P.V.Varghes vs Jeevan Babu.K Ias
2021 Latest Caselaw 11907 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR.JUSTICE C.S.DIAS

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

         Con.Case(C).No.418 OF 2021 IN WP(C). 13939/2020

   AGAINST THE JUDGMENT IN WP(C) 13939/2020(N) OF HIGH COURT OF
                              KERALA


PETITIONER:

              P.V.VARGHES
              AGED 73 YEARS
              S/O LATE VAREED, HEAD MASTER (RETIRED) HOLY FAMILY
              HIGH SCHOOL THABORE PALATY(H), THABORE
              P.O.MOOKKANNUR, ERNAKULAM DISTRICT-683 577.

              BY ADV. SRI.BIJU.P.N.

RESPONDENT:

              JEEVAN BABU.K IAS
              (NAME AND FATHERS NAME NOT KNOWN THE PETITIONER ) THE
              DIRECTOR GENERAL OF EDUCATION DEPARTMENT,
              THIRUVANANTHAPURAM-695 001.




              GP-- C K PRASAD

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.418 OF 2021 IN WP(C). 13939/2020

                                 2




                           JUDGMENT

Dated this the 9th day of April 2021

It is submitted by the learned Government

Pleader that Annexure-A1 judgment has been

complied with on 16.3.2021 by the respondent. The

said submission is not objected to by the learned

counsel appearing for the petitioner. In such

circumstances, the Contempt Case is closed, without

prejudice to the right of the petitioner to challenge the

said order, in accordance with law.

ma/13.4.2021 Sd/- C.S.DIAS, JUDGE

/True copy/ Con.Case(C).No.418 OF 2021 IN WP(C). 13939/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO 13939/2020 DATED 12.8.2020