AI Structured Summary
Not yet generated for this judgment
Judgment
S.Maniku mar, C.J
On 20.07.2021, we ordered the respondents to appear in the contempt petition.
Today, Mr.K.Jeevan Babu I.A.S., Director of General Education, respondent No.3, is present in court. As per the Registry’s note, postal
acknowledgment is due for respondent No.1, Mr.A.Shajahan I.A.S.
During the course of hearing, Mr.Antony Mukkath, learned Senior Government Pleader, produced copies of applications to be filed for dispensing
with the appearance of Mr.A.P.M.Mohammed Hanish I.A.S., Secretary, General Education Department, respondent No.2. As per the provisions of
the Contempt of Courts Act, 1971 and the Rules framed thereunder, if personal appearance is directed, the alleged contemnor has to be present in
court. In the case on hand, even before filing of an application to dispense with, copies of the same are produced before this court.
Â
We do not appreciate the manner in which, even the request for dispensing with personal appearance is sought for. Mr.A.P.M.Mohammed Hanish
I.A.S., Secretary, General Education Department, respondent No.2 and Mr.K.Jeevan Babu I.A.S., Director of General Education, respondent No.3,
are directed to be present in court tomorrow.
Registry is directed to ascertain whether service is effected on respondent No.1 and if so, put up a note.
Post on 25.08.2021.