SUO MOTU Vs. RAJESH

JUDGEMENT

(1.) This Court has come across the Facebook post of the alleged contemnor, dtd. 6/7/2025, which clearly indicates that he had committed ex facie criminal contempt of the Court. The Facebook post of the alleged contemnor prima facie amounts to interference with the administration of justice and scandalising the Court. The alleged contemnor is not only the former MLA of the State Legislative Assembly but also a Syndicate Member of the University of Kerala. The University and Syndicate are litigants before this Court in a number of cases.

(2.) The Facebook post dtd. 6/7/2025, which has been written in Malayalam on the Facebook page of the alleged contemnor, on being translated into English, would read as under:

(3.) Even today, a writ petition by Professor Dr K.S. Anil Kumar, the Registrar of the University of Kerala, was listed before this Court, wherein the challenge was made to the Order dtd. 2/7/2025 whereby Dr K.S. Anil Kumar was placed under suspension by the Vice Chancellor. However, the said writ petition has been dismissed as withdrawn as the learned Senior Counsel for the petitioner wanted to withdraw the writ petition on the ground that the Syndicate of the University, to which the alleged contemnor is a member, has reinstated Dr K.S. Anil Kumar to the post of Registrar of the University.