Kerala High Court
Unknown vs By Advs.Sri.Baby Issac Illickal on 14 March, 2018
Author: Anil K.Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
MONDAY, THE 6TH DAY OF AUGUST 2018 / 15TH SRAVANA, 1940
Con.Case(C).No. 1429 of 2018 IN WPC. 6127/2018
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AGAINST THE ORDER/JUDGMENT IN WP(C) 6127/2018 of HIGH COURT OF KERALA
DATED 14-03-2018
PETITIONER/PETITIONER IN WP(C) NO.6127/2018.
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FR. JACOB NJERINJAMPILLY
S/O DEVASSY, AGED 59 YEARS, RESIDING AT
CHRIST MONASTERY, IRINJALAKUDA.
MANAGER, CHRIST COLLEGE, IRINJALAKUDA-680125.
BY ADVS.SRI.BABY ISSAC ILLICKAL
SRI.ISAAC KURUVILLA ILLIKAL
RESPONDENTS/RESPONDENTS NO.1 & 2 IN WP(C) NO.6127/2018.:
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1. TOM JOSE IAS
(AGE AND NAME OF FATHER AND RESIDENTIAL ADDRESS NOT
KNOWN TO THE PETITIONER), CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-6950001.
2. DR. USHA TITUS
(AGE AND NAME OF FATHER AND RESIDENTIAL ADDRESS NOT
KNOWN TO THE PETITIONER), PRINCIPAL SECRETARY TO
GOVERNMENT,
DEPARTMENT OF HIGHER EDUCATION, GOVERNMENT
SECRETARIAT,
THIRUVANANTHAPURAM-695001.
R BY SR.GOVERNMENT PLEADER SRI.K.P.HARISH
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
06-08-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case(C).No. 1429 of 2018 IN WPC. 6127/2018
APPENDIX
PETITIONER'S ANNEXURES :
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ANNEXURE I : CERTIFIED COPY OF THE JUDGMENT DATED 14.3.2018 IN
WPC.NO.6127/2018
ANNEXURE II : TRUE COPY OF THE A/D CARD EVIDENCING THE RECEIPT
OF THE ANNEXURE I JUDGMENT BY THE 1ST RESPONDENT
ANNEXURE III : TRUE COPY OF THE A/D CARD EVIDENCING THE RECEIPT
OF THE ANNEXURE I JUDGMENT BY THE 2ND RESPONDENT
ANNEXURE IV : TRUE COPY OF THE COVERING LETTER DATED 31.03.2018
FORWARDING THE JUDGMENT TO THE 1ST RESPONDENT
RESPONDENTS' ANNEXURES : NIL
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/TRUE COPY/
P.A TO JUDGE
AV/8/8
ANIL K.NARENDRAN, J.
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Cont.Case(C).No.1429 of 2018
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Dated this the 6th day of August, 2018
JUDGMENT
The petitioner, who is the Manager of Christ College, Irinjalakuda, has filed this contempt case alleging non compliance of Annexure I judgment of this Court dated 14.03.2018 in W.P. (C).No.6127 of 2018, whereby the 1st respondent therein was directed to depute a Government nominee to constitute the selection committee to select suitable candidates for appointment as Assistant Professors in the Department of Environmental Science in Christ College, Irinjalakuda, on the basis of Ext.P5 request dated 31.01.2017 and to do the needful within a period of three weeks from the date of receipt of a certified copy of that judgment.
2. On 17.07.2018, when this contempt case came up for admission, the learned Senior Government Pleader sought time to get instructions. On 02.08.2018, when the matter was taken up for consideration, the learned Senior Government Pleader, on instructions, submitted that the respondents have complied with the direction contained in Annexure I judgment and that, a copy of the order will be placed on record by 06.08.2018.
3. Today, when the case is taken up for further consideration, the learned Senior Government Pleader has produced for the perusal of this Court a copy of G.O.(Rt.)No.1159/2018/H.Edn. dated 12.06.2018 of the respondent, whereby the direction issued by this Cont.Case(C)No.1429 of 2018 :-2-:
Court in the judgment dated 14.03.2018 in W.P.(C).No.6127 of 2018, has been complied with.
In such circumstances, this Contempt Case is closed in view of the fact that the respondent has already complied with the direction of this Court in Annexure I judgment.
Sd/-
ANIL K.NARENDRAN JUDGE AV/8/8