Anand N.V vs Smt. Jyothilakshmi, ...
2021 Latest Caselaw 19280 Ker

Con.Case(C) No.1482/2021                         1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943
             CONTEMPT CASE(C) NO. 1482 OF 2021(S) IN WP(C) 29514/2018
   PETITIONER/2ND PETITIONER:

           ANAND N.V., AGED 26 YEARS, S/O. VINU N.D,
           OFFICE ATTENDANT (PEON), PAPPU MASTER MEMORIAL UPPER
           PRIMARY SCHOOL, CHENTRAPPINNI, THRISSUR DISTRICT-683 550,
           RESIDING AT NAYANKARA, KOZHIKADEN HOUSE, P.O. PADIYOOR,
           THRISSUR -680 688.

        BY SMT.SEEMANTHINI (SENIOR ADVOCATE) ALONG WITH ADVS.
        M/S.M.R.ANISON, V.BHARGAVI (PANANGAD).
   RESPONDENT/1ST RESPONDENT:

           SMT.JYOTHILAKSHMI. L.,IAS,SECRETARY TO GOVERNMENT,
           GENERAL EDUCATION DEPARTMENT, GOVT. SECRETARIAT,
           THIRUVANANTHAPURAM- 695 001.

           SRI.HANIL KUMAR, SPECIAL GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   14.09.2021, the court on the same day passed the following:

                                                                      P.T.O.
 Con.Case(C) No.1482/2021                      2/2




                                         ORDER

Learned Special Government Pleader Sri.Hanil Kumar seeks time to get

instructions.

Smt.Seemanthini, learned senior counsel instructed by Sri.M.R.

Anison- learned counsel for the petitioner, submitted that she is finding

a very disturbing trend that every judgment of this Court directed against

the Educational Department remains without proper action; and that even

when orders are issued they are often in contravention of the directions.

She submitted that, therefore, the respondent- who is the head of the

department must be given necessary orders from this Court to ensure that

judgments are complied with and within the time frames granted.

I find force in the submissions of the learned senior counsel afore

since it has also been the experience of this Court that the number of

Contempt Cases are now escalating.

I, therefore, direct the Special Government Pleader to confer with

the respondent on this issue, not merely with respect to this case but

with all the other cases against the General Education Department and to

inform this Court by the next posting date.

I also make it clear that if the directions in the judgment in this

case are not complied with, then appearance of the respondent will be

insisted upon; but I choose not to do so today, taking note of the

submissions of the learned Special Government Pleader that he will explain

the delay, if any.

Post on 17/09/2021.

                                                     Sd/- DEVAN RAMACHANDRAN,JUDGE




14-09-2021                      /True Copy/                            Assistant Registrar