Sreekanth M.S vs Dr. K.Jayakumar
2021 Latest Caselaw 13184 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
         THE HONOURABLE MR. JUSTICE AMIT RAWAL
  WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA,
                           1943
              CON.CASE(C) NO. 719 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 34793/2019 OF
                  HIGH COURT OF KERALA
PETITIONER/S:

        SREEKANTH M.S.
        AGED 46 YEARS
        S/O M.K, SUKUMARAN,
        WORKING AS ASSOCIATE PROFESSOR (COMPUTER
        SCIENCE),
        S.N.COLLEGE, CHERTHALA,
        S.N.PURAM P.O, ALAPPUZHA-688582..
        RESIDING AT MULLASSERY HOUSE,
        P.O.VEMBALLUR.P.O, THRISSUR-680671.

        BY ADVS.
        A.RAJASIMHAN
        KUM.VYKHARI.K.U


RESPONDENT/S:

        DR. K.JAYAKUMAR
        (AGE AND FATHER'S NAME NOT KNOWN TO THE
        PETITIONER),
        DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
        OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE
        EDUCATION, ERNAKULAM-682035.

OTHER PRESENT:

        SRI UNNIKRISHNA KAIMAL


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 23.06.2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                           JUDGMENT

Learned Government Pleader submits that the judgment

dated 8.12.2020 has been complied with and he undertakes to

supply the copy of the same to the counsel representing the

petitioner.

2. On the contrary, learned counsel for the petitioner

submits that the compliance of the judgment has been taken

place only after the filing of the contempt petition; such an

action is most contumacious.

Having heard the learned counsel for the parties and

considering the fact that the judgment has been complied with,

if the petitioner is aggrieved of the same, he shall be at liberty

to assail the same, in accordance with law. Rules stand

discharged. The contempt case is accordingly closed.

Sd/-

sab                                      AMIT RAWAL
                                              JUDGE

APPENDIX OF CON.CASE(C) 719/2021

PETITIONER ANNEXURE

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.34793 OF 2020 DATED 8/12/2020 OF THIS HON'BLE COURT.