Kerala High Court
K.P.Babuji vs Arun Rangan on 8 July, 2014
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN
WEDNESDAY,THE 11TH DAY OF MARCH 2015/20TH PHALGUNA, 1936
Con.Case(C).No. 172 of 2015 (S) IN WP(C).1848/2014
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AGAINST THE JUDGMENT IN WP(C) 1848/2014 of HIGH COURT OF KERALA
DATED 8.7.2014
PETITIONERS/PETITIONERS:
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1. K.P.BABUJI
KALARICKALVELI, S.N.PURAM, CHERTHALA
ALAPPUZHA (RETIRED SANITATION WORKER
ALAPPUZHA MUNICIPALITY).
2. T.P.JACOB
THUNDU PARAMBIL, BEACH WARD, THIRUVAMBADY P.O.
ALAPPUZHA, (RETIRED SANITATION WORKER
ALAPPUZHA MUNICIPALITY)
3. P.PONNAPPAN
MACHUNKALVEEDU, MANNANCHERY P.O.
ALAPPUZHA (RETIRED SANITATION WORKER
ALAPPUZHA MUNICIPALITY).
BY ADV. SRI.C.A.RAJEEV
RESPONDENT/RESPONDENT:
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ARUN RANGAN
AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER
SECRETARY,ALAPPUZHA MUNICIPALITY, MUNICIPAL BUILDING
ALAPPUZHA - 686 001.
BY ADV.SRI.AZAD BABU, SC, ALAPPUZHA MUNICIPALITY
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 11-03-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case(C).No. 172 of 2015
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APPENDIX
PETITIONER'S EXHIBITS
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ANNEXURE I: JUDGMENT DATED 08/07/14 IN WPC 1848/2014 OF THE HON'BLE HIGH
COURT OF KERALA.
RESPONDENT'S EXHIBITS
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NIL
/TRUE COPY/
VPS PS TO JUDGE
P.N.RAVINDRAN, J.
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Contempt Case (C) No.172 of 2015
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Dated this the 11th day of March, 2015
J U D G M E N T
This contempt case is filed alleging that the respondent herein, the Secretary, Alappuzha Municipality, has wilfully disobeyed Annexure-I judgment delivered by this Court on 8.7.2014 in W.P.(C) No.1848 of 2014.
2. When the contempt case came up for hearing today, learned counsel appearing for the petitioners submitted that the terminal benefits have been disbursed to them. In such circumstances, I find no grounds to entertain the contempt case. It is accordingly closed.
P.N.RAVINDRAN, (JUDGE) vps