Harish S.Nair vs A.Shajahan
2021 Latest Caselaw 24005 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE MARY JOSEPH
       Tuesday, the 14th day of December 2021 / 23rd Agrahayana, 1943
            CONTEMPT CASE(C) NO. 1266 OF 2020(S) IN WA 379/2018
PETITIONER/RESPONDENT NO.1 IN THE WRIT APPEAL:

     HARISH S.NAIR, AGED 39 YEARS, S/O.C.N. SASIDHARAN NAIR,
     CHITTETHU HOUSE, VIZHIKKITHODU P.O, KANJIRAPPALLY -686 518, (PART
     TIME MENIAL DEVASWOM BOARD HIGHER SECONDARY SCHOOL,
     THIRUVALLA).

    BY ADV. SRI.S.SUBHASH CHAND

RESPONDENTS/APPELLANT NOS.1 AND 2 IN THE WRIT APPEAL:


  1. A. SHAJAHAN, ADDITIONAL CHIEF SECRETARY TO GOVERNMENT, DEPARTMENT OF
     GENERAL EDUCATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -695
     001.
  2. JEEVAN BABU K, THE DIRECTOR OF GENERAL EDUCATION (FORMERLY DIRECTOR
     OF HIGHER SECONDARY EDUCATION), OFFICE OF THE DIRECTOR OF GENERAL
     EDUCATION, THIRUVANANTHAPURAM-695 001.




     This Contempt of court case (civil) having come up for orders on
14.12.2021, the court on the same day passed the following:

                                                        P.T.O.
                    A.MUHAMED MUSTAQUE & MARY JOSEPH, JJ.
             ----------------------------------------------------
                      Cont.Case (C) Nos.806 & 1266 of 2020
                               & 428 & 623 of 2021
             ----------------------------------------------------
                    Dated this the 14th day of December, 2021


                                      ORDER

A.Muhamed Mustaque, J This Court in Cont. Case Nos.806/2020, 1266/2020 and

428/2021, as early as on 24/3/2021 directed the respondents to

appear in person and posted the matter to 18/5/2021. The

respondents have not yet complied with the directions in the

judgment. Though the respondents ought to have been present,

taking note of the fact that there was no posting since 18/5/2021, we

direct the respondents to appear in person on the next posting date.

It is made clear that if the directions are complied by the next posting

date, the respondents need not appear.

Post on 21/1/2022 at 3 P.M.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

MARY JOSEPH, JUDGE ms 14-12-2021 /True Copy/ Assistant Registrar