Marykutty Joseph vs Sri.A.Shajahan
2021 Latest Caselaw 3652 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

          Con.Case(C).No.2130 OF 2020 IN WP(C). 8122/2013

AGAINST THE ORDER/JUDGMENT IN WP(C) 8122/2013(M) OF HIGH COURT
                          OF KERALA


PETITIONER/PETITIONER:

              MARYKUTTY JOSEPH
              AGED 66 YEARS
              W/O. THOMAS XAVIER, (RETIRED HEADMISTRESS,
              R.N.M.H.S, NARIPATA), PUTHENPURACKAL, ARUMANOOR
              P.O., AYARKUNNAM, KOTTAYAM DISTRICT, 686 583

              BY ADVS.
              SRI.SAJU JOHN
              SRI.JELSON J.EDAMPADAM

RESPONDENTS/RESPONDENTS 1 & 3:

      1       SRI.A.SHAJAHAN
              FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER
              SECRETARY, GENERAL EDUCATION DEPARTMENT,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695
              001.

      2       SMT.V.P.MINI
              FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER,
              DEPUTY DIRECTOR OF EDUCATION, KOZHIKODE-673 001.


OTHER PRESENT:

              BIJOY CHANDRAN GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.02.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C).No.2130 OF 2020

                                     2

                              JUDGMENT

Dated this the 1st day of February, 2021

It is submitted by the learned counsel for the petitioner

that the directions contained in the judgment have been

complied with. The Contempt of Court Case is, accordingly,

closed.

Sd/-

ANU SIVARAMAN

JUDGE Bng/01.02.2021 Con.Case(C).No.2130 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED 18.12.2019 OF THIS HON'BLE COURT IN W.P(C) NO.8122/2013.

ANNEXURE II TRUE COPY OF THE REPRESENTATION DATED 5.6.2020 SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT.