M.V.Ramachandran vs Dr.K.Vasuki. I.A.S
2021 Latest Caselaw 23795 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
           THE HONOURABLE MR.JUSTICE N.NAGARESH
 TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA,
                             1943
                 CON.CASE(C) NO. 1258 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 2465/2020 OF HIGH
                       COURT OF KERALA
PETITIONER/WRIT PETITIONER IN W.P.(C) No.2465 of 2020:

         M.V.RAMACHANDRAN
         AGED 61 YEARS
          S/O VISWAMBARAN, MAMBULLI HOUSE, ANTHIKKAD P.O.,
         THRISSUR DISTRICT, PIN- 680 641, PROPRIETOR OF
         M/S AMS TRANSPORTS, ANTHIKKAD, THRISSUR DISTRICT
         PIN-680 641
         BY ADVS.
         C.D.DILEEP
         SHYLAJA VARGHESE

RESPONDENTS/RESPONDENTS 1 TO 2 IN W.P.(C) No.2465 of 2020:

    1    DR.K.VASUKI. I.A.S
         (AGE AND FATHERS NAME ARE UNKNOWN TO THE
         PETITIONER) DIRECTOR OF AGRICULTURE, VIKAS
         BHAVAN, THIRUVANANTHAPURAM - 680 033
    2    S. SUSHAMA
         (AGE AND FATHERS NAME ARE UNKNOWN TO THE
         PETITIONER) EXEXUTIVE OFFICER/ADDITIONAL DIRECTOR
         OF AGRICULTURE, THE KERALA STATE SEED DEVELOPMENT
         AUTHORITY, CHEMBUKKAVU, THRISSUR, PIN- 680020
         BY ADV GOVERNMENT PLEADER

OTHER PRESENT:

         SMT.VINITHA B SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 30.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont. Case No.1258 of 2021
                                     :2 :




                             JUDGMENT

********************

Dated this the 30th day of November, 2021

When the Contempt of Court case came up today, the

learned Senior Government Pleader submitted that the State

has preferred SLP 18371/2021 and the Hon'ble Apex Court

has granted an interim order on 18.11.2021.

In the circumstances, the Contempt of Court Case (C)

cannot be proceeded with for the time being. Accordingly, the

Contempt of Court Case (C) is closed.

Sd/-

N. NAGARESH, JUDGE

al/-

Cont. Case No.1258 of 2021

APPENDIX OF CON.CASE(C) 1258/2021

PETITIONER ANNEXURE Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 14/08/2020 IN WPC NO. 12985/2020. Annexure A2 A TRUE COPY OF THE ORDER DATED 08/04/2021 ISSUED BY THE DIRECTOR GENERAL OF EDUCATION.

RESPONDENTS EXHIBITS: NIL

TRUE COPY

PS TO JUDGE