Dr. Mammootty vs Dr. Edakkot Shaji
2021 Latest Caselaw 18411 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                        CON.CASE(C) NO. 1248 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 31065/2019 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER/PETITIONER IN WPC:

             DR. MAMMOOTTY
             AGED 62 YEARS
             S/O THANNADA PUTHIYAPURAYIL ABDULLA(LATE),
             STREET NO 10, MINAS BADARIYA NAGAR, THALIPARAMBA
             P.O.KAANNUR-670 141, (RETIRED ASSOCIATE PROFESSOR IN
             COMMERCE, SIR SYED COLLEGE, THALIPARAMBA)

             BY ADV M.S.RADHAKRISHNAN NAIR



RESPONDENTS/RESPONDENTS 3 AND 4 IN WPC:

    1        DR. EDAKKOT SHAJI,
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             DEPUTY DIRECTOR OF COLLEGIATE EDUCATION IN CHARGE,
             OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIAE EDUCATION,
             MANANCHIRA, KOZHIKODE-673 001.

    2        DR. ISMAIL OLAYIKARA,
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             PRINCIPAL IN CHARGE, SIR SYED COLLEGE, THALIPARAMBA,
             KANNUR-670 142.




             GP SRI JIMMY GEORGE




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1248 OF 2021
                               2




                          JUDGMENT

Sri.Jimmy George, learned Government Pleader submits

that the order in compliance of the judgment of this Court has

already been passed and it has been placed on record today with

a memo. In this view of the matter the alleged violation of the

direction no longer subsists and the petitioner is at liberty to

challenge the order if aggrieved of the same. Contempt case is

closed.

Sd/-

AMIT RAWAL JUDGE nak CON.CASE(C) NO. 1248 OF 2021

APPENDIX OF CON.CASE(C) 1248/2021

PETITIONER ANNEXURE

Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 6.7.2020 IN WPC NO 31065/2019 OF THIS HONORABLE COURT