K.V.Mohandas vs Jeevan Babu K
2021 Latest Caselaw 17271 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                         CON.CASE(C) NO. 1893 OF 2020
 AGAINST THEJUDGMENT IN WP(C) 12510/2015 OF HIGH COURT OF KERALA
PETITIONER:

             K.V.MOHANDAS
             AGED 71 YEARS
             S/O.VELAYUDHAN, KOZHIPARAMBIL HOUSE, KAIPAMANGALAM
             P.O., THRISSUR DISTRICT-680 681
             BY ADV DAISY A.PHILIPOSE


RESPONDENT:

             JEEVAN BABU K.
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE DIRECTOR OF PUBLIC INSTRUCTIONS, JAGATHI,
             THIRUVANANTHAPURAM, PIN-695 001
             BY K.P.HARISH, SENIOR GOVERNMENT PLEADER



     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1893 of 2020               2

IN WP(C).12510/2015




                                JUDGMENT

Dated this the 13th day of AAUGUST,2021

This contempt petition is filed by the petitioner complaining that the

directives contained in the judgment in W.P.(C) No.12510 of 2015 dated

6.11.2019 are not complied with.

2. However, today when the matter is taken up, learned Senior

Government Pleader Sri.K.P.Harish, submitted that though W.A.No.223 of 2021

filed by the State Government was dismissed on 10th August, 2021, the time

period for compliance of the judgment was extended upto 31.12.2021.

3. In the light of the developments that have been taken place

consequent to the filing of the writ appeal, I am of the considered opinion that

nothing survives to be considered in this contempt petition at this stage of the

proceedings. Contempt petition is closed accordingly.

Sd/-

                                                  SHAJI P.CHALY

smv                                                      JUDGE


IN WP(C).12510/2015

                              APPENDIX

PETITIONER'S ANNEXURES

ANNEXURE-A1 - CERTIFIED COPY OF THE JUDGMENT IN W.P.C NO.12510 OF 2015 DATED 6.11.2019.

ANNEXURE-A2 - TRUE COPY OF THE LETTER DATED 16.3.2020 ISSUED BY THE RESPONDENT TO THE SECRETARY TO GOVERNMENT DEPARTMENT OF GENERAL EDUCATION.