M.M.Samuelkutty Rampan vs Dr. Usha Titus
2021 Latest Caselaw 5932 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

      THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

         Con.Case(C) No.39 OF 2021 IN W.P.(C) NO.25502/2020

 AGAINST THE ORDER/JUDGMENT IN W.P.(C)NO.25502/2020(K) OF HIGH COURT
                              OF KERALA


PETITIONER/S:

                M.M.SAMUELKUTTY RAMPAN
                AGED 72 YEARS
                S/O LATE MATHAI,
                MANAGER, ST.STEPHEN'S COLLEGE,
                MALOOR COLLEGE P O, PATHANAPURAM-689695.

                BY ADVS.
                SRI.KURIAN GEORGE KANNANTHANAM (SR.)
                SRI.TONY GEORGE KANNANTHANAM
                SRI.THOMAS GEORGE

RESPONDENT/S:

                DR. USHA TITUS
                (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
                PRINCIPAL SECRETARY TO GOVERNMENT,
                HIGHER EDUCATION DEPARTMENT,
                GOVERNMENT OF KERALA, SECRETARIAT,
                THIRUVANANTHAPURAM-695001.


OTHER PRESENT:

                SRI K.R RANJITH - GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C) No.39 of 2021 in W.P.(C) No.25502 of 2020

                                        2

                                  JUDGMENT

The petitioner, has filed this contempt case alleging non-

compliance of the direction contained in Annexure A1 judgment of

this Court dated 11.12.2020 in W.P.(C) No.25502 of 2020,

whereby that writ petition is disposed of with the following

directions;

"i) On or before 15.12.2020, the 1 st respondent shall communicate the petitioner in the respective writ petitions the reason for non-inclusion of their courses, in respect of which administrative sanction was sought for, in the Government order dated 05.11.2020.

ii) The petitioner in the respective writ petitions shall submit their reply/explanation to the 1st respondent, on or before 19.12.2020.

iii) Thereafter, the 1st respondent shall conduct a personal hearing, with notice to the petitioner in the respective writ petitions, subject to COVID-19 restrictions, and take an appropriate decision, strictly in accordance with law, on their request for grant of administrative sanction to start new courses in the respective institutions.

iv) The decision so taken by the 1 st respondent, after adverting to the legal and factual contentions raised by the petitioner in the respective writ petitions, shall be communicated to them on or before 31.12.2020."

2. 07.01.2021, when this writ petition came up for

consideration, the learned counsel for the petitioner was directed

to produce a copy of the letter dated 29.12.2020, referred to in Con.Case(C) No.39 of 2021 in W.P.(C) No.25502 of 2020

Annexure - IV.

3. Today, when this case is taken up for consideration, the

learned counsel for the petitioner would submit that the

Government have already granted administrative sanction to the

courses, as sought for by the petitioner, in compliance of the

direction contained in Annexure I judgment.

Recording the above submission made by the learned counsel

for the petitioner, this contempt case is closed.

Sd/-

ANIL K. NARENDRAN JUDGE MIN Con.Case(C).No.39 OF 2021 IN W.P.(C) NO. 25502/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE-I CERTIFIED COPY OF THE JUDGMENT DATED 11.12.2020 IN WPC NO.25502/2020 OF THIS HON'BLE COURT.

ANNEXURE-II TRUE COPY OF THE STATEMENT FILED BY THE RESPONDENT IN WPC. 25502/2020.

ANNEXURE-III TRUE COPY OF THE LETTER DATED 18/12/2020 ISSUED FROM THE RESPONDENT TO THE PETITIONER.

ANNEXURE-IV TRUE COPY OF THE ORDER DATED 1/1/2021 ISSUED BY THE RESPONDENT.