Kerala High Court
Rameshan B vs Sri.S.Ajayan on 17 August, 2012
Author: S. Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
WEDNESDAY, THE 5TH DAY OF SEPTEMBER 2012/14TH BHADRA 1934
Con.Case(C).No. 1339 of 2012 (S)
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AGAINST THE ORDER IN WPC.19625/2012 DATED 17-08-2012
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PETITIONER/PETITIONER :
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RAMESHAN B.,
S/O.PURUSHOTHAMAN, AGED 53 YEARS
ASSISTANT MANAGER
MATSYAFED NET FACTORY, AZHEEKKAL P.O., AZHIKODE
KANNUR-670 009.
BY ADV. SRI.KALEESWARAM RAJ
RESPONDENTS / RESPONDENTS 2 & 3 :
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1. SRI.S.AJAYAN
FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER
MANAGING DIRECTOR
KERALA STATE CO-OPERATIVE FEDERATION FOR
FISHERIES DEVELOPMENT LIMITED (MATSYAFED)
KAMALESWARAM, MANACAUD P.O.
THIRUVANANTHAPURAM-695 009.
2. T.J.JOHNSON
FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER
MANAGER, MATSYAFED NET FACTORY, AZHEEKAL
KANNUR.
R1 & R2 BY ADV. SRI.GEORGE POONTHOTTAM, SC, MATSYAFED
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 05-09-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Mn
...2/-
Con.Case(C).No. 1339 of 2012 (S)
APPENDIX
PETITIONER'S ANNEXURES :
ANNEXURE I : COPY OF THE INTERIM ORDER DATED 17.8.2012 IN WPC
NO. 19625/2012.
ANNEXURE II : COPY OF THE FAX MESSAGE SUBMITTED BY THE PETITIONER TO
THE RESPONDENTS ON 18.8.2012.
ANNEXURE III : COPY OF THE COMMUNICATION DATED 18.8.2012 ISSUED BY THE
1ST RESPONDENT TOT HE PETITIONER.
ANNEXURE IV : COPY OF THE ACKNOWLEDGEMENT CARD WITH RESPECT TO THE
1ST RESPONDENT.
ANNEXURE V : COPY OF THE ACKNOWLEDGEMENT CARD WITH RESPECT TO THE
2ND RESPONDENT.
ANNEXURE VI COPY OF THE OFFICE ORDER DATED 22.8.2012 ISSUED BY THE
DISTRICT MANAGER, MATSYAFED, DISTRICT OFFICE, KOZHIKODE.
RESPONDENT'S EXHIBITS : NIL
//TRUE COPY//
P.S. TO JUDGE
Mn
S. Siri Jagan, J.
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Cont. Case (C). No. 1339 of 2012
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Dated this, the 5th day of September, 2012.
O R D E R
This contempt is filed for non-compliance with Annexure I interim order by which, on 17.8.2012, I directed maintenance of status quo as on that date till the next posting date in respect of the transfer of the petitioner from Kannur to Kasaragod. The petitioner's grievance is that by Annexure III dated 18.8.2012, the Managing Director had directed to relieve all incumbents concerned immediately without delay. The petitioner apprehends that pursuant to Annexure III order, the petitioner will be relieved like in the case of another person covered by Annexure VI order. Learned standing counsel for the Matsyafed assures the Court that the petitioner has not been relieved contrary to Annexure I order. This is recorded and the contempt case is closed.
Sd/- S. Siri Jagan, Judge.
Tds/