Jickson G.H vs Dr. C. Sathish Kumar, (Age And ...
2024 Latest Caselaw 9666 Ker

Kerala High Court

Jickson G.H vs Dr. C. Sathish Kumar, (Age And ... on 4 April, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                      CON.CASE(C) NO. 1993 OF 2023
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.21276 OF 2023 OF HIGH
COURT OF KERALA
PETITIONER/S:

          JICKSON G.H
          AGED 36 YEARS
          S/O. Y. GEORGE, ASSISTANT PROFESSOR (ADHOC), SREE
          CHITRA THIRUNAL COLLEGE OF ENGINEERING, PAPPANAMCODE,
          THIRUVANANTHAPURAM-695018, RESIDING AT 'FINAH ILLAM',
          MELETHACHOTTUVILA VEEDU, PARASSALA, THIRUVANANTHAPURAM,
          PIN - 695502

          BY ADVS.
          D.KISHORE
          MEERA GOPINATH
          R.MURALEEKRISHNAN (MALAKKARA)



RESPONDENT/S:

          DR. C. SATHISH KUMAR, (AGE AND FATHER'S NAME NOT KNOWN
          TO THE PETITIONER)
          PRINCIPAL, SREE CHITRA THIRUNAL COLLEGE OF ENGINEERING,
          PAPPANAMCODE, THIRUVANANTHAPURAM, PIN - 695018


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Contempt Case (C)No.1993/2023          2

                                JUDGMENT

In the light of the fact that a temporary appointment has been

offered to the petitioner, the learned counsel for the petitioner submits

that Contempt of Court Case is not pressed.

Accordingly, the Contempt of Court Case is dismissed as not

pressed.

Sd/-

GOPINATH P. JUDGE acd

APPENDIX OF CON.CASE(C) 1993/2023

PETITIONER ANNEXURES

Annexure -I CERTIFIED COPY OF THE ORDER DATED 3.7.2023 IN W.P.(C) 21276/2023 OF THIS HONOURABLE COURT

Annexure -II TRUE COPY OF THE ORDER DATED 31.7.2023 IN W.P.(C) 21276/2023 OF THIS HONOURABLE COURT

Annexure -III TRUE COPY OF THE ORDER DATED 11.8.2023 IN W.P.(C) 21276/2023 OF THIS HONOURABLE COURT

Annexure -IV TRUE COPY OF THE NOTIFICATION NO. 1038- A2/2023/SCTCE DATED 9.8.2023 ISSUED BY THE RESPONDENT

Annexure -V TRUE COPY OF THE ORDER NO. 1038- A2/2023/SCTCE(5) DATED 23.8.2023 ISSUED BY THE RESPONDENT

RESPONDENT ANNEXURES

ANNEXURE R1(a) A true copy of the Interim Order in WPC 21276 OF 2023 issued by this Hon'ble Court dated 24th August 2023

PETITIONER ANNEXURES

Annexure -VI TRUE COPY OF THE ORDER DATED 24.8.2023 IN W.P.(C) 21276/2023 OF THIS HONOURABLE COURT

RESPONDENT ANNEXURES

ANNEXURE R1(b) True copy of the Rank list

ANNEXURE R1(c) True copy of the order No 1168- A2/2019/SCTCE dated 18.03.2021

ANNEXURE R1(d) True copy of the bond executed by with petitioner with the respondent dated 22.03.2021