Vivek Nair S vs A.P.M.Muhammed Hanish
2021 Latest Caselaw 20868 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                       CON.CASE(C) NO. 1130 OF 2021
         AGAINST THE JUDGMENT IN WP(C) 26927/2018 DATED 16.03.2021


PETITIONER:

              VIVEK NAIR S., AGED 28 YEARS
              SON OF V SURENDRAN NAIR, LOWER DIVISION CLERK,
              SREE SARADA VILASOM HIGHER SECONDARY SCHOOL,
              CHIRAYINKEEZHU, THIRUVANANTHAPURAM (RESIDING AT
              T/C 68/3419, SOUPARNIKA, VENKARA, P.O.,
              THIRUVALLAM, THIRUVANANTHAPURAM

              BY ADVS.
              V.A.MUHAMMED
              V.RAJASEKHARAN NAIR


RESPONDENTS:

     1        A.P.M.MUHAMMED HANISH, SECRETARY TO GOVERNMENT ,
              GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695 001

     2        SMT.NARAYANI.E.S., REGIONAL DEPUTY DIRECTOR OF HIGHER
              SECONDARY EDUCATION, CORPORATION BUILDINGS,
              THIRUVANANTHAPURAM-695 033


              SMT. SURYA BINOY- SR. G.P


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 COC 1130/21
                                              2



                                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 frame granted.

2. However, through the order in

I.A.No.4/2021 in W.P(C)No.26927/2018, the time

frame has been extended for a period of two

months from 22.08.2021. Obviously, therefore,

this Contempt Case has now become incompetent.

I, therefore, close this Contempt Case;

however, with liberty to the petitioner to

approach this Court with a fresh one, in case the

directions are not complied with even within the

extended time frame.

Sd/-

RR                                                DEVAN RAMACHANDRAN
                                                         JUDGE
 COC 1130/21

APPENDIX OF CON.CASE(C) 1130/2021

PETITIONER ANNEXURE

Annexure I CERTIFIED COPY OF HE JUDGMENT IN WPC NO.26927/2018 DATED 16.03.2021