Aswanth.K.Anil vs Tarun Kumar(Corrected)
2021 Latest Caselaw 19472 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                     &
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        Thursday, the 16th day of September 2021 / 25th Bhadra, 1943
  CONTEMPT CASE(C) NO. 1486 OF 2021(S) IN WA 89/2021 IN WP(C) 29519/2019
PETITIONER/RESPONDENT NO.1/PETITIONER:

     ASWANTH.K.ANIL, S/O. K.P. ANILKUMAR, AGED 16 YEARS (MINOR),
     REPRESENTED BY HIS FATHER K.P ANILKUMAR, S/O. PARAMESWARAN,
     AGED 59 YEARS, KUNNATH HOUSE, MANJUMMAL P.O, ERNAKULAM- 683 501.

    BY ADV. SRI.K.C.SANTHOSHKUMAR.
RESPONDENT/APPELLANT NO.3/RESPONDENT NO.4:

     TARUN KUMAR, THE REGIONAL OFFICER,
     CENTRAL BOARD OF SECONDARY EDUCATION,
     REGIONAL OFFICE, THIRUVANANTHAPURAM- 695 001.


       BY ADV.RIA ELIZABETH FOR C.B.S.E


     This Contempt of court case (civil) having come up for orders on
16.09.2021, the court on the same day passed the following:

                                                     P.T.O.
                                   S.Manikumar, C.J.
                                           &
                                   Shaji P.Chaly, J.
                           =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                          Cont. Case (C)No.1486 of 2021-S
                           =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                      Dated this the 16th day of September, 2021

                                               ORDER

S.Manikumar, C.J.

Alleging willful disobedience of the judgment in W.A.No.89 of 2021

dated 01.02.2021, instant contempt petition is filed.

2. On this day, when the contempt petition came up for admission,

Ms.Ria Elizabeth, learned counsel appearing for the Central Board of

Secondary Education submitted that even during the pendency of the writ

appeal, one Mr.Sachin Thakur was the Regional Officer of the Central

Board of Secondary Education and, therefore, the instant contempt

petition, filed against Mr.Tarun Kumar, is not proper.

3. Learned counsel for the contempt petitioner is directed to take

steps for substitution.

Post after two weeks.

Sd/-

S.Manikumar Chief Justice

Sd/-

Shaji P.Chaly Judge vpv

16-09-2021 /True Copy/ Assistant Registrar