Kerala High Court
Principal vs Shri. M.R.Unni
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 29TH DAY OF NOVEMBER 2016/8TH AGRAHAYANA, 1938
Con.Case(C).No. 1596 of 2016 (S)
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JUDGMENT DATED 15-02-2016 IN WP(C) 5564/2016
....
PETITIONER(S)/PETITIONERS:
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1. PRINCIPAL, CATHOLICATE COLLEGE,
PATHANAMTHITTA-689 645.
(DR. MATHEW P.JOSEPH, S/O.P.M. JOSEPH,
AGED 51 YEARS, PADINJAREMANNIL,
OMALLUR P.O. - 689 647)
2. SECRETARY,
CORPORATE MANAGEMENT OF MALANKARA ORTHODOX,
CHURCH COLLEGES, DEVALOKAM, KOTTAYAM-686004,
(PROF. JACOB MATHEW, S/O.V.V. MATHAI,
AGED 64 YEARS, RESIDING AT
PUTHOOKATTIL, MULAKULAM SOUTH P.O.,
ALUVA - 686 610)
BY ADVS.SRI.BABY ISSAC ILLICKAL
SRI.ISAAC KURUVILLA ILLIKAL
RESPONDENT(S)/4TH AND 3RD RESPONDENTS:
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1. SHRI. M.R.UNNI,
(AGE AND NAME OF THE FATHER AND
RESIDENTIAL ADDRESS NOT KNOWN TO THE PETITIONER)
REGISTRAR, MAHATMA GANDHI UNIVERSITY,
PRIYADARSHINI HILLS P.O., KOTTAYAM - 686 560.
2. SHRI.ASOK KUMAR M.,
(AGE, NAME OF THE FATHER AND
RESIDENTIAL ADDRESS NOT KNOWN TO THE PETITIONER)
DEPUTY DIRECTOR OF EDUCATION,
KOTTAYAM - 686 001.
R1 BY SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY
R2 BY SENIOR GOVERNMENT PLEADER SRI.SURIN GEORGE IPE
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 29-11-2016, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
msv/
Con.Case(C).No. 1596 of 2016 (S)
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APPENDIX
PETITIONER(S)' ANNEXURES:
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A1 CERTIFIED COPY OF THE JUDGMENT IN WPC.5564/16
DTD.15.2.2016.
A2 TRUE COPY OF THE REPRESENTATION DTD.14.8.2015.
A3 TRUE COPY OF THE REGISTERED POST SLIPS DTD.2.3.2016.
A4 TRUE COPY OF THE A/D CARD EVIDENCING RECEIPT ON 3.3.2016.
A5 TRUE COPY OF THE COVERING LETTERS DTD.2.3.2016.
A6 PHOTOCOPY OF THE COVERING LETTER DTD.2.3.2016.
A7 PHOTOCOPY OF THE POST SLIP DTD.2.3.2016.
RESPONDENT(S)' ANNEXURE
-----------------------
NIL
//TRUE COPY//
P.S.TO JUDGE
msv/
K. VINOD CHANDRAN, J.
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Contempt of Court Case No.1596 of 2016 - S
in W.P.(C) No.5564 of 2016
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Dated this the 29th day of November, 2016
J U D G M E N T
The learned Counsel for the petitioner submits that Annexure-I judgment dated 15.02.2016 has already been complied with.
The contempt of court case hence would stand closed.
Sd/-
K. VINOD CHANDRAN, JUDGE SB/29/11/2016.
// true copy // P.A to Judge