Hindi Prachara Kendra College Of ... vs Dr. Meena Rajiv Chandawarkar
2024 Latest Caselaw 13868 Ker

Kerala High Court

Hindi Prachara Kendra College Of ... vs Dr. Meena Rajiv Chandawarkar on 28 May, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

       TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946

                         CON.CASE(C) NO. 2913 OF 2023

AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.11427 OF 2022 OF HIGH

COURT OF KERALA

PETITIONER:

              HINDI PRACHARA KENDRA COLLEGE OF TEACHER EDUCATION
              POYYA, KODUNGALLUR POST -680664 THRISSUR, KERALA,
              REPRESENTED BY ITS MANAGER P.J. MATHEW AGED 63 YEARS,
              S/O LATE K. M. JOSEPH SREELAYAM HOUSE, A.V. GEORGE LANE,
              KADAVATHRA, KALOOR PO- ERNAKULAM, PIN - 682017
              BY ADVS.
              SAIBY JOSE KIDANGOOR
              PRAMITHA AUGUSTINE
              ANOOP SEBASTIAN
              ADITHYA KIRAN V.E
              BENNY ANTONY PAREL
              ADRISYA S.


RESPONDENTS:

              DR. MEENA RAJIV CHANDAWARKAR
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER) THE
              CHAIRPERSON/REGIONAL DIRECTOR, REGIONAL COMMITTEE,
              NATIONAL COUNCIL FOR TEACHER EDUCATION G-7, SECTOR 10
              (NEAR SECTOR 10 METRO STATION)DWARAKA, NEW DELHI
              (KARNATAKA), PIN - 110075
              BY ADVS.
              ABRAHAM P.MEACHINKARA
              N.N.SUGUNAPALAN (SR.)(S-678)


OTHER PRESENT:

              SR.COUNSEL- N N SUGUNAPALAN


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR

ADMISSION ON 28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:
 Con. Case(C) No.2913 of 2023    :2:




                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                    Con. Case(C) No.2913 of 2023
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 28th day of May, 2024

                               JUDGMENT

When the matter was taken up for consideration, the learned

Senior Counsel appearing for the respondent would submit that

orders have been issued subject to the outcome of the Writ Appeal

No.98 of 2024, filed challenging Annexure A judgment.

Recording the above said submission, the Contempt of Court

Case is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF CON.CASE(C) 2913/2023

PETITIONER ANNEXURES Annexure A CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO. 11427/2022 DATED 24.07.2023 Annexure B TRUE COPY OF THE LETTER ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 23.10.2023 Annexure C TRUE COPY OF THE REPLY DATED 07.11.2023 GIVEN BY THE PETITIONER TO THE RESPONDENT Annexure D TRUE COPY OF THE MINUTES OF THE 430TH MEETING OF THE SRC DATED 01.12.2023 AS ITEM NO: 47