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Kochumathew.M.Joseph vs Ishita Roy Ias
2023 Latest Caselaw 8997 Ker

Citation : 2023 Latest Caselaw 8997 Ker
Judgement Date : 14 August, 2023

Kerala High Court
Kochumathew.M.Joseph vs Ishita Roy Ias on 14 August, 2023
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         Monday, the 14th day of August 2023 / 23rd Sravana, 1945
         CONTEMPT CASE(C) NO. 2600 OF 2022(S) IN WP(C) 32178/2017
PETITIONER:

      KOCHUMATHEW.M.JOSEPH, AGED 63 YEARS, S/O.M.M.JOSEPH,

      SRAKATH HOUSE, GREENS ROAD, COLLEGE JUNCTION,

      KOTHAMANGALAM - 686 691.

   BY ADVOCATES M/S. MOHAN JACOB GEORGE, P.V. PARVATHY, REENA THOMAS & NIGI
   GEORGE
RESPONDENTS:

  1. SMT.ISHITA ROY IAS, PRINCIPAL SECRETARY, HIGHER EDUCATION
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695 039
  2. SMT.V.VIGNESHWARI IAS, DIRECTOR, COLLEGIATE EDUCATION, OFFICE OF THE
     DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM -
     695 001
  3. SMT.G. SUDHARMINI IA & AS, PRINCIPAL ACCOUNTANT GENERAL (A & E)
     KERALA, OFFICE OF THE ACCOUNTANT GENERAL, M.G.ROAD,
     THIRUVANANTHAPURAM - 695 001.

   BY GOVERNMENT PLEADER


                 This Contempt of court case (civil) having come up for
orders on 14.08.2023, the court on the same day passed the following:

                                 P.T.O.
                                        AMIT RAWAL, J.
                              =================
                                    COC.No.2600 of 2022
                           =====================
                          Dated this the 14th day of August, 2023

                                           ORDER

Last opportunity is granted to the learned counsel for the

State, in view of the averments made in the reply to the counter

submitted by the petitioner alleging incomplete compliance of the

judgment of this Court. In this view of the matter, hearing of the

contempt petition is deferred to 05.09.2023.

It is made clear that if the State does not comply with the

order, the officer concerned should be present in Court regarding

quantum.

Sd/-

AMIT RAWAL, JUDGE naksa

14-08-2023 /True Copy/ Assistant Registrar

 
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