SUBIN K RAJAN Vs. B ASHOK KUMAR

JUDGEMENT

(1.) The Contempt of Court Case is filed by the Petitioner alleging non-compliance of the interim orders passed by this Court as per Annexure-1 and Annexure-2.

(2.) When the matter was posted for hearing, the Writ Petitions were also called for and accordingly the learned Counsel for the parties and the learned Standing Counsel for the University, have been heard.

(3.) The interim order passed in W.P.(C) No. 22584/09 is by way of a direction to the 2nd Respondent to permit the Petitioner to attend and complete the project and to assess the internal examinations and award the marks. Even though a petition was filed to vacate the interim order, that was also rejected by Annexure II order. The Petitioner in the Contempt of Court Case contends that in the light of the interim orders the College authorities had to permit him to attend the project work and they Coc. 1321/10 and con. cases-2 had to assess the internal examination also; but the same is deliberately being disobeyed.