Jesto Joy vs Dr.Prakash Kumar B
2022 Latest Caselaw 1391 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                     &
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
          Tuesday, the 1st day of February 2022 / 12th Magha, 1943
             CONTEMPT CASE(C) NO. 190 OF 2022(S) IN WA 693/2021
PETITIONER/RESPONDENT:

     JESTO JOY, AGED 29 YEARS, S/O.JOY N.R.,
     RESIDING AT NAMBIATTUKUDY HOUSE, EDAVOOR P.O.,
     ERNAKULAM DISTRICT - 683 544.

    BY ADVS. M/S. SIDHARTH A.MENON, VASIL T.K.

RESPONDENTS/2ND APPELLANT:


     DR.PRAKASH KUMAR. B., REGISTRAR,
     MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI HILLS (PO),
     KOTTAYAM - 686 560.

     BY SRI.SURIN GEORGE IPE, STANDING COUNSEL

     This Contempt of court case (civil) having come up for orders on
01.02.2022, the court on the same day passed the following:

                                                      P.T.O.
                       S. MANIKUMAR, CJ & SHAJI P. CHALY, J.
                  ---------------------------------------------------------
                                C.O.(C) No. 190 of 2022
                                             in
                                 W.A. No. 693 of 2021
                    ---------------------------------------------------------
                      Dated this the 1st day of February, 2022.

                                        ORDER

S. MANIKUMAR,CJ.

Contending inter alia that the directions issued in the judgment

dated 04.01.2022 in W.A. No. 693 of 2021 have not been complied

with, instant contempt case is filed.

2. Taking notice on behalf of Dr. Prakash Kumar B., Registrar,

Mahatma Gandhi University, Kottayam, the respondent, Sri. Surin

George Ipe, learned Standing Counsel, submitted that due to the

pandemic, the University is functioning with 50% staff. Two weeks'

time has already expired on 20.01.2022 and immediately thereafter,

this Contempt Case is filed.

3. Learned Standing Counsel further submitted that the

directions shall be complied with within two weeks from today. The

said submission is recorded.

Post the matter after two weeks.

sd/-

S. MANIKUMAR, CHIEF JUSTICE.

sd/-

SHAJI P. CHALY, JUDGE.

Rv

01-02-2022 /True Copy/ Assistant Registrar