Kerala High Court
Ivth Year (B.Sc Nursing-Regular) ... vs V.Suresh Babu on 18 March, 2013
Author: P.R. Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
MONDAY, THE 18TH DAY OF MARCH 2013/27TH PHALGUNA 1934
Con.Case(C).No. 369 of 2013 (S)
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[IN THE MATTER OF VIOLATION OF JUDGMENT DTD. 08/02/2013
IN W.P.(C).29418/2012 OF THIS HON'BLE COURT]
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PETITIONERS/PETITIONERS 5 TO 7 & 9:
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IVTH YEAR (B.SC NURSING-REGULAR) STUDENTS,
GOVERNMENT COLLEGE OF NURSING, TRIVANDRUM,
REPRESENTED BY:
1. NIRMAL.G, AGED 22 YEARS,
S/O M.T.GANGADHARAN, RAJEEVAM HOUSE, PARAYKAVILA,
PEYAD (P.O), TRIVANDRUM-695 573.
2. MIDHUN BABU G., AGED 23 YEARS,
S/O BABU .S., KUNNUVILA PUTHEN VEEDU,
KATTUVILA PEYAD (P.O), TRIVANDRUM-695 573.
3. VISHNU PRASAD V.S., AGED 22 YEARS,
S/O VISWAMBARAN K., KARAKKATTUVILA, PUTHEN VEEDU,
NADUKKADU, NARUVAMOODU (P.O), TRIVANDRUM-695 020.
4. SWATHI BHASKAR, AGED 23 YEARS,
D/O C.BHASKARAN, CHERUVILAKOM, SARAKARA,
CHIRAYINKEEZHU (P.O), THIRUVANANTHAPURAM-695 034.
BY ADV. SRI.R.V.SUJIT KUMAR.
CONTEMNORS/RESPONDENTS:
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1. V.SURESH BABU,
S/O P.VELAYUDHAN, AGED 50 YEARS, JOINT REGISTRAR-
IN CHARGE OF REGISTRAR, UNIVERSITY OF KERALA,
TRIVANDRUM-695 034.
Prv.
CON.CASE (C). NO.369/2013-S:
2. DR.K.M.ABRAHAM,,
S/O NOT KNOWN TO THEPETITIONERS, AGED 52 YEARS,
VICE CHANCELLOR (IN CHARGE), UNIVERSITY OF KERALA,
SENATE HOUSE CAMPUS, PALAYAM, TRIVANDRUM-695 534.
3. DR.J.PRAKASH,
S/O NOT KNOWN TO THE PETITIONERS, AGED 50 YEARS,
PRO-VICE CHANCELLOR, UNIVERSITY OF KERALA,
SENATE HOUSE CAMPUS, PALAYAM, TRIVANDRUM-695 534.
4. DR.K.MADHUKUMAR,
S/O NOT KNOWN TO THE PETITIONERS, AGED ABOUT 50 YEARS
CONTROLLER OF EXAMINATIONS, UNIVERSITY OF KERALA,
SENATE HOUSE, CAMPUS, PALAYAM,
TRIVANDRUM-695 534.
BY SRI.GEORGE POONTHOTTAM,S.C.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 18-03-2013, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
Prv.
P.R. RAMACHANDRA MENON, J.
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C.O.(C). No. 369 of 2013
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Dated this the 18th day of March, 2013
JUDGMENT
The learned counsel for the respondents submits that the results have already been declared and that the direction given by this Court is complied with. The submission is recorded and the contempt matter is closed accordingly.
P.R. RAMACHANDRA MENON, JUDGE.
Kp/-