Sulekha P.B vs Dr.M.G.Bhuvaneswary
2021 Latest Caselaw 11747 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

          Con.Case(C).No.1450 OF 2020 IN WP(C). 25400/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 25400/2019(Y) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONERS IN W.P.(C) NO.25400/2019:

      1      SULEKHA P.B.
             AGED 59 YEARS
             W/O.JAGEER P.P., PALISSERY HOUSE, AISWARYA NAGAR AN-
             3, NORTH PARAVUR - 683 513, ERNAKULAM DISTRICT.
             (RETIRED ASSOCIATE PROFESSOR OF CHEMISTY, SNM
             COLLEGE, MALIANKARA)

      2      USHA E.M.
             AGED 59 YEARS
             W/O.ANILKUMAR C.K., CHERAMPARAMBIL, NEAR AMRITHMADOM,
             KODUNGALLORE-680 664, THRISSUR DISTRICT. (RETIRED
             ASSOCIATE PROFESSOR OF CHEMISTY, SNM COLLEGE,
             MALIANKARA)

      3      HONEY T.R.
             AGED 57 YEARS
             W/O.SURESH V.R., VADAYIL HOUSE, STAR LANE ROAD,
             CHERAI-683 514,ERNAKULAM DISTRICT. (RETIRED ASSOCIATE
             PROFESSOR OF CHEMISTY, SNM COLLEGE, MALIANKARA)

             BY ADVS.
             SRI.C.SIVADAS
             SRI.V.K.PRASAD

RESPONDENT/RESPONDENT NO.3 IN W.P.(C) NO.25400/2019:

             DR.M.G.BHUVANESWARY
             AGED 54 YEARS
             W/O. VENU P.B., PRINCIPAL, S.N.M. COLLEGE,
             MALIANKARA-683516, ERNAKULAM DISTRICT.

             R1 BY ADV. SHRI.K.B.GANGESH

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1450 OF 2020               2

IN WP(C). 25400/2019




                                  JUDGMENT

Dated this the 9th day of April 2021

This contempt petition is filed by the petitioner complaining that the

directives contained in the judgment dated 5.11.2019 in W.P.(C)

No.25400/2019 are not complied with.

2. However, today when the matter is taken up, learned counsel for

petitioners submitted that certain defects were noted in the application

submitted, which were cured and re-submitted before the Principal and the

Principal has forwarded the same to the State Government on 26.3.2021.

3. In that view of the matter, even though belatedly directions were

complied with, I do not find any reason to pursue the contempt petition any

further and it is closed accordingly.

Sd/-

                                                 SHAJI P.CHALY

smv                                                     JUDGE


IN WP(C). 25400/2019


                           APPENDIX
PETITIONER'S EXHIBITS:

ANNEXURE A1            CERTIFIED COPY OF THE JUDGMENT DATED

05.11.2019 IN W.P.C.NO.25400/2019.

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION DATED 18-

11-2019 SUBMITTED BY 1ST PETITIONER TO THE RESPONDENT.

ANNEXURE A3 TRUE COPY OF THE REPRESENTATION DATED 18-

11-2019 SUBMITTED BY 2ND PETITIONER TO THE RESPONDENT.

ANNEXURE A4 TRUE COPY OF THE REPRESENTATION DATED 18-

11-2019 SUBMITTED BY 3RD PETITIONER TO THE RESPONDENT.