Vivek Nair S vs A.P.M.Muhammed Hanish
2021 Latest Caselaw 18205 Ker

Con.Case(C) No.1130/2021                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
             CONTEMPT CASE(C) NO. 1130 OF 2021(S) IN WP(C) 26927/2018
   PETITIONER/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. M/S. V.A.MUHAMMED & V.RAJASEKHARAN NAIR.
   RESPONDENT/1ST AND 3RD RESPONDENTS:

       1. SRI.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.

           GOVERNMENT PLEADER FOR RESPONDENTS

        This Contempt of court case (civil) having come up for orders on
   03.09.2021, the court on the same day passed the following:
                                      ORDER

The learned Government Pleader submits that he requires atleast two

weeks time more for complying with the directions in the judgment.

List this case on 27/09/2021; within which time if the directions in

the judgment are not complied with, the respondents shall remain present in person to explain why.

Sd/- DEVAN RAMACHANDRAN,JUDGE

03-09-2021 /True Copy/ Assistant Registrar