Bindu K.R vs Dr. V.Venu
2021 Latest Caselaw 16056 Ker

Con.Case(C) No.879/2021                      1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                    THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                             &
                           THE HONOURABLE MR. JUSTICE GOPINATH P.
                 Monday, the 2nd day of August 2021 / 11th Sravana, 1943
                 CONTEMPT CASE(C) NO. 879 OF 2021(S) IN OP(KAT) 260/2020

   PETITIONER/1ST RESPONDENT IN OP(KAT)NO.260/2020:

           BINDU K.R., W/O. SREEKUMAR M., WORKING AS ASSOCIATE PROFESSOR,

           DEPARTMENT OF CIVIL ENGINEERING, COLLEGE OF ENGINEERING,

           THIRUVANANTHAPURAM-695 016, RESIDING AT GOKULAM,

           AMBADI NAGAR LANE II (B), SREEKARYAM P.O.,

           THIRUVANANTHAPURAM-695 017.


           BY ADVS. M/S.N.KRISHNA PRASAD & GAYATHRI POTI.


   RESPONDENTS/PETITIONERS 1 TO 3 :

   1       DR.V. VENU IAS, ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,

           HIGHER EDUCATION (G) DEPARTMENT, GOVERNMENT OF KERALA,

           THIRUVANANTHAPURAM-695 001.

   2       DR.BYJUBAI T.P., DIRECTOR OF TECHNICAL EDUCATION,

           DIRECTORATE OF TECHNICAL EDUCATION, PADMA VILASOM ROAD,

           FORT P.O., THIRUVANANTHAPURAM-695 023.

   3       DR.JIJI C.V., PRINCIPAL, COLLEGE OF ENGINEERING, TRIVANDRUM,

           ENGG. COLLEGE P.O., TRIVANDRUM-695 016.



           GOVERNMENT PLEADER FOR RESPONDENTS.


        This Contempt of court case (civil) having come up for orders on
   02.08.2021, the court on the same day passed the following:

                                                                  P.T.O.
 Con.Case(C) No.879/2021                        2/3




                A.K.JAYASANKARAN NAMBIAR & GOPINATH P., JJ.
                  -----------------------------------------
                        Contempt Case (C). No.879 of 2021
                  -----------------------------------------
                       Dated this the 2nd day of August, 2021

                                         ORDER

Gopinath P., J.

The learned Government Pleader submits that insofar as the

petitioner in the contempt case is concerned her designation has been

duly recognised as an Associate Professor in terms of the directions

contained in the judgment. When this matter was posted before us on

23.07.2021, we had passed the following order:

"List on 02.08.2021, by which date the full compliance of the directions contained in the judgment shall be reported, failing which the respondents shall remain personally present in this Court on that date."

2. The aforesaid order was passed in the light of the submissions

made before us that all the directions contained in the judgment

regarding reversion of unqualified persons and promotion of qualified

persons remain to be complied with. Today when the matter is taken up

for consideration, the learned Government Pleader seeks time to place

on record an affidavit reporting compliance of the directions contained

in the judgment in all respects. To enable such affidavit being filed list Con.Case(C) No.879/2021 3/3

Contempt Case (C). No.879 of 2021

on the reopening date. If no such affidavit is filed, the respondent shall

be remain personally present.

H/o.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P.

JUDGE

mns

02-08-2021 /True Copy/ Assistant Registrar