Kerala High Court
Mukesh vs Shri Rajesh Kumar Singh on 14 October, 2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
TUESDAY, THE 14TH DAY OF OCTOBER 2025 / 22ND ASWINA, 1947
CON.CASE(C) NO. 93 OF 2025
AGAINST THE JUDGMENT DATED 10.10.2023 IN OP (CAT)
NO.5 OF 2023 OF HIGH COURT OF KERALA
PETITIONER/S:
MUKESH
AGED 31 YEARS
S/O OF SHRI RAMNIWAS HOUSE NO. 280 NIT FARIDABAD
HARIYANA DISTRICT, PIN - 121005
BY ADVS.
SHRI.VIDYA SAGAR
SHRI.AMOLAK
RESPONDENT/S:
1 SHRI RAJESH KUMAR SINGH
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
SECRETARY, MINISTRY OF DEFENCE SOUTH BLOCK, NEW
DELHI, PIN - 110001
2 ADMIRAL DINESH K. TRIPATHI
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
CHIEF OF THE NAVAL STAFF MINISTRY OF DEFENCE,
SOUTH BLOCK NEW DELHI, PIN - 110001
3 SHRI SAURABH AGRAWAL
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
CMDE (CP), DIRECTORATE OF CIVILIAN PERSONNEL
(DCP) TALKATORA STADIUM ANNEX. NEW DELHI., PIN -
110001
4 SHRI PARESH SAWHNEY
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
Con.Case(C) No.93 of 2025
2
2025:KER:76338
CMD (CMPR), DIRECTORATE OF CIVILIAN MANPOWER
PLANNING AND RECRUITMENT, TALKATORA STADIUM ANNEX.
NEW DELHI, PIN - 110001
5 VICE-ADMIRAL VENNAM SRINIVAS AVSM, NM
AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
FLAG OFFICER COMMANDING-IN-CHIEF SOUTHERN NAVAL
COMMAND KOCHI, PIN - 682004
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.10.2025, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Con.Case(C) No.93 of 2025
3
2025:KER:76338
SUSHRUT ARVIND DHARMADHIKARI
&
P.V. BALAKRISHNAN, JJ.
................................................
Con.Case(C) No.93 of 2025
................................................................
Dated this the 14th day of October, 2025
JUDGMENT
Sushrut Arvind Dharmadhikari, J.
Adv. Vidya Sagar, the learned counsel for the petitioner
submits that the order in question has already been complied
with. Therefore, this contempt petition may be closed.
Adv. T.V. Vinu, the learned Central Government Counsel for
the respondents has filed an affidavit placing on record the offer
of appointment to the petitioner.
In view of the aforesaid statement of learned counsel on
both sides, this contempt petition is dismissed as rendered
infructuous. However, the petitioner would be at liberty to
approach appropriate forum, in case any grievance subsists.
Sd/-
SUSHRUT ARVIND DHARMADHIKARI,
JUDGE
Sd/-
P.V. BALAKRISHNAN,
JUDGE
Dxy
2025:KER:76338
APPENDIX OF CON.CASE(C) 93/2025
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
20-11-2023
ANNEXURE A1(A) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
15-12-2023
ANNEXURE A1 (B) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
15-01-2024
ANNEXURE A1 (C) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
13-02-2024
ANNEXURE A1(D) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
09-04-2024
ANNEXURE A1(E) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
28-02-2024
ANNEXURE A1(F) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
26-03-2024
ANNEXURE A1(G) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
18-03-2024
ANNEXURE A1(H) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
15-01-2024
ANNEXURE A1(I) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
27-05-2024
ANNEXURE A1(J) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
2025:KER:76338
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
09-04-2024
ANNEXURE A1(K) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
31-12-2013
ANNEXURE A1(L) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
26-03-2024
ANNEXURE A1(M) TRUE COPY OF CORRESPONDENCE UNDERTAKEN
BY THE PETITIONER FOR IMPLEMENTATION OF
THE JUDGMENT OF THIS HON'BLE COURT DATED
27-05-2024
ANNEXURE A2 TRUE COPY OF RESULTS OF DIRECT
RECRUITMENT INITIATED IN 2023-2024BY THE
RESPONDENTS DATED NIL
RESPONDENT ANNEXURES
ANNEXURE R1(A) A TRUE COPY OF THE LETTER NO. EG/
1112/CAM/DM-I1/ 172 DATED 8TH OCTOBER,
2025 ISSUED TO THE PETITIONER
