Rajagopal vs Usha Titus
2021 Latest Caselaw 17990 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
   WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                     CON.CASE(C) NO. 2066 OF 2019
 AGAINST THE ORDER/JUDGMENT IN WP(C) 19009/2017 OF HIGH COURT OF
                                KERALA
PETITIONER:

             RAJAGOPAL, AGED 61 YEARS, S/O.P.K.RAMAKRISHNAN,
             AZHAKATHU PUTHEN VEEDU, NALLILA P.O., KOLLAM. (RETIRED
             ASSOCIATE PROFESSOR FROM S.N.COLLEGE, KOLLAM).
             BY ADV M.S.RADHAKRISHNAN NAIR


RESPONDENT:

             USHA TITUS, AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, PRINCIPAL SECRETARY, HIGHER EDUCATION
             DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ADMISSION ON 01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2066 OF 2019
                                  2




                           JUDGMENT

The directions in the judgment dated 13.02.2019 in W.P(C)

No.19009 of 2017 are complied with. Accordingly, the Contempt Case is

closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

PR CON.CASE(C) NO. 2066 OF 2019

APPENDIX OF CON.CASE(C) 2066/2019

PETITIONER ANNEXURE ANNEXURE A TRUE COPY OF THE JUDGMENT DATED 13.02.2019 IN W.P.(C) NO.19009/17 OF THIS HON'BLE COURT. ANNEXURE B TRUE COPY OF THE ORDER NO.G.O.

(RT)896/2019/H.EDN. DATED 3.6.2019.