Dr.Faizal vs Dr.Usha Titus Ias
2021 Latest Caselaw 19132 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         Monday, the 13th day of September 2021 / 22nd Bhadra, 1943
  IA.NO.1/2021 IN CONTEMPT CASE(C) NO. 341 OF 2021(S) IN WP(C) 21075/2020
APPLICANT/PETITIONER:

     DR.FAIZAL, AGED 55 YEARS, S/O.P. SAINUDDIN,
     ASSOCIATE PROFESSOR, IQBAL COLLEGE, PERINGAMMALA,
     THIRUVANANTHAPURAM - 695 563.

RESPONDENT/1ST RESPONDENT:

     DR.USHA TITUS IAS, SECRETARY TO GOVERNMENT,
     HIGHER EDUCATION DEPARTMENT, GOVT. SECRETARIAT,
     THIRUVANANTHAPURAM - 695 001.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to re-open the above
contempt of court case.

     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 03/03/2021 and upon hearing the arguments of M/S. M.FATHAHUDEEN &
JELSON J.EDAMPADAM, Advocates for the petitioner in IA/COC and of SMT.K.
AMMINIKUTTY, SENIOR GOVERNMENT PLEADER for the respondent in IA/COC, the
court passed the following:

                                                       P.T.O.
                 DEVAN RAMACHANDRAN J.
        -------------------------------------
                  I.A.No.1 of 2021
                         in
             Con. Case (C) No.341 of 2021
        -------------------------------------
        Dated this the 13th day of September, 2021


                            O R D E R

This application has been filed to re-

open the Con. Case (C) No.341/2021 on the

allegation that the undertaking made by the

learned Government Pleader in the order dated

03.03.2021 has not been complied with.

2. However, when this matter was called

today, Smt.K.Amminikutty, learned Senior

Government Pleader, submitted that the

directions have been complied with and that an

order has been issued.

3. Sri.Jelson J.Edampadam, learned counsel

appearing for the petitioner, submits that the

new order, however, states that the Authorities

will review the decision, after getting

concurrence from the UGC. He prayed that,

therefore, there be a direction from this Court I.A No.1 of 2021 in COC(C) No.341 of 2021

that his client will be heard before such

review is attempted or completed.

I, therefore, close this I.A without

any further orders; however, directing the

respondents to hear the petitioner before the

action for review, as recorded in the new

order, is initiated.

Sd/-

DEVAN RAMACHANDRAN, JUDGE.

ww

13-09-2021 /True Copy/ Assistant Registrar