Kerala High Court
Fr.Baby Thomas vs Dr.Usha Titus on 19 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942
Con.Case(C).No.62 OF 2021 IN WP(C). 25709/2020
AGAINST THE JUDGMENT IN WP(C) 25709/2020(K) OF HIGH COURT
OF KERALA DATED 11/12/2020
PETITIONER:
FR.BABY THOMAS
AGED 65 YEARS
S/O. LATE THOMAS ABRAHAM, MANAGER, ST.
GREGORIOUS COLLEGE, PULAMON P.O, KOTTARAKKARA
691 531
BY ADVS.
SRI.KURIAN GEORGE KANNANTHANAM (SR.)
SRI.TONY GEORGE KANNANTHANAM
RESPONDENT:
DR.USHA TITUS
(AGE AND FATHERS NAME NOT KNOWN TO THE
PETITIONER)
PRINCIPAL SECRETARY TO GOVT., HIGHER EDUCATION
DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM 695 001
R BY SRI K.R.RANJITH- 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:
-2-
Con.Case(C).No.62 OF 2021 IN
WP(C). 25709/2020
JUDGMENT
The petitioner has filed this contempt case alleging non
compliance of the direction contained in Annexure-I judgment
of this Court dated 11.12.2020 in W.P.(C).No.25709 of 2020,
whereby the respondent herein was directed to communicate
the petitioner, before 15.12.2020, the reason for non-inclusion
of their courses in the Government order dated 05.11.2020, in
respect of which administrative sanction was sought for and to
conduct a personal hearing, with notice to the petitioner
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
institution, for which the petitioner has to submit their
reply/explanation to the respondent on or before 19.12.2020.
The respondent was also directed to communicate the
decision so taken to the petitioner, after adverting to the legal
and factual contentions raised by him, on or before
31.12.2020.
2. On 08.01.2021, when this contempt case came up for
Con.Case(C).No.62 OF 2021 IN
WP(C). 25709/2020
admission, the learned Government Pleader was directed to
get instructions.
3. Today, when this case is taken up for consideration,
the learned Senior 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 with the direction contained in Annexure-I
judgment.
In such circumstances, recording the above submission
made by the learned counsel for the petitioner, this contempt
case is closed.
Sd/-
ANIL K.NARENDRAN, JUDGE
AV/19/02
Con.Case(C).No.62 OF 2021 IN
WP(C). 25709/2020
APPENDIX
PETITIONER'S/S EXHIBITS:
ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED
11-12-2020 IN W.P(C) NO. 25709/2020 OF
THIS HON'BLE COURT
ANNEXURE II TRUE COPY OF THE STATEMENT FILED BY
THE RESPONDENT IN WP(C) NO. 25502/2020
ANNEXURE III TRUE COPY OF THE LETTER DATED 18-12-
2020 FROM THE RESPONDENT TO THE
PETITIONER.
ANNEXURE IV TRUE COPY OF THE ORDER DATED 1-1-2021
ISSUED BY THE RESPONDENT.
