T.Muhammed Faisi vs A.Shajahan.I.A.S
2021 Latest Caselaw 17392 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                      &
                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
         WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                         CON.CASE(C) NO. 1032 OF 2021
  AGAINST THE JUDGMENT IN WP(C) 8849/2017 OF HIGH COURT OF KERALA, ERNAKULAM


PETITIONER/PETITIONER IN WPC NO.8849/2017:

            T.MUHAMMED FAISI, AGED 50 YEARS
            S/O. MOYINKUTTY HAJI, THENATH HOUSE, ELAMBRA PAYYANAD P.O.
            MANJERI VIA, MALAPPURAM DISTRICT 676 122.

            BY ADVS.P.VENUGOPAL
            T.J.MARIA GORETTI
            FERHA AZEEZ


RESPONDENTS/RESPONDENTS 1 & 2 IN WPC NO.8849/2017:

     1      A.SHAJAHAN.I.A.S, FORMER SECRETARY, GENERAL EDUCATION
            DEPARTMENT, GOVERNMENT SECRETARIAT, ANNEXE II,
            THIRUVANANTHAPURAM 695 001.

     2      A.P.M. MOHAMMED HANISH I.A.S., SECRETARY,
            GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
            ANNEXE II, THIRUVANANTHAPURAM 695 001.

     3      K. JEEVAN BABU I.A.S.,
            DIRECTOR OF GENERAL EDUCATION,
            (FORMERLY , DIRECTOR OF PUBLIC INSTRUCTIONS) JAGATHI
            THIRUVANANTHAPURAM. PIN 695 014.

            SRI.DEEPULAL MOHAN FOR R1,

            SRI.ANTONY MUKKATH, SR.G.P. FOR R2 AND R3


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Cont. Case (C) No.1032 OF 2021
                                          :: 2 ::



                                      JUDGMENT

Dated this the 25th day of August 2021

S.MANIKUMAR, C.J.

Pursuant to our order dated 24.8.2021, Mr.A.P.M.Mohammed Hanish

I.A.S., Secretary, General Education Department/respondent No.2 and

Mr.K.Jeevan Babu I.A.S., Director of General Education/respondent No.3 are

present.

2. However, on this day referring to the order made in Special Leave

to Appeal(C)No.(s).12939-12940/2021, Mr.Antony Mukkath, learned Senior

Government Pleader submitted that the judgment dated 29.7.2020 in W.P.

(C)No.8849/2017 and the order dated 20.7.2021 in CCC No.1032/2021 have

been stayed by the Hon'ble Supreme Court, which reads as under:

"Petition(s) for Special Leave to Appeal (C)No(s).12939-12940/2021

(Arising out of impugned final judgment and order dated 29-7-2020 in WP(C)No.8849/2017 20-07-2021 in CCC No.1032/2021 passed by the High Court of Kerala at Ernakulam)

STATE OF KERALA & ORS. Petitioner(s) VERSUS T.MUHAMMED FAISI & ANR. Respondent(s) Cont. Case (C) No.1032 OF 2021 :: 3 ::

Date : 24-08-2021 These petitions were called on for hearing today

ORDER Issue notice.

There shall be an interim stay of operation of the impugned order(s), in the meanwhile.

Tag with SLP (Civil)No.28784/2019."

In the light of the above, this Contempt Case is closed with liberty to

the petitioner to revive the case, depending on the outcome of the SLPs.

sd/-

S.MANIKUMAR CHIEF JUSTICE

sd/-

SHAJI P. CHALY JUDGE jes Cont. Case (C) No.1032 OF 2021 :: 4 ::

APPENDIX

PETITIONER'S ANNEXURE

Annexure A TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 29.07.2020 IN WPC NO. 8849 OF 2017.

Annexure B TRUE COPY OF THE LETTER DATED 12.08.2020 SENT BY THE PETITIONER TO THE RESPONDENTS 1 & 2 (IN THE WRIT PETITION).

//True copy //

P.S. to Judge