Dr.G.Babygirija vs Smt.Nageswari,I.A.S
2023 Latest Caselaw 7366 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                CON.CASE(C) NO. 734 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 8791/2018 OF HIGH COURT
                         OF KERALA
PETITIONER:

         DR.G.BABYGIRIJA
         AGED 60 YEARS
         W/O G.RADHAKRISHNAN,
         ASSOCIATE PROFESSOR AND HOD,DEPARTMENT OF
         HINDI(RTD),SREENARAYANA COLLEGE,SIVGIRI,VARKALA,
         RESIDING AT AISWARYA,MRA 64,
         MUNDAYIL,VARKALA.VARKALA.P.O,
         THIRUVANANTHAPURAM(DIST),695151.
         BY ADV G.RADHAKRISHNAN


RESPONDENTS:

   1     SMT.NAGESWARI,I.A.S.
         (AGE NOT KNOWN, FATHERS NAME NOT KNOWN)
         DIRECTOR OF COLLEGIATE EDUCATION,
         VIKASBHAVAN,THIRUVANANTHAPURAM, PIN - 695001
   2     DR.B.UNNIKRISHNAN NAIR
         (AGE NOT KNOWN, FATHERS NAME NOT KNOWN)
         DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,DEPUTY
         DIRECTOR OFFICE,KOLLAM ., PIN - 691001
   3     DR.PREETHA
         AGED 55 YEARS
         (FATHERS NAME NOT KNOWN)
         PRINCIPAL,SREE NARAYANA
         COLLEGE,SIVAGIRI,VARKALA,
         SREENIVASAPURAM (PO)
         BY ADV ADVOCATE GENERAL OFFICE KERALA

         Sri.V.Venugopal[G.P]
 COC 734/2023
                                 ..2..



      THIS     CONTEMPT   OF   COURT     CASE   (CIVIL)   HAVING   BEEN
FINALLY HEARD ON 27.06.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 COC 734/2023
                               ..3..




                          JUDGMENT

Since it was pointed out by the learned Government

Pleader that the name of the 1 st respondent is incorrect and

that the 2nd respondent has now retired from service, the

learned counsel for the petitioner - Sri.B.Radhakrishnan,

requested that this Contempt Case be permitted to be

withdrawn, with liberty to his client to file a fresh one. He also

prayed that the certified copy of the judgment in writ petition

attached to this Contempt Case be returned to his client, so as

to enable him to do so expeditiously.

Taking note of the afore, I allow this Contempt Case to be

withdrawn; with the afore requested liberty being reserved to

the petitioner; consequently, directing the Registry to

substitute the certified copy of the judgment through a duly

authenticated one and to return it to the petitioner, so as to

enable her to file a fresh Contempt Case.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR COC 734/2023 ..4..

APPENDIX OF CON.CASE(C) 734/2023

PETITIONER ANNEXURES Annexure 1 JUDGMENT COPY IN WP(C)8791/2018 DATED 21.06.2022 Annexure 2 LETTER DTD.06.07.2022 FORWARDING ANNEXURE 1 TO RESPONDENTS THROUGH PROPER CHANNEL