M.P. Vasudevan vs V.Vigneswari
2023 Latest Caselaw 6105 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
                        CON.CASE(C) NO. 471 OF 2023
 AGAINST THE JUDGMENT IN WP(C) 23726/2017 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             M.P. VASUDEVAN, AGED 65 YEARS
             S/ O. NARAYANAN NAIR, JUNIOR SUPERINTENDENT (RTD) NSS
             COLLEGE, MANJERI, PIN - 676 122 RESIDING AT SRIHARI,
             KOVILAKAM KUNDU MANJERI.P.O., MALAPPURAM, PIN - 676122

             T.P.DEYANANTHAN
             S.KRISHNALAL



RESPONDENT/2ND RESPONDENT:

             V.VIGNESWARI
             (NAME OF FATHER AND AGE ARE NOT KNOWN TO THE
             PETITIONER) DIRECTOR OF [email protected]
             047102303548 COLLEGIATE EDUCATION VIKAS BHAVAN,
             THIRUVANANTHAPURAM, PIN - 695033

             SRI V VENUGOPAL-GP


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 09.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 471 OF 2023
                                        2


                                 JUDGMENT

When this matter was called today, the learned

Government Pleader, submitted that, on account of an

inadvertent omission, the claim of the petitioner was

originally considered by the Deputy Director and his order

has also been produced before this Court; but that when this

Court pointed out that this is in violation of the directions, the

Director of Collegiate Education heard the petitioner again

on 30.05.2023 but that she was then promoted and

transferred as the Collector of Kottayam District. He added

that, therefore, the present incumbent in the post of Deputy

Director of Collegiate Education will hear the petitioner on

13.06.2023 and orders will be issued not later than

20.06.2023.

2. I record the afore submissions of the learned

Government Pleader and close this contempt case; though I

must record that the delay caused certainly ought to have

been brought to the notice of this Court through a proper

application and pleaded to be condoned.

I also leave liberty to the petitioner to seek a rehearing

of this case, in case he does not receive the orders in terms of

the afore undertaking by 25.06.2023.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 471 OF 2023

APPENDIX OF CON.CASE(C) 471/2023

PETITIONER ANNEXURES

Annexure A THE CERTIFIED COPY OF THE JUDGEMENT IN W.P(C) NO.23726/2017 DATED 15/09/2022

Annexure B THE TRUE COPY OF THE ORDER NO.E4-44530/ 2022/ DCE DATED 28-01-2023