M ABIN SURAJ Vs. M V JOSEPH

JUDGEMENT

(1.) This petition under the Contempt of Courts Act has been filed on the allegation that the respondents herein have wilfully disobeyed the directions of this Court in the judgment dated 17th of February 2011 in WP(C) No.37955/2010.

(2.) The petitioners herein, along with some of their colleagues, filed the aforesaid writ petition, in which, the University of Calicut, its officials and the Director of Medical Education of the Government of Kerala were the respondents. By judgment dated 17th of February, 2011, a copy of which is Annexure I, the writ petition was disposed of with the following directions:-

(3.) Aggrieved by the judgment, the University and its officials, respondents 1 to 4 in the writ petition, filed WA 409/2011. In that writ appeal, apart from the petitioners in the writ petition, the Director of Medical Education was also impleaded as respondent No.25.