D.KAUMUDI Vs. SHEELA

JUDGEMENT

(1.) This contempt petition is filed by the writ petitioner complaining that the directives contained in the judgment dated 15.11.2019 in W.P.(C) No.30062/2019 is not complied with. The operative portion of the judgment contained under paragraph 5 reads thus:-

(2.) According to the petitioner, the directions were not complied with, which persuaded the petitioner to file the contempt petition. Anyhow during the pendency of the contempt petition, an order is passed by the Deputy Director of Collegiate Education on 25.11.2020, declining the relief to the contempt petitioner. Therefore, in my considered opinion, the directions contained in the judgment as extracted above is complied with by the statutory authority, though belatedly.

(3.) The respondents have filed the above review stating that, in view of the order of the University bearing No.AcFIII/1/44280/2019 dated 17.01.2020, there is no provision for Inter- University or Intra University transfer to part time teachers under the Kerala University Act/Statute. Therefore, according to the review petitioners, review of the judgment in question is required.