Most.Rev.Dr.Joseph ... vs A.Shajahan
2021 Latest Caselaw 417 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                   &

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

              Con.Case(C).No.1210 OF 2020 IN WA. 575/2020

  ARISING OUT OF JUDGMENT IN WA 575/2020 DATED 1.6.2020       OF HIGH
                         COURT OF KERALA


PETITIONER:

               MOST.REV.DR.JOSEPH KALATHIPARAMBIL, GENERAL MANAGER,
               CORPORATE EDUCATIONAL AGENCY
               ARCHDIOCESE OF VERAPOLY, REPRESENTED BY POWER OF
               ATTORNEY HOLDER, FR.MAICHAEL D'CRUZ, AGED 45 YEARS,
               RESIDING AT ST.ALBERTS HIGH SCHOOL CAMPUS, BANERJI
               ROAD, ERNAKULAM, PIN-682 018.

               BY ADV. SRI.M.A.FAYAZ

RESPONDENTS:

      1        A.SHAJAHAN
               SECRETARY TO THE GOVERNMENT, GENERAL EDUCATION
               DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      2        SHAKUNTHALA.K.,
               REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
               EDUCATION, ERNAKULAM, ERNAKULAM-682 011.

               R1-2 BY SRI.A.J. VARGHESE, SR.GOVERNMENT PLEADER

OTHER PRESENT:



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
     ADMISSION ON 06.01.2021, THE COURT ON THE SAME DAY
     DELIVERED THE FOLLOWING:
 Con.case(C)No.1210/2020                 2




                                   JUDGMENT

Dated this the 6th day of January 2021

Shaffique,J.

This Contempt Case has been filed alleging non-compliance of the

directions issued by this Court as per the judgment dated 1.6.2020 in

W.A.No.575/2020. The learned Government Pleader submits that as

directed by this Court, a Government nominee has been appointed to be

part of the selection process in respect of sanctioned posts. The learned

counsel for the petitioner would, however, submit that there are certain

other matters, which require consideration. Insofar as the substantial

issue involved in the appeal was relating to the appointment of a

Government nominee and it has been complied with, if at all there is any

other grievance, it shall be open for the petitioner to approach this Court

or any other appropriate Forum.

With the above observation, the Contempt Case is closed.

Sd/-

A.M.SHAFFIQUE

JUDGE

Sd/-

GOPINATH P.

JUDGE

acd

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF JUDGMENT IN WA NO.575/2020 DATED 01.06.2020.

ANNEXURE 2 PHOTOCOPY OF THE PETITIONER'S LETTER NO.C4485/19 DATED 08.06.2020.

ANNEXURE 3 PHOTOCOPY OF THE RECEIPT ISSUED BY THE POSTAL DEPARTMENT DATED 09.06.2020.

ANNEXURE 4 PHOTOCOPY OF THE DECLARATION GIVEN BY THE PETITIONER DATED 09.06.2020.

ANNEXURE 5 PHOTOCOPY OF THE PRINT OUT OF THE EMAIL CONTAINING THE CONSENT LETTER OF THE GOVERNMENT NOMINEE SELECTED BY THE PETITIONER DATED 01.07.2020.