Reena A.M vs Usha Titus
2021 Latest Caselaw 6865 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

        FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

              Con.Case(C).No.163 OF 2020 IN WP(C). 21431/2019

 AGAINST THE JUDGMENT IN WP(C) 21431/2019(D) OF HIGH COURT OF KERALA

PETITIONERS/PETITIONERS 2 TO 4 IN W.P.(C):

       1       REENA A.M.
               AGED 47 YEARS
               W/O. SAJEESH NARAYANAN, ASSISTANT PROFESSOR, DEPARTMENT
               OF MALAYALAM, SREE KRISHNA COLLEGE, GURUVAYUR, THRISSUR,
               RESIDING AT KURINHAGOTTE MANA, PERINGOLAM,
               KUNNAMANGALAM, KOZHIKODE-673 571.

       2       SREELATHA E
               W/O. RAJESH P, ASSISTANT PROFESSOR, DEPARTMENT OF
               MALAYALAM, SREE KRISHNA COLLEGE, GURUVAYUR,
               THRISSUR,RESIDING AT PUNNOKKIL HOUSE, PARALAM PO,
               VENGINISSERY, THRISSUR-680 563.
       3       MAYA S NAIR
               AGED 39 YEARS
               W/O. K.S JAYAGANESAN, ASSISTANT PROFESSOR, DEPARTMENT OF
               MALAYALAM, SREE KRISHNA COLLEGE, GURUVAYUR,
               THRISSUR,RESIDING AT GANESH NILAYAM, AKALUR P O,
               PALAKKAD-679 302.

               BY ADV. SRI.B.MOHANLAL

RESPONDENTS/RESPONDENTS 1 AN D2 IN W.P.(C):

       1       USHA TITUS
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               THE PRINCIPAL SECRETARY TO GOVERNMENT,
               HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.
       2       SAFIYA BEEVI
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,THE
               DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD,
               GOVERNMENT TRAINING COLLEGE COMPOUND,
               THRISSUR-680 020.

               SRI.SURIN GEORGE IPE, SR. GOVERNMENT PLEADER

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
      ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
      FOLLOWING:
 C.O.(C) No. 163/2020
in W.P.(C) No. 21431/2019                 :2:




              Dated this the 26th day of February, 2021.

                             JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 28.11.2019 in W.P.(C) No. 21431 of

2019 is not complied with.

2. However, today, when the matter is taken up, it is submitted

that the directions have already been complied with.

In that view of the matter, I do not think, anything survives to be

considered in this Contempt Case. Accordingly, this Contempt Case is

closed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv