The Manager, Tharakan Hss, ... vs A.P.M .Mohammed Hanish I.A.S
2021 Latest Caselaw 16546 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                  CON.CASE(C) NO. 926 OF 2021
JUDGMENT IN WP(C) 26010/2020 OF HIGH COURT OF KERALA, ERNAKULAM
                         DATED 13.1.2021
                       ------------------
PETITIONER/PETITIONER :-

          THE MANAGER,
          THARAKAN HSS, ANGADIPURAM
          MALAPPURAM-679 321.

          BY ADVS.
          T.T.MUHAMOOD
          A.RENJIT
          V.E.ABDUL GAFOOR
          A.MOHAMMED SAVAD
          T.R.VISHNU



RESPONDENT/1ST RESPONDENT :-

          A.P.M .MOHAMMED HANISH I.A.S
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
          PRINCIPAL SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

          BY SMT.PARVATHY KOTTOL, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 926 OF 2021

                                 -: 2 :-


                              JUDGMENT

Dated this the 5th day of August, 2021

It is submitted by the learned Government Pleader, on

instructions, that the directions contained in the judgment have been

complied with and an order has been rendered on 22.7.2021. The

respondent shall serve a copy of the order on the petitioner, if not

already served. The learned Government to forward a copy of the

order to the learned counsel for the petitioner also. The Contempt of

Court Case is closed without prejudice to the contentions of the

parties.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/16.8.2021 CON.CASE(C) NO. 926 OF 2021

APPENDIX OF CON.CASE(C) 926/2021

PETITIONER ANNEXURE

Annexure A CERTIFIED COPY OF THE JUDGMENT ON 13.01.2021 IN WP(C) NO.26010/2020.