Loveli Varghese vs Ishita Roy, Ias
2024 Latest Caselaw 30692 Ker

Kerala High Court

Loveli Varghese vs Ishita Roy, Ias on 30 October, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

Con.Case(C) No.906/2024                       1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE T.R.RAVI
             Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
        IA.NO.1/2024 IN CONTEMPT CASE(C) NO. 906 OF 2024(S) IN WP(C) 28012/2023

      APPLICANT/PETITIONER:


              LOVELI VARGHESE, AGED 56 YEARS, W/O LATE JOSE VA,

              RETIRED JUNIOR SUPERINTENDENT, NIRMALA COLLEGE,

              MUVATTUPUZHA, RESIDING AT VARICKAYIL HOUSE,

              PURAPUZHA PO, THODUPUZHA, IDUKKI - 685 583.


      RESPONDENT/RESPONDENTS:


          1. ISHITA ROY, IAS, WORKING AS THE SECRETARY TO GOVERNMENT,
             DEPARTMENT OF COLLEGIATE EDUCATION, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.
          2. SUDHIR K., IAS, WORKING AS THE DIRECTOR OF COLLEGIATE
             EDUCATION, DIRECTORATE OF COLLEGIATE EDUCATION, VIKAS BHAVAN,
             VIKAS BHAVAN P.O., THIRUVANANTHAPURAM - 695 033.
          3. PRIYA K MENON, WORKING AS THE DEPUTY DIRECTOR OF COLLEGIATE
             EDUCATION, OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE
             EDUCATION, GENERAL HOSPITAL ROAD, ERNAKULAM - 682 011.


              Application praying that in the circumstances stated in the
      affidavit filed therewith the High Court be pleased to recall the order
      dated 26/06/2024 in Contempt Case (C) No. 906 of 2024 and reopen the
      above Contempt Case (Civil) in the interest of Justice.

              This Application coming again on for orders upon perusing the
      application and the affidavit filed in support thereof, this Court's
      judgment dated 26/06/2024 in COC 906/2024 & order dated 17/10/2024 in IA
      1/2024 and upon hearing the arguments of M/S. JAGADEESH LAKSHMAN, K.R.
      RAJKUMAR, R.K. RAKESH, NANDANA BABU T. & RUMAISA UDAYAKUMAR, Advocates
      for the applicant in IA/petitioner in COC and of GOVERNMENT PLEADER for
      the respondents in IA/COC, the court passed the following:



                                                              P.T.O.
 Con.Case(C) No.906/2024                       2/2



                                         ORDER

When the case is taken up, the Government Pleader submits that the

directions have been complied with. The counsel for the petitioner seeks

time to get instructions.

Post on 06/11/2024.

Sd/- T.R.RAVI JUDGE

30-10-2024 /True Copy/ Assistant Registrar