Sheela P vs Dr. V. Venu Ias
2022 Latest Caselaw 5734 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
           Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
         CONTEMPT CASE(C) NO. 214 OF 2022 (S) IN OP(KAT) 301/2020

PETITIONER/RESPONDENT IN THE OP/APPLICANT IN THE OA:

     SHEELA P., AGED 43 YEARS, W/O.YESUDAS, PART TIME SWEEPER (ON FIXED
     REMUNERATION) GOVT.PRESS, UMAYANALLORE P.O., KOLLAM, PIN - 691 589,
     R/O. SHERLY BHAVAN, KALLUKUZHI, EAST KALLADA P.O., UMAYANALLORE
     P.O., KOLLAM, PIN - 691 589.

    BY ADVOCATE SRI. P.RAVEENDRAN
RESPONDENT/1ST RESPONDENT IN OA:

     DR. V. VENU IAS, ADDITIONAL CHIEF SECRETARY HOLDING THE POST OF
     SECRETARY, HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
     THIRUVANANTHAPURAM - 695 001.

      SRI. B. UNNIKRISHNA KAIMAL, SENIOR GOVERNMENT PLEADER.

     This Contempt of court case (civil) having come up for orders on
27.05.2022, the court on the same day passed the following:

                                                       P.T.O.
        ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
                  =================================
                        Cont.Case (C) No.214 of 2022
                            [arising out of the judgment dated
                          13.07.2021 in O.P(KAT) No.301/2020]
                  =================================
                          Dated this the 27th day of May, 2022

                                       ORDER

Sri.B.Unnikrishna Kaimal, learned Senior Government Pleader

would submit on the basis of written instructions that the administrative

department concerned at the Government level is the Printing &

Stationery Department and the officer concerned is the Principal

Secretary to Government in the Printing & Stationery Department and

not the Principal Secretary to Government in the Higher Education

Department and that the petitioner has wrongly impleaded the

1st respondent.

2. The learned counsel for the petitioner seeks time to get

instructions and to make necessary changes.

List the case on 10/06/2022.

Hand Over

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE vgd

27-05-2022 /True Copy/ Assistant Registrar