P.C. Asokan vs Apm Mohammad Hanish
2021 Latest Caselaw 19884 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                    CON.CASE(C) NO. 1063 OF 2021
      AGAINST THE JUDGMENT IN WP(C) 6665/2019 DATED 06.01.2021


PETITIONER/PETITIONER IN WRIT PETITION:

           P.C. ASOKAN, AGED 48 YEARS
           S/O. GOPALAN NAIR, HSST JUNIOR (MALAYALAM),
           PERAMBRA HIGHER SECONDARY SCHOOL, PERAMBRA P. O.,
           KOZHIKODE - 673525, RESIDING AT ELAVEEDU HOUSE,
           MENHANNIAM, P. O. PERAMBRA, KOZHIKODE - 673525.

           BY ADVS.
           R.K.MURALEEDHARAN
           ATHIRA A.MENON



ESPONDENT/1ST RESPONDENT IN THE WRIT PETITION:

           APM MOHAMMAD HANISH
           AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
           SECRETARY TO GENERAL EDUCATION DEPARTMENT,
           SECRETARIAT, TRIVANDRUM - 695 001.




           SMT. K.AMMINIKUTTY- SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 COC 1063/21
                                         2



                               JUDGMENT

The petitioner has approached this Court

through this Contempt Case alleging that the

directions of this Court have been flagrantly

violated by the respondent by issuing an order

dated 13.09.2021.

2. Sri.R.K.Muralidharan - learned counsel

for the petitioner, vehemently argued that the

new order issued by respondent is against the

spirit of the judgment and prayed that necessary

action against him be continued.

3. I am afraid that I cannot accede to the

afore request of the learned counsel for the

petitioner because when I read the order dated

13.09.2021, certain observations and reasons have

been stated therein to reject the reliefs sought

for by the petitioner. Whether these reasons are

tenable or otherwise cannot be decided by this

Court while considering a Contempt of Court case.

Resultantly, I close this COC; however, COC 1063/21

leaving full liberty to the petitioner to

challenge the new order dated 13.09.2021 before a

competent Forum for which purpose, all his

contentions are left open.

Sd/-

RR                                       DEVAN RAMACHANDRAN
                                               JUDGE
 COC 1063/21

APPENDIX OF CON.CASE(C) 1063/2021

PETITIONER ANNEXURE

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.6665/2019 DATED 06.01.2020.

Annexure A2 TRUE COPY OF THE REPRESENTATION DATED 19.01.2020 SUBMITTED BEFORE THE RESPONDENT ALONG WITH POSTAL RECEIPT.