Lt. Col. Pankajakshan. K (Retd.) vs Prof. Prasad Krishna
2023 Latest Caselaw 9749 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA, 1945
                 CON.CASE(C) NO. 1675 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 32400/2022 OF HIGH COURT OF
                            KERALA
PETITIONER/PETITIONER IN W.P.(C):
          LT. COL. PANKAJAKSHAN. K (RETD.)
          AGED 62 YEARS, S/OLATE K.C PADMANABHAN NAIR,
          PERMANENTLY RESIDING AT LAKSHMI NIVAS,
          PANNIYANNUR P.O., THALASSERY,
          KANNUR DISTRICT, PIN - 670671
          BY ADVS.
          SAJITH KUMAR V.
          VIVEK A.V.
          GODWIN JOSEPH
          AKHIL VINAYAN
          RONIT ZACHARIAH
RESPONDENTS/RESPONDENTS 1 TO 3 IN W.P.(C):
    1     PROF.PRASAD KRISHNA
          (AGE AND FATHER'S NAME NOT KNOWN TO
          THE PETITIONER), DIRECTOR, THE NATIONAL
          INSTITUTE OF TECHNOLOGY, CALICUT P.O.,
          CALICUT, PIN - 673001
    2     CDR (DR) SHAMASUNDARA M S
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), REGISTRAR, THE NATIONAL
          INSTITUTE OF TECHNOLOGY, CALICUT P.O.,
          CALICUT, PIN - 673001
    3     MR. GAJJALA YOGANAND
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE CHAIRPERSON, BOARD OF
          GOVERNORS, THE NATIONAL INSTITUTE OF
          TECHNOLOGY, CALICUT P.O., CALICUT - 673001
          BY ADV.
          SRI.SHYAM PADMAN



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.09.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.1675 of 2023
                                :2:




                      DEVAN RAMACHANDRAN, J.
                 =========================
                     Con.Case (C) No.1675 of 2023
                ==========================
              Dated this the 13th day of September, 2023

                               JUDGMENT

When this matter was called today, Sri.Shyam Padman - learned

counsel for the respondents, submitted that an order has been issued

in full compliance of the directions of this Court.

2. Sri.Sajith Kumar V. - learned counsel for the petitioner,

affirmed the afore.

In the afore circumstances, this Contempt of Court Case is

closed; with liberty being reserved to the petitioner to deal with the

new order issued by the respondent in any manner that he may be

advised.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm Con.Case (C) No.1675 of 2023

APPENDIX OF CON.CASE(C) 1675/2023 PETITIONER ANNEXURES Annexure P1 CERTIFIED COPY OF THE JUDGMENT DATED 03.11.2022 IN W.P.(C) NO. 32400 OF 2022 Annexure P2 A TRUE COPY OF THE LETTER NO.

LETTER/KP/PER/01/2023 DATED 31.01.2023 Annexure P3 A TRUE COPY OF LETTER NO.

LETTER/KP/PER/02/2023 DATED 07.07.2023 RESPONDENTS' ANNEXURES Annexure R1(a) TRUE COPY OF THE LETTER DATED 19.08.2023 ISSUED BY NIT CALICUT TO THE PETITIONER Annexure R1(b) TRUE COPY OF THE EMAIL DATED 21.08.2023 SENT TO THE PETITIONER WITH ANNEXURE R1(A) LETTER AS ATTACHMENT