Kerala High Court
Prajin K vs Commander (Dr.)Shamasundara M.S on 10 October, 2025
Author: T.R. Ravi
Bench: T.R.Ravi
2025:KER:75602
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 10TH DAY OF OCTOBER 2025 / 18TH ASWINA, 1947
CON.CASE(C) NO. 2004 OF 2025
AGAINST THE JUDGMENT DATED 10.07.2025 IN WP(C) NO.15686
OF 2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER NO.1:
PRAJIN K
AGED 35 YEARS
S/O.MADHAVAN K,
PUMP OPERATOR (ELECTRICIAN)(CONTRACT)
NATIONAL INSTITUTE OF TECHNOLOGY,
CALICUT, RESIDING AT KARANKOT,
VALLALASSERRY, KOZHIKODE,
PIN - 673601.
BY ADVS.
SRI.KALEESWARAM RAJ
SMT.CHINNU MARIA ANTONY
SMT.APARNA NARAYAN MENON
RESPONDENTS/RESPONDENTS 2 AND 3:
1 COMMANDER (DR.)SHAMASUNDARA M.S
AGE AND FATHER'S NAME ARE NOT KNOWN
TO THE PETITIONERS REGISTRAR,
NATIONAL INSTITUTE OF TECHNOLOGY,
NIT CAMPUS, CALICUT, PIN - 673601.
2 PROF.PRASAD KRISHNA
AGE AND FATHER'S NAME ARE NOT KNOWN
TO THE PETITIONER DIRECTOR,
2025:KER:75602
CON.CASE(C) Nos. 2004 & 2021 OF 2025
2
NATIONAL INSTITUTE OF TECHNOLOGY,
NIT CAMPUS, CALICUT, PIN - 673601
BY ADVS.
SMT.LAYA MARY JOSEPH
SRI.SHYAM PADMAN, SC, NITC
SRI.C.M.ANDREWS
SMT.SWATHY SUDHIR
SMT.ASHWATHI SHYAM
SMT.BOBY M.SEKHAR
SRI.HARISH ABRAHAM
SMT.IRENE ABRAHAM
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.10.2025, ALONG WITH Con.Case(C).2021/2025, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:75602
CON.CASE(C) Nos. 2004 & 2021 OF 2025
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 10TH DAY OF OCTOBER 2025 / 18TH ASWINA, 1947
CON.CASE(C) NO. 2021 OF 2025
AGAINST THE JUDGMENT DATED 10.07.2025 IN WP(C) NO.8486
OF 2019 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS:
1 JIJIL P
AGED 36 YEARS
S/O.RAJAN, PUMP OPERATOR, FILTER HOUSE (ENGINEERING
UNIT), NATIONAL INSTITUTE OF TECHNOLOGY, CALICUT -
673 601, RESIDING AT PARAPPURATH (H), KARANTHUR
P.O., KOZHIKODE, PIN - 673571.
2 AKHIL K
AGED 32 YEARS
S/O.MADHAVAN, PUMP OPERATOR, FILTER HOUSE
(ENGINEERING UNIT), NATIONAL INSTITUTE OF
TECHNOLOGY, CALICUT -673 601, RESIDING AT
KARUTHANASERY (H), MANASSERY P.O., KOZHIKODE,
PIN - 673602.
BY ADVS.
SRI.KALEESWARAM RAJ
SMT.CHINNU MARIA ANTONY
SMT.APARNA NARAYAN MENON
RESPONDENTS/RESPONDENTS 2 AND 3:
1 COMMANDER (DR.)SHAMASUNDARA M.S
2025:KER:75602
CON.CASE(C) Nos. 2004 & 2021 OF 2025
4
AGE AND FATHER'S NAME ARE NOT KNOWN TO THE
PETITIONERS REGISTRAR,NATIONAL INSTITUTE OF
TECHNOLOGY, NIT CAMPUS, CALICUT, PIN - 673601.
2 PROF.PRASAD KRISHNA
AGE AND FATHER'S NAME ARE NOT KNOWN TO THE
PETITIONERS, DIRECTOR, NATIONAL INSTITUTE OF
TECHNOLOGY, NIT CAMPUS, CALICUT, PIN - 673601.
BY ADVS.
SMT.LAYA MARY JOSEPH
SRI.SHYAM PADMAN, SC, NITC
SRI.C.M.ANDREWS
SMT.SWATHY SUDHIR
SMT.ASHWATHI SHYAM
SMT.BOBY M.SEKHAR
SRI.P.T.MOHANKUMAR
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.10.2025, ALONG WITH Con.Case(C).2004/2025, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:75602
CON.CASE(C) Nos. 2004 & 2021 OF 2025
5
T.R. RAVI, J.
--------------------------------------------
[Con.Case(C) Nos.2004/2025 & 2021/2025]
--------------------------------------------
Dated this the 10th day of October, 2025
JUDGMENT
The petitioners have filed these contempt cases stating
that the directions issued by this Court have not been complied
with. A counter affidavit has been filed by the 2 nd respondent
producing a letter issued to the Manpower Agency requesting that
persons like petitioners may be employed as has been observed by
this Court. As far as the 2 nd respondent is concerned they can do
nothing more than place such a request and the said request is in
accordance with the directions issued by the Court. I do not find
any contempt in the action of the respondents.
These contempt cases are closed without prejudice to the
right of the petitioners to move again.
Sd/-
T.R.RAVI
JUDGE
mpm
2025:KER:75602
CON.CASE(C) Nos. 2004 & 2021 OF 2025
APPENDIX OF CON.CASE(C) 2004/2025
PETITIONER'S ANNEXURES
Annexure I CERTIFIED COPY OF THE JUDGMENT DATED
10.07.2025 IN W.P(C) NO.15686/2020 PASSED
BY THE HON'BLE HIGH COURT OF KERALA.
Annexure II TRUE COPY OF THE LETTER SUBMITTED BY THE
PETITIONER TO THE RESPONDENTS.
Annexure III TRUE COPY OF THE LEGAL NOTICE DATED
08.08.2025 SENT BY THE COUNSEL FOR THE
PETITIONER TO THE RESPONDENTS.
RESPONDENTS' ANNEXURES
Annexure R2(a) TRUE COPY OF THE LETTER DATED 04.08.2025
SENT BY THE SUPERINTENDENT ENGINEER OF
THE RESPONDENT INSTITUTE TO M/S
ARUNACHALAM ENTERPRISE.
2025:KER:75602
CON.CASE(C) Nos. 2004 & 2021 OF 2025
APPENDIX OF CON.CASE(C) 2021/2025
PETITIONERS' ANNEXURES
Annexure I CERTIFIED COPY OF THE JUDGMENT DATED
10.07.2025 IN W.P(C) NO.8486/2019 PASSED
BY THE HON'BLE HIGH COURT OF KERALA.
Annexure II TRUE COPY OF THE LETTER SUBMITTED BY THE
PETITIONERS TO THE RESPONDENTS DATED
28.07.2025.
Annexure III TRUE COPY OF THE LEGAL NOTICE DATED
08.08.2025 SENT BY THE COUNSEL FOR THE
PETITIONERS TO THE RESPONDENTS.
RESPONDENTS' ANNEXURES
Annexure R2(a) TRUE COPY OF THE LETTER DATED 04.08.2025
SENT BY THE SUPERINTENDENT ENGINEER OF
THE RESPONDENT INSTITUTE TO M/S
ARUNACHALAM ENTERPRISE.
