Nair Service Society vs Dr.Vishwas Mehta, Ias
2021 Latest Caselaw 19339 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                     CON.CASE(C) NO. 1343 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 12290/2021 OF HIGH COURT OF
                           KERALA, ERNAKULAM
PETITIONER:

          NAIR SERVICE SOCIETY,
          REPRESENTED BY ITS GENERAL SECRETARY, G. SUKUMARAN
          NAIR, N.S.S. HEAD OFFICE, PERUNNA, CHANGANASSERY P.O.
          KOTTAYAM 686 101.

          BY ADVS.
          R.T.PRADEEP
          M.BINDUDAS
          K.C.HARISH



RESPONDENTS:

    1     DR.VISHWAS MEHTA, IAS
          (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
          CHIEF SECRETARY, GOVERNMENT OF KERALA, SECRETARIAT,
          THIRUVANANTHAPURAM 695 01.

    2     DR. V. VENU, IAS,
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
          PRINCIPAL SECRETARY, DEPARTMENT OF HIGHER EDUCATION,
          SECRETARIAT, THIRUVANANTHAPURAM 695 001.

    3     V. VIGNESHWARI IAS,
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
          DIRECTOR DIRECTORATE OF COLLEGIATE EDUCATION, VIKAS
          BHAVAN, THIRUVANANTHAPURAM 695 033.



          SRI. P.S. APPU-G.P.


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1343 OF 2021

                                   2




                                JUDGMENT

The learned counsel appearing for the petitioner submits

that the directions contained in the judgment have been

complied with.

This Contempt of Court Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE SVP CON.CASE(C) NO. 1343 OF 2021

APPENDIX OF CON.CASE(C) 1343/2021

PETITIONER ANNEXURE

Annexure I CERTIFIED COY OF JUDGMENT DATED 23.6.2021 IN WP C NO. 12290/2021.

Annexure I1 TRUE COPY OF THE COMMUNICATION DATED 28.6.2021 BY WHICH THE PROPOSAL OF 31 VACANCIES IDENTIFIED AS PER THE REVISED WORKLOAD SUBMITTED BY PETITIONER BEFORE 3RD RESPONDENT.

Annexure I11 TRUE COPY OF THE ADVOCATE NOTICE DATED 3.8.20221 ISSUED TO RESPONDENTS.