Dr Joseph Michael vs Ishita Roy Ias
2023 Latest Caselaw 5931 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                 CON.CASE(C) NO. 162 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 14638/2021 OF HIGH COURT OF
                           KERALA
PETITIONER/PETITIONER:

          DR JOSEPH MICHAEL
          AGED 63 YEARS, S/O. M.P. JOSEPH,
          PUTHANPURAYIL HOUSE, KAYYOOR P.O.,
          KOTTAYAM DISTRICT, PIN - 686651
          BY ADVS.
          GEORGE ABRAHAM
          JOBY D JOSEPH
          MARY CATHERINE PRIYANKA P.S.

RESPONDENTS/RESPONDENTS 1 & 4:

    1     ISHITA ROY I.A.S.
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER),SECRETARY TO GOVERNMENT,
          HIGHER EDUCATION DEPARTMENT, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2     V.VIGNESHWARY I.A.S.
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), DIRECTOR OF COLLEGIATE EDUCATION,
          VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695033
          BY ADV.
          SRI.V.VENUGOPAL - GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.05.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.162 of 2023
                               :2:




                    DEVAN RAMACHANDRAN, J.
                 =========================
                    Con.Case (C) No.162 of 2023
                ==========================
                 Dated this the 24th day of May, 2023


                              JUDGMENT

When this matter was called today, the learned counsel for

the parties were ad idem that an appeal has been preferred against

the judgment in question.

In the afore circumstances, I close this Contempt of Court

Case; however, leaving liberty to the petitioner to seek a rehearing,

depending upon the decision to be taken by the learned Division

Bench.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm Con.Case (C) No.162 of 2023

APPENDIX OF CON.CASE(C) 162/2023

PETITIONER ANNEXURES Annexure A TRUE COPY OF THE ORDER NO.3330/AC-

B1/2020/MGU DATED 22-7-2020 Annexure B TRUE COPY OF THE ORDER NO.

1917/ACB1/2021/ M.G.U DATED 8/4/2021 Annexure C CERTIFIED COPY OF THE JUDGEMENT DATED 6-7-2022 IN WP(C) NO. 14638/2021 Annexure D TRUE COPY OF THE REPORT OF THE LEGAL DEPARTMENT DATED 23-11-2022

RESPONDENTS' EXHIBITS : NIL