Navya Chandran vs Dr.K.Jayakumar
2022 Latest Caselaw 1997 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                 CON.CASE(C) NO. 2204 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 5933/2020 OF HIGH COURT OF
                              KERALA
PETITIONER/PETITIONER:

          NAVYA CHANDRAN,
          AGED 28 YEARS
          W/O.ADV.VISHNU B.KURUP, CHANDRAKAANTHAM HOUSE,
          COLLECTORATE P.O., KOTTAYAM-686 002.
          BY ADVS.
          GEORGE POONTHOTTAM (SR.)
          NISHA GEORGE


RESPONDENTS/3RD RESPONDENT:

          DR.K.JAYAKUMAR,
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
          THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, GANDHI
          NAGAR, ERNAKULAM-682 020.
          MR.PRADEEP,
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
          SUPERINTENDENT, THE DEPUTY DIRECTOR OF COLLEGIATE
          EDUCATION, GANDHI NAGAR, ERNAKULAM-682 020.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                 2



CoC. No. 2204 of 2022




                        JUDGMENT

Dated this the 18th day of February, 2022.

When this matter was called today, Smt.Mable C

Kurian - learned Senior Government Pleader, submitted

that the directions in this judgment have been complied

with fully.

Sri.Arun Chandran - the learned counsel for the

petitioner, affirms this.

Resultantly, this contempt case is closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/18.02.2022.

CoC. No. 2204 of 2022

APPENDIX OF CON.CASE(C) 2204/2021

PETITIONER ANNEXURES Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 14.09.2020 IN WPC NO.5933/2020 OF THIS HON'BLE COURT, Annexure 2 TRUE COPY OF THE APPROVAL ORDER NO.5901/AC B 2/2020/M.G.U DATED 17.12.2020 ISSUED BY THE MAHATMA GANDHI UNIVERSITY.

Annexure 3 TRUE COPY OF THE COMMUNICATION 05.08.2021 ISSUED FROM THE OFFICE OF THE RESPONDENT.