Sibil Jacob vs Jeevan Babu K. Ias
2021 Latest Caselaw 17584 Ker

Con.Case(C) No.572/2021                         1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             Thursday, the 26th day of August 2021 / 4th Bhadra, 1943
             CONTEMPT CASE(C) NO. 572 OF 2021(S) IN WP(C) 15019/2020
   PETITIONER/PETITIONER IN THE JUDGMENT:

           SIBIL JACOB, D/O.V.O. CHACKO, AGED 44 YEARS,
           HIGHER SECONDARY SCHOOL TEACHER (CHEMISTRY),
           CATHOLICATE HIGHER SECONDARY SCHOOL,
           PATHANAMTHITTA -689 645.

         BY ADVS. M/S.S.PRASANTH & VARSHA BHASKAR.
   RESPONDENT/RESPONDENTS 2 AND 3 IN THE JUDGMENT:

       1. JEEVAN BABU K. IAS, DIRECTOR OF GENERAL EDUCATION, JAGATHI,
          THIRUVANANTHAPURAM- 695 014.
       2. SNEHALATHA. K., THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY
          EDUCATION, CIVIL STATION, B2 BLOCK, MALAPPURAM- 676 505.

        This Contempt of court case (civil) having come up for orders on
   26.08.2021, the court on the same day passed the following:
                                      ORDER

The learned counsel for the petitioner submits that the steps for

disbursement of the monetary benefits due to the petitioner have not been

taken by the respondents.

For instructions, post on 10/09/2021.

Sd/-

ANU SIVARAMAN

JUDGE

26-08-2021 /True Copy/ Assistant Registrar