S. Jayasree vs V. Vigneswari I.A.S
2022 Latest Caselaw 8931 Ker

Con.Case(C) No.882/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
                 CONTEMPT CASE(C) NO. 882 OF 2022(S) IN WP(C) 17098/2019

      PETITIONERS/PETITIONERS IN W.P.(C):


          1. S. JAYASREE,ASSOCIATE PROFESSOR IN ECONOMICS, S.N. COLLEGE,
             KOLLAM.
          2. NARMADA S.,ASSOCIATE PROFESSOR IN MATHEMATICS, S.N. COLLEGE,
             KOLLAM.
          3. S.K.PRATHAP,ASSOCIATE PROFESSOR IN ENGLISH, S. N. COLLEGE, KOLLAM.
          4. R.SUNILKUMAR,ASSOCIATE PROFESSOR IN MALAYALAM, S.N. COLLEGE,
             KOLLAM.

            BY ADVS.M/S.N.RAGHURAJ,SREEKUMAR S,

      RESPONDENTS/RESPONDENT 2 & 3 IN W.P.(C):


      1. SMT.V.VIGNESWARI I.A.S., DIRECTOR OF COLLEGIATE EDUCATION, DIRECTORATE OF
         COLLEGIATE EDUCATION, THIRUVANANTHAPURAM - 695 001.
      2. DR.SHEELA S., DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, KOLLAM - 691001.


        This Contempt of court case (civil) having come up for orders on
   07.07.2022, the court on the same day passed the following:

                                              ORDER

The learned Government Pleader seeks further time to obtain

instructions.

List this case, therefore, on 25/07/2022; within which time, if the

directions in the judgment have not fully complied with, the respondents

shall remain in person to explain why.

Sd/- DEVAN RAMACHANDRAN, JUDGE

07-07-2022 /True Copy/ Assistant Registrar