Dr.Renjini.V.O vs Venu.V., I.A.S
2022 Latest Caselaw 7470 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
       THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                         &
                THE HONOURABLE MR. JUSTICE GOPINATH P.
       FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                        CON.CASE(C) NO. 1942 OF 2021
AGAINST THE JUDGMENT DATED 03.12.2020 IN OP(KAT) 135/2020 OF HIGH
                               COURT OF KERALA
PETITIONER/PETITIONER:

             DR.RENJINI.V.O.
             AGED 51 YEARS
             D/O. V.V ONEHY, PROFESSOR, DEPARTMENT OF CHEMICAL
             ENGINEERING, GOVERNMENT ENGINEERING COLLEGE,
             RAMAVARMAPURAM ENGINEERING COLLEGE, THRISSUR 680 009
             (UPON ORDERS OF PROMOTION AS PRINCIPAL AND POSTING AT
             GOVERNMENT COLLEGE OF ENGINEERING, KANNUR ROAD, WEST
             HILL, KOZHIKODE 673 005) KERALA RESIDING AT VADAKKEKARA
             HOUSE, PARATHOD P.O, KARUVANNUR, THRISSUR 680 711
             BY ADVS.
             S.KRISHNAMOORTHY
             P.S.ARUNA
             SNEHA ROSE


RESPONDENT/1ST RESPONDENT:

             VENU.V., I.A.S
             PRINCIPAL SECRETARY, HIGHER EDUCATION (G) DEPARTMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001
             SRI. ANTONY MUKKATH, SR. GP
     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1942 OF 2021                 2



                                  JUDGMENT

Gopinath P., J.

When the matter is taken up for consideration today, it is

submitted that the directions in the judgment have been

complied with. Accordingly, the Contempt of Court case is

closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P.

JUDGE ajt

APPENDIX OF CON.CASE(C) 1942/2021

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF PROVISIONAL PROMOTIONAL ORDER DATED 7.3.2019 WHEREIN WAS PROMOTED WITH EFFECT FROM 1.6.2018 Annexure A2 CERTIFIED COPY OF THE JUDGMENT IN OP(KAT) NO.135/2020 DT. 3.12.2020 Annexure A3 TRUE COPY OF THE ORDER IN GO(MS) NO.505/21/H.EDN DATED 11.11.2021