Kerala High Court
Naban Kareem A vs Prof (Dr) M. Junaid Bushiri on 15 January, 2025
2025:KER:4196
CON.CASE(C)No.3297 of 2024
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 15TH DAY OF JANUARY 2025 / 25TH POUSHA, 1946
CON.CASE(C) NO. 3297 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.41533 OF 2024 OF
HIGH COURT OF KERALA
PETITIONER/S:
NABAN KAREEM A
AGED 18 YEARS
S/O ADV. M A ANZAR, MADATHIL VILLA- 2, 22/2769,
KOCHUPALLY ROAD, THOPPUMPADY, KOCHI, ERNAKULAM-, PIN -
682005
BY ADVS.
SHOBY K.FRANCIS
BINNY THOMAS
RESPONDENT/S:
1 PROF (DR) M. JUNAID BUSHIRI
AGED 56 YEARS
[FATHERS NAME IS NOT KNOWN TO THIS PETITIONER], VICE
CHANCELLOR, COCHIN UNIVERSITY OF SCIENCE AND
TECHNOLOGY, COCHIN UNIVERSITY PO, COCHIN-, PIN - 682022
2 PROF (DR) ARUN A U
AGED 51 YEARS
S/O A B UNNIKRISHNAN, REGISTRAR, COCHIN UNIVERSITY OF
SCIENCE AND TECHNOLOGY, COCHIN UNIVERSITY PO, COCHIN-,
RESIDING AT GAYATHRI, NEAR KSRTC BUST STAND,
PERUMBAVOOR PO, ERNAKULAM DT., PIN - 683542
OTHER PRESENT:
S.P.Aravindakshan Pillay, SC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 15.01.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:4196
CON.CASE(C)No.3297 of 2024
2
J U D G M E N T
Today when the matter came up for consideration, the learned counsel appearing for the petitioner submitted that petitioner does not want to pursue the contempt of Court case.
In such circumstances, this contempt of Court case is closed.
Sd/-
ZIYAD RAHMAN A.A. JUDGE SM 2025:KER:4196 CON.CASE(C)No.3297 of 2024 3 APPENDIX OF CON.CASE(C) 3297/2024 PETITIONER ANNEXURES Annexure -A A TRUE COPY OF THE ORDER DATED 19-11-22024 ISSUED BY THE RESPONDENT Annexure -B A TRUE COPY OF THE REQUEST DATED 26-11-2024 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT Annexure -C A TRUE COPY OF THE MEMO NO. ICREP/CAT-
24/2024/126 DATED 3-12-2024 ISSUED TO THE PETITIONER Annexure -D A TRUE COPY OF THE REQUEST DATED 5-12-2024 SUBMITTED BY THE PETITIONER TO THE RESPONDENTS Annexure -E A TRUE COPY OF THE CIRCULAR DATED 11-3-2005 ISSUED BY THE CBSE CHANGING THE RULES OF OPTIONAL SUBJECTS INVOLVING IT - BASED COURSES Annexure -F A TRUE COY OF THE INFORMATION BULLETIN PUBLISHED BY THE NATIONAL TESTING AGENCY IN THE YEAR 2024 FOR COMMON UNIVERSITY TEST (UG) 2024, DATED NIL Annexure -G A TRUE COPY OF THE CURRICULUM ISSUED BY THE CBSE FOR SENIOR SECONDARY SCHOOL 2023-2024 DATED NIL Annexure -H A TRUE COPY OF THE PUBLIC NOTICE ISSUED BY THE NATIONAL TESTING AGENCY DATED 27-2-2024 Annexure -I A TRUE COPY OF THE FORWARDING LETTER DATED 5- 12-2024 ISSUED BY THE PROGRAMME DIRECTOR TO THE 2ND RESPONDENT Annexure -J A TRUE COPY OF THE MEMO DATED 6-12-2024 ISSUED BY THE PROGRAMME DIRECTOR TO THE PETITIONER IN MEMO NO. ICREP/CAT-24/2024/126 Annexure -K A TRUE COPY OF THE REPLY LETTER DATED 6-12- 2024 SUBMITTED BY THE PETITIONER TO THE 2025:KER:4196 CON.CASE(C)No.3297 of 2024 4 RESPONDENTS Annexure -L A TRUE COPY OF THE DECLARATION DATED 6-12- 2024 SUBMITTED BY THE PETITIONER TO THE RESPONDENTS Annexure -M A TRUE COPY OF THE REPORT SUBMITTED BY THE PROGRAMME DIRECTOR TO THE 1ST RESPONDENT DATED 6-12-2024 Annexure -N A TRUE COPY OF CERTIFICATE ISSUED BY THE SCERT, KERALA DATED 10-12-2024 ASSERTING THAT THE TWO SUBJECTS VIZ. INFORMATICS PRACTICE AND COMPUTER SCIENCE AND FOUND THAT BOTH ARE ONE AND SAME Annexure -O TRUE COPY OF THE COVERING LETTER DATED 11-12- 2024 ISSUE BY THE PETITIONER TO THE RESPONDENTS