Dr. Poornima C.C vs Dr. Venu, Ias
2022 Latest Caselaw 2611 Ker

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

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
               Friday, the 4th day of March 2022 / 13th Phalguna, 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
   04.03.2022, the court on the same day passed the following:
                                      ORDER

It is submitted by the learned Government Pleader that an interim

order has been rendered in WA No.267/2022 directing the payment of arrears

of salary and emoluments by granting provisional approval of appointment

with effect from 30/12/2020.

Post when moved again.

Sd/- ANU SIVARAMAN ,JUDGE

04-03-2022 /True Copy/ Assistant Registrar