Kerala High Court
Biji Ss vs A.Shajahan on 30 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
CON.CASE(C) NO. 1200 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15896/2019 OF HIGH COURT OF KERALA, ERNAKULAM
PETITIONERS/PETITIONERS IN THE WRIT PETITION:
1 BIJI SS,
AGED 40 YEARS
W/O K.W.SAJEEV, THARANGAM, TC 8/116, THIRUMALA
P.O.THIRUVANANTHAPURAM-695 006 (LIBRARIAN GRADE IV, ABRAHAM
MEMORIAL HIGHER SECONDARY SCHOOL, THIRUMALA,
THIRUVANANTHAPURAM)
2 SHEELA PAUL,
W/O JOSE MATHEW, MANKOOTTATHIL VEEDU, KOIPPAD, CHATHANNUR,
KOLLAM-691 572 (LIBRARIAN GRADE IV, KPM HIGHER SECONDARY
SCHOOL, CHERIYAVELINALLOOR, KOLLAM)
3 DIYA N,
W/O ANIL KUMAR M.C, MORIAKKAT HOUSE, CHEAI P.O.ERNAKULAM-683
514 (LIBRARIAN GRADE IV/111, SM HIGHER SECONDARY SCHOOL,
CHERAI).
4 I.N. JILLBA,
W/O K.K.GOPI, VAKKAYIL HOUSE, MANNAM P.O.NORTH PARAVOOR-683 520
(LIBRARIAN GRADE IV/111 SREE NARAYANA HIGHER SECONDARY SCHOOL,
NORTH PARAVOOR, ERNAKULAM)
5 JIBIN Y,
S/O K.V.YASODHARAN, KUZHIKKATTU HOUSE, POOCHAKKAL
P.O.CHERTHALA, ALAPPUZHA-688 526 (LIBRARIAN GRADE IV/111, SREE
NARAYANA HIGHER SECONDARY SCHOOL, SREEKANDESWARAM, POOCHAKKAL
P.O.ALAPPUZHA)
6 NATHASHA V.G,
W/O SIJI P.P, PARAYIDATHU VELI, POOTHOTTA P.O.ERNAKULAM-682 307
(LIBRARIAN GRADE IV/111 KPM HIGHER SECONDARY SCHOOL, POOTHOTTA,
ERNAKULAM)
7 ANITHA P.J,
W/O JOSJI P. PAVOO, PUTHUPPALLI HOUSE, KANJIRAMATTOM
P.O.ERNAKULAM-682 315(LIBRARIAN GRADE IV/111, ST IGNATIUS
HIGHER SECONDARY SCHOOL, KANJIRAMATTOM)
BY ADV S.SUBHASH CHAND
RESPONDENTS:
CON.CASE(C) NO. 1200 OF 2021
2
1 A.SHAJAHAN
AGED 50 YEARS
AGED ABOUT 50 YEARS, S/O (FATHERS NAME NOT KNOWN TO THE
PETITIONER), SECRETARY TO GOVERNMENT, DEPARTMENT OF GENERAL
EDUCATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 JEEVAN BABU,
AGED 50 YEARS, S/O (FATHERS NAME NOT KNOWN TO THE PETITIONER),
DIRECTOR OF HIGHER SECONDARY EDUCATION, HOUSING BOARD BUILDING,
SHANTHI NAGAR, THIRUVANANTHAPURAM-695 001.
3 NARAYANI E.S.
AGED ABOUT 50 YEARS, D/O (FATHERS NAME NOT KNOWN TO THE
PETITIONER), REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY
EDUCTION, OFFICE OF THE REGIONAL DEPUTY DIRECTOR,
THIRUVANANTHAPURAM-695 001.
4 SAKUNTHALA K,
AGED ABOUT 50 YEARS, D/O (FATHERS NAME NOT KNOWN TO THE
PETITIONER),REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY
EDUCATION, OFFICE OF THE REGIONAL DEPUTY DIRECTOR,
ERNAKULAM-682 011.
5 USHA S,
AGED ABOUT 50 YEARS, D/O (FATHERS NAME NOT KNOWN TO THE
PETITIONER), REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY
EDUCATION, CHENGANOOR-689 121.
OTHER PRESENT:
SRI. P.M.MANOJ - SR.GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
30.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 1200 OF 2021
3
JUDGMENT
This Contempt Case has been filed on the allegation that the
directions in the judgment have not been complied with, within
the time frame granted therein.
2. However, through a separate order in I.A.No.3/2021 in
W.P.(C)No.15896/2019, I have already extended the time frame
for compliance with the directions in the judgment until
22.08.2021.
Obviously, therefore, this Contempt Case has now become
incompetent and it is, therefore, closed; however, leaving liberty
to the petitioner to approach this Court again with a fresh one, in
case the State does not comply with the directions in the
judgment even within the extended time frame.
SD/-
DEVAN RAMACHANDRAN
JUDGE
rp
CON.CASE(C) NO. 1200 OF 2021
APPENDIX OF CON.CASE(C) 1200/2021
PETITIONER ANNEXURE
ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED 16.3.2021
PASSED BY THIS HON'BLE COURT IN WPC NO 15896/2019
