Bennet Mathew vs Mahesh D Dharmadhikari
2021 Latest Caselaw 18185 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                        CON.CASE(C) NO. 676 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 22520/2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN THE W.P.(C):

             BENNET MATHEW
             AGED 21 YEARS
             MALAMEL PUTHENPURAYIL,
             VETTICKAL.P.O, MULANTHURUTHY,
             ERNAKULAM-682314.
             BY ADVS.
             P.S.NANDANAN
             SRI.P.N.ANOOP


RESPONDENT/2ND RESPONDENT IN THE W.P.(C):

    1        MAHESH D DHARMADHIKARI
             REPRESENTED BY ITS REGIONAL OFFICER,CBSE REGIONAL
             OFFICE,CHENNAI-600001.
 ADDL.R2     K.SRINIVASAN
             REPRESENTED BY ITS REGIONAL OFFICER, CBSE REGIONAL
             OFFICE, CHENNAI 600001----IS IMPLEADED AS ADDL.R2 AS
             PER ORDER DATED 02/07/2021 IN IA 01/2021


             SRI.NIRMAL.S,STANDING COUNSEL
     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.676 of 2021            2

IN WP(C).22520/2019


                                   JUDGMENT

Dated this the 3rd day of September,2021

This contempt petition is filed by the petitioner complaining that the

directives contained in the judgment in W.P.(C) No.22520 of 2019 dated 18 th

September, 2019 are not complied with.

2. Admittedly there was delay in complying with the directions contained

in the judgment. However, due to certain changed circumstances, interim

orders were passed by this Court on various dates.

3. Today when the matter was taken up, learned counsel appearing for

the respondent submitted that in accordance with the directions contained in

the judgment necessary corrections are carried out by the Central Board of

Secondary Education in the certificates of the contempt petitioner and the

order is ready for despatch.

4. Taking into account the said aspect and present situation of COVID-19

pandemic, I think it is only appropriate that the contempt petition is closed,

leaving open the liberty of the petitioner to re-open the same, if situation

warrants.

Therefore, the contempt petition is closed, in view of the submission

made my the learned counsel for respondent as above, leaving open the

IN WP(C).22520/2019

liberty of the petitioner to re-open the proceedings, if situation warrants.

Sd/-

                                                    SHAJI P.CHALY

smv                                                       JUDGE


IN WP(C).22520/2019


                      APPENDIX OF CON.CASE(C) 676/2021

PETITIONER'S ANNEXURES
ANNEXURE A1          A CERTIFIED COPY OF THE JUDGMENT IN
                     WP(C)NO.22520/2019 DATED 18/09/2019
ANNEXURE A2          A TRUE COPY OF THE DEMAND DRAFT NO.521301
                     DATED 25/09/2019
ANNEXURE A3          A TRUE COPY OF THE LETTER DATED 25/10/2019
                     ISSUED BY ASSISTANT SECRETARTY CBSE.