S.Jayasree vs V.Vigneswari I.A.S
2023 Latest Caselaw 6109 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. 2111 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 17098/2019 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS IN WPC:

    1        S.JAYASREE, ASSOCIATE PROFESSOR IN ECONOMICS(RETD.),
             S.N. COLLEGE, KOLLAM, RESIDING AT DRISHYA, RAMESWARAM
             NAGAR NO.12, THIRUMULLAVARAM P.O., KOLLAM. - 691012

    2        NARMADA S., ASSOCIATE PROFESSOR IN MATHEMATICS (RETD.),
             S.N., COLLEGE, KOLLAM, RESIDING AT APT.4C, ARTECH LAKE
             CASTLE, THOPPIL KADAVU, KOLLAM., PIN - 691012

    3        S.K. PRATHAP, ASSOCIATE PROFESSOR IN ENGLISH (RETD.),
             S.N.COLLEGE, KOLLAM, RESIDING AT PRASATHAI 53,
             C.S.NAGAR, VADDY, KOLLAM., PIN - 691013

    4        R.SUNILKUMAR, ASSOCIATE PROFESSOR IN MALAYALAM,
             S.N.COLLEGE, KOLLAM., PIN - 691001

             BY ADV N.RAGHURAJ


RESPONDENT/RESPONDENTS 2 & 3 IN WPC:

    1        V.VIGNESWARI I.A.S., AGE AND FATHER'S NAME NOT KNOWN TO
             THE PETITIONERS, DIRECTOR OF COLLEGIATE EDUCATION,
             DIRECTORATE OF COLLEGIATE EDUCATION,
             THIRUVANANTHAPURAM., PIN - 695033

    2        SUVARNA KUMAR, AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONERS, DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
             KOLLAM., PIN - 691001

    3        V.K.NATESAN @ VELLAPALLY NATESAN, AGE AND FATHER'S NAME
             NOT KNOWN TO THE PETITIONER,MANAGER SREE NARAYANA
             COLLEGES, SREE NARAYANA TRUST,KOLLAM - 691 012.

             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. 2111 OF 2022
                                  2


                               JUDGMENT

When this matter was called today, Sri.N.Raghuraj -

learned counsel for the petitioners, conceded that certain

amounts have been received by his clients in obedience to the

directions of this Court. He, however, alleged that full

amounts have not been paid and that what has been received

by his clients represents only one-third of the eligibility.

Even when I hear Sri.N.Raghuraj on the afore line, the

fact remains that the respondents could have only acted as

per the bill submitted by the college. Since the Authority of

the college has not been made a party in this contempt case,

no further orders can be issued herein.

In the afore circumstances, leaving liberty to the

petitioners to invoke and pursue any remedy that may be

available to them, including before this Court, I close this

contempt case.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 2111 OF 2022

APPENDIX OF CON.CASE(C) 2111/2022

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF JUDGMENT 22.07.2019 IN W.P.(C) NO.17098 OF 2019

Annexure A2 A TRUE PHOTOCOPY OF THE ORDER DT.07.07.2022

Annexure A3 CERTIFIED COPY OF THE JUDGMENT DT.25.07.2022 IN CONTEMPT CASE NO 882 OF 2022

Annexure A4 TRUE PHOTOCOPY OF THE COMMUNICATION ISSUED TO 1ST PETITIONER DT.30.01.2023

Annexure A4(a) TRUE PHOTOCOPY OF THE COMMUNICATION ISSUED TO 2ND PETITIONER DT.31.01.2023

Annexure A4(b) TRUE PHOTOCOPY OF THE COMMUNICATION ISSUED TO 3RD PETITIONER DT.31.01.2023

RESPONDENT ANNEXURES

Annexure R2(a) True photocopy of the letter No.B3/13670/2022/DCEDDKLM dated 15/10/2022 issued by the Deputy Director of Collegiate Education,Kollam to the Principal,S.N.College,Kollam(Dr.Sunilku mar)

Annexure R2(b) True photocopy of the letter No.A5/11849/2022/DCEDDKLM dated 14/11/2022 issued by the Deputy Director of Collegiate Education,Kollam addressed to the Principal S.N College, Kollam(Dr.Jayasree.S)

Annexure R2(c) True photocopy of the letter No.A5/15357/2022/DCEDDKLM dated 05/12/2022 issued by the Deputy Director of Collegiate Education,Kollam addressed to the Principal, S.N College,Kollam(Dr.Narmada.S) CON.CASE(C) NO. 2111 OF 2022

Annexure R2(d) True photocopy of the letter No.A5/13470/2022/DCEDDKLM dated 06/12/2022 issued by the Deputy Director of Collegiate Education,Kollam ,addressed to the Principal,S.N College Kollam (Dr.Prathap S)

Annexure R2(e) True photocopy of the letter No.A5/909/2023/DCEDDKLM dated 30/01/2023 issued by the Deputy Director,Directorate of Collegiate Education,South Zone Kollam addressed to the Principal, S.N College Kollam (Dr.Jayasree S)

Annexure R2(f) True photocopy of the letter No.A5/906/2023/DCEDDKLM dated 31/01/2023 issued by the Deputy Director,Directorate of Collegiate Education,South Zone Kollam addressed to the Principal, S.N College Kollam(Dr.S.K.Prathap)

Annexure R2(g) True photocopy of the letter No.A5/908/2023/DCEDDKLM dated 31/01/2023 issued by the Deputy Director,Directorate of Collegiate Education,South Zone Kollam addressed to the Principal S .N College Kollam(Dr.Narmada S)

Annexure R2(h) True photocopy of the letter No.D3/5758//2019/DCEDDKLM(1) dated 07/02/2023 issued by the Deputy Director of Collegiate Education, Kollam addressed to the Principal S. N College Kollam and to the Principal , S.N Women s College,Kollam (Dr Jayasree and 3 others)

Annexure R2(i) True copy of the letter No.B5/13670/2022/DCEDDKLM dated 09/02/2023 issued by this respondent to the Principal S N Womens College Kollam regarding the UGC fixation arrear bills of the 4th petitioner (Dr.Sunil Kumar)