Hareesh C vs Jeevan Babu K
2021 Latest Caselaw 19508 Ker

Con.Case(C) No.1116/2021                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Thursday, the 16th day of September 2021 / 25th Bhadra, 1943
                 CONTEMPT CASE(C) NO. 1116 OF 2021(S) IN WP(C) 22945/2020

       PETITIONER/PETITIONER No.4:

                 HAREESH C., AGED 28 YEARS,         S/O. GIREESAN M.P.,

                 KARTHIKA NIVAS, PUNNAD POST, IRITTY TALUK, KANNUR-670 703.

            BY ADVS. M/S.KALEESWARAM RAJ,VARUN C.VIJAY,MAITREYI SACHIDANANDA
            HEGDE.
       RESPONDENT/RESPONDENT NO.2:

                 JEEVAN BABU K., DIRECTOR OF GENERAL EDUCATION

                 (FORMERLY KNOWN AS DIRECTOR OF PUBLIC INSTRUCTIONS),

                 JAGATHI, THIRUVANANTHAPURAM-695 014.



             GOVERNMENT PLEADER FOR RESPONDENT.

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

                                               ORDER

When this matter was called today, the learned Special Government

Pleader submits that if this Court is not inclined to accept the new order

dated 02/08/2021 issued by the respondent to be in compliance of the

directions in the judgment, he will withdraw the same and issue fresh

orders. He prayed that this COC be therefore called after a month.

Recording the above submissions, I adjourn this matter to be called

on 20/10/2021.

Sd/- DEVAN RAMACHANDRAN JUDGE

16-09-2021 /True Copy/ Assistant Registrar