Baby Thomas vs Usha Titus

The petitioner has filed this contempt case alleging non compliance of the direction contained in Annexure-I judgment of this Court dated

11.12.2020 in W.P.(C).No.25709 of 2020, whereby the respondent herein was directed to communicate the petitioner, before 15.12.2020, the reason

for non-inclusion of their courses in the Government order dated 05.11.2020, in respect of which administrative sanction was sought for and to conduct

a personal hearing, with notice to the petitioner subject to Covid-19 restrictions and take an appropriate decision, strictly in accordance with law, on

their request for grant of administrative sanction to start new courses in the institution, for which the petitioner has to submit their reply/explanation to

the respondent on or before 19.12.2020. The respondent was also directed to communicate the decision so taken to the petitioner, after adverting to

the legal and factual contentions raised by him, on or before 31.12.2020.

On 08.01.2021, when this contempt case came up for admission, the learned Government Pleader was directed to get instructions.

Today, when this case is taken up for consideration, the learned Senior Counsel for the petitioner would submit that the Government have already

granted administrative sanction to the courses, as sought for by the petitioner, in compliance with the direction contained in Annexure-I judgment.

In such circumstances, recording the above submission made by the learned counsel for the petitioner, this contempt case is closed.