Babu .S vs Usha Titus
2022 Latest Caselaw 9309 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                        CON.CASE(C) NO. 1166 OF 2018
  AGAINST THE JUDGMENT DATED 15.11.2017 IN WPC 8339/2014 OF HIGH
                               COURT OF KERALA
PETITIONERS:

    1        BABU .S.
             AGED 52 YEARS
             S/O. SUKUMARAN, AGED 52, NANDANAM, T.C.9/2293,
             EDAVACODE SREEKARYAM P.O., THIRUVANANTHAPURAM - 17.
    2        GOPALAKRISHNAN K.
             AGED 51 YEARS
             AGED 51, S/O. SANKUNNY NAIR, SANTHY COLONY, CHANDRA
             NAGAR P.O., PALAKKAD - 7.
    3        SUJA ELIZABETH MATHEW
             AGED 54 YEARS
             W/O. PHILIP P.VARUGHESE, AGED 54, ASSOCIATE PROFESSOR,
             DEPARTMENT OF MATHEMATICS, MES KOLLADY COLLEGE,
             MANNARKADU.
             BY ADV SRI.M.S.RADHAKRISHNAN NAIR


RESPONDENTS:

    1        USHA TITUS
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPARTMENT,
             GOVERNMENT SECRETARY, THIRUVANANTHAPURAM - 695 001.
    2        HARITHA V.KUMAR
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
             DIRECTOR OF COLLEGIATE EDUCATION, THIRUVANANTHAPURAM -
             695 001.
    3        DR. K.K. SUMA
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, THRISSUR - 680
             001.
             BY SRI. SUNIL KURIAKOSE, GOVERNMENT PLEADER
     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case(C)NO.1166 of 2018
                                  2




                           JUDGMENT

Dated this the 10th day of August, 2022

Learned counsel for the petitioner submits that

the matter in this Contempt of Court Case has

been rendered infructuous and that orders have

been complied with.

The contempt of court case is, therefore,

closed as infructuous.

Sd/-

ANU SIVARAMAN JUDGE SSK/10/08 Contempt Case(C)NO.1166 of 2018

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE JUDGMENT DATED 15.11.2017 IN Annexure A W.P.(C) NO. 8339/2014 OF THIS HON'BLE COURT CERTIFIED COPY OF THE ORDER IN SLP (C) NOS. Annexure B 8904-8905/2020 PASSED BY THE SUPREME COURT OF INDIA DATED 8.10.2021 CERTIFIED COPY OF RECORD OF PROCEEDINGS IN SLP Annexure C NOS. 8904-8905/2020 PASSED BY THE SUPREME COURT OF INDIA DATED 8.10.2021 TRUE COPY OF THE DIARY NO.20331/2020 SHOWING Annexure D THE NUMBER AND NAMES OF THE PETITIONERS RESPONDENTS' EXHIBITS: NIL

SSK //TRUE COPY// PA TO JUDGE