Anilkumar Varma vs A.Shajahan Ias
2021 Latest Caselaw 4973 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                     THE HONOURABLE MR.JUSTICE S.V.BHATTI

          WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                   Con.Case(C).No.2148 OF 2020 IN WP(C). 5390/2020

  AGAINST THE ORDER/JUDGMENT IN WP(C) 5390/2020(W) OF HIGH COURT OF KERALA


PETITIONER/S:

                 ANILKUMAR VARMA
                 AGED 50 YEARS
                 S/O.RAMA VARMA, 31 AB/O STAR APARTMENT, CHAPHARI,
                 THRIPPUNITHARA, ERNAKULAM 682 306

                 BY ADVS.
                 SRI.K.R.VINOD
                 SMT.M.S.LETHA

RESPONDENT/S:

                 A.SHAJAHAN IAS
                 (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
                 SECRETARY, DEPARTMENT OF GENERAL EDUCATION, ROOM NO.302, 3RD
                 FLOOR, ANNEX II, GOVERNMENT SECRETARIAT,
                 THIRUVANANTHAPURAM


OTHER PRESENT:

                 GP JESTIN MATHEW

       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Contempt Case (C) No.2148/2020

                                     -2-




                             JUDGMENT

Dated this the 10th day of February 2021

Complaining disobedience of order dated 25.02.2020 in W.P.(C)

No.5390/2020 the present contempt case is filed.

2. Government Pleader Jestin Mathew appearing for

respondent informs the Court that due to extraordinary circumstances

prevailing in the year 2020, the hearing scheduled by the respondent

could not be taken up on time or as directed by the Court. However, in

the case on hand, hearing was held on 29.01.2021, the order would be

made and communicated to the parties within three weeks from today.

The statement is placed on record. Having regard to the

circumstances prevailing in year 2020 the contempt case is not

proceeded with further. The contempt case is closed accordingly.

Sd/-

S.V.BHATTI

JUDGE

jjj Contempt Case (C) No.2148/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 THE COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA IN W.P.(C) NO.5390/2020 DATED 25.2.2020