Jayan T.D vs Dr.Ashokan
2022 Latest Caselaw 3671 Ker

CON.CASE(C) NO. 800 OF 2011         1




           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                    TH
   THURSDAY, THE 24    DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                  CON.CASE(C) NO. 800 OF 2011

AGAINST THE INTERIM ORDER DATED 13.01.2011 IN WPC 1124/2011 OF
                     HIGH COURT OF KERALA

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

         JAYAN T.D., AGED 32 YEARS, S/O.T.V.DASAN,
         THOPPIL HOSUE, KANIMANGALAM P.O., THRISSUR,
         PIN-680027.

         BY ADVS.
         SRI.P.K.IBRAHIM
         SMT.K.P.AMBIKA


RESPONDENTS/RESPONDENTS 2 & 1 IN W.P.(C):

    1     DR.ASHOKAN, S/O. K.CHANDU, AGE NOT KNOWN TO THE
          PETITIONER,
          REGISTRAR, KANNUR UNIVERSITY,, KANNUR UNIVERSITY
          CAMPUS P.O., PIN-670567.

    2     MICHAEL THARAKAN T.K., AGE AND FATHER'S NAME NOT
          KNOWN TO THE PETITIONER,
          VICE CHANCELLOR, KANNUR UNIVERSITY, KANNUR
          UNIVERSITY CAMPUS P.O.,PIN-670567.

          BY ADVS.
          SRI.M.SASINDRAN, SC, KANNUR UNIVERSITY
          SRI.VIJU THOMAS, SC, KANNUR UNIVERSITY

          SRI I V PRAMOD, SC, KANNUR UNIVERSITY

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.03.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 800 OF 2011                          2




                                     JUDGMENT

This contempt case is filed alleging non-compliance of the interim order

dated 13.01.2011 in W.P.(C)No.1124 of 2011. As per the said order, this Court

had passed an order, which reads as follows:

"Accordingly, there will be an interim order keeping in abeyance the final selection as per Exhibit-P7 till 31.01.2011."

2. The contention of the petitioner is that pursuant to the interim

order, the respondents have proceeded with the selection and interviews are

being held. According to the petitioner, the action of the respondents in

conducting the interview is with the intent to overreach the directions of this

Court.

3. A counter affidavit has been filed by the 1st respondent, wherein

it is stated that this Court had not stayed the process of selection. The conduct

of the interview is only one of the steps leading to the final selection process

and it cannot be said to be the end of the selection process.

4. I have considered the submissions advanced. I find that what was

stated by this Court is the final selection in pursuance to Exhibit-P7. This Court

had not stayed the entire proceedings, but only the final selection. In that

view of the matter, no case of contempt is made out.

This contempt case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

DSV

APPENDIX OF CON.CASE (C) NO.800/2011

PETITIONER (S) ANNEXURES :

ANNEXURE A1 PHOTOCOPY OF THE ORDER DATED 13.01.2011 IN W.P.(C)NO.1124 OF 2011 BY THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE CALL LETTER RECEIVED BY THE PETITIONER.

RESPONDENT (S) ANNEXURES :    NIL