[Cites 3, Cited by 0]
Kerala High Court
Aneesh Antony vs Dr. K Vasuki Ias on 27 March, 2026
Author: Anil K.Narendran
Bench: Anil K.Narendran
1
Con.Case(C)No.2987 of 2025
2026:KER:27928
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
CON.CASE(C) NO. 2987 OF 2025
AGAINST THE JUDGMENT DATED 06.11.2019 IN WA NO.1806 OF 2016
OF HIGH COURT OF KERALA
PETITIONERS/RESPONDENTS 1 TO 4 IN WA:
1 ANEESH ANTONY
H.S.S.T., COMPUTER APPLICATION, I.J.M.H.S.S.
KOTTIYOOR, KANNUR DISTRICT, PIN - 670674
2 JISHA M.V
H.S.S.T., PHYSICS, CHAPPARAPPADAVA H.S.S.,
CHAPPARAPPADAVA.P.O., KANNUR DISTRICT, PIN - 670581
3 RINTEENA MARY V
H.S.S.T., CHEMISTRY, CHAPPARAPPADAVA H.S.S.,
CHAPPARAPPADAVA.P.O., KANNUR DISTRICT, PIN - 670581
4 BIJUL K
H.S.S.T., MATHEMATICS, CHAPPARAPPADAVA H.S.S.,
CHAPPARAPPADAVA.P.O., KANNUR DISTRICT, PIN - 670581
BY ADVS.
SHRI.ANOOP V.NAIR
SMT.SHARANNYA P.
SHRI.ATHUL P.
SMT.C.A.BEEMA BEEVI
SMT.FERRA A THANKAM
RESPONDENTS/APPELLANTS 1, 2 AND 4 IN WA:
1 DR. K VASUKI IAS
2
Con.Case(C)No.2987 of 2025
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(AGE AND FATHERS NAME NOT KNOWN), SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 SHRI. UMESH N S K IAS
(AGE AND FATHERS NAME NOT KNOWN), DIRECTOR, HIGHER
SECONDARY EDUCATION, OFFICE OF THE DIRECTOR OF HIGHER
SECONDARY EDUCATION, HOUSING BOARD BUILDING, SANTHI
NAGAR THIRUVANANTHAPURAM, PIN - 695014
3 SRI. VINOD KUMAR A K
(AGE AND FATHERS NAME NOT KNOWN), THE REGIONAL DEPUTY
DIRECTOR OF HIGHER SECONDARY EDUCATION, OFFICE OF THE
REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
KANNUR, PIN - 670001
BY ADV NISHA BOSE, SENIOR GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.03.2026, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
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Con.Case(C)No.2987 of 2025
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JUDGMENT
Muralee Krishna, J.
This contempt case is filed by respondents 1 to 4 in
W.A.No.1806 of 2016, under Sections 11 and 12 of the Contempt
of Courts Act, 1971, read with Article 215 of the Constitution of
India, alleging wilful violation of Annexure II judgment dated
06.11.2019 in W.A.No.1806 of 2016 of the Division Bench of this
Court.
2. On 08.12.2025, when this contempt case came up for
admission, the learned Senior Government Pleader sought time to
get instructions.
3. On 15.01.2026, when this contempt case was taken up
for consideration, the learned Senior Government Pleader, on
instructions, submitted that the 1st respondent has already issued
an order dated 13.01.2026, whereby the 2nd respondent is
directed to take immediate steps to implement the directions
contained in Annexure-II judgment dated 06.11.2019 of this Court
in the writ appeal. Accordingly, we directed the learned Senior
Government Pleader to place on record an affidavit sworn to by
the 1st respondent within three weeks.
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4. On 02.02.2026, when this contempt case was taken
up for consideration, along with a memo dated 31.01.2026 filed
by the learned Senior Government Pleader, a copy of the orders
dated 21.01.2026 and 22.01.2026 issued by the Regional Deputy
Director of Higher Secondary Education was placed on record.
Since the directions contained in Annexure-II judgment are not
fully complied with, an affidavit sworn to by the 1 st respondent
was directed to be placed on record within two weeks.
5. On 17.02.2026, when this contempt case was taken up
for consideration, the learned Senior Government Pleader
submitted that an affidavit of the 1st respondent had already been
placed on record.
6. On 23.03.2026, when this contempt case was taken up
for consideration, the learned Senior Government Pleader
submitted that consequential monetary benefits have already
been paid to the petitioners. The learned counsel for the
petitioners sought time to get instructions.
7. Today, when this contempt case was taken up for
consideration, the learned Senior Government Pleader would
submit that though monetary benefits have already been paid to
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the petitioners, the order pertaining to the exclusion of petitioners
2 to 4 from National Pension Scheme is yet to be passed and the
orders for the same will be passed within two months and the
consequential orders in pursuance to the directions in the
judgment will be passed within two months thereafter.
In view of the aforesaid submission made by the learned
Senior Government Pleader, this contempt case is closed,
recording the aforesaid submission and also making it clear that if
the directions in the judgment are not fully complied with as
undertaken within the time period mentioned above, the
petitioners can approach this Court to revive this contempt case.
Sd/-
ANIL K.NARENDRAN, JUDGE
Sd/-
sks MURALEE KRISHNA S., JUDGE
2026:KER:27928
APPENDIX OF CON.CASE(C) NO. 2987 OF 2025
PETITIONER ANNEXURES
Annexure I TRUE COPY OF THE JUDGMENT IN WP(C) NO. 25748
OF 2014 DATED 05.08.2015
Annexure II CERTIFIED COPY OF THE JUDGMENT PASSED BY THIS
HON'BLE COURT IN W.A. NO. 1806 OF 2016 ALONG
WITH CONNECTED CASES DATED 06.11.2019
Annexure III TRUE COPY OF THE JUDGMENT IN SLP 13908 /2020
ALONG WITH CONNECTED CASES DATED 15.10.2025
PASSED BY THE HON'BLE SUPREME COURT
Annexure IV TRUE COPY OF THE JUDGMENT DATED 11.09.2025
IN CON. CASE (C) NO. 665 OF 2025
Annexure V TRUE COPY OF THE GOVERNMENT ORDER NO.
2219/2025/GEDN DATED 26.03.2025
Annexure VI TRUE COPY OF THE APPROVAL ORDER DATED
27.06.2025 BEARING NO. RDDHSE/KKD/1535/2025-
(A1) ISSUED BY THE REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION, KOZHIKODE IN
FAVOUR OF SHRI JIMMI JOSEPH, WHO WAS ALSO A
PARTY TO BOTH THE WRIT PETITION FILED BY THE
PETITIONERS HEREIN AND THE WRIT APPEAL
Annexure VII TRUE COPY OF THE ORDER NO.
RDDHSE/KKD/1440/2025 -SR.CLK (A4) DATED
31.05.2025
Annexure VIII TRUE COPY OF THE REJECTION LETTER NO.
RDDHSE/KNR/3049/2025 DATED 15.10.2025
RESPONDENT ANNEXURES
Annexure R1 (a) True copy of G.O.(Rt.)NO.327/2026/G.Edn.
dated 13.01.2026
Annexure R1 (b) True copy of Order No.RDDHSE/KNR/3049/2025-
A3 dated 21.01.2026 issued by the Regional
Deputy Director, Kannur
Annexure R1 (c) True copy of Order No.RDDHSE/KNR/3591/2025-
B2 dated 22.01.2026 Issued by the Regional
Deputy Director, Kannur
