For Information Purpose Only vs By Advocates M/S Noushad ...
2021 Latest Caselaw 11935 Ker

Con.Case(C) 542/2021                            1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            Present:

                         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                       Friday,the 9th day of April 2021/19th Chaithra, 1943

                 Contempt Case(C) No.542/2021 (S) in WP(C) No.6700/2020




            For information purpose only
PETITIONER
        RAJAGIRI COLLEGE OF SOCIAL SCIENCES,
        REPRESENTED BY ITS PRINCIPAL BINOY JOSEPH,
        S/O JOSEPH, AGED 47 YEARS, RAJAGIRI VALLEY P.O.,
        KAKKANAD, ERNAKULAM DISTRICT-682039.


        BY ADVOCATES M/S NOUSHAD THOTTATHIL, FYZAL BABU V.K.,
                         BIJUMON K.K & NOORJI NOUSHAD.
RESPONDENT
        DR.V. VENU I.A.S., AGED 59 YEARS,
        PRINCIPAL SECRETARY, DEPARTMENT OF HIGHER EDUCATION,
        THIRUVANANTHAPURAM.


           This Contempt of Court Case (Civil) having come up for orders on
09/04/2021, the Court on the same day passed the following:-


                                                                              p.t.o.
 Con.Case(C) 542/2021                    2/2




                                    O R D E R

When this matter was called today, learned Senior Government Pleader submits that the directions in the judgment had not been yet complied with because the Government has sought certain clarifications from the AICTE.

For information purpose only I am afraid that this submission cannot appeal to me because, as is evident from the judgment, I had given liberty to the Government to approach the AICTE but this was no reason why they delayed the constitution of the selection committee, particularly when the petitioner say that any further delay will cause irreparable prejudice to the recognition with AICTE.

Discerning my mind as afore, the learned Senior Government Pleader submitted that the Government will constitute the committee as directed by this Court within three weeks.

In the above circumstances, I adjourn this matter to be called on 19/05/2021; within which time, if the directions in the judgment are not complied with, the respondent shall remain present in person physically before this Court to explain.

09-04-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR