Princy Susan Koshy vs Smt. Usha Titus I.A.S
2021 Latest Caselaw 6056 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

          Con.Case(C).No.1211 OF 2020 IN WP(C). 34658/2015

   AGAINST THE JUDGMENT IN WP(C) 34658/2015(F) OF HIGH COURT OF
                              KERALA


PETITIONER/2ND PETITIONER IN W.P.(C):

             PRINCY SUSAN KOSHY,
             AGED 32 YEARS,
             W/O.ALEXIN GEORGE, ASSISTANT PROFESSOR,
             DEPARTMENT OF CHEMISTRY, K.G.COLLEGE, PAMPADY,
             KOTTAYAM-686 038.

             BY ADV. SRI.C.V.ALEXANDER

RESPONDENTS/RESPONDENTS 2, 3 & 4 IN THE W.P.(C):

      1      SMT. USHA TITUS I.A.S,
             AGED 57 YEARS,
             W/O. OF MR.TITUS KOSHY,
             PRINCIPAL SECRETARY TO THE GOVERNMENT,
             DEPARTMENT OF HIGHER EDUCATION,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2      SMT.V.VIGNESHWARI I.A.S.,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
             THIRUVANANTHAPURAM-695 033.

      3      SHRI.K.N.KRISHNAKUMAR,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             DEPUTY DIRECTOR-IN-CHARGE OF COLLEGIATE EDUCATION,
             KOTTAYAM-686 001.

             BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1211 of 2020

                                  2




                              JUDGMENT

As the writ appeal against the

judgment has been allowed, the contempt

case is dismissed.

Sd/-

P.V.ASHA JUDGE

ww Con.Case(C).No.1211 of 2020

APPENDIX PETITIONER'S ANNEXURES:

ANNEXURE A1 TRUE COPY OF ORDER DATED 03.06.2013 PASSED BY THE MANAGER OF THE COLLEGE, CONTAINING THE LIST OF TEACHERS IN THE DEPARTMENT OF CHEMISTRY AS ON 03.06.2013.

ANNEXURE A2 TRUE COPY OF THE U.O.NO.4258/BI/2012/ACAD DATED 30.07.2012 ISSUED BY THE UNIVERSITY.

ANNEXURE A3 TRUE COPY OF THE UNIVERSITY APPROVAL ORDER NO.3645/B1/ACAD/2017 DATED 19.06.2017.

ANNEXURE A4 TRUE COPY OF THE INTERIM ORDER DATED 11.01.2018 IN W.P.(C) NO.34658/15 OF THIS HON'BLE COURT.

ANNEXURE A5 CERTIFIED COPY OF THE JUDGMENT DATED 11.07.2019 IN W.P.(C) NO.34658/2015 OF THIS HON'BLE COURT.

ANNEXURE A6 TRUE COPY OF THE LETTER DATED 01.08.2019 ISSUED BY THE PRINCIPAL OF THE COLLEGE TO THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION.

ANNEXURE A6(A) TRUE COPY OF THE REPRESENTATION DATED 09.10.2019 SUBMITTED TO THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION BY THE PETITIONER WITH LEGIBLE COPY.

ANNEXURE A7 TRUE COPY OF THE REPRESENTATION DATED 12.01.2020 SUBMITTED BY THE PETITIONER TO THE PRINCIPAL SECRETARY HIGHER EDUCATION DEPARTMENT.

ANNEXURE A8 TRUE COPY OF THE UNIVERSITY LETTER NO.ACB1/ 2/6119-B/2013 DATED 21.12.2019 TO PRINCIPAL SECRETARY HIGHER EDUCATION DEPARTMENT WITH LEGIBLE COPY.