Kerala High Court
V.K. Johnson vs Shri.R.Rajasekharan Nair on 11 November, 2014
Author: Dama Seshadri Naidu
Bench: Dama Seshadri Naidu
IN THE HIGH COURT OF KERALAATERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
MONDAY,THE 26TH DAYOF OCTOBER 2015/4TH KARTHIKA, 1937
Con.Case(C).No. 527 of 2015 (S) IN WP(C).25554/2014
-------------------------------------------------------------------------
AGAINST THE JUDGMENT IN WP(C) 25554/2014 of HIGH COURT OF KERALA
DATED11-11-2014
PETITIONER/3RD PETITIONER IN WPC: -
-----------------------------------------------------------
V.K. JOHNSON, AGED 54YEARS,
S/O.Y.KOCHUNNI, ASSISTANT ENGINEER,
110 K.V.SUB STATION, KERALA STATE ELECTRICITY BOARD,
PATHANAPURAM, PATHANAMATHITTA - 689 695,
RESIDING ATVAZHAVILA PUTHEN VEEDU, CHENGAMANAD P.O.,
KOTTARAKARA, KOLLAM - 691 557.
BY ADV.SRI.S.VISHNU
RESPONDENTS/RESPONDENTS: -
-------------------------------------------------
1. SHRI.R.RAJASEKHARAN NAIR,
(AGE & FATHER'S NAMENOT KNOWN TO THE PETITIONER),
THE SECRETARY, KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVAN,PATTOM, THIRUVANANTHAPURAM.
2. SHRI.C.V.NANDAN,
(AGE & FATHER'S NAMENOT KNOWN TO THE PETITIONER),
THE CHIEF ENGINEER, (HRM),
KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVAN,
PATTOM, THIRUVANANTHAPURAM.
R1 & 2 BY ADV.SRI.P.SANTHALINGAM (SR.)
R1 & 2 BY ADV.SRI.S.SHARAN,SC,K.S.E.BOARD
BY SRI.K.S.ANIL, SC, KSEB
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26-10-2015, THE COURT ON THE SAME DAYDELIVERED
THE FOLLOWING:
Con.Case(C).No. 527 of 2015 (S) IN WP(C).25554/2014
-------------------------------------------------------------------------
APPENDIX
PETITIONER'S ANNEXURES :
ANNEXURE A1 : COPY OF THE JUDGMENT DATED 11.11.2014 IN W.P.(C)
No. 25554/2014 OF THE HONOURABLE COURT.
ANNEXURE A2 : COPY OF THE JUDGMENT DATED 2.7.2013 IN W.P.(C)
No. 3672/2012 OF THIS HONOURABLE COURT.
RESPONDENTS' ANNEXURES :
ANNEXURE I : COPY OF THE BOARD ORDER DATED 30.9.2015 OF THE
KSE BOARD.
ANNEXURE II : COPY OF THE ORDER DATED 15.10.2015 ISSUED BY THE
DEPUTY CHIEF ENGINEER TO THE CHIEF ENGINEER
(HRM), KSE BOARD.
ANNEXURE III : COPY OF THE ORDER DATED 15.10.2015 ISSUED BY THE
EXECUTIVE ENGINEER TO THE LEGAL LIAISON OFFICER,
KSE BOARD.
ANNEXURE IV : COPY OF THE ORDER DATED 15.10.2015 ISSUED BY THE
EXECUTIVE ENGINEER TO THE LEGAL LIAISON OFFICER,
KSE BOARD.
ANNEXURE V : COPY OF THE ORDER DATED 16.10.2015 ISSUED BY THE
DEPUTY CHIEF ENGINEER TO THE CHIEF ENGINEER
(HRM), KSE BOARD.
ANNEXURE VI : COPY OF THE ORDER DATED 17.10.2015 ISSUED BY THE
EXECUTIVE ENGINEER TO THE CHIEF ENGINEER (HRM),
KSE BOARD.
ANNEXURE VII : COPY OF THE ORDER DATED 17.10.2015 ISSUED BY THE
DEPUTY CHIEF ENGINEER (HRM), KSE BOARD TO THE
LEGAL LIAISON OFFICER, KSE BOARD.
// TRUE COPY //
P.A.TO JUDGE
DMR/-
DAMA SESHADRI NAIDU, J.
----------------------------------------------
Contempt Case ) No. 527 of 2015
----------------------------------------------
Dated this the 26th day of October, 2015
JUDGMENT
The learned counsel for the petitioner submits that the directions in the judgment dated 11.11.2014 in W.P. (C) No.25554 of 2014 have been complied with. Recording the said submission, this Court closes the Contempt Case as having not survived for consideration.
DAMA SESHADRI NAIDU JUDGE DMR/-