CHINCHU SHAJ D/O SHAJAHAN Vs. JAYACHANDRAN

JUDGEMENT

(1.) The Petitioner complains of non-compliance with Annexure A2 judgment. In that judgment, I directed the Vice Chancellor of the University to pass orders on Ext.P7. On 18.11.2010, I passed the following interim order:

(2.) The learned Counsel for the Petitioner submits that, that is not a proper order because the same is signed by the Registrar and not by the Vice Chancellor. But on a reading of the said order, I find that, the same is titled "proceedings of the Vice Chancellor" and it is stated therein that the orders passed by the Vice Chancellor has been communicated to the Petitioner although the same is signed by the Registrar. That being so, the remedy of the Petitioner lies in challenging that order appropriately. Without prejudice to that right, this contempt case is closed.