Kerala High Court
Seenamole P.M vs T.K.Money on 13 June, 2012
Author: T.R. Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
WEDNESDAY, THE 13TH DAY OF JUNE 2012/23RD JYAISHTA 1934
Con.Case(C).No. 316 of 2012 (S)
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[ARISING FROM THE ORDER DTD. 01/03/2011 IN W.P.(C).NO.2691/2011
OF THIS HON'BLE COURT]
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PETITIONER/PETITIONER IN W.P.(C):
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SEENAMOLE P.M., W/O. SHAMEER,
AGED 36 YEARS, LIBRARIAN GRADE-III,
MODEL ENGINEERING COLLEGE,
THRIKKAKARA, ERNAKULAM DISRICT.
BY ADV. SRI.SIRAJ KAROLY.
RESPONDENTS/RESPONDENTS IN W.P.(C):
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1. T.K.MONEY, AGED 57 YEARS,
S/O.KUMARAN, THUNDIYIL HOUSE, GEETHANJALY,
S.N.D.P.ROAD, H.M.T.COLONY P.O., KALAMASSERY - 682 021.
(PRINCIPAL, MODEL ENGINEERING COLLEGE,
THRIKKAKARA).
2. SAYED RASHEED, AGED 42 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER, DIRECTOR,
INSTITUTE OF HUMAN RESOURCE DEPARTMENT (IHRD),
VAZHUTHAKKAD, THIRUVANANTHAPURAM-14.
R2 BY ADV. SRI.V.A.MOHAMMED, S.C, I.H.R.D.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 13-06-2012, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
CON.CASE (C).NO.316/2012-S:
APPENDIX
PETITIONER'S ANNEXURES:
ANNEXURE -I: CERTIFIED COPY OF THE ORDER DTD. 01/03/2011 IN
W.P.(C).NO.2691/2011 OF THIS HON'BLE COURT.
ANNEXURE -II: COPY OF THE LETTER DTD. 06/04/2011 SENT BY PETITIONER TO
THE R.2. THROUGH THE R.1.
ANNEXURE-III: COPY OF THE LETTER DTD. 01/07/2011 SENT BY PETITIONER TO
THE R.2.
ANNEXURE -IV: COPY OF THE LETTER SENT BY THE PETITIONER DTD. 15/12/2011
TO THE R.2.
RESPONDENTS' EXHIBITS: NIL.
//TRUE COPY//
P.A. TO JUDGE.
Prv.
T.R. RAMACHANDRAN NAIR, J.
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Contempt of Court Case No.316/2012-S
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Dated this the 13th day of June, 2012
J U D G M E N T
The petitioner alleges non compliance of the directions issued by this Court in Annexure-1 Order. Therein, this Court directed the respondents to include the name of the petitioner also in Ext.P3 seniority list, subject to further orders to be passed by this Court, and it was also directed that when vacancies are filled up, petitioner's claim also will be considered.
2. In fact, this Court passed an order dated 14/03/2012 recording the submission of the learned Standing Counsel that from out of seven vacancies, six vacancies have been filled up and one vacancy has been kept vacant and some more time will be required in the matter.
3. Today, the learned Standing Counsel produced before me for perusal, a copy of the order No.EB2/1663/2011/HRD, dated 12/06/2012 whereby the interim order has been implemented and the petitioner has been ordered to be promoted as Librarian Grade III. In that view of the matter, recording the same, the Contempt of Court Case is closed.
Sd/-
(T.R. Ramachandran Nair, Judge.) ms