Kerala High Court
Dr. Bindu George vs Joseph Kariyil on 2 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 2ND DAY OF FEBRUARY 2022 / 13TH MAGHA, 1943
CON.CASE(C) NO. 2188 OF 2021
AGAINST THE JUDGMENT IN WA 500/2021 OF HIGH COURT OF
KERALA dated 15.11.2021
PETITIONER:
DR. BINDU GEORGE,
AGED 52 YEARS
D/O. PROF. E.A. GEORGE, HEAD OF DEPARTMENT,
DEPARTMENT OF ECONOMICS (UNDER ORDER OF
SUSPENSION), AQUINAS COLLEGE, EDAKOCHI-
682010, RESIDING AT BLOCK A/44, KAIRALI
APARTMENT, PANAMPILLY NAGAR, ERNAKULAM.
BY ADV P.C.SASIDHARAN
RESPONDENT:
JOSEPH KARIYIL,
(AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER), REV.BISHOP,
DIOCESE OF COCHIN, BISHOP HOUSE,
FORT COCHIN-682001. (EDUCATIONAL
AGENCY/DISCIPLINARY AUTHORITY), ACQUINAS
COLLEGE, COCHIN-682010.
BY ADVS.
PAUL ABRAHAM VAKKANAL
ABRAHAM VAKKANAL (SR.)
VINEETHA SUSAN THOMAS
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.02.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
C.O(C) No.2188 of 2021
2
A.K.JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
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C.O(C) No.2188 of 2021
--------------------------------------------
Dated this the 2nd day of February, 2022
JUDGMENT
Mohammed Nias.C.P, J.
This contempt case is filed alleging non-compliance of
the directions in the judgment in WA No.500 of 2021 dated
15.11.2021
On going through the averments in the contempt case,
we had directed the respondent to file an affidavit. Accordingly, an
affidavit was filed on 01.01.2022 refuting the allegations in the
case. To bring in more clarity a fresh affidavit was filed on
01.02.2022 detailing the proposed steps and mentioning the time
line as well. On going through the proposal with the time
schedule, we feel that the respondent cannot be seen as violating
the conditions in our judgment dated 15.11.2021. Accordingly, we
close the contempt case making it clear that the petitioner will be
free to raise all the legal contentions available to him before the
enquiry officer at the appropriate stage during the proceedings, in
tune with the directions in our judgment dated 15.11.2021 in WA
No.500 of 2021. In the light of the time line stated in the affidavit
C.O(C) No.2188 of 2021
filed on 01.02.2022, we deem it fit to extend the time granted in
the judgment dated 15.11.2021 for completion of the proceedings.
Accordingly, the contempt case is closed.
Sd/-
A.K.JAYASANKARAN NAMBIAR,
JUDGE
Sd/-
MOHAMMED NIAS C.P.,
JUDGE
dlk 2.2.22
C.O(C) No.2188 of 2021
APPENDIX OF CON.CASE(C) 2188/2021
PETITIONER'S ANNEXURES
Annexure A1 TRUE COPY OF THE JUDGMENT IN W.A.500 OF
2021 DATED 15.11.2021.
Annexure A2 TRUE COPY OF THE SHOW CAUSE NOTICE
ISSUED BY THE RESPONDENT DATED
1.12.2021.
Annexure A3 TRUE COPY OF SHOW CAUSE NOTICE ISSUED
BY THE RESPONDENT DATED 1.12.2021
RECEIVED BY THE PETITIONER ON
15.12.2021.
Annexure A4 TRUE COPY OF THE ORDER ISSUED BY THE
M.G.UNIVERSITY.
