Adv. Priyanka Sharma M R vs Dr. A Jayathilak Ias
2024 Latest Caselaw 15367 Ker

Kerala High Court

Adv. Priyanka Sharma M R vs Dr. A Jayathilak Ias on 5 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                     CON.CASE(C) NO. 1054 OF 2024
  AGAINST THE JUDGMENT DATED IN WP(C) NO.31882 OF 2023 OF HIGH
                            COURT OF KERALA
PETITIONER:

             ADV. PRIYANKA SHARMA M R
             AGED 24 YEARS
             SUNIL MANZIL, BHAVANA NAGAR - 108, KADAPPAKKADA(P.O),
             KOLLAM, PIN - 691008
             BY ADVS.
             AJMAL A.
             DHANUSH C.A.
             ANANYA M.G.
             SAJJU V.


RESPONDENTS:

    1        DR. A JAYATHILAK IAS
             ADDITIONAL CHIEF SECRETARY TO GOVERNMENT, BACKWARD
             CLASSES DEVELOPMENT DEPARTMENT, GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2        JOHN V SAMUEL IAS
             DIRECTOR, DIRECTORATE OF BACKWARD CLASSES DEVELOPMENT
             DEPARTMENT, AYYANKALI BHAVAN, KANAKA NAGAR,
             KOWDIAR(P.O), VELLAYAMBALAM, THIRUVANANTHAPURAM,
             PIN - 695003
             SMT.C.S.SHEEJA - SR GP
     THIS    CONTEMPT OF   COURT CASE     (CIVIL) HAVING   COME UP   FOR
ADMISSION ON 05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.1054/2024              2

                               JUDGMENT

By a separate order in I.A.No.2 of 2024 in W.P(C)No.31882 of

2023, I have already extended the time frame in the judgment until

08.07.2024.

Obviously, therefore, this contempt case cannot be now

prosecuted. I, therefore, close this contempt case; however, leaving

liberty to the petitioner to seek a rehearing after the afore time if the

directions in the judgment are not complied with by the respondents.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/5.6

APPENDIX OF CON.CASE(C) 1054/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGEMENT OF HONOURABLE HIGH COURT OF KERALA IN WP(C)31882/2023 DATED 01/11/2023 Annexure A2(a) TRUE COPY OF THE LETTER DATED 17/11/2023 ISSUED BY THE PETITIONER TO 1ST WRIT RESPONDENT Annexure A2(b) TRUE COPY OF THE LETTER DATED 17/11/2023 ISSUED BY THE PETITIONER TO 2ND WRIT RESPONDENT Annexure A3(a) TRUE COPY OF THE LAWYER NOTICE DATED 27/12/2023 ISSUED TO 1ST WRIT RESPONDENT Annexure A3(b) TRUE COPY OF THE LAWYER NOTICE DATED 27/12/2023 ISSUED TO 2ND WRIT RESPONDENT Annexure A4 TRUE COPY OF ORDER HONOURABLE HIGH COURT OF KERALA IN IA1/2024 OF WP(C)31882/2023 DATED 15/01/2024