Asha V vs A.P.M.Mohammed Hanish
2021 Latest Caselaw 17001 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943

                         CON.CASE(C) NO. 1166 OF 2021

AGAINST THE JUDGMENT IN WP(C) 24474/2018 OF HIGH COURT OF KERALA, ERNAKULAM

PETITIONER/WRIT PETITIONER:

            ASHA V
            AGED 49 YEARS
            W/O. SRI. PRINCE EDAMON, LOWER GRADE HINDI TEACHER, EDAMON U.P.
            SCHOOL, EDAMON, PUNALUR VIA, KOLLAM DISTRICT, PIN-691 307,
            RESIDING AT MANKOLACKAL VEEDU, EDAMON P.O., PUNALUR VIA,
            KOLLAM-691 307.

            BY ADV K.R.KRISHNAKUMARI



RESPONDENTS/RESPONDENTS 1 TO 4 IN THE WPC:

     1      A.P.M.MOHAMMED HANISH
            S/O. NOT KNOWN TO THE PETITIONER, AGED NOT KNOWN TO THE
            PETITIONER, THE SECRETARY TO GOVERNMENT, GENERAL EDUCATION
            DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN-695 001.

     2      K.JEEVAN BABU
            S/O. NOT KNOWN TO THE PETITIONER, AGED NOT KNOWN TO THE
            PETITIONER, THE DIRECTOR OF PUBLIC INSTRUCTIONS (NOW
            REDESIGNATED AS THE DIRECTOR OF GENERAL EDUCATION),
            THIRUVANANTHAPURAM, PIN-695 014.

     3      SUBIN PAUL
            S/O. NOT KNOWN TO THE PETITIONER, AGED NOT KNOWN TO THE
            PETITIONER, THE DEPUTY DIRECTOR OF EDUCATION, KOLLAM-691 001.

     4      UNNIKRISHNAN R.
            S/O. NOT KNOWN TO THE PETITIONER,A GED NOT KNOWN TO THE
            PETITIONER, THE ASSISTANT EDUCATIONAL OFFICER, PUNALUR, KOLLAM
            DISTRICT, PIN-691 305.


OTHER PRESENT:

            SRI. SUNIL KUMAR KURIAKOSE - GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON

12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1166 OF 2021

                                    2




                               JUDGMENT

This Contempt Case has been filed on the allegation that the

directions in the judgment dated 26.03.2021, have not been

complied with.

2. However, the learned Government Pleader - Sri.Sunil

Kumar Kuriakose, submitted that the directions have been fully

complied with and that appropriate orders have been issued.

3. In reply, Smt.K.R.Krishnakumari, leaned counsel for the

petitioner submitted that one portion of the judgment still remain

uncomplied with, namely with respect to the salary of her client.

4. The learned Government Pleader responded to this by

saying that the eligible arrears of salary will be paid to the

petitioner not later than two months from today.

In the afore circumstances, recording the afore submission, I

close this contempt case; however, leaving liberty to the petitioner

to seek a re-hearing if the afore undertaking is not complied with.

SD/-

DEVAN RAMACHANDRAN JUDGE rp CON.CASE(C) NO. 1166 OF 2021

APPENDIX OF CON.CASE(C) 1166/2021

PETITIONER'S ANNEXURE

Annexure A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 26.3.2021 IN WPC NO.24474 OF 2018.

Annexure A2 TRUE COPY OF THE COVERING LETTER DATED 26.4.2021 SENT ALONG WITH ANN.A1 BY THE PETITIONER TO THE RESPONDENTS.

Annexure A3 TRUE COPY OF THE CONTEMPT NOTICE DATED 17.6.2021 SENT TO THE RESPONDENTS 1 TO 4.

Annexure A4 TRUE COPY OF THE LETTER DATED 24.6.2021 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER.

Annexure A5 TRUE COPY OF THE ENDORSEMENT MADE BY THE 4TH RESPONDENT ON 30.6.2021.