The Manager vs A. Shajahan Ias
2021 Latest Caselaw 10024 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

         Con.Case(C).No.454 OF 2021 IN WP(C). 17168/2020

   AGAINST THE JUDGMENT IN WP(C) 17168/2020(U) OF HIGH COURT OF
                              KERALA


PETITIONER:

              THE MANAGER,
              A.H.S.PAREL MAMPATTUMOOLA,MANJAPETTI,
              KOORAD.P.O,MALAPPURAM-679339.

              SRI.T.T.MUHAMOOD
              SRI.A.RENJIT
              SRI.V.E.ABDUL GAFOOR
              SRI.A.MOHAMMED SAVAD
              SRI.C.Y.VINOD KUMAR

RESPONDENT:

              A. SHAJAHAN IAS,
              THE SECRETARY TO GOVERNMENT, (AGE AND FATHER'S NAME
              NOT KNOWN TO THE PETITIONER),
              GENERAL EDUCATION DEPARTMENT,GOVERNMENT
              SECRETARIAT,THIRUVANANTHAPURAM-695001.

              SRI.MATHEW GEORGE VADAKKEL-SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.454 OF 2021

                                        2


                                 JUDGMENT

Dated this the 24th day of March 2021

Even though the petitioner alleges that the respondent

issued order on 08.03.2021 in flagrant violation of the

direction in the judgment dated 02.12.2020 in W.P.(C)

No.17168/2020, I do not think that it will be justified for this

Court to consider his contentions on its merits, while sitting in

contempt jurisdiction.

No doubt, the petitioner alleges that the present order of

the respondent has been issued without adverting to the

report of the State Level Committee, but I am certain that this

contention will have to be impelled by the petitioner in a writ

petition challenging the said order.

In the afore circumstances, I close this contempt case,

however, leaving full liberty to the petitioner to impugn the

order now issued by the respondent appropriately, for which

purpose, all contentions are left open.

Sd/- DEVAN RAMACHANDRAN

Stu JUDGE Con.Case(C).No.454 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT PASSED BY THIS HONBLE COURT ON 02.12.2020 IN WPC NO. 17168/2020.