Beena Augustine vs A.Shajahan
2021 Latest Caselaw 16073 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
            THE HONOURABLE MR.JUSTICE C.S.DIAS
   MONDAY, THE 2ND DAY OF AUGUST 2021/11TH SRAVANA, 1943
                CON.CASE(C) NO.733 OF 2021
        (AGAINST THE JUDGMENT IN WP(C) 10618/2020
                 OF HIGH COURT OF KERALA)
  PETITIONER/PETITIONER:

         BEENA AUGUSTINE, AGED 45 YEARS,
         W/O.SUNIL PHILIP, HIGH SCHOOL TEACHER
         (MALAYALAM), NIRMALA HIGHER SECONDARY SCHOOL,
         CHEMPERI, CHEMPERI P.O., KANNUR DISTRICT, PIN-
         670 632, RESIDING AT PADETTU HOUSE, KAITHAPURAM
         P.O., MADAMPAM, KANNUR DISTRICT, PIN-670 631.


         BY ADV MURALI PALLATH


    RESPONDENT/1ST RESPONDENT IN WRIT PETITION:

         A.SHAJAHAN, IAS, SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT,
         GOVT. SECRETARIAT (ANNEX II),
         THIRUVANANTHAPURAM, PIN-695 001.
         (AGE AND NAME OF FATHER NOT KNOWN TO THE
         PETITIONER).

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 02.08.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt of Court Case No.733 of 2021


                             -:   2     :-



                       C.S.Dias, J.
       ===========================================
          Contempt of Court Case No.733 of 2021
    ================================================
                 Dated: 2nd August, 2021


                             JUDGMENT

Learned counsel appearing for the petitioner

submits that Annexure-A1 judgment has been complied

with. The said submission is recorded and the Contempt

Case is closed.

Sd/-

C.S.Dias, Judge ss