Rosh V. Kuriakose vs A.P.M.Muhammed Hanish Ias
2022 Latest Caselaw 2874 Ker

Con.Case(C) No.464/2022                     1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
            Wednesday, the 16th day of March 2022 / 25th Phalguna, 1943
               CONTEMPT CASE(C) NO. 464 OF 2022 IN WP(C) 20518/2021
   PETITIONER/PETITIONER IN THE WRIT PETITION:

           ROSH V. KURIAKOSE, PRINCIPAL(RETD.), MGHSS, THUMPAMON,
           PATHANAMTHITTA. RESIDING AT: VAZHACHIRA HOUSE, KUZHIMATTOM P.O,
           KOTTAYAM, PIN - 686533

         BY ADVOCATE SMT. CHITHRA P.GEORGE
   RESPONDENT/1ST RESPONDENT:

           A.P.M.MUHAMMED HANISH IAS, THE PRINCIPAL SECRETARY TO GOVERNMENT,
           GENERAL EDUCATION DEPARTMENT, GOVT. SECRETARIAT (ANNEX),
           THIRUVANANTHAPURAM, PIN - 695001

        This Contempt of court case (civil) having come up for orders on
   16.03.2022, the court on the same day passed the following:

                                                                         P.T.O
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                                  RAJA VIJAYARAGHAVAN V, J.
                                  ----------------------------------
                                Cont.Case(C) No.464 of 2022
                              ------------------------------------------
                             Dated this the 16th day of March, 2022


                                               ORDER

By judgment dated 08.10.2021, the respondent herein was directed to take up,

consider and pass orders on Exts.P10 and P10(a) after hearing the petitioner. When

the matter was taken up on 04.03.2022 it was submitted by the learned Government

Pleader that the hearing was conducted on 23.12.2021 and orders would be passed

without delay as directed in Annexure I judgment.

When the matter is taken up today, it is submitted by the learned Government

Pleader that an application for extension of time has been filed in the original Writ

Petition. Be that as it may, almost 5 months have elapsed from the date of passing of

the judgment. If the directions are not complied with within a period of three weeks

from today, the respondent shall appear in person and show cause why action shall not

be taken against him for flouting the directions issued.

Post on 04.04.2022.

Sd/-

                                                         RAJA VIJAYARAGHAVAN V,
                                                                  JUDGE
       IAP




16-03-2022                           /True Copy/                            Assistant Registrar
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                          APPENDIX OF CONTEMPT CASE(C) 464/2022
 ANNEXURE 1                  CERTIFIED COPY OF THE JUDGMENT DATED 08.10.2021 OF THE

HON'BLE HIGH COURT OF KERALA IN W.P.(C) NO.20518/2021. EXHIBIT P10 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 06/05/2021 EXHIBIT P10 (A) TRUE COPY OF THE REMINDER FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 12/07/2021