Dr.P.R Unnikrishna Pillai vs Dr.V.Venu Ias
2022 Latest Caselaw 522 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                  CON.CASE(C) NO.1807 OF 2021
     JUDGMENT IN WP(C) 15142/2021 OF HIGH COURT OF KERALA
                        DATED 29.7.2021
                      -------------------
PETITIONER/PETITIONER :-

          DR.P.R UNNIKRISHNA PILLAI, AGED 55 YEARS
          PALLETHU HOUSE, KANDALLOOR NORTH,
          PATTOLI MARKET.P.O, (VIA)KAYAMKULAM,
          ALAPUZHA - 690 531.
          [PRINCIPAL SANATANA DHARMA COLLEGE,
          ALAPPUZHA-688 003.]

          BY ADVS.
          BABY ISSAC ILLICKAL
          ISAAC KURUVILLA ILLIKAL


RESPONDENT/RESPONDENT No.2 IN WP(C) :-

          DR.V.VENU IAS
          (AGE, NAME OF THE FATHER AND RESIDENTIAL ADDRESS NOT
          KNOWN TO THE PETITIONER)
          PRINCIPAL SECRETARY TO GOVERNMENT,
          DEPARTMENT OF HIGHER EDUCATION,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

          BY SMT.PRINCY XAVIER, SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.1807 OF 2021

                                -: 2 :-


                              JUDGMENT

Dated this the 13th day of January, 2022

It is submitted by the learned counsel appearing on either

side that the directions contained in the judgment have been

complied with. The Contempt of Court Case is, accordingly, closed

without prejudice to the contentions of the parties.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/14.1.2022 CON.CASE(C) NO.1807 OF 2021

APPENDIX OF CON.CASE(C) 1807/2021

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT IN W.P(C)NO.15142/2021 DATED 29.07.2021.

Annexure II TRUE COPY OF THE POSTAL SLIP DT.04.08.2021.

Annexure III TRUE COPY OF THE A/D CARD EVIDENCING THE RECEIPT OF ANNEXURE I BY THE RESPONDENT.

Annexure IV PHOTOCOPY OF THE COMMUNICATION DT.24.8.21 ISSUED BY THE RESPONDENT.