Dr.A.T.Francis vs A.Sakeer Hussain
2021 Latest Caselaw 15548 Ker

Con.Case(C) No.605/2021                         1/4

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Friday, the 23rd day of July 2021 / 1st Sravana, 1943
             CONTEMPT CASE(C) NO. 605 OF 2021(S) IN WP(C) 23929/2020
   PETITIONER/PETITIONER:

           DR.A.T. FRANCIS, AGED 59, S/O. THOMAS, DEPUTY LIBRARIAN,
           COLLEGE OF HORTICULTURE, KERALA AGRICULTURAL UNIVERSITY (KAU),
           VELLANIKKARA, TRISSUR, RESIDING AT ALOOR HOUSE, PENTA STREET,
           PANANJAKAM, MANNUTHY, TRISSUR.

        BY ADVS.M/S. P.V.JAYACHANDRAN & NIDHI BALACHANDRAN.
   RESPONDENT/3RD RESPONDENT:

           A. SAKEER HUSSAIN, AGED 52, S/O. ABDUL KAREEM, REGISTRAR,
           KERALA AGRICULTURAL UNIVERSITY, K.A.U POST, VELLANIKKARA,
           THRISSUR - 680656, RESIDING AT AKBAR MANZIL, KARETE,
           PULIMATH P.O, THIRUVANANTHAPURAM.

           ADVOCATE SMT.SURYA BINOY FOR RESPONDENT.


        This Contempt of court case (civil) having come up for orders on
   23.07.2021, the court on the same day passed the following:

                                                               P.T.O.
 Con.Case(C) No.605/2021                   2/4

                          APPENDIX OF CON.CASE(C) 605/2021
ANNEXURE A2               PROCEEDINGS NO.GA/J3/16137/2016 DATED 06/07/2021.
 Con.Case(C) No.605/2021                               3/4




                                 DEVAN RAMACHANDRAN, J.
                                 -----------------------------------------
                           Contempt Case (Civil) No.605 of 2021
                                 ----------------------------------------
                              Dated this the 23rd day of July, 2021

                                              ORDER

When this matter was called today, Smt.Surya Binoy - learned

counsel appearing for the respondent, submitted that the University

has already taken a decision and is awaiting the concurrence of the

Government.

2. I must say that this submission is rather baffling because,

as has been recorded in the judgment, earlier, a learned Division

Bench had conclusively declared that the Librarians working in the

Kerala Agricultural University is on par with teachers and they are

entitled to be allowed to continue in service until the age of 60 years.

However, the proceedings of the University, now placed on record as

Annexure A2, does not mention anything about this judgment, but

merely says that they have sought the concurrence of the

Government. I must say, prima facie, that this does not, in any

manner, comply with the directions of this Court.

I, therefore, adjourn this matter to be called on 03.08.2021;

within which time, if orders are not issued in compliance with the Con.Case(C) No.605/2021 4/4

Contempt Case (Civil) No.605 of 2021

directions of the learned Division Bench and that of this Court, the

respondent shall remain present in person to explain why.

Sd/-

         H/O                                                DEVAN RAMACHANDRAN,
           SAS/23/07/2021                                         JUDGE




23-07-2021                              /True Copy/                        Assistant Registrar