The Manager vs A.P.M. Mohammed Hanish I.A.S
2021 Latest Caselaw 16560 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. 936 OF 2021
 JUDGMENT IN WP(C) 1773/2021 OF HIGH COURT OF KERALA, ERNAKULAM
                          DATED 4.2.2021
                       -------------------
PETITIONER/PETITIONER :-

          THE MANAGER
          P.P.T.M.Y.H.S.S CHERUR,
          VENGARA, MALAPPURAM - 676 304.

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



RESPONDENT/1ST RESPONDENT :-

          A.P.M. MOHAMMED HANISH I.A.S
          THE 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. 936 OF 2021

                                         -: 2 :-


                                    JUDGMENT

Dated this the 5th day of August, 2021

It is submitted by the learned Government Pleader, on

instructions, that an order has been passed on 2.7.2021 as directed in

the judgment. 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. 936 OF 2021

APPENDIX OF CON.CASE(C) 936/2021

PETITIONER ANNEXURE

Annexure A CERTIFIED COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT ON 04.02.2021 IN WP(C) NO.1773/2021.