Dr. Poornima C.C vs Dr. Venu, Ias
2022 Latest Caselaw 289 Ker

Con.Case(C) No.2201/2021                         1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             Tuesday, the 11th day of January 2022 / 21st Pousha, 1943
              CONTEMPT CASE(C) NO. 2201 OF 2021(S) IN WP(C) 8704/2021
   PETITIONER/PETITIONER IN THE JUDGMENT:

       1. DR.POORNIMA C.C., D/O.P.P. RAMACHANDRAN, ASSISTANT PROFESSOR (NOT
          APPROVED), DEPARTMENT OF MALAYALAM, COCHIN COLLEGE, COCHIN- 682 002.
       2. DR.KAVITHA V.RAJAN, D/O.G. RAJAN, ASSISTANT PROFESSOR (NOT
          APPROVED), DEPARTMENT OF HINDI, COCHIN COLLEGE, COCHIN- 682 002.

        BY ADVS. M/S. S.PRASANTH (AYYAPPANKAVU), VARSHA BHASKAR, ANUPAMA
        SIBI, THRESSY THOMAS.

   RESPONDENT/RESPONDENT 1ST IN THE JUDGMENT:


           DR.V. VENU, IAS, ADDITIONAL CHIEF SECRETARY,
           HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
           THIRUVANANTHAPURAM- 695 001.

           GOVERNMENT PLEADER FOR RESPONDENT

        This Contempt of court case (civil) having come up for orders on
   11.01.2022, the court on the same day passed the following:
                                      ORDER

It is submitted by the learned Government Pleader that Annexure 4

communication of the Government Stands withdrawn and that orders are being

passed in terms of the judgment of this Court.

Post on 02/02/2022.

                                                       Sd/- ANU SIVARAMAN JUDGE




11-01-2022                         /True Copy/                            Assistant Registrar
 Con.Case(C) No.2201/2021                  2/2

APPENDIX OF CON.CASE(C) 2201/2021 Annexure 4 A TRUE COPY OF LETTER NO.F3/215/2021/H.E.D. DATED 06-12-2021 ISSUED BY RESPONDENT TO THE REGISTRAR, MAHATMA GANDHI UNIVERSITY.