N.V.Ramakrishnan vs Dr.V.Venu Ias
2021 Latest Caselaw 17004 Ker

Citation : 2021 Latest Caselaw 17004 Ker
Judgement Date : 12 August, 2021

Kerala High Court

N.V.Ramakrishnan vs Dr.V.Venu Ias on 12 August, 2021

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE S.V.BHATTI
    THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                       CON.CASE(C) NO. 1171 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 520/2020 OF HIGH COURT OF KERALA,
                               ERNAKULAM
PETITIONER/S:

             N.V.RAMAKRISHNAN
             AGED 62 YEARS
             S/O ANANTHAN NAMBIAR, LAB ASSISTANT (RTD) PAZHASSI RAJA
             N.S.S.COLLEGE MATTANNOOR , RESIDING AT ANANTHAPURI NEAR
             THEKKUMPOYIL ULIYIL P.O.THILLAMKARI, MATTANNOOR P.O.670
             702.

             BY ADV JOSHI N.THOMAS



RESPONDENT/S:

    1        DR.V.VENU IAS,
             AGE AND NAME OF FATHER NOT KNOWN TO THE PETITIONER
             ADDITIONAL CHIEF SECRETARY (IN CHARGE) DEPARTMENT OF
             HIGHER EDUCATION, 4TH FLOOR, ANNEXURE 11, GOVERNMENT
             SECRETARIAT THIRUVANANTHAPURAM-695 001.

    2        SMT. V.VIGNESHWARI IAS ,
             AGE AND NAME OF FATHER NOT KNOWN TO THE PETITIONER,
             DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN, M.G ROAD,
             THIRUVANANTHAPURAM-695 003.


OTHER PRESENT:

             GP VIDYA KURIAKOSE


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case (Civil) No.1171/2021
                                        -2-




                             JUDGMENT

The contempt case is filed complaining disobedience of

judgment in Annexure A1 dated 10.01.2020. The operative

portion of the order reads thus:

"a) The petitioner files a copy of this judgment along with Ext.P9 before respondents 1 and 2within one week from today.

b) Respondents 1 and 2 consider and dispose of Ext.P9 in accordance with law, as expeditiously as possible, preferably within eight weeks from the date of receipt of a copy of this judgment."

2. The disobedience complained by the petitioner is

that, firstly, the representation is not disposed of within the

time stipulated by this Court, and, secondly, even if the

representation is disposed, the benefits of such decision are not

made over to the petitioner.

Contempt Case (Civil) No.1171/2021

3. Government Pleader Vidya Kuriakose, referring to

instructions, informed the Court that the representation has

been disposed of, consequential steps are also taken in this

behalf, needful would be done within four weeks from today.

4. After appreciating the statement made by the

Government Pleader, I am satisfied that the contempt case need