Saji T.M vs Shanavas S. Ias
2024 Latest Caselaw 5914 Ker

Kerala High Court

Saji T.M vs Shanavas S. Ias on 23 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        CON.CASE(C) NO. 216 OF 2024
        JUDGMENT WP(C) 35949/2010 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             SAJI T.M., AGED 56 YEARS
             S/O LATE MATHAI, ST. PETER'S VOCATIONAL AND HIGHER
             SECONDARY SCHOOL, KOLENCHERY, ERNAKULAM, PIN - 682311
             BY ADVS.
             VINOD MADHAVAN
             M.V.BOSE
             BIJU VARGHESE ERUMALA
             SANIYA C.V.


RESPONDENT/2ND RESPONDENT:

             SHANAVAS S. IAS, AGED 51 YEARS
             S/O SHAMSUDHEEN B. THE DIRECTOR, HIGHER SECONDARY
             EDUCATION, (AT PRESENT, DIRECTOR OF GENERAL EDUCATION)
             HOUSING BOARD BUILDING, THIRUVANANTHAPURAM, PIN -
             695001
             SRI BIJOY CHANDRAN, SR GP



     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 216 OF 2024


                                  2




                  P.V.KUNHIKRISHNAN, J.
               ---------------------------------------
             Contempt Case (C)No. 216 of 2024
              ----------------------------------------------
           Dated this the 23rd day of February, 2024


                          JUDGMENT

When this Contempt of Court Case came up for

consideration it is submitted that, a writ appeal is filed against

the judgment and the Division Bench stayed the contempt

proceedings. If that is the case, I am of the view that, the

Contempt of Court case can be closed with liberty to the

petitioner to reopen the contempt case, if there is any further

violation after the disposal of writ appeal. Therefore, the

Contempt of Court case is closed with liberty to the petitioner

to reopen the contempt case, if there is any further violation.

Sd/-

                                              P.V.KUNHIKRISHNAN
ncd                                                 JUDGE
 CON.CASE(C) NO. 216 OF 2024

APPENDIX OF CON.CASE(C) 216/2024

PETITIONER ANNEXURES Annexure A 1 A CERTIFIED COPY OF THE JUDGMENT DATED 20.10.2022 IN W.P.(C) NO.

35949 OF 2010