Dr. I'Ma Neerakkal vs Smt.Ishita Roy. I.A.S
2024 Latest Caselaw 28357 Ker

Kerala High Court

Dr. I'Ma Neerakkal vs Smt.Ishita Roy. I.A.S on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        Wednesday, the 25th day of September 2024 / 3rd Aswina, 1946
            CONTEMPT CASE(C) NO. 2294 OF 2022(S) IN WP(C) 21581/2022

    PETITIONER/PETITIONER:

           DR. I'MA NEERAKKAL, W/O THOMAS J CHERUKARA,

           AGED 57 YEARS, ASSOCIATE PROFESSOR(RTD),

           DEPT. OF BOTANY, ASSUMPTION COLLEGE, CHANGANACHERY,

           RESIDING AT A7C, WILLINGTON ENCLAVE, CHACKOLAS HABITAT,

           P K ROAD, THEVARA P.0. ERNAKULAM DIST., PIN - 682 013.

        BY ADVOCATES M/S. MATHEW JACOB (KUNNATHU), K. MADHUSOODANAN, T.G.
        PAUL, SYRIAC JOSEPH & CAROLIN MARIA ALEX
    RESPONDENTS/RESPONDENTS:

       1. SMT.ISHITA ROY. I.A.S., PRINCIPAL SECRETARY, DEPARTMENT OF
          HIGHER EDUCATION, 4TH FLOOR, ANNEXE II GOVERNMENT SECRETARIATE,
          THIRUVANANTHAPURAM., PIN - 695 001
       2. SMT.V. VIGNESWARI. IAS DIRECTOR OF COLLEGIATE EORDERDUCATION,
          6TH FLOOR, VIKAS BHAVAN,THIRUVANANTHAPURAM, PIN - 695 033
       3. DR. R. PRAGASH, THE DY. DIRECTOR OF COLLEGIATE EDUCATION,
          VAYASKARAKUNNU, KOTTAYAM - 686 001.

          BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
25.09.2024, the court on the same day passed the following:


                                                      P.T.O.
                          DEVAN RAMACHANDRAN, J.
                --------------------------------------------------
  Contempt Case (Civil) Nos.1514/2023, 2294/2022 &
                                     1991/2023
                --------------------------------------------------
               Dated this the 25th day of September, 2024


                                     O R D E R

These matters have been listed today with a specific earlier

order that if the directions are not complied with, the

respondents will remain present in person before this Court.

2. In all these cases, applications for exemption from

personal appearance have been filed, explaining that certain

clarifications are being awaited from the University Grants

Commission (UGC).

3. However, the respondent in Con.Case (Civil)

No.1514/2023 is present in person; and obviously, his application

for exemption from personal appearance is no longer relevant.

Hence I.A.No.1/2024 in the said Contempt Case is hereby closed.

4. As regards the other I.A.s in Con.Case (Civil)

Nos.2294/2022 & 1991/2023, I am afraid that this Court cannot COC 1514/23 & connected

accede to them because, the earlier orders were very specific

that these matters are listed today as a last chance for final

orders to be issued in terms of the judgment. To tell this Court

again that the respondent/s are awaiting clarifications from the

UGC, is rather unfortunate.

I, therefore, reject I.A.No.1/2024 in both Con.Case (Civil)

No.2294/2022 & 1991/2023; and consequentially, the

respondents shall remain present in person before this Court to

be read out charges on the next posting date, unless the

directions in the judgment are fully complied with.

Post on 03.10.2024.

Sd/-

DEVAN RAMACHANDRAN, RR JUDGE

25-09-2024 /True Copy/ Assistant Registrar