A.B.A. Kumar vs Admiral Nirmal Kumar Verma (Age And on 28 July, 2011

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Kerala High Court

A.B.A. Kumar vs Admiral Nirmal Kumar Verma (Age And on 28 July, 2011

Bench: C.T.Ravikumar

       

  

  

 
 
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT:

                THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR

         TUESDAY, THE 21ST DAY OF AUGUST 2012/30TH SRAVANA 1934

          Con.Case(C).No. 1039 of 2012 (S)  IN WPC/20067/2011
          ---------------------------------------------------
     AGAINST THE ORDER/JUDGMENT IN WPC.20067/2011 DATED 28-07-2011


PETITIONER(S)/PETITIONER/PETITIONER:
-----------------------------------

         A.B.A. KUMAR, AGED 44 YEARS
         EX.PETTY OFFICER (RADIO)(TELEGRAPHIST) OF INDIAN
         NAVY, NO.169306N, RESIDING AT ARAMURIPARAMBIL HOUSE,
         VADUTAHALA, ERNAKULAM, KERALA-682 023.

         BY ADVS.SRI.JOHNSON GOMEZ
                 SRI.S.BIJU (KIZHAKKANELA)


RESPONDENT(S)/RESPONDENT/2ND RESPONDENT:
----------------------------------------

         ADMIRAL NIRMAL KUMAR VERMA (AGE AND
         FATHER'S NAME NOT KNOWN TO THE PETITIONER)
         THE CHIEF OF NAVAL STAFF,
         INTEGRATED HEAD QUARTERS OF
         MINISTRY OF DEFENCE (NAVY),
         NEW DELHI - 110 011.


         BY SRI.P.PARAMESWARAN NAIR, ASG OF INDIA


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
     ON 21-08-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

COC.No.1039 of 2012


                                APPENDIX



PETITIONER'S EXHIBITS:


ANNEXURE A1:  COPY OF THE JUDGMENT DATED 28TH JULY 2011 IN WP(C)NO.20067
             OF 2011 PASSED BY THIS HON'BLE COURT.

ANNEXURE A2:  COPY OF THE JUDGMENT DATED 9TH JANUARY 2012 IN WA NO.1954
             OF 2011 PASSED BY A DIVISION BENCH OF THIS HON'BLE COURT.


RESPONDENT'S EXHIBITS: NIL




                                                             /TRUE COPY/




                                                           P.A. TO JUDGE



VPV



                        C.T. RAVIKUMAR, J.
                  ------------------------------------
             Cont. Case (Civil) No. 1039 of 2012
                ------------------------------------------
           Dated this the 21st day of August, 2012

                               ORDER

This Contempt Case (Civil) is filed alleging wilful disobedience with the directions in the judgment dated 28.07.2011 in WP(C) No. 20067/11. The said writ petition was disposed of with a direction to the 2nd respondent, the Chief of Naval Staff to consider the recommendation made by the Commander Executive Officer (AOL) in Exhibit P10 and to take appropriate action in accordance with law. When this matter is taken up for consideration today, the Assistant Solicitor General of India made available a copy of an order bearing No. RP/4108/11/AK dated 30.07.2012. It is obvious from the said order that after such considerations the claim and contentions of the petitioner/contempt petitioner were rejected. Asst. Solicitor General further submits that copy of the order was duly communicated to the petitioner. In the said circumstances, recording the same, this Contempt Case (Civil) is closed. It is made clear that the petitioner will be at liberty to challenge the same in accordance with law, if so advised.

Sd/-

C.T. RAVIKUMAR, JUDGE /True copy/ P. A. to Judge Pn

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