Sulfath Beevi.K vs Shajahan
2021 Latest Caselaw 18194 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE S.V.BHATTI
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                       CON.CASE(C) NO. 532 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 5749/2020 OF HIGH COURT OF KERALA
PETITIONER/S:

             SULFATH BEEVI.K
             AGED 38 YEARS
             W/O.NOUSHAD K., HSA (ARABIC), POLIKAV HIGH SCHOOL,
             EDAKKULAM, VATAKARA, KOZHIKODE DISTRICT-673306,
             KUNNUMAL, AMNAS, KAVIL P.O., NEDUVANNUR-673314,
             KOZHIKODE DISTRICT.

             BY ADV POOVAMULLE PARAMBIL ABDULKAREEM



RESPONDENT/S:

             SHAJAHAN
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
             SECRETARY TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

             BY GOVERNMENT PLEADER SMT.SONY K B


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case (Civil) No.532/2021
                                        -2-




                             JUDGMENT

The instant contempt case is filed complaining disobedience of

the directions issued in judgment dated 27.02.2020. This Court,

through the said judgment, directed the respondents to dispose of

Ext.P7 expeditiously, preferably within three months from

27.02.2020. The contempt case is filed complaining that the

respondents are partly moving in the matter. On 19.03.2021 this

Court granted time to the Government Pleader to enable the

Government Pleader to get instructions in the matter. The case

underwent adjournments on 26.03.2021, 12.08.2021 and finally listed

today.

2. Government Pleader Sony K B referring to the

instructions received by her from the respondents states that no

doubt there is delay in complying with the directions of this Court,

but steps are in fact being taken by the respondent. The delay, it is

stated, is on account of pandemic circumstances prevailing in the Contempt Case (Civil) No.532/2021

State and the administration is under tremendous stress. She

informs the Court that needful would be done in complying with the

directions issued by this Court.

3. This Court appreciates a few steps already taken in this

behalf and also the difficulties faced by the Department. That

cannot be a perpetual reason to continue to disobey the orders

passed by the Court. The contempt case stands disposed of by

granting six more weeks, from the date of receipt of copy of this

judgment, to do the needful in complying with the order dated

27.02.2020 in W.P.(C) No.5749/2020. Liberty is granted to petitioner

to seek recalling of the instant judgment if the disobedience in

complying with the court order continues beyond the time granted

by this judgment.

The contempt case is disposed of as indicated above.

Sd/-

S.V.BHATTI JUDGE jjj Contempt Case (Civil) No.532/2021

APPENDIX OF CON.CASE(C) 532/2021

PETITIONER ANNEXURE

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 27.02.2020 OF THE HON'BLE HIGH COURT OF KERALA IN WP(C)NO.5749/2020.