annexure A1 judgment

is not complied even today.

Sd/-

BASANT BALAJI JUDGE SPV 2024:KER:66693 CON.CASE(C) NO. 54 OF 2010

APPENDIX PETITIONER'S EXHIBITS

ANNEXURE-I CERTIFIED COPY OF THE JUDGMENT DATED 18.08.2009 IN WP(C).NO.15834/2009

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE