Yasodharan K.B vs Dr.V.A Arun Kumar
2024 Latest Caselaw 5266 Ker

Kerala High Court

Yasodharan K.B vs Dr.V.A Arun Kumar on 15 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                    CON.CASE(C) NO. 2896 OF 2023
   AGAINST THE JUDGMENT IN WP(C) 3122/2023 OF HIGH COURT OF KERALA
PETITIONER/1ST PETITIONER IN WP(C)3122/2023:

           YASODHARAN K.B
           AGED 59 YEARS
           S/O BHASKARAN, LIBRARY ASSISTANT, IHRD (RTD), RESIDING AT
           KAVIL HOUSE, PANDANADU P.O, CHENGANNUR, ALAPPUZHA, PIN -
           689506
           BY ADVS.
           G.RAJAN POTAYIL
           SUJA PADNABAN PILLAI
           YAMUNA RANI V.G.
           GOPIKRISHNA S.


RESPONDENTS/RESPONDENTS 1 & 3 IN WP(C) 3122/2023:

     1     DR.V.A ARUN KUMAR
           S/O V.S. ACHUTHANANDAN (AGE NOT KNOWN TO THE
           PETITIONERS), DIRECTOR, INSTITUTE OF HUMAN RESOURCES
           DEVELOPMENT FOR ELECTRONICS (IHRD), CHACKAI,
           THIRUVANANTHAPURAM-, PIN - 695024
     2     SMT.ISHITA ROY, I.A.S
           S (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
           PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT, FIRST
           FLOOR, ANNEX-II, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001



           SRI.DEEPU THANKAN, SC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2896 OF 2023
                                   2



                               JUDGMENT

When this matter was called today, Sri.Deepu

Thankan - learned Standing Counsel for the

respondent, submitted that the directions in the

judgment have been complied with.

In the afore circumstances, I close this

contempt case; recording the afore submissions

of Sri.Deepu Thankan; however, leaving liberty

to the petitioner to seek a rehearing, if any

further orders are found necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS CON.CASE(C) NO. 2896 OF 2023

APPENDIX OF CON.CASE(C) 2896/2023

PETITIONER'S ANNEXURES:

Annexure A1 THE CERTIFIED COPY OF THE JUDGEMENT DATED 12- 07-2023 IN W.P(C) NO.3122/2023 PASSED BY THIS COURT Annexure A2 THE TRUE COPY OF THE MEMO NO. IHRD/177/2023- EA2 DATED 16.10.2023 ISSUED BY THE 1ST RESPONDENT