The Malabar Educational & ... vs Prof. (Dr.) Joby K Jose
2022 Latest Caselaw 11512 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   FRIDAY, THE 9TH DAY OF DECEMBER 2022 / 18TH AGRAHAYANA, 1944
                         CON.CASE(C) NO. 1712 OF 2022
    AGAINST THE JUDGMENT IN WP(C) 16634/2021 DATED 21.06.2022


PETITIONER:

             THE MALABAR EDUCATIONAL & CHARITABLE TRUST
             YOGASALA ROAD, KANNUR - 670 001,
             REPRESENTED BY ITS DIRECTOR AND MANAGING
             TRUSTEE VALSAN MADATHIL

             BY ADV K.MOHANAKANNAN


RESPONDENTS:

    1        PROF. (DR.) JOBY K JOSE, AGE AND FATHER'S NAME NOT
             KNOWN TO THE PETITIONER, WORKING AS REGISTRAR,
             UNIVERSITY OF KANNUR, THAVAKKARA,
             CIVIL STATION P.O., KANNUR - 670002

    2        PROF. GOPINATH RAVINDRAN, AGE AND FATHER'S NAME NOT
             KNOWN TO THE PETITIONER, WORKING AS THE VICE
             CHANCELLOR, KANNUR UNIVERSITY, THAVAKKARA, CIVIL
             STATION P.O., KANNUR - 670002

             BY ADVS.
             I.V.PRAMOD
             PARVATHY.K -GP


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 09.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 1712/22
                                         2

                             JUDGMENT

When this matter was called today, Sri.Mohanakannan -

learned counsel for the petitioner, submitted that, though

affiliation has been granted to his client, it has been shown to be

only from the next academic year. He, therefore, prayed that his

client be granted liberty to challenge that order to such extent.

2. Sri.I.V.Pramod - learned counsel for the respondents,

affirmed that an order has been issued by the respondents, as

stated by Sri.Mohanakannan.

In the afore circumstances, leaving liberty to the petitioner

to deal with the order issued by the respondents in any manner

that they may choose fit, this Contempt Case is closed.

Sd/-

RR                                             DEVAN RAMACHANDRAN
                                                    JUDGE
 COC 1712/22

APPENDIX OF CON.CASE(C) 1712/2022

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 21/06/2022 IN W.P(C) NO.16634/2021 OF THIS HON'BLE COURT)