Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sajukumar V.S vs Nil
2021 Latest Caselaw 1134 Ker

Citation : 2021 Latest Caselaw 1134 Ker
Judgement Date : 12 January, 2021

Kerala High Court
Sajukumar V.S vs Nil on 12 January, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

         Con.Case(C).No.1935 OF 2020 IN WP(C). 28183/2019

   AGAINST THE JUDGMENT IN WP(C) 28183/2019(W) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN THE WRIT PETITION:

             SAJUKUMAR V.S.,
             AGED 40 YEARS, S/O. K. VELAYUDHAN PILLAI,
             MOBILITY INSTRUCTOR/PHYSICAL EDUCATION TEACHER,
             SCHOOL OF THE BLIND, THOTTUMUGHAM P.O,
             ALUVA-683 105, RESIDING AT 20/516, ROHINI, MANJOORAN
             LANE, ALUVA-683 101

             BY ADV. SRI.V.MADHUSUDHANAN

RESPONDENT/1ST RESPONDENT IN THE WRIT PETITION

             A.SHAJAHAN IAS
             AGED 55 YEARS
             (NAME OF HIS FATHER IS NOT KNOWN TO THE PETITIONER),
             SECRETARY TO GOVERNMENT OF KERALA, GENERAL EDUCATION
             DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001


             SRI.SURIN GEORGE IPE

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                            2

Con.Case(C).No.1935 OF 2020 IN WP(C). 28183/2019




                               JUDGMENT

Dated this the 12th day of January 2021

This contempt petition is filed complaining

that directives contained in the judgment in

W.P.(C) No.28183/2019 dated 24.10.2019 is not

complied with.

2. However, today when the matter is taken

up, learned Government Pleader has produced an

order dated 05.01.2021, from where I am satisfied

that orders are passed in compliance with the

directions contained in the judgment.

Therefore, contempt petition is closed,

leaving open the liberty of the petitioner to

challenge the same, if aggrieved and advised.

Sd/-

SHAJI P.CHALY JUDGE hmh

Con.Case(C).No.1935 OF 2020 IN WP(C). 28183/2019

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 24.10.2019 OF THIS HON'BLE COURT IN W.P.C NO. 28183/19.

ANNEXURE II TRUE COPY OF THE NOTICE NO.

229/R2/2017/G. EDN DATED 19.11.2019 ISSUED BY THE RESPONDENT TO THE PETITIONER.

RESPONDENT'S/S EXHIBITS: NIL

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter