Asha Chandran vs Usha Titus
2021 Latest Caselaw 18547 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
   WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                     CON.CASE(C) NO. 2022 OF 2019
 AGAINST THE ORDER/JUDGMENT IN WP(C) 21243/2017 OF HIGH COURT OF
                                KERALA
PETITIONERS:

    1     ASHA CHANDRAN, AGED 60 YEARS, D/O.DR.P.RAMACHANDRAN,
          DRA 31, DARSHANA, MUNDACKAL WEST, KOLLAM- 691 001,
          (RETIRED ASSOCIATE PROFESSOR OF ENGLISH S.N.COLLEGE,
          KOLLAM).
    2     BEENA SUKUMARAN, SUBAVAN, R.S.NAGAR-17, KAPPALANDI
          MUKKU, KOLLAM (RETIED ASSOCIATE PROFESSOR OF ENGLISH,
          S.N.COLLEGE, KOLLAM).
          BY ADV M.S.RADHAKRISHNAN NAIR


RESPONDENTS:

    1     USHA TITUS,
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM- 695 001.
    2     V.K.PRASAD
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          REGISTRAR,KERALA UNIVERSITY,UNIVERSITY
          CAMPUS,PALAYAM,THIRUVANANTHAPURAM-695 001

          ADDL R2 IS IMPLEADED VIDE ORDER DTD 8/11/19 IN IA 1/19
          IN COC 2022/19
          BY ADV SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2022 OF 2019
                                 2


                           JUDGMENT

The directions in the judgment dated 13.02.2019 in

W.P (C) No.21243 of 2017 are complied with.

Accordingly, the Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR CON.CASE(C) NO. 2022 OF 2019

APPENDIX OF CON.CASE(C) 2022/2019

PETITIONER ANNEXURE ANNEXURE A TRUE COPY OF THE JUDGMENT DATED 13.02.2019 IN WP(C)NO.21243 OF 2017 OF THIS HON'BLE COURT. ANNEXURE B TRUE COPY OF THE ORDER NO.G.O.(RT)896/2019/H.EDN DATED 03.06.2019. ANNEXURE C TRUE COPY OF THE G.O.(Rt)NO.32/2020/H.Edn.

DTD 6.1.2020 ANNEXURE D TRUE COPY OF THAT INTERIM ORDER IN W.P(C)NO.16960/20 DATED 4.8.2020 OF THIS HON'BLE COURT.

ANNEXURE E TRUE COPY OF LETTER D6/186/2020/DCEDDKLM DATED 28.12.2020 ISSUED BY DEPUTY DIRECTOR OF COLLEGIATE EDUCATION.

ANNEXURE F TRUE COPY OF THE ORDER NO.UGC CELL 3/24226/2017/DCE DATED 25.2.2020 ISSUED BY THE DIRECTOR OF COLLEGIATE EDUCATION TO THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION. ANNEXURE G TRUE COPY OF ORDER NO.A5/6298/2017 DATED 4.2.2021 ISSUED BY THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION TO THE PRINCIPAL, SN COLLEGE, KOLLAM.

ANNEXURE H TRUE COPY OF THE ORDER NO.A5/1407/2021/DCEDDKLM DATED 20.2.2021 ISSUED BY THE DEPUTY DIRECTOR TO THE PRINCIPAL, SN COLLEGE, KOLLAM TO REMIT THE UNIVERSITY EXAM FEES DIRECTLY ANNEXURE I TRUE COPY OF LETTER NO.G4/6182/2021 DATED 25.2.2021 GIVEN BY THE PRINCIPAL OF THE COLLEGE TO REMIT AN AMOUNT OF RS.2,400/- ANNEXURE J TRUE COPY OF THE ORDER NO.GO(Rt) 396/2021/H.Edn DATED 1.3.2021

RESPONDENTS ANNEXURE

ANNEXURE R2(a) THE TRUE COPY OF THE SAID LATTER NO.M&c.II/1/2019, DATED 07.10.2020 ISSUED BY THE PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT.