Kerala High Court
A.K.Narayanan Namboodiri vs A.Shajahan on 8 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942
Con.Case(C).No.1170 OF 2013(S) IN WP(C). 24185/2011
AGAINST THE JUDGMENT IN WPC 24185/2011 DATED 04-04-2013 OF
HIGH COURT OF KERALA
PETITIONERS/PETITIONERS:
1 A.K.NARAYANAN NAMBOODIRI
AGED 49 YEARS, S/O.GOVINDAN NAMBOOTHIRI,PHYSICAL
EDUCATION TEACHER, EDAMANA U.P.SCHOOL,
MATHAMANGALAM, KANNUR DIST
2 A.KARUNAKARAN, AGED 52 YEARS
S/O.RAMAN,PHYSICAL EDUCATION TEACHER, PERALAM
U.P.SCHOOL, KOZHUMMAL PO, KARIVELLUR,
KANNUR DIST.
3 T.K.DAMODARAN NAMBOODIRI, AGED 46 YEARS
S/O.KUNJIRAMAN,DRAWING TEACHER, EDAMANA
U.P.SCHOOL, MATHAMANGALAM, KANNUR DIST.
4 PRAMOD P.V.,AGED 46 YEARS
S/O.KUNJURAMAN,DRAWING TEACHER,KOVVAL
A.U.P.SCHOOL, CHERUVATHUR PO,, KASARAGOD DIST.
5 T.V.BALAKRISHNAN, AGED 50 YEARS
S/O.KRISHNAN,PHYSICAL EDUCATION TEACHER ,A
.U.P.SCHOOL, ALANTHATTA ,KASARAGODE DIST.
6 K.LOHITHAKSHAN, AGED 50 YEARS
S/O.RAGHAVAN,PHYSICAL EDUCATION TEACHER,
PODAVOOR A .U.P.SCHOOL,
PODAVOOR KASARAGODE DIST.
7 K.S.HARIMOHAN, AGED 52 YEARS
S/O.RAMACHANDRAN,PHYSICAL EDUCATION TEACHER,
Cont.Case (c) No.1170/2013
-:2:-
PATHY AMMA A.U.P., SCHOOL,KARIVELLUR,
KANNUR DIST.
8 C.CHANDRAN, AGED 52 YEARS
S/O.GOVINDAN,PHYSICAL EDUCATION TEACHER
S.N.T.T.I,, NILESHWAR ,KASARAGODE DIST.
9 K.P.BABU, AGED 50 YEARS
S/O.K.P.CHATHU,DRAWING TEACHER, C.C.U.P.SCHOOL,
IYYAD, BALUSSERY, KOZHIKODE DIST.
10 C.GOPALAKRISHNAN, AGED 54 YEARS
S/O.RAGHAVAN NAIR,DRAWING TEACHER,
VARKKILASSERI U.P.SCHOOL,
CHOMBALA, KOZHIKODE DIST.
11 P.RADHAKRISHNAN, AGED 51 YEARS
S/O.ACHUTHAN.P,DRAWING
TEACHER,A.U.P.SCHOOL,BALUSSERY,
BALUSSERY PO, KOZHIKODE DISTRICT
12 T.K.BABURAJAN, AGED 50 YEARS
S/O.BALAKRISHNA KURUP,CRAFT TEACHER, ICHANNUR
A.U.P.SCHOOL, KANNAMKARA,
CHELANNUR,CHERVAYOOR, KOZHIKODE DIST.
BY ADVS.
SRI.K.V.MANOJ KUMAR
SRI.M.PROMODH KUMAR
SRI.P.R.SREEJITH
RESPONDENT/1ST RESPONDENT:
A.SHAJAHAN, IAS,
AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER, SECRETARY TO THE GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695001.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Cont.Case (c) No.1170/2013
-:3:-
JUDGMENT
Dated this the 8th day of February, 2021
Learned counsel appearing for the petitioners submits that
during the pendency of the above contempt case, orders had
been passed by the 1st respondent. Learned counsel submits that
though orders had been passed, payment was not effected in
terms of the said order. Since direction was to pass appropriate
orders and orders have already been passed, I do not think that
a case of wilful contempt has been made out. If the amounts are
not paid in terms of the aforesaid order, it shall be open for the
petitioners to approach this Court in appropriate proceedings.
With the above observation, the contempt case is dropped.
Sd/-
A.M.SHAFFIQUE
Rp JUDGE
Cont.Case (c) No.1170/2013
APPENDIX
PETITIONERS' EXHIBITS:
ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED
4.4.2013 IN WPC 24185/2011 OF THE
HON'BLE HIGH COURT OF KERALA
ANNEXURE 2 TRUE COPY OF THE PETITIONERS' LAWYER
NOTICE DATED 17.8.2013 TO THE
RESPONDENT.
True Copy
PS to Judge
Rp
