Contempt Case(C) No.419/2021(S) ... vs By Sri.K. Jaju Babu (Senior ...
2021 Latest Caselaw 6791 Ker

Con.Case(C) 419/2021                        1/1



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

             Thursday,the 25th day of February 2021/6th Phalguna, 1942

              Contempt Case(C) No.419/2021(S) in WP(C) No.20875/2020

PETITIONER/PETITIONER
    For information
               ,    purpose only
      N.V. RAJU, AGED 54 YEARS
      S/O.LATE N.V.VARKEY, JUDGE,
      FAMILY COURT, MALAPPURAM.


         BY SRI.K. JAJU BABU (SENIOR ADVOCATE) ALONG WITH
           ADVOCATES M/S. M.U.VIJAYALAKSHMI & BRIJESH MOHAN.


RESPONDENT/1ST RESPONDENT
      SRI.T.K. JOSE,
      ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
      HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
      THIRUVANANTHAPURAM-695 001.


      This contempt of Court Case (Civil) having come up for orders on
25/02/2021, the Court on the same day passed the following:-
                                         O R D E R

I have heard Shri.Jaju Babu, learned senior counsel, instructed by Shri.Brijesh Mohan, learned counsel appearing for the petitioner and I am prima facie of the opinion that the conduct of the respondent is not in conformity of what is expected as an officer of his rank.

Perhaps discerning my mind as afore the learned Government Pleader, Shri.Sunil Kumar Kuriakose sought ten days time to comply with the directions in the judgment.

I, therefore, adjourn this matter to be called on 08/03/2021, within which time if the directions in the judgment are not complied with, the respondent shall remain in person to explain why.

25-02-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR