Citation : 2021 Latest Caselaw 19935 Ker
Judgement Date : 23 September, 2021
Con.Case(C) No.1130/2021 1/1
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
IA.NO.1/2021 IN CONTEMPT CASE(C) NO. 1130 OF 2021(S) IN WP(C) 26927/2018
APPLICANTS/RESPONDENTS IN THE C.C.(C):
1. SRI.A.P.M. MUHAMMED HANISH, SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695
001.
2. SMT.NARAYANI. E.S., REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, CORPORATION BUILDINGS, THIRUVANANTHAPURAM-695 033.
RESPONDENT/PETITIONER IN C.C.(C):
VIVEK NAIR S., S/O. V. SURENDRAN NAIR, LOWER DIVISION CLERK,
SREE SARADA VILASOM HIGHER SECONDARY SCHOOL, CHIRAYINKEEZHU,
THIRUVANANTHAPURAM (RESIDING AT T/C 68/3419, SOUPARNIKA,
VENKARA, P.O. THIRUVALLAM, THIRUVANANTHAPURAM).
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to dispense with the
personal appearance of the applicant herein on 27/09/2021 and on
subsequent days, in the interest of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of GOVERNMENT PLEADER for the petitioners in IA/respondents in COC and of
M/S. V.A.MUHAMMED & V.RAJASEKHARAN NAIR, Advocates for respondent in
IA/petitioner in COC, the court passed the following:
ORDER
Since I have already extended the time frame in the judgment, this
application is allowed. The respondent will be present only if further
orders are issued from this Court.
Sd/- DEVAN RAMACHANDRAN,JUDGE
23-09-2021 /True Copy/ Assistant Registrar
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