Citation : 2021 Latest Caselaw 16384 Ker
Judgement Date : 4 August, 2021
Con.Case(C) No.740/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
CONTEMPT CASE(C) NO. 740 OF 2021(S) IN WP(C) 1176/2021
PETITIONER/1ST PETITIONER IN WPC 1176 OF 2021
APARNA JAYAN,
D/O. V.JAYAKUMAR, AGED 23 YEARS KARTHIKA,
THIRUMALA, TRIVANDRUM, 695006.
BY ADVOCATES M/S. V.T. RAGHUNATH & C.V. RAJALAKSHMI.
RESPONDENTS/RESPONDENTS 1 TO 3 IN WPC 1176 OF 2021 IN PERSONAL CAPACITY
1. SRI.PUNEET KUMAR IAS,
PRINCIPAL SECRETARY, SC/ST DEVELOPMENT DEPARTMENT,
GOVT. SECRETARIAT, TRIVANDRUM- 695 001.
2. SMT.SREEVIDYA PI,
DIRECTOR OF SC/ST DEVELOPMENT DEPARTMENT,
NANDAVANAM, TRIVANDRUM-695 033.
3. SRI.K.V.RAVIRAJ,
DISTRICT WELFARE OFFICER, DISTRICT OFFICE,
SC/ST DEVELOPMENT DEPARTMENT,
CIVIL STATION, PALAKKAD-678 001.
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
04.08.2021, the court on the same day passed the following:
P.T.O.
Con.Case(C) No.740/2021 2/2
ORDER
Learned counsel on either side submit that the Writ Appeal preferred
by the respondents in the writ petition stands dismissed by the judgment
of the Division Bench. In view of the said fact, this contempt case is
posted to 31/08/2021 on which date, respondents 2 and 3 shall file a
report of compliance as regards the directions contained in the judgment
in the writ petition failing which respondents 2 and 3 shall appear in
person before this Court.
Sd/-
N.NAGARESH
JUDGE
04-08-2021 /True Copy/ Assistant Registrar
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