Jomy Joseph vs Prof (Dr. ) Joby.K.Jose
2022 Latest Caselaw 7713 Ker

CON.CASE(C) NO. 958 OF 2022        1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                   CON.CASE(C) NO. 958 OF 2022
 AGAINST THE JUDGMENT IN WP(C) NO.8126/2020 DATED 17.03.2022 OF
                      HIGH COURT OF KERALA
PETITIONER/PETITIONER :

    1     JOMY JOSEPH
          AGED 34 YEARS
          S/O JOSEPH VADASSERY,
          SENIOR ASSISTANT, KANNUR UNIVERSITY
          FINANCE DEPARTMENT, THAVAKKARA, KANNUR
          RESIDING AT VADASSERY HOUSE
          KANICHAR P.O., KELAKAM (VIA)
          KANNUR DISTRICT, PIN - 670674

    2     SHYJU V
          AGED 35 YEARS
          S/O RAJAN A,
          SENIOR ASSISTANT, KANNUR UNIVERSITY
          THAVAKKARA CAMPUS,KANNUR.
          RESIDING AT VADAKKEYIL VEEDU,
          PATIAM OTTACHIMUOOR, POOKODU( P.O.) - 670691.

    3     NISHAD MADATHIL
          AGED 32 YEARS
          S/O AMMAD.
          SENIOR ASSISTANT
          ACADEMIC BRANCH, KANNUR UNIVERSITY
          THAVAKKARA CAMPUS,KANNUR.
          RESIDING AT MADATHIL HOUSE,
          VILATHAPURAM, KUNINGAD P.O., PIN-673503.

          BY ADV SHAMEENA SALAHUDHEEN


RESPONDENT/3RD RESPONDENT:
           PROF (DR. ) JOBY.K.JOSE,
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
           THE REGISTRAR,
           KANNUR UNIVERSITY ,THAVAKKARA,
           KANNUR KERALA, PIN - 670002
 CON.CASE(C) NO. 958 OF 2022       2




             SRI. IV PRAMOD. SC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 958 OF 2022               3




                                 JUDGMENT

When this Contempt Case was taken up, Smt. Shameena Salahudheen,

the learned counsel appearing for the petitioners submitted that in terms of the

directions issued by this Court, orders have been passed. However, it is

submitted that instead of granting promotion from the date on which the claim

was raised, the respondent has granted promotion from various dates in 2022.

These are matters which are to be raised in appropriate proceedings.

The directions in the judgment having been complied with, nothing further

survives. This Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF CON.CASE(C) 958/2022

PETITIONER(S) ANNEXURES :

Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 17.03.2022 IN W.P.(C) 8126/2020

RESPONDENT(S) ANNEXURES : NIL