Sreejai S vs P.Sujatha
2021 Latest Caselaw 17585 Ker

                 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
                       CON.CASE(C) NO. 1101 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 6402/2021 OF HIGH COURT OF
                             KERALA, ERNAKULAM
PETITIONER/PETITIONER IN W.P.(C):

           SREEJAI S.,
           AGED 48 YEARS
           S/O. SREEKUMARA PILLAI, 'CLERK', NAIR SAMAJAM TEACHERS,
           TRAINING INSTITUTE, MANNAR, ALAPPUZHA DISTRICT, PIN-
           689622, RESIDING AT SREERETNAM, MANNAR P.O., ALAPPUZHA
           DISTRICT, PIN-689 622.

           BY ADV S.JAYAKRISHNAN



RESPONDENT/3RD RESPONDENT IN W.P.(C):

           P.SUJATHA
           (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER), THE
           DISTRICT EDUCATIONAL OFFICER, MAVELIKARA, PIN-689 645.


OTHER PRESENT:

           SRI. P.S. APPU-G.P.




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1101 OF 2021
                                  2

                            JUDGMENT

It is submitted by the learned Government Pleader, on

instructions, that the claim of the petitioner had been considered

and an order had been rendered on 18.05.2021 and

communicated to the petitioner.

In the above view of the matter, this Contempt of Court Case

is closed without prejudice to the contentions of the parties. The

learned Government Pleader shall make available a copy of the

order dated 18.05.2021 to the learned counsel appearing for the

petitioner in the Contempt of Court Case.

Sd/-

ANU SIVARAMAN JUDGE

bng/27.08.2021 CON.CASE(C) NO. 1101 OF 2021

APPENDIX OF CON.CASE(C) 1101/2021

PETITIONER ANNEXURE

Annexure I CERTIFIED COPY OF JUDGMENT DATED 31.3.2021 IN W.P(C) NO.6402 OF 2021.

Annexure II TRUE COPY OF POSTAL ACKNOWLEDGMENT CARD.