K.Ajith Kumar vs Sri.Robert Jerard Ravi
2025 Latest Caselaw 1126 Ker

Kerala High Court

K.Ajith Kumar vs Sri.Robert Jerard Ravi on 17 July, 2025

                                               2025:KER:53224
Con.Case (C) No.420 of 2025

                            -1-

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

     THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

                              &

           THE HONOURABLE MR.JUSTICE BASANT BALAJI

 THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947

                 CON.CASE(C) NO. 420 OF 2025

        AGAINST THE JUDGMENT DATED 12.04.2024 IN OP (CAT)

NO.101 OF 2016 OF HIGH COURT OF KERALA

PETITIONER(S)/PETITIONERS IN THE OP(CAT):

           K.AJITH KUMAR
           AGED 66 YEARS
           S/O LATE K.KUNJU KRISHNAN STAFF NO.30348, HR
           NO.198211980, DEPUTY GENERAL MANAGER (MARKETING),
           IN THE OFFICE OF THE CHIEF GENERAL MANAGER,
           BHARATH SANCHAR NIGAM LIMITED, KERALA CIRCLE,
           THIRUVANANTHAPURAM. RESIDING AT ‘JYOTSNA',
           TC 3/2674, SURYA NAGAR, PATTOM PALACE.P.O,
           THIRUVANANTHAPURAM, PIN - 695004


           BY ADV SHRI.K.P.RAJEEVAN


RESPONDENT(S)/RESPONDENTS IN THE OP(CAT):

    1      SRI.ROBERT JERARD RAVI
           (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER) CHAIRMAN AND MANAGING DIRECTOR,
           BHARATH SANCHAR NIGAM LIMITED, CORPORATE OFFICE,
           NEW DELHI, PIN - 110001
                                             2025:KER:53224
Con.Case (C) No.420 of 2025

                           -2-

    2    SRI. B.SUNIL KUMAR
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER) CHIEF GENERAL MANAGER, BSNL KERALA
         CIRCLE, DOORSANCHAR BHAVAN, PMG JUNCTION,
         THIRUVANANTHAPURAM, PIN - 695033

    3    SRI. R.SATHESH,
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER) SR.GENERAL MANAGER (HR), BSNL KERALA
         CIRCLE, THIRUVANANTHAPURAM, PIN - 695033


         BY ADV SHRI.P.J.PHILIP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 17.07.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                         2025:KER:53224
Con.Case (C) No.420 of 2025

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                            JUDGMENT

Dated this the 17th day of July 2025

NITIN JAMDAR, C.J.

Heard Mr. K.P. Rajeevan, learned counsel appearing for the Petitioner and Mr. P.J. Philip, learned counsel appearing for Respondent Nos. 2 and 3.

2. Learned counsel for the Respondents has placed before us an order passed in Special Leave Petition No. 868/2025 dated 17 March 2025. The delay has been condoned and notices have been issued in the Special Leave Petition. The question whether the impugned judgment needs to be implemented or not will be decided in the pending Special Leave Petition.

3. The contempt case is disposed of accordingly.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

BASANT BALAJI JUDGE uu 2025:KER:53224

APPENDIX OF CON.CASE(C) 420/2025

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 12.04.2024 IN OP(CAT).101 OF 2016