Petesam Stephan vs K.Srinivasan
2021 Latest Caselaw 17274 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. 569 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 15637/2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             PETESAM STEPHAN
             AGED 25 YEARS
             S/O. STEPHAN RAYAPPAN, THARIKKARA HOUSE, POOTHAKOLLY,
             KOTTAPADI, MEPPADI, WAYANAD DISTRICT 673 577.
             BY ADVS.
             SHAJI P.MATHEW
             SHRI.C.K.PRAKASAN


RESPONDENT/1ST RESPONDENT:

             K.SRINIVASAN
             AGED 46 YEARS
             S/O. P. KOTTILINGAM, THE REGIONAL OFFICER, CENTRAL
             BOARD OF SECONDARY EDUCATION, NEW NO. 3, OLD NO. 1630-
             A, J BLOCK, 16TH MAIN ROAD, ANNA NAGAR (WEST) CHENNAI
             6000 040.
             BY ADV SRI.NIRMAL S., SC, CBSE


     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.569 of 2021                  2

IN WP(C).15637/2021


                                 JUDGMENT

Dated this the 13th day of August,2021

This contempt petition is filed by the petitioner complaining that the

directives contained in the judgment in W.P.(C) No.15637 of 2019 dated 20 th

June, 2019 are not complied with.

2. The subject issue relates to certain corrections to be carried out in the

school records of the petitioner. Anyhow, today when the matter is taken up,

learned Standing Counsel for the CBSE submitted that, the certificate is ready

and after correction, it would be despatched soon.

3. In that view of the matter, though there are some delay in complying

with the directives in the judgment, I am of the considered opinion that no

further proceeding is to be initiated in view of the submission made by the

learned Standing Counsel for the CBSE.

Contempt petition is closed accordingly.

SD/-

                                                    SHAJI P.CHALY

smv                                                      JUDGE


IN WP(C).15637/2021

                             APPENDIX

PETITIONER'S ANNEXURES



 PETITIONER ANNEXURE
 ANNEXURE I          CERTIFIED COPY OF JUDGMENT IN WPC NO.

15637/2019OF HIGH COURT OF KERALA, DATED 20TH JUNE 2019.