For Information Purpose Only vs By Advocates M/S John Joseph ...
2021 Latest Caselaw 9863 Ker

Con.Case(C) 806/2020                        1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
                       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                         THE HONOURABLE MRS. JUSTICE MARY JOSEPH

             Wednesday,the 24th day of March 2021/3rd Chaithra, 1943

            For   information purpose only
             Contempt Case(C) No.806/2020(S) in WA No.1600/2018


PETITIONER/1ST RESPONDENT
        BINU THANKACHAN,AGED 42 YEARS
        SON OF THANKACHAN, LOWER DIVISION CLERK,
        SANTHINIKETHANAM MODEL HIGHER SECONDARY SCHOOL,
        PATHARAM (PO), SOORANADU, KOLLAM DISTRICT, PIN 690522

BY ADVOCATES             M/S JOHN JOSEPH VETTIKAD, C.JOSEPH JOHNY


RESPONDENTS/APPELLANTS 1 AND 2
1.            SRI. A.SHAJAHAN,
               SON OF ABDUL RASAK, SECRETARY TO GOVERNMENT,
               GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX,
               RESIDING AT T.C 2/3406, SREEPADAM, CHALAKUZHY ROAD,
               P.O PATTOM, THIRUVANANTHAPURAM 695004

2.           SRI. K. JEEVAN BABU,
              SON OF KUTTAPPAN, DIRECTOR GENERAL OF EDUCATION,
             (FORMERLY DIRECTOR OF HIGHER SECONDARY EDUCATION)
              HOUSING BOARD BUILDINGS, SANTHI NAGAR,
              THIRUVANANTHAPURAM 695 014

GOVERNMENT PLEADER FOR THE RESPONDENTS


           This Contempt of Court Case (Civil) having come up for orders
on 24/03/2021, the court on the same day passed the following:-
                                                              P.T.O
        A.MUHAMED MUSTAQUE &        MARY JOSEPH, JJ.
             ---------------------------
[Cont.Case Nos.806/2020, 1266/2020 and 428/2021]
             ---------------------------
         Dated this the 24th day of March, 2021
     For information purpose only
                       O R D E R

A.Muhamed Mustaque, J.

In view of the fact that the directions are to be complied with based on the judgment of this Court, the respondents cannot further delay compliance stating that the Council of Ministers have to approve such a decision in the cabinet meeting. Such a stand shall amount to contempt. However, taking a lenient view, we adjourn the matter to 18/5/2021 for reporting compliance. If the directions are not complied within the said period, the respondents shall appear in person on that day.

Post on 18/5/2021.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

MARY JOSEPH, JUDGE ms

/true copy/ Sd/- ASSISTANT REGISTRAR