R.M.Ramachandran vs Dineshan I.A.S on 16 February, 2021

[Cites 0, Cited by 3]

Kerala High Court

R.M.Ramachandran vs Dineshan I.A.S on 16 February, 2021

Bench: Shaji P.Chaly

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

         Con.Case(C).No.2162 OF 2018 IN WP(C). 19252/2018

   AGAINST THE JUDGMENT IN WP(C) 19252/2018(F) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             R.M.RAMACHANDRAN
             AGED 62 YEARS
             S/O.KANNAN NAIR, RAYAROTH HOUSE,
             KAYALOOR, CHAVASSERY POST,
             MATTANNUR MUNICIPALITY,
             KANNUR DISTRICT-670702.

             BY ADV. SHRI.GEORGE SEBASTIAN

RESPONDENT/2ND RESPONDENT:

             DINESHAN I.A.S.
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             PRESENTLY WORKING AS THE DIRECTOR OF PANCHAYATS,
             THIRUVANANTHAPURAM-695001.

             SRI.SURIN GEORGE IPE, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                   -2-

Con.Case(C).No.2162 OF 2018 IN WP(C). 19252/2018




                            JUDGMENT

Dated this the 16th day of February 2021 This contempt petition is filed complaining that the directives contained in the judgment in W.P.(C)No.19252/2018 dated 20.07.2018 are not complied with.

2. However, today when the matter is taken up, learned counsel for the petitioner submitted that the directions are complied with. Therefore, I do not find any reason to pursue the contempt case any further.

The Contempt of Court case is closed, accordingly.

Sd/-

SHAJI P.CHALY JUDGE hmh -3- Con.Case(C).No.2162 OF 2018 IN WP(C). 19252/2018 APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A A TRUE COPY OF THE JUDGMENT DATED 12-01-2018 IN W.P(C) 33539/2016 ANNEXURE B A TRUE COPY OF THE ORDER DATED 20-03- 2018 PASSED BY THE STATE OF KERALA ANNEXURE C CERTIFIED COPY OF THE JUDGMENT DATED 20-07-2018 IN WP(C) 19252/2018 ANNEXURE D A TRUE COPY OF THE COMMUNICATION FROM THE PETITIONER TO THE RESPONDENT HEREIN DATED 14-08-2018.

ANNEXURE E TRUE COPY OF THE APPLICATION FOR OLD AGE PENSION DATED 21/07/2016 ANNEXURE F TRUE COPY OF THE RELEVANT EXTRACT OF THE PASS BOOK OF THE PETITIONER WITH THE CANARA BANK, MATTANNUR BRANCH RESPONDENT'S/S EXHIBITS:

ANNEXURE I THE DETAILS OF THE APPLICATION AND THE SANCTIONING OF THE AMOUNT.

ANNEXURE II TRUE COPY OF G.O.(M.S.) NO.437/2016/FIN DATED 08.11.2016.

ANNEXURE III A TRUE COPY OF THE PROFORMA OF THE AFFIDAVIT

Unlock Advanced Research with PRISMAI

Kerala High Court