Suresh.A.S vs Dr.P. Suresh Kumar
2023 Latest Caselaw 11787 Ker

Con.Case(C) No.862/2023                         1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Thursday, the 16th day of November 2023 / 25th Karthika, 1945

                    CONTEMPT CASE(C) NO. 862 OF 2023(S) IN WP(C) 34015/2022


      PETITIONERS/PETITIONERS IN W.P(C) NO. 34015/2022:


          1. SURESH.A.S, AGED 64, S/O.K.SREEDHARAN, 'ALAKKADU', PANACHIKKAVU,
             KUZHIMATTOM.P.O, KOTTAYAM - 686 533.
          2. PRIYADARSANAN.A.K, AGED 62, S/O.KRISHNA PILLAI, AMARTHIMELE VEEDU,
             KOLLAMKONAM, VILAPPILSALA.P.O, THIRUVANANTHAPURAM - 695 573.
          3. SASI.V, AGED 62, S/O.VASU, 'DEVI KRIPA', KALAMPATTUVILA,
             PALLICHAL.P.O, THIRUVANANTHAPURAM - 695 020.

              BY ADVOCATES M/S. G.RAJAN POTAYIL, YAMUNA RANI V.G., URMILA.M.G &
              GOPIKRISHNA S.

      RESPONDENTS/1ST RESPONDENT IN W.P(C) NO. 34015/2022:


       1.       DR.P. SURESH KUMAR, DIRECTOR,

                INSTITUTE OF HUMAN RESOURCES DEVELOPMENT

                FOR ELECTRONICS (IHRD),     ROJOE TOWERS,

                VAZHUTHACAUD, THIRUVANANTHAPURAM - 695 014.

                ADDITIONAL R2 IMPLEADED

       2.       THE GOVERNMENT OF KERALA, HIGHER EDUCATION DEPARTMENT,

                SECRETARIAT, THIRUVANANTHAPURAM.

                ADDL.R2 IS SUO MOTU IMPLEADED AS PER ORDER DATED

                16/11/2023 IN COC 862/2023.

                    SRI.DEEPU THANKAN, STANDING COUNSEL FOR R1

                    SRI.SUNIL KUMAR KURIAKOSE, GOVERNMENT PLEADER FOR ADDL.R2


        This Contempt of court case (civil) having come up for orders on
   16.11.2023, the court on the same day passed the following:

                                                                     P.T.O.
 Con.Case(C) No.862/2023                        2/2




                                          ORDER

Sri.Deepu Thankan - learned counsel for the respondent, submits that

his client is unable to abide by the directions in the judgment because of

the financial crisis and that they have taken up the matter to the

Government of Kerala for assistance.

I, therefore, suo motu implead the Government of Kerala, Higher

Education Department, Secretariate, Thiruvananthapuram as an additional

respondent; and record that Sri.Sunil Kumar Kuriakose, learned Government

Pleader, takes notice on their behalf.

List on 30/11/2023; within which time, the Government of Kerala will

inform this Court if they intend to offer any assistance to the IHRD and

if so when and what amount.

The petitioner is directed to serve a copy of this Contempt case on

Sri.Sunil Kumar Kuriakose today itself.

                                                Sd/- DEVAN RAMACHANDRAN JUDGE




16-11-2023                       /True Copy/                            Assistant Registrar