M.Abdul Rehiman vs Vigneswari, Ias
2021 Latest Caselaw 16558 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                   CON.CASE(C) NO. 821 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 13913/2020 OF HIGH COURT OF
                         KERALA, ERNAKULAM
PETITIONER/PETITIONER :-

          M.ABDUL REHIMAN, AGED 59 YEARS
          SON OF MUHAMMED, ASSOCIATE PROFESSOR (RETIRED),
          SULLAMUSSALAM ARABIC COLLEGE, AREACODE,
          MALAPPURAM - 673 639 (RESIDING AT MANATHODI HOUSE,
          P.O.PATHAPPIRIYAM, EDAVANNA,
          MALAPPURAM DISTRICT - 676 541).

          BY ADVS.
          V.A.MUHAMMED
          M.SAJJAD



RESPONDENT/2nd RESPONDENT :-

          SMT.VIGNESWARI, IAS
          AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
          THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
          THIRUVANANTHAPURAM - 695 004.

          SRI.BIJOY CHANDRAN. SR. G.P.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 821 OF 2021

                               -: 2 :-


                              JUDGMENT

Dated this the 5th day of August, 2021

It is submitted by the learned Government Pleader that an

appeal has been preferred against the judgment and that the

judgment relied on has already been stayed by the Apex Court in an

SLP.

In the above view of the matter, I am of the opinion that the

issue requires consideration, after the appeal is disposed of. The

Contempt of Court is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/16.8.2021 CON.CASE(C) NO. 821 OF 2021

APPENDIX OF CON.CASE(C) 821/2021

PETITIONER ANNEXURE

Annexure I CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.13913 OF 2020 DATED 12/11/2020.